N DEEPA Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The petitioner is the sister of the detenu. The detenu has been branded as a "Goonda" as contemplated under Tamil Nadu Act 14 of 1982 and detained under the order of the 2nd respondent passed in S.C. No. 7 of 2013, dated 14.3.2013. The detenu came to adverse notice in the following cases:

(2.) Though the learned counsel for the petitioner has raised several grounds, the only ground urged before us is that, it is the mandatory obligation of the detaining authority to furnish all the documents which they have relied upon to detain the detenu, in the language known to him, to enable him make an effective representation. He would contend that non-furnishing of the documents in the language familiar to the detenu is prejudicial to his rights and therefore, the detention order is vitiated.

(3.) We have heard the learned Additional Public Prosecutor also on the above submission.