CHITRA Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) Petitioner is the daughter of the detenue Thilaka W/o.Kumar, who has been branded as "Drug Offender" under the Tamil Nadu Act 14 of 1982 and detained under orders of second respondent passed in BCDFGISSSV No.142/2018 dated 10.03.2018. Such order is under challenge herein.

(2.) The alleged ground case has been registered against the detenue in Crime No.180 of 2018 on the file of J-7 Velacherry Police Station for offences u/s.8(c) r/w 20(b)(ii)(B) of NDPS Act.

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