RATHI Vs. STATE

JUDGEMENT

(1.) CHALLENGE is made to an order of the second respondent in proceedings No.406/2007 dated 26.11.2007, whereby the mother of the petitioner Sarasu was detained under Act 14/82 terming her as a bootlegger.

(2.) THE affidavit in support of the petition and the grounds of attack are perused. THE Court heard the learned Counsel for the petitioner and also perused the order under challenge.

(3.) THE learned Counsel took the Court to the necessary parts.