VASANTHA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) CHALLENGE is made to an order dated 11.01.2008 passed by the second respondent herein in proceedings D.O.No.04/2008 " C2, terming the petitioner's husband Kanniappan as "Bootlegger" and detained under the Act 14 of 1982.

(2.) AFFIDAVIT filed in support of the petition is perused. The order under challenge is also scrutinized. The Court heard the learned counsel appearing for the petitioner.

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