THIRULOGOACHANDRU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) DETENU himself is the petitioner. The detenu has been branded as a "Goonda" as contemplated under Tamil Nadu Act 14 of 1982 and detained under the order of the second respondent passed in Proceedings No.1309 of 2013 dated 12.10.2013.

(2.) AS per the grounds of detention dated 12.10.2013, the detenu came to the adverse notice in the following cases : -

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