THANGAMANI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner, who is the wife of the detenu by name Dhanasekaran @ Kadukkan, who is detained as a ?Bootlegger? as contemplated under Section 3(1) of 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 14of 1982), by the impugned detention order dated 23.3.2006, challenges the same in this petition.

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