VANUMAMALAI Vs. SECRETARY TO GOVERNMENT (HOME)

JUDGEMENT

(1.) When the matter came up for admission on 21/3/2023, this Bench made an order and a scanned reproduction of the same is as follows:

(2.) Mr. A.Saranraj, learned counsel on record for petitioner and Mr.R.Muniyapparaj, learned State Additional Public Prosecutor, assisted by Mr.Sylvester John, Advocate, for all respondents are before us.

(3.) Though in the admission Board, learned counsel projected his case on the ground that remand order was not properly translated in the language which the detenu is conversant with, today in the final hearing learned counsel projected his campaign against the impugned detention order on the point of 'live and proximate link' between the grounds of detention and purpose of detention had snapped, as detenu was arrested on 10/7/2022 but the impugned detention order has been made only on 12/8/2022.