SUNDARI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner is the wife of the detenu viz., Chandrasekar @ Chandhru Bondhru, S/o.James, male, aged about 33 years. The detenue was detained by the second respondent by order in C.No. 47/Detention/C.P.O/T.C/2025, dtd. 23/4/2025, holding him to be a "Drug Offender", as contemplated under Sec. 2(e) of the Tamil Nadu Act 14 of 1982. The said order is under challenge in this Habeas Corpus Petition.

(2.) We have heard the learned counsel appearing for the petitioner and the learned Additional Public Prosecutor appearing for the respondents. We have also perused the records produced by the Detaining Authority.

(3.) The learned counsel appearing for the petitioner has raised a sole ground, namely, that the order of detention was passed by the second respondent by citing only one case as the ground case, though adverse cases were stated to exist against the detenu. According to him, this amounts to complete non-application of mind on the part of the Detaining Authority.