S KANNIYAMMAL AND V KALAISELVI Vs. DISTRICT COLLECTOR AND DISTRICT MAGISTRATE; SECRETARY TO GOVERNMENT, PROHIBITION AND EXCISE DEPARTMENT, TAMIL NADU GOVERNMENT AND INSPECTOR OF POLICE

JUDGEMENT

(1.) This order shall govern these three Habeas Corpus Petitions.

(2.) The above Habeas Corpus Petitions have been filed by the petitioners, who are relatives of the detenus in each case, challenging the detention order of the first respondent dated 25.7.2006, wherein the detenus were termed as "sand offender".

(3.) The detention orders under challenge are perused and the Court heard the learned Counsel appearing for the petitioners as well as the learned Additional Public Prosecutor appearing for the State.