N SAVITHIRI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner is the mother of detenu by name Kumaran, who was detained as a''bootlegger" under Tamil Nadu Act 14 of 1982 by the impugned detention order dated 29. 11. 2005, challenges the same in this petition.

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