SUNTHARI Vs. ADDITION CHIEF SECRETARY TO GOVERNMENT, GOVERNMENT OF TAMIL NADU HOME, PROHIBITION & EXCISE DEPARTMENT

JUDGEMENT

(1.) Petitioner, mother of the detenu Durai @ Durairaj, son of Chezhiyan, aged 28 years, challenges the impugned order of detention, dated 30.11.2017 in Cr.M.P.No.32/2017 detaining her son as "Bootlegger", as contemplated under Section 2(b) of the Tamil Nadu Prevention of dangerous activities of Boot leggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Sand Offenders, Slum-grabbers and Video Pirates Act, 1982 (Tamil Nadu Act 14/1982).

(2.) The detenu has come to adverse notice in the following cases:-

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