DEVI Vs. STATE

JUDGEMENT

(1.) THIS petition is brought forth by the sister of the detenu challenging the order of the second respondent in Memo No.100/BDFGISSV/2010 dated 3.3.2010, whereby her brother Shankar was ordered to be detained as a Goonda under the provisions of the Act 14 of 1982.

(2.) THE Court heard the learned counsel appearing for the petitioner and looked into the materials available on record, in particular, the order under challenge.

(3.) LEARNED counsel added further that the detenu was remanded to judicial custody in three cases viz. Crime Nos.122, 150 and 160 of 2010, but copy of remand report was not supplied to the detenu in respect of Crime No.122 of 2010. On these grounds, the detention order has got to be set aside.