HEMA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner by name Hema, challenges the impugned order of detention dated 15. 03. 2006, detaining her husband Thanu @ Thanumalai @ Ajay @ Ajaykumar @ Rajkumar @ Aruppu Kumar as "immoral Traffic Offender" 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, 1981 (Tamil Nadu Act 14 of 1982 ).

(2.) THE brief facts as stated in the grounds of detention are as follows:

(3.) HEARD Mr. V. Parthiban, learned counsel for the petitioner and Mr. M. Babu Muthu Meeran, learned Additional Public Prosecutor for the respondents.