GANDHIMATHI Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) Petitioner is the mother of the detenu viz. , Kumar, S/o. Karuppannan, aged 29 years, who has been branded as a 'Bootlegger' under the Tamil Nadu Act 14 of 1982 and detained under order of second respondent passed in Cr. M. P. No. 17/Bootlegger/2019/C1 dated 01. 08. 2019.

(2.) The alleged ground case has been registered against the detenu on 14. 07. 2019, by the Inspector of Police, Erode Town Prohibition Enforcement Wing, in Crime No. 605 of 2019 for offences under Sections 4(1)(aaa) , 4 (1-A), 4(1)(b), 4(1)(g), 4(1)(h) of Tamil Nadu Prohibition Act and Sections 5, 6 and 7 of Tamil Nadu Rectified Spirit Rules and Sections 420 , 467 , 468 and 471 IPC. Aggrieved by the order of detention, the present writ petition has been filed.

(3.) Heard learned counsel for petitioner and learned Additional Public Prosecutor appearing for respondents. Perused the materials on record.