LUVI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner is the uncle of the detenu Gopi, S/o.Rajan, aged about 31 years. The detenu has been detained by the second respondent by his order in BCDFGISSSV No.10/2022 dtd. 24/1/2022, 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. We have also perused the records produced by the Detaining Authority.

(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 arrest intimation has not been properly translated in vernacular language. This deprived the detenu from making effective representation. Therefore, on this ground, the detention order is liable to be quashed.