KALYANI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner is the wife of detenu. The detenu has been branded as a "Black Marketeer" under the Tamil Nadu Act 14 of 1982 and detained under order of the 2nd respondent passed in S.C.No.26 of 2013 dated 26.11.2013.

(2.) The ground case alleged against the detenu is one registered on 11.11.2013 by the Inspector of Police, Krishnagiri CSCID in Crime No.353 of 2013 for offences under Section 6(4) of TNSC (RDCS) Order, 1982 r/w 7(i)(a)(ii) of EC Act, 1955. Aggrieved by the order of detention, the present petition has been filed.

(3.) Though learned counsel for the petitioner has raised several other grounds to assail the order of detention, he has mainly focussed his argument on the ground that the detaining authority, while detaining the detenu, has not furnished legible copy of the bail dismissal order, which was 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 vs. Union of India and others, 1990 Supp1 SCC 59. He has further submitted there is also variation in translation of the said bail order and therefore, on these grounds, the detention order is liable to be quashed.