G. AMSAVALLI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) ONE G. Amsavalli (petitioner) is the wife of the detenu Ganesan. The detenu, it is said, is a lorry driver by profession and he took a passport in Madras to go abroad for the purpose of seeking a job. However, he could not secure a job in foreign shares.

(2.) (a) On 12/13 -6 -1995 he was stated to have arrived as a passenger from Singapore by a flight No. SQ.410/12.6.1995 along with two checked in baggages viz., the red stone blue coloured zipper bags, bearing tag Nos. SQ.446530 and SQ.446532 and one blue coloured zipper band bag and one plastic hand bag. He was then holding an Indian Passport No. P.066043 issued at Madras on 27 -5 -1993.

(3.) ON 13 -6 -1995, a further statement was stated to have been recorded from him. In that statement, he appeared to have stated that while checking in at Singapore Airport, the two checked in baggages were found excess and hence, they were booked in the name of one Abdul Azeem and that the said Abdul Azeem has no connection with the same.