P LAKSHMI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS petition seeking the writ of Habeas Corpus has been filed by the mother of the detenu, challenging the order of the second respondent relating to the detention made in detention No.324 of 2007 dated 14.7.2007.

(2.) AFFIDAVIT filed in support of the petition is perused. The order under challenge is also perused. Heard the learned counsel for the petitioner as well as the learned counsel appearing for the respondents-State.

(3.) HEARD the learned Additional Public Prosecutor on the above contentions.