RAMANI Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THE petitioner is the mother of the detenu. The detenu has been branded as a "Goonda" as contemplated under Tamil Nadu Act 14 of 1982 and detained under order of the 2nd respondent passed in Memo No.1022/BDFGISSV/2013 dated 17.09.2013.

(2.) AS per the grounds of detention dated 17.09.2013, the detenu came to the adverse notice in the following cases : -

(3.) AMIDST several grounds raised, learned counsel for the petitioner mainly focused his argument on the ground that there is variation in the translated version of the remand order. Therefore, the subjective satisfaction arrived by the detaining authority is not well founded.