GNANASEKARAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THE petitioner was detained as "boot- legger " under Tamil Nadu Act 14 of 1982 by the impugned proceedings dated 15. 9. 2005 in No. 40/2005-C2. Challenging the same, this Habeas Corpus petition has been filed.

(2.) HEARD the learned counsel for the petitioner as well as the learned Government Advocate on Criminal Side for the respondents.