R SABARI PRIYA Vs. STATE

JUDGEMENT

(1.) THIS petition challenges an order of the second respondent dated 30.4.2010, whereby the petitioner's husband D.Rajesh 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.) APART from the above, the learned Counsel took the Court to page Nos.55 and 56, the arrest card in English version and in vernacular respectively, wherein it is found that the arrest was actually made on 12.4.2010 at about 11.30 A.M. in the English version; but in the vernacular, the time is not mentioned. He would further submit that equally in the English version, the arrest date is actually shown as 12.4.2010 at about 12.30 hours, but in the Tamil version, it is mentioned as 15.2.2010; that all discrepancies were noticed, but the authority has not called for any explanation in that regard, and hence all would suffice to set aside the order.