CHANDRASEKAR @ SEKAR Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The petitioner is the detenu herein and he has been branded as a "Goonda" under the Tamil Nadu Act 14 of 1982 and detained under the order of the 2nd respondent passed in Memo No. 871/BDFGISSV/2013, dated 02.09.2013. The detenu came to adverse notice in the following cases:

(2.) Though the learned counsel for the petitioner has raised several other grounds to assail the order of detention, he mainly focused his arguments on the ground that there is variation in translation in paragraph 4 of the detention order with regard to the place of the Court where bail was granted to the detenu in Crime No. 1025/2011 vide Crl. M.P. No. 12888/2011, which has deprived the detenu in making effective representation to the authorities concerned and therefore, on this sole ground, the detention order is liable to be quashed.

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