T MUMTAJ Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner is the elder 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.1014/BDFGISSV/2013 dated 16.09.2013.

(2.) The detenu came to adverse notice in the following case:- <FRM>JUDGEMENT_332_LAWS(MAD)4_2014_1.html</FRM>

(3.) Amidst several grounds raised by the learned counsel for the petitioner to attack the impugned order of detention, he has mainly focussed his argument that the detaining authority failed to ask clarification from the sponsoring authority about non serving of arrest memo in a proper manner to the family members, relatives or friends of the detenu and there was no proof to show that the intimation of arrest was given, as the arrest was communicated to the brother of the detenu, which clearly shows non-application of mind on the part of detaining authority.