KOMALA W/O RAMESH Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) Petitioner is the mother of the detenu Karuppa @ Manikandan, who has been branded as "Goonda" under the Tamil Nadu Act 14 of 1982 and detained under orders of second respondent passed in No.181/BCDFGISSSV/2018 dated 26.03.2018. Such order is under challenge herein.

(2.) The detenu 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.