ANBU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS petition seeking writ of Habeas Corpus challenges the order of second respondent made on 10.1.2008 in D.O.No.3/2008-C2 whereby the order of detention of one Jeeva, wife of the petitioner was made by the second respondent terming her as a Bootlegger, as defined under Act 14 of 1982.

(2.) AFFIDAVIT filed in support of the petition is perused and the order under challenge is also perused. The Court heard the learned counsel for the petitioner as well as the learned Additional Public prosecutor for the State.

(3.) THE Court heard the learned Additional Public prosecutor on the above contentions and looked into the materials available.