M. SANTHIYA Vs. SECRETARY TO THE GOVERNMENT

JUDGEMENT

(1.) The petitioner is the wife of the detenu Mari @ Marimuthu, aged about 27 years, son of Gopal. The detenu has been detained by the second respondent by his order in D.O.No.04/2021-C2 dated 21.01.2021, holding him to be a "Goonda", as contemplated under Section 2(f) 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 Government Advocate (Crl.Side) appearing for the respondents. We have also perused the records produced by the Detaining Authority.

(3.) Though several grounds have been raised in the Habeas Corpus Petition, the learned counsel appearing for the petitioner would mainly focus his argument on the ground that there is gross violation of procedural safeguards, which would vitiate the detention. The learned counsel, by placing authorities, submitted that the representation made by the petitioner was not considered on time and there was an inordinate and unexplained delay.