MUTHU ALIAS JAYAKUMAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE Petitioner is the detenu and challenge is made to the order of detention dated 17.04.2010, passed by the second respondent under which, the detenu has been branded as a "Goonda" and detained under Tamil Nadu Act 14 of 1982.

(2.) AS per the grounds of detention dated 17.04.2010, the detenu came to adverse notice in the following cases:-

(3.) PER contra, Mr.V.R.Balasubramanian, learned Additional Public Prosecutor would submit that, since an inadvertent error had crept in the grounds of detention dated 17.04.2010, an errata was issued on 26.04.2010 and it was served on the detenu on 29.04.2010 and nothing prevented the detenu from submitting a representation on 29.04.2010 itself and therefore the impugned order of detention is liable to be confirmed and the Habeas Corpus Petition is liable to be dismissed.