VALARMATHI Vs. STATE

JUDGEMENT

(1.) THE petitioner has challenged the order of detention made by the second respondent dated 20.1.2008 in C.O.C.No.04/2008 under Tamil Nadu Act 14 of 1982 whereby the petitioner's husband Boominathan was termed as Bootlegger.

(2.) THE affidavit filed in support of the petition is perused. THE Court heard the learned counsel for the petitioner and also made a scrutiny of the order under challenge. THE court heard the learned counsel for the respondents on the contentions.

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