D KRISHNAVENI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) PETITION filed under Article 226 of the Constitution of India for the issuance of a writ of Habeas Corpus calling for the entire records leading to the detention of the petitioner's husband namely Thiru R. Dhamodharan, aged 41 years, Son of Ramasamy, detained under Act 7 of 1980 vide detention order dated 19.3.2009 on the file of the 2nd respondent herein made in CMP.No,6/PBMMSEC Act/2009 (J3) quash the same and consequently direct the respondents herein to produce the body and person of the said detenu before this Court and thereafter set him at liberty from Central Prison, Salem. Challenge is made to an order of the second respondent made in C.M.P.No,6/PBMMSEC Act/2009 (J3) dated 19.03.2009 whereby the husband of the petitioner namely R. Dhamodharan was ordered to be detained under the provisions of Prevention of Black Marketing and Maintenance of Supplies of Essential Commodities Act, 1980 branding him as a black marketer.

(2.) THE affidavit in support of the petition along with all the materials including the order under challenge are perused. THE Court heard the learned Counsel for the petitioner.

(3.) THE Court heard the learned Additional Public Prosecutor on all the above contentions and paid its anxious consideration on the submissions made.