ULAGANATHAN Vs. SECRETARY TO THE GOVERNMENT

JUDGEMENT

(1.) The petitioner is the father of the detenu viz., Mathi @ Mithulan, aged about 23 years, S/o.Ulaganathan. The detenu has been detained by the 2nd respondent by his order dtd. 27/4/2022 in D.O.No.49/2022-C2, holding him to be a "GOONDA", as contemplated under Sec. 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 Additional Public Prosecutor appearing for the respondents and we have also perused the records carefully.

(3.) Though the learned counsel for the petitioner has raised several other grounds to assail the order of detention, he has mainly focused his argument on the ground that the detaining authority, while detaining the detenu, has not furnished the legible copies of the documents relied on by him. This deprived the detenu from making effective representation. Therefore, on this sole ground, the detention order is liable to be quashed.