MOUN MARY Vs. DISTRICT COLLECTOR AND DISTRICT MAGISTRATE

JUDGEMENT

(1.) SEEKING to quash an order of the first respondent passed on 19.6.2006 terming the detenu Kesavan as a "Black-Marketeer", the petitioner the wife on the detenu, has brought forth this petition for a writ of habeas corpus.

(2.) THE Court heard the learned Counsel for the petitioner who elaborately put forth the contentions. THE order under challenge is also looked into.

(3.) THE Court heard the learned Additional Public Prosecutor on the above contentions.