AYYAMPILLAI Vs. THE STATE OF TAMILNADU AND ORS.

JUDGEMENT

(1.) THE petitioner is the father of the detenu, namely Vijayakumar. He has been detained as per the order of the second respondent under Section 2(e) of the Tamilnadu Act 14 of 1982, branding him as "Drug Offender".

(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.) BUT , the learned Additional Public Prosecutor would, however, oppose this Habeas Corpus Petition. He would submit that though there was delay in considering the representation, on that score, the impugned detention order need not be interfered with, as on account of the said delay, no prejudice has been caused to the detenu and thus, there is no violation of the fundamental rights guaranteed under Articles 21 and 22 of the Constitution of India.