MANNU ALIAS BOOPATHY Vs. SECRETARY TO GOVERNMENT PROHIBITION AND EXCISE DEPARTMENT SECRETARIAT CHENNAI

JUDGEMENT

(1.) DETENU himself is the petitioner herein. Challenging the order of Detention, dated 25.9.2004, branding him as a "Gooda", this Habeas Corpus Petition has been filed, on the ground that there is a defective translation.

(2.) HEARD the learned counsel for the petitioner and the learned Additional Public Prosecutor, appearing for the respondents.