BALU ALIAS PATTASU BALU Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THIS petition challenges an order of detention made by the second respondent, the Commissioner of Police, Greater Chennai, Chennai, in No.526/BDFGISSV/2010 dated 18.9.2010, whereby the petitioner detenu was ordered to be detained under the provisions of Act 14 of 1982 terming him as a Goonda.

(2.) THE Court heard the learned Counsel for the petitioner and all the materials available and in particular, the order under challenge, are looked into.

(3.) ADDED further the learned Counsel pointing to the grounds of detention that the seventh adverse case was actually shown as Crime No.452/2010, which was registered by the K7 ICF PS on 14.8.2010; that contrarily, the eighth adverse case shown as Crime No.486/2010, was registered by the same Police Station on 26.6.2010; that even if it is a mistake that has crept in, it would be indicative of the non-application of mind on the part of the authority; that under the circumstances, the authority should have called for a clarification from the sponsoring authority, but failed to do so, and hence the order is vitiated and it has got to be set aside.