NAGARAJ Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) CHALLENGE is made to an order of the second respondent passed in Memo No.21/BDFGISV/2007 dated 25.10.2007 whereby one Nagaraj, the detenu was termed as 'Goonda' and detained under the provisions of Tamil Nadu Act 14 of 1982.

(2.) THE affidavit filed in support of the petitioner is perused. THE Court heard the learned counsel on either side. THE order under challenge along with the grounds are also perused.

(3.) THE Court heard the learned Additional Public Prosecutor on the above contentions and paid its anxious consideration on the submissions made.