VIJAYALAKSHMI 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 Memo No. 607/BDFGISSV/2013 dated 05.08.2013. The detenu came to adverse notice in the following cases:

(2.) Amidst several grounds raised by the learned counsel for the petitioner to attack the impugned order of detention, he has mainly focussed his argument on the ground 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 acknowledgement to show that the intimation of arrest was given, which clearly shows non-application of mind on the part of detaining authority.

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