THANGAVELAMMAL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) ONE Thangavelammal (Petitioner) is the detenue. The detenue, it is said, is a "bootlegger". Apart from the ground case, the occurrence relating to which is said to have happened on 14.12.1995, she had come to adverse notice in three other cases.

(2.) THE Collector and District Magistrate Kamarajar District, Virudhunagar, (2nd Respondent), in exercise of the powers conferred by Sub-section (1) of Section 3 of the Tamil Nadu Act 14 of 1982, clamped upon the detenue, the impugned order of detention in his proceedings Cr.M.P.No.24 of 1995 dated 29.12.1995 with a view to preventing her from indulging in any activity prejudicial to the maintenance of public order and public health.

(3.) MR.R. Krishnamoorthy, learned Advocate General representing MR. Syed Fasuiddin, learned Additional Public Prosecutor, would, however, repel such submissions and also produce the relevant files for perusal and consideration of this Court.