THIYAGARAJAN Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) THIS petition is brought forth by the detenu himself challenging the order of the first respondent Memo No.219/BDFGISSV/2010 dated 17.4.2010, 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 that after the arrest of the detenu, the same was not intimated to anybody, which is evident from the arrest card as found in page No.167 of the booklet, which vitiates the detention order. On these grounds, the detention order has got to be set aside.