TMT. PRIYA Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) The petitioner is the wife of the detenu herein, viz., Sridhar, son of Dilli, aged 27 years. The detenu has been detained by the first respondent by his order in BCDFGISSSV No.628/2017, dated 12.10.2017, holding him to be a "DRUG OFFENDER", as contemplated under 2(e) of Tamil Nadu Act 14 of 1982. The said order is under challenge in this Habeas Corpus Petition.

(2.) The detenu has come to adverse notice in the following cases:- <FRM>JUDGEMENT_1147_LAWS(MAD)2_2018_1.html</FRM>

(3.) We have heard learned counsel for the petitioner and learned Additional Public Prosecutor appearing for the respondents. We have also perused the records produced by the Detaining Authority.