N SRINIVASAN Vs. STATE

JUDGEMENT

(1.) THE petitioner seeks the writ of habeas corpus in this petition whereby an order of the second respondent dated 14.1.2008 made in C.O.C.NO.05/2008 and the detention order of the detenue was made under Act 14 of 1982.

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

(3.) HEARD the learned Additional Public Prosecutor on the above contentions.