R ESWARI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) HEARD Mr. A. Kannan, learned counsel appearing for the petitioner and mr. S. P. Samuelraj, learned Additional Public Prosecutor appearing for the respondents and perused the records.

(2.) THE order of detention on the ground that the detenu is a sand offender as envisaged under the Tamil Nadu Act 14 of 1982 is in question.

(3.) THE learned counsel for the petitioner stated that even though earlier H. C. P. No. 14 of 2007 filed on behalf of the detenu was rejected on merit, the contention now raised was not available to be raised at that stage and therefore on the basis of such new ground, the present H. C. P. is filed.