IN RE: THE DETENUE K. VEERAMANI K. VEERAMANI Vs. THE STATE OF TAMIL NADUREP. BY ITS SECRETARY TO GOVERNMENTPROHIBITION & EXCISE DEPT.FORT ST. GEORGE, MADRAS AND

JUDGEMENT

(1.) THE person, who has been detained as a goonda and against whom there are numerous adverse cases as set out in the detention order, which if established in Courts after due trial will result in punishment of great severity and who has also been involved in a ground case of attempt to murder, all of which will cumulatively justify his being labelled as a goonda, has now to be released on the short ground that the translation of the Detention Order given to him in Tamil, the only language which he knows, omits to set out a whole paragraph of the original order, which is made in English.

(2.) THE omitted portion reads thus -

(3.) ONE of the ground cases against the detenue is that on 29.10.2001, that is about less than two months prior to the date of the detention order, the detenue and his gang men had, after tying the hands of one Shanmugam, who had to attend the 6th Sessions Court and who was proceeding through the staircase of the Court, threatened him with a knife and removed him from the Court premises, inflicted serious injuries and terrorised him in order to prevent him from deposing in a pending criminal case. That case is stated to be under investigation. We have mentioned that ground case only to indicate the seriousness with which the matter concerning this detenue should have been dealt with by the detaining authority and others who are concerned with the examination of the representation that the detenue made to the Government thereafter.