SAVITHRI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE sister of the detenu challenges the detention order dated 12. 12. 2004 detaining her brother Iruthayaraj @ James as Goonda under Section 3 (2) of the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Slum Grabbers and Video Pirates Act, 1982 (Tamil Nadu Act 14 of 1982 ).

(2.) LEARNED counsel for the petitioner, after taking us through the grounds of detention and all other connected materials, has raised the following contentions:-

(3.) COMING to the first contention, learned Government Advocate has brought to our notice that based on the representation of the detenu, Tamil version of the remand extension order was supplied to the detenu and the same was acknowledged by him on 26. 01. 2005. In such circumstances, the first contention is liable to be rejected. In the light of what is stated above, there is no valid ground for interference. Accordingly, the Habeas Corpus Petition is dismissed.