MUNIAPPAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Desirable it is to pen down a common order in all these actions inasmuch as the point urged or canvassed for consideration is one and the same.

(2.) The alleged detenus in three actions, namely. H.C.P. Nos. 535. 659 and 713 of 1996 it is said are goondas.

(3.) The alleged detenus in the other cases five actions namely. H.C.P. Nos. 503. 623. 705. 837 and 843 of 1996.it is said are bootleggers.