LALITHA Vs. STATE

JUDGEMENT

(1.) CHALLENGE is made to the order of the second respondent dated 28.1.2008 made in D.O.No.10/2008-C2 terming the detenu Babu as Bootlegger as defined under Act 14 of 1982.

(2.) AFFIDAVIT in support of the petition is perused. Heard the learned counsel for the petitioner as well as the learned Additional Public Prosecutor and also the order under challenge is perused.

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