(1.) THIS Habeas Corpus Petition has been filed to call for the records relating to the order of the second respondent, dated 05.11.2012, made in Cr.M.P.No.14/Goonda/2012, and quash the same, and to produce the detenu, namely, Seeni Noordeen, aged 50 years, son of Abdul Muthalif, confined in the Central Prison, Madurai, before this Court and to set him at liberty.
(2.) THE petitioner has stated that the second respondent had passed the impugned detention order, dated 05.11.2012, under sub-section (1) of Section 3 of the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug-offenders, Forest-offenders, Goondas, Immoral Traffic Offenders, Sand Offenders, Slum-grabbers and Video Pirates Act,1982. (Tamil Nadu Act 14 of 1982), read with the order issued by the State Government, in G.O.(D) No.197, Home, Prohibition and Excise (XVI) Department, dated 18.10.2012, under sub-section (2) of Section 3 of the said Act, directing the detention of Seeni Noordeen, in the Central Prison, Madurai, terming him as a 'Goonda'.
(3.) IT has also been pointed out that the representation made on behalf of the detenu, dated 12.11.2012, was received, on 15.11.2012, and the remarks were called for, on 16.11.2012. The remarks had been received, on 26.11.2012, only after a delay of 10 days, out of which 4 days i.e. 17.11.2012, 18.11.2012, 24.11.2012 and 25.11.2012 were government holidays. As such, there has been an actual delay of 6 days in dealing with the representation made on behalf of the detenu.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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