(1.) This Habeas Corpus Petition has been filed to call for the records relating to the order of the second respondent, dated 10.09.2011, made in Detention Order No. 13/2011, and quash the same, and to produce the detenu, namely, Rajbabu, son of Kittappa Naidu, aged about 33 years, confined in the Central Prison, Madurai, before this Court and to set him at liberty.
(2.) The petitioner has stated that the second respondent had passed the impugned detention order, dated 10.09.2011, under subsection (1) of Section 3 of the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug-offenders, Forest-offenders, Goondas, Immoral Traffic Offenders, Sand Offenders, Slum-grabbers and Video Pirates Act, 1982. (Tamil Nadu Act 14 of 1982), read with the order issued by the State Government, in G.O.(D) No. 130, Home, Prohibition and Excise (XVI) Department, dated 18.07.2011, under sub-section (2) of Section 3 of the said Act, directing his detention, in the Central Prison, Madurai, terming him as a 'Goonda'.
(3.) Even though various grounds had been raised by the petitioner, in the present Habeas Corpus petition, while challenging the detention order passed by the second respondent, the learned counsel appearing on behalf of the petitioner had submitted that the detention order passed by the second respondent, on 10.09.2011, is liable to be set aside, merely on the ground of delay in the disposal of the representation, dated 13.09.2011, made on behalf of the detenu.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN