RAMKI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner is the detenu. The detenu has been branded as a "Bootlegger" under the Tamil Nadu Act 14 of 1982 and detained under order of the 2nd respondent passed in BDFGISSV No. 136 of 2013 dated 07.10.2013. The ground case alleged against the detenu is one registered on 16.08.2013 by the Inspector of Police, PEW, Chengalpattu in Crime No. 188 of 2013 for offences under Sections 4(1)(aaa), 4(1-A), 4(1)(H) of T.N.P. Act r/w. 7, 13 & 14 of R.S. Rules, 2000 and 420, 468, 471, 473, 475 IPC. Aggrieved by the order of detention, the present petition has been filed.

(2.) Though learned counsel for the petitioner has raised several other grounds to assail the order of detention, he has mainly focused his argument on the ground that the detaining authority, while detaining the detenu, has not furnished legible copy of the screen report of vehicle, which is annexed in the booklet and the same has deprived the detenu to make his effective representation. He has submitted that the said act of detaining authority is against the judgment of the Hon'ble Supreme Court in the case of Manjit Singh Grewal @ Gogi v. Union of India and Others, 1990 Supp1 SCC 59. He has further submitted that translated version of the said report has also not been furnished to the detenu and therefore, on these grounds, the detention order is liable to be quashed.

(3.) We have heard the learned Additional Public Prosecutor on the above submission.