R LOGANATHAN Vs. STATE

JUDGEMENT

(1.) (Order of the Court was made by M.CHOCKALINGAM, J.) This petition challenges an order of the second respondent dated 13.6.2010, whereby the petitioner's son Sathish was ordered to be detained under Act 14/82 branding him as a Goonda.

(2.) ALL the materials available and in particular, the order under challenge, are perused. The Court heard the learned Counsel for the petitioner.

(3.) THE learned Counsel also took the Court to page Nos.79 and 80 of the booklet wherein it is stated that bail application number found in both the documents, would vary. He would further submit that the special report did not contain the date; that apart from that, in the special report, it has been mentioned as if the offence is said to have been committed under Sec.3790 of IPC, and all would suffice to set aside the order.