MADUMITHA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner is the wife of the detenu viz., Sabari, aged about 34 years. The detenu has been detained by the second respondent in C.No. 38/Detention/C.P.O./TC/2025, dtd. 30/3/2025, holding him to be a 'Drug Offender', as contemplated under Sec. 2(e) of the Tamil Nadu Act 14 of 1982.

(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 first ground raised by the learned counsel for the petitioner pertains to the Certificate issued by the Chief Civil Surgeon, Professor and Head, Department of Forensic Medicine, Government Medical College, Trichy, relating to the effects of smoking Ganja and the symptoms and signs that appear soon after consumption. The learned counsel submitted that there is a discrepancy between the English and Tamil versions of the Certificate, contending that PEW Case No.26/2025 dtd. 29/3/2025 had not been incorporated in the Tamil version.