D. KULAIVANAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) PETITIONER Kalaivanan has been detained as a 'goonda' under Tamil Nadu Act 14 of 1982 in pursuance of an order of detention dated 18.12.1992 passed by the second respondent, Commissioner of Police, Madras City, with a view to preventing him from acting in any manner prejudicial to the maintenance of public order.

(2.) PETITIONER had come to adverse notice in four prior crimes registered by B -l North Beach Police Station and B -2 Esplanade Police Station, for offences punishable under S. 379,457 and 389, 397,392 r/w. 397 and 506(ii) I.P.C., crimes period ranging between 11.12.1991 and 29.11.1992.

(3.) MR . M. Bhaskar, learned counsel appearing on behalf of the petitioner, contended that a few lines in form 95, supplied to the detenu were illegible and hence communication was not complete. We are unable to agree, for seizure mahazar, which stands correlated to form 95, has been supplied to the petitioner and that document is, admittedly, legible. No prejudice has resulted to the petitioner due to the illegibility of few lines in form 95. This ground is rejected.