SANTHOSAM Vs. GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) CHALLENGING an order of the second respondent made in No.C2/31279/2007, dated 17.07.2007, the petitioner, wife of the detenu, has brought forth this petition before this court for the issue of a writ of habeas corpus.

(2.) THE affidavit filed in support of the petition, the grounds of detention, the order under challenge and the counter affidavit are perused. THE court heard the learned counsel for the petitioner and also the learned counsel for the respondents.

(3.) THE court heard the learned counsel for the respondents on the above contentions.