P CHANDRAKALA Vs. STATE

JUDGEMENT

(1.) THE petitioner herein challenges the impugned order of detention, dated 12.07.2006, detaining her husband by name Parameswaran under the provisions of the Prevention of Black Marketing and Maintenance of Supplies of Essential Commodities Act, 1980.

(2.) HEARD learned counsel for the petitioner as well as learned Additional Public Prosecutor for respondents 1 and 2 and the learned Additional Central Government Standing Counsel for respondents 3 and 4.