MATHIALAGAN Vs. STATE

JUDGEMENT

(1.) CHALLENGE is made to an order of detention made by the second respondent in C.O.C.No.24/2007, dated 28.12.2007, branding the detenu Anbalagan, the friend of the petitioner, as Bootlegger and detaining him under the Tamil Nadu Act 14 of 1982.

(2.) THE affidavit filed in support of the petition and the order under challenge 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.