VALLI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) In HCP No. 478 of 2025, the mother of Suresh @ Kutty (detenu), S/o. Raja, branded as 'Goonda ' under Sec. 2(f) of the Tamil Nadu Preventive Detention Act, 1982 (Act 14/1982) has challenged detention order dtd. 12/11/2025.

(2.) In HCP No. 525 of 2025, Dhanush (detenu), S/o. Sugumar, branded as 'Goonda ' under Sec. 2(f) of the Tamil Nadu Preventive Detention Act, 1982 (Act 14/1982) has challenged detention order dtd. 12/11/2025.

(3.) In HCP No. 538 of 2025, the mother of Vignesh @ Tharamani Vikki, (detenu), S/o. Thambidurai, branded as 'Goonda ' under Sec. 2(f) of the Tamil Nadu Preventive Detention Act, 1982 (Act 14/1982) has challenged detention order dtd. 12/11/2025.