KRISHNAVENI Vs. STATE OF TAMIL NADU

JUDGEMENT

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

(2.) THE order of detention on the allegation that the detenu is a ` Goonda'is inquestion.

(3.) THE Habeas Corpus Petition is accordingly allowed. THE impugned order of detention is set aside. THE detenu is directed to be set at liberty forthwith unless his presence is required in connection with any other case. .