JEEVARANI Vs. SECRETARY TO THE GOVERNMENT

JUDGEMENT

(1.) The petitioner is the mother of the detenu viz., Kasiduraithalaivanar alias Karthick, son of Poolidurai, aged about 25 years. The detenu has been detained by the second respondent by his order in M.H.S.Confdl.No.33/2025, dtd. 3/5/2025 holding him to be a "Drug Offender", as contemplated under Sec. 2(e) of Tamil Nadu Act 14 of 1982. The said order is under challenge in this habeas corpus petition.

(2.) We have heard the learned counsel appearing for the petitioner and the learned Additional Public Prosecutor appearing for the respondents. We have also perused the records produced by the Detaining Authority.

(3.) Though several grounds have been raised in the habeas corpus petition, learned counsel for the petitioner submitted that the petitioner was served with illegible copy of the search register, which is annexed in Page No.5 of the booklet Volume-I. It is, therefore, stated that the detenu is deprived of his valuable right to make an effective representation to the authorities concerned to reconsider the detention order.