MARIAMMAL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) M.Karpagavinayagam, J.

(2.) THE detention order dated 10.09.2003 branding the detenu as a goonda is under challenge in this Habeas Corpus Petition on the ground that the copies of the statements of the detenu as an accused made to the sponsoring authority have not been furnished, in spite of the fact that the documents were asked for.

(3.) EVEN assuming that it is not a relied upon document, when there is no dispute in the fact that this is the document referred to, the same shall be furnished to the detenu, when asked for as per the dictum laid down by the Supreme Court in Powanammal ..vs.. State of Tamil Nadu and another (1999 (I) CTC 347).