HASSAN BANU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE order of detention-dated 12.01.2005 is sought to be quashed by the wife of the detenu in this Habeas Corpus Petition.

(2.) WE have heard learned counsel for the petitioner and the learned Additional Public Prosecutor for the respondents 1 and 3 and the learned Additional Central Government Standing Counsel for the second respondent.

(3.) A clear stand is taken consistently by the respondents that even though a representation seeking for supply of copies about the four previous customs offences, they had not chosen to supply those copies on the ground that those documents were not relied upon.