RAJESWARI Vs. PRINCIPAL SECRETARY TO GOVERNMENT HOME PROHIBITION

JUDGEMENT

(1.) THE petitioner is the wife of Mr.Raju @ Rajasekar, S/o.Kuppusamy, aged about 35 years. He has been detained under the Tamil Nadu Act 14 of 1982 by the order of the second respondent in Detention Order No.41/BCDFGISSSV/2015, dated 29.04.2015 branding him as a ?Boot Legger?. Challenging the same, the petitioner is before this Court with this Habeas Corpus Petition.

(2.) WE have heard the learned counsel appearing for the petitioner, learned Additional Public Prosecutor appearing for the State and we have also perused the records carefully.

(3.) THOUGH several grounds have been raised in this petition, the learned counsel for the petitioner would mainly focus his arguments on the ground that there is violation of Article 22(5) of the Constitution of India and under Section 8(1) of Tamilnadu Act 14 of 1982.