SARAVANAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Petitioner is the relative of the detenue Vijaya W/o.Venkatesan, who has been branded as "Bootlegger" under the Tamil Nadu Act 14 of 1982 and detained under orders of second respondent passed in C3/D.O.No.16/2018 dated 16.03.2018. Such order is under challenge herein.

(2.) The detenue came to adverse notice in the following cases:

(3.) We have heard learned counsel for petitioner and learned Additional Public Prosecutor for respondents. Perused the materials on record.