SEKAR @ LOADMAN SEKAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner Sekar @ Loadman Sekar, S/o. Rasaiya, male, aged 41 years, is the detenu. The detenu has been detained by the second respondent by his order in P.D. No.37 of 2018 dated 20.07.2018, holding him to be a "Drug Offender", as contemplated under Section 2(e) of Tamil Nadu Act 14 of 1982. The said order is under challenge in this Habeas Corpus Petition.

(2.) 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.

(3.) The petitioner has submitted a representation dated 28.07.2018 to Respondents 1 and 2 and it has been rejected by second respondent on 06.08.2018.