JAYANTHI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner is the sister of detenu. The detenu has been branded as a "Goonda" under the Tamil Nadu Act 14 of 1982 and detained under order of the 2nd respondent passed in Memo No.C3.D.O.No.87/2013 dated 12.09.2013.

(2.) The detenu came to adverse notice in the following case:- <FRM>JUDGEMENT_164_LAWS(MAD)3_2014_1.html</FRM>

(3.) Though learned counsel for the petitioner has raised several other grounds to assail the order of detention, he mainly focussed his argument on the ground that though the detaining authority relied on the bail order granted by this Court in a similar case on 04.06.2012 to one Sarath @ Sarath Kumar in Crl.O.P.No.12031 of 2012, which is annexed at Page No.133 of the booklet, a copy of bail petition pertaining to the said order has not been furnished to the detenu, which has deprived the detenu in making effective representation for his redressal and therefore, on this sole ground, the detention order is liable to be quashed.