SHANTHI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS petition is brought forth by the wife of the detenu challenging the order of the second respondent in Cr. M.P. No. 2 of 2010 dated 4.3.2010, whereby the detenu Murugesan 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.) THE second point raised by the learned counsel for the petitioner is that page No. 113 of the booklet speaks about the arrest memo, wherein it is stated that as if there was a communication that immediately after the arrest, the same was communicated to the wife of the detenu through cell phone No. 9500604806 and through telegraphic message. But the telegraphic message was neither placed before the Detaining Authority nor supplied to the detenu. On these grounds, the detention order has got to be set aside.