RAJESWARI Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) The petitioner, who is the daughter of the detenue, namely, Poongavanam, Wife of Venkatesh, age 45 years, challenges the impugned order of detention, dated 10.08.2018 in Memo No.687/BCDFGISSSV/2018 detaining her mother as "DRUG OFFENDER", as contemplated under Section 2(e) of the Tamil Nadu Prevention of dangerous activities of Bootleggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Sand Offenders, Slum-grabbers and Video Pirates Act, 1982 (Tamil Nadu Act 14/1982).

(2.) The ground case has been registered against the detenue in Crime No.327/2018 on the file of the Inspector of Police, P-4 Basin Bridge Police Station for offences u/s 8(c) r/w 20(b) (ii) (B) of NDPS Act 1985. The detention order has been passed by first respondent in Memo No.687/BCDFGISSSV/2018 on 10.08.2018.

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