KUMAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner is the brother of the detenu, namely Muthu. The detenu has been detained as per the order of the second respondent under Section 2(b) of the Tamilnadu Act 14 of 1982, branding him as "Boot Legger".

(2.) We have heard the learned counsel for the petitioner and the learned Additional Public Prosecutor for the respondents and we have also perused the records carefully.

(3.) Though several grounds have been raised in the Habeas Corpus Petition, the learned counsel for the Petitioner would mainly focus his argument on the ground that there is violation of procedural safeguards, which are guaranteed under Articles 21 and 22 of the Constitution of India.