THAMARAI SELVI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) CHALLENGE is made to an order of the second respondent, dated 11.01.2008 made in D.O.No.05/2008-C2, terming the petitioner's husband Elumalai as Bootlegger and detained him under the Tamil Nadu Act 14 of 1982.

(2.) THE affidavit filed in support of the petition and the order under challenge are perused. THE court has also looked into the grounds of detention. THE court heard the learned counsel for the petitioner and also the learned counsel for the respondents on the contentions.

(3.) THE court heard the learned Additional Public Prosecutor on the above contentions.