MAHESWARI Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner is the husband of the detenu, Sivakumar, S/o. Thangavel, male, aged 42 years. The detenu has been detained by the second respondent by his order in Cr.M.P.No.45/2020 dated 30.05.2020 holding him to be a 'Bootlegger', as contemplated under Section 2(b) of Tamil Nadu Act 14 of 1982. The said order is under challenge in this Habeas Corpus Petition.

(2.) We have heard the learned counsel appearing for the petitioner and the learned Additional Public Prosecutor appearing for the respondents and we have also perused the records carefully.

(3.) Though the learned counsel for the petitioner has raised several other grounds to assail the order of detention, he has mainly focused his argument on the ground that the remand order has not been properly translated in vernacular language. This deprived the detenu from making effective representation. Therefore, on this sole ground, the detention order is liable to be quashed.