LAWS(MAD)-2006-8-135

SENTHAMIZH Vs. STATE OF TAMIL NADU

Decided On August 07, 2006
SENTHAMIZH Appellant
V/S
STATE OF TAMIL NADU Respondents

JUDGEMENT

(1.) THE petitioner, who is the wife of the detenu by name Rajendran @ Dells Rajendran , who is detained as a ''bootlegger" as contemplated under the Tamil Nadu Prevention of dangerous Activities of Bootleggers, Drug Offenders, Forest Offenders, Goondas , Immoral Traffic Offenders, Slum Grabbers and Video pirates Act, 1982 (Tamil Nadu Act 14 of 1982), by the impugned detention order dated 02. 05. 2006, challenges the same in this petition.

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