MURUGAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE detenu, by name Murugan, who is detained as a 'Boot-legger' under Tamil Nadu Prevention of Dangerous activities of Boot-leggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Slum Grabbers and Video Pirates Act, 1982 (Tamil Nadu Act 14, 1982), challenges the same in this petition.

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