PHILIP MANOVAN JEBARAJ Vs. STATE

JUDGEMENT

(1.) Heard the learned Counsels appearing for the parties.

(2.) The order of detention, which was made against one Issac Samuel under Tamil Nadu Act 14/82 is being challenged by the son of the detenu, by filing this Habeas Corpus Petition.

(3.) The detention order was signed by the Commissioner on 18.11.2006 and it was served on 19.11.2006. In the grounds of detention, it has been indicated in para 3 as follows: