SATISH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) RuleDB.

(2.) This petition can be disposed of at this stage itself.

(3.) By this writ petition the petitioner challenges the order of his detention dated 8th June, 1999 passed by the Commissioner of Police under Section 3(2) of the National Security Act, 1980. The short point urged by the learned counsel for the petitioner is that the relied upon documents accompanying the ground of detention at pages 43, 57 and 58 were not furnished to the petitioner in Hindi language. According to the learned counsel for the petitioner, the detenu does not know English language and knows and understands Hindi only. It is pointed out by the learned counsel for, the petitioner that the petitioner had made a repres.entation to the detaining authority to supply to him the documents relied upon in Hindi. Pursuant to the representation the petitioner was furnished with translated copies of the relied upon documents in Hindi except that documents at pages 43, 57 and 58 were in English language. This position has not been controverted by the State. It is well settled that where a detenu knows only a particular language, the relied upon documents must be given to him only in that language.