LAWS(MAD)-2006-6-86

SARASU ALIAS SARASWATHI Vs. STATE OF TAMIL NADU

Decided On June 13, 2006
SARASU @ SARASWATHI Appellant
V/S
STATE OF TAMIL NADU, REP. BY THE SECRETARY TO GOVERNMENT Respondents

JUDGEMENT

(1.) THE petitioner is the wife of detenu by name Sathiamoorthy, who was detained as a ''Bootlegger" under Tamil Nadu Act 14 of 1982 by the impugned detention order dated 06.02.2006, challenges the same in this Petition.

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