K. SUBRAMANI Vs. THE STATE

JUDGEMENT

(1.) PETITIONER who has been detained as goonda under the impugned order of detention dated 8.2.1993 has filed this petition for his release.

(2.) LEARNED Counsel for the Petitioner challenges the order of detention inter alia contending that in adverse instances 7 to 10, the detaining authority has simply mentioned that in each of the instances the detenu was arrested and there are no further particulars as to what had happened after arrest. According to the learned Counsel if the detenue was arrested and remanded as per the adverse instance No. 7 on 22.1.1993, he could not have committed the offence mentioned in adverse instances 8 to 10 or the ground instance. 7th adverse instance was on 22.1.1993, 8th adverse instance was on 22.1.1993, 9th adverse instance was on 23.1.1993 and 10th adverse instance was on 25.1.1993. The ground and the last instance was on 1.2.1993. In all the adverse instances, except stating that the detenu was arrested and property recovered, no other information whether he was released after arrest on bail or he was remanded, was given.