U.NISHA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner is the daughter of the detenue herein, viz. R.Ramala @ Ramya, Wife of Ramesh, aged 43 years. The detenue has been detained by the second respondent by his order in C.No.80/G/IS/2018, dtd. 31/7/2018, holding her to be a "DRUG OFFENDER", as contemplated under Sec. 2(e) of Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Cyber Law Offenders, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Sand Offenders, Sexual Offenders, Slum Grabbers and Video Pirates Act, 1982 (Tamil Nadu Act 14 of 1982). The said order is under challenge in this Habeas Corpus Petition.

(2.) The ground case has been registered against the detenue in Cr.No.801/2018 on the file of the Coimbatore City, C-4 Rathinapuri Police Station, for offences u/s. 8(c) r/w 20(b) (ii) (B) NDPS Act 1985. The detention order has been passed by second respondent in C.No.80/G/IS/2018 on 31/7/2018.

(3.) We have heard learned counsel for the petitioner and learned Additional Public Prosecutor appearing for the respondents. We have also perused the records produced by the Detaining Authority.