SARPUTHIN Vs. STATE

JUDGEMENT

(1.) HEARD Mr. O. S. Thilakpasumbadiyar learned counsel appearing for the petitioner and Mr. M. Babu Muthu Meeran, learned Additional public Prosecutor for the respondents.

(2.) THE detenu was detained by an order dated 20. 10. 2006 passed under the Tamil Nadu Act 14 of 1982 on the allegation that he is a bootlegger. This Habeas Corpus Petition has been filed by the brother of the detenu challenging the order of detention.

(3.) THE learned counsel for the petitioner further submitted that the allegations made in the telegram were also made in the representation dated 3. 11. 2006, but without considering the same the rejection order dated 20. 11. 2006 has been passed by the first respondent.