ESWARI Vs. STATE OF TAMIL NADU, PROHIBITION AND EXCISE DEPARTMENT AND DISTRICT COLLECTOR AND DISTRICT MAGISTRATE

JUDGEMENT

(1.) Challenging and impugning, assailing and objecting the detention order in Crl.M.P. No. 7 of 2006 dated 08.11.2006, this habeas corpus petition has come to be filed for quashment of the detention order and for setting the detenu Senthil Kumar at liberty.

(2.) The nitty gritty, the gist and kernel of the grievance of the petitioner as found set out in her affidavit could be portrayed thus:

(3.) Disputing and denying, countering and contradicting the allegations/averments in the affidavit of the petitioner, the second respondent filed the counter with the averments which would pithily and precisely be set out as under: