MOORTHY ALIAS CHENGAM MOORTHY Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) HEARD the learned counsel appearing for both parties.

(2.) THE detenu himself has filed the above habeas corpus petition. He has been detained under Act 14 of 1982 on the allegation that he is a 'Goonda'.

(3.) IN view of the aforesaid decisions, we are not inclined to accept the submissions made by the learned counsel for the petitioner. No other contention has been raised. Accordingly, the Habeas Corpus Petition is dismissed.