SELVAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) AN order of detention made by the second respondent in C3 DO No.109/2007 dated 1.12.2007, is the subject matter of challenge in this petition for issuance of a writ of habeas corpus.

(2.) THE affidavit in support of the petition along with the order under challenge are perused. THE Court heard the learned Counsel for the petitioner and also the learned Additional Public Prosecutor for the State.

(3.) THE Court heard the learned Additional Public Prosecutor on all the above contentions.