JOSEPH ALIAS JOSEPH IMMANUEL Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) THIS petition is brought forth by the detenu himself challenging the order of the first respondent in Memo No.135/BDFGISSV/2010 dated 11.3.2010, whereby he 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 the special report alleged to have been placed by the sponsoring Authority before the Detaining Authority did not contain the date. Hence, it remains unknown whether the special report was placed by the Sponsoring Authority either before passing of the detention order or after passing of the order of detention.