RAJALAKSHMI Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THE petitioner is mother of the detenu by name Ganesan @ Pasi Ganesan. He has been branded as Black Marketeer and clamped under Detention Order dated 25.03.2008 by the second respondent.

(2.) HE came to adverse notice of police in Cr.No.524 of 2007 with respect to the occurrence held on 5.8.2007, under clause 6(4) of TNSC (RDCS) Order, 1982 r/w 7(1)(a)(ii) of Essential Commodities Act, 1955. The ground case was registered in Civil Supplies CID, Virudhunagar Cr.No.528 of 2007 under clause 6(4) of TNSC (RDCS) Order, 1982 r/w 7(1)(a)(ii) of Essential Commodities Act, 1955, with regard to the alleged occurrence on 8.8.2007.