NAGARAJ Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) THIS petition challenges an order of the first respondent dated 24.5.2010, whereby the petitioner himself 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.) ADDED further the learned Counsel that the special report as found in page 85 of the booklet, did not contain the date that under the circumstances, it is not made known to the detenu when the said report was filed either before or at the time or after the order under challenge came to be made, and hence, the order is infirm and defective and has got to be set aside.