KANNIAMMA Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) The petitioner is the wife of detenu. The detenu has been branded as a "Goonda" under the Tamil Nadu Act 14 of 1982 and detained under order of the 1st respondent passed in Memo No. 927/BDFGISSV/2013 dated 07.09.2013. The detenu came to adverse notice in the following case:

(2.) Though learned counsel for the petitioner has raised several other grounds to assail the order of detention, he has mainly focused his argument on the ground that Tamil version of two letters, viz., one written by the Director & HOD, Institute of Pharmacology, Madras Medical College, Chennai, to The Dean, Madras Medical College, Chennai, and the second one written by The Dean, Madras Medical College, Chennai to The Sub Inspector of Police, P-2, Otteri Police Station, Chennai, in connection with Crime No. 1233 of 2013, ground case, which are annexed at Page Nos. 150 & 151190 of the booklet, has not been furnished to the detenu and therefore, on this sole ground, the I detention order is liable to be quashed.

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