JOSEPH Vs. SECRETARY TO GOVT OF TAMIL NADU

JUDGEMENT

(1.) Heard Mr.R. Balakrishnan for the petitioner and Mr.M.K. Subramanian, Government Advocate for the respondents.

(2.) The order of preventive detention dated 31.1.2003 passed by the Commissioner of Police, Greater Chennai, under Tamil Nadu Act 14 of 1982 is being challenged in the present Habeas Corpus Petition.

(3.) The first contention raised by the learned counsel for the petitioner is that in the order of detention it is indicated that the Sub Inspector of Police had arrested the detenu on the date of incident and again he has been arrested by the Inspector of Police. According to the learned counsel for the petitioner this is a material discrepancy and this shows non-application of mind.