KAVITHA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner is the wife of Balaji S/o. Thimma Naidu, aged 40 years who is the detenu. The detenu has been detained by the second respondent by his order in C3/D.O. No. 13/2020 dated 26.05.2020 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 bail dismissal 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.