BANU BEEVI, W/O A BAZEER @ ABDUL BAZEER Vs. STATE, SECRETARY TO GOVERNMENT OF TAMILNADU, CO-OPERATION, FOOD AND CONSUMER PROTECTION DEPT AND ORS

JUDGEMENT

(1.) Challenging the order of detention clamped on the detenu by name A. Bazeer @ Abdul Bazaeer by the 3rd Respondent in C.P.O./T.C./I.S./B.M./D.O. No. 04/2010, dated 22.09.2010, the present habeas corpus petition is filed by the wife of the detenu.

(2.) The learned Counsel appearing for the Petitioner submitted that the Quality Certificate furnished to the detenu in the Booklet is not legible and more over, the Tamil version of the said Quality Report was also not furnished to the detenu and hence the detenu was not in a position to submit his explanation effectively. Further, the counsel for the Petitioner submitted that though the representation was sent to the 2nd Respondent as early as on 22.09.2010, the same came to be rejected only on 19.11.2010 and hence there was a huge delay in considering the representation of the detenu and this delay has caused prejudice to the detenu. Hence, according to the learned Counsel, on the above grounds the detention order is liable to be quashed.

(3.) We have heard the learned Additional Public Prosecutor appearing for Respondents 1 and 3 and the learned Central Government Standing Counsel appearing for Respondent No. 2.