KIRAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner is the mother of the detenu. The detenu has been branded as a "Goonda" as contemplated under Tamil Nadu Act 14 of 1982 and detained under order of the 2nd respondent passed in C. No. 10/G/IS/2013 dated 06.02.2013. The detenu came to adverse notice in the following cases:- <FRM>JUDGEMENT_690_MADLJ(CRI)3_2013_1.html</FRM>

(2.) The ground case alleged against the detenu is one registered on 03.01.2013 by the Sub-Inspector of Police, B-4, Race Course Police Station in Crime No. 25 of 2013 for the offence under Section 394 r/w. 397 IPC. Aggrieved by the order of detention, the present petition has been filed.

(3.) Though learned counsel for the petitioner has raised several other grounds to assail the impugned order of detention, he mainly focused his argument on the ground that while English version of para-3 of the detention order would indicate the date of alleged Crime No. 25 of 2013 (ground case) as 03.01.2013 at about 16.30 hours, Hindi version informs the date of same crime as 27.09.2012 at 07:00 hours and therefore, on this sole ground the detention order is liable to be quashed.