DANAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner is the wife of the detenu by name Reagan. She challenges the detention order dated 23. 08. 2005 detaining her husband 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 government Advocate for the respondents.

(3.) LEARNED counsel for the petitioner, after taking us through the grounds of detention and all other connected materials, has raised the following contentions:-