BALA ALIAS BALAMURALI Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THIS petition is brought forth by the detenu himself challenging the order of the second respondent dated 4.3.2010 in 106/2010, whereby the detenu Bala @ Balmurali 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 arrest card as found in page No.173 of the booklet, the arrest was intimated to the friend of the detenu. On the contrary, in the special report as found in page No.183 of the booklet, it is stated that the arrest was informed to close relative. It is highly doubtful whether the intimation was given or not. On these grounds, the detention order has got to be set aside.