SARASWATHI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner herein challenges the impugned order of detention passed by the second respondent in C.O.C. 71/2007 dated 19.12.2007 whereby one Ramar, the son of the petitioner herein was termed as ' Bootlegger', as defined under Section 14 of Tamil Nadu Act 1982.

(2.) AFFIDAVIT filed in support of the petition is perused. The order under challenge is also perused. Heard the learned counsel for the petitioner as well as the learned counsel appearing for the respondents-State.

(3.) THE Court heard the learned Additional Public Prosecutor on the sole contention.