VASANTHI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Petitioner is the wife of the detenu Jagan alias Ramakrishnan S/o.Sundaramoorthy, who has been branded as "Bootlegger" under the Tamil Nadu Act 14 of 1982 and detained under orders of second respondent passed in No.C2/9507/2018 dated 05.04.2018. Such order is under challenge herein.

(2.) The alleged ground case has been registered against the detenu in Crime No.232 of 2018 on the file of Ulundurpet Police Station, for offences u/s.4(1)(aaa) and 4(1-A) of Tamil Nadu Prohibition Act, 1937.

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