R JAMUNA Vs. STATE OF TAMIL NADU

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 2nd respondent passed in No.948/BDFGISSV/2013 dated 10.09.2013.

(2.) The detenu came to adverse notice in the following case:- <FRM>JUDGEMENT_3355_CRLJ_2014_1.html</FRM>

(3.) Though learned counsel for the petitioner has raised several other grounds to assail the order of detention, he has mainly focussed his argument on the ground that though the detaining authority relied on the bail order granted by the learned Judicial Magistrate No.II, Poonamallee in a similar case to an accused therein in Crl.M.P.No.8172 of 2012 and inferred that there is a likelihood of the detenu coming out on bail in respect of Crime No.1424 of 2013, 3rd adverse case by filing bail application, but the said material relied on by the detaining authority has not been furnished to the detenu at the time of passing the order of detention, 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.