THANGATHURICHI Vs. STATE

JUDGEMENT

(1.) The petitioner is the wife of detenu. The detenu has been branded as a "Bootlegger"under the Tamil Nadu Act 14 of 1982 and detained under order of the 2nd respondent passed in C.O.C. No. 58 of 2013 dated 07.10.2013.

(2.) The detenu came to adverse notice in the following cases:- <FRM>JUDGEMENT_290_LAWS(MAD)4_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 focused his argument on the ground that there is a variation in translation of the remand order dated 12.09.2013 annexed in the booklet, which has deprived the detenu in making effective representation to the authorities concerned and therefore, on this sole ground, the detention order is liable to be quashed.