RAJALAKSHMI Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) Crl.M.P.No.201 of 2018

(2.) With the consent of the learned Additional Public Prosecutor, the main petition is taken up for hearing, today itself.

(3.) The petitioner is the wife of the detenu, namely, V.Sankar Raja @ Raja, S/o.Vellaisamy, male, aged about 35 years. The detenu has been detained by the 2nd respondent by his order in C.No.65/G/IS/2017 dated 03.11.2017 holding him to be a "Goonda", as contemplated under Section 2(f) of Tamil Nadu Act 14 of 1982. The said order is under challenge in this Habeas Corpus Petition.