JAREENA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner challenges the detention order, dated 27.02.2006, detaining her brother by name Abdul Rahuman as """Bootlegger""" as contemplated under the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Slum Grabbers and Video Pirates Act, 1982 (Tamil Nadu Act 14 of 1982).

(2.) HEARD learned counsel for the petitioner as well as learned Additional Public Prosecutor for the respondents.