HARIHARAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The Preventive Detention Order passed by the Second Respondent in proceedings BCDFGISSSV No.100/2024, dtd. 6/11/2024 is sought to be quashed in the present Habeas Corpus Petition.

(2.) Heard the learned Counsel for the Petitioner, as well as the learned Additional Public Prosecutor appearing for the Respondents.

(3.) Though several grounds are raised in the Petition, the learned Counsel for the Petitioner submitted that there is an inordinate delay in passing the Order of Detention.