R KALAVATHI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner by name R. Kalavathi, wife of the detenu rathina Raj @ Rathnavel Pandian, detained as Goonda under Section 3 (1) of the tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, forest Offenders, Goondas, Immoral Traffic Offenders, Slum Grabbers and Video pirates Act, 1982 (in short "tamil Nadu Act 14 of 19 82"), challenges the same in this petition.

(2.) HEARD Mr. Ashok Kumar, learned senior counsel for the petitioner and Mr. Abudukumar Rajarathinam, learned Government Advocate for the respondents.

(3.) AFTER taking us through the grounds of detention and all other materials, learned senior counsel for the petitioner has raised the following contentions.