VIJI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner, who is detained as 'goonda' under 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) by the impugned proceedings dated 21. 02. 2005, challenges the same in this Petition.

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

(3.) COMING to the first contention relating to non-application of mind, it is the claim of the petitioner that though the English version of the Arrest Report, which finds place at page No. 97 of the Booklet, contains that the accused was produced before the 8th Metropolitan Magistrate, G. T. Court, on 11. 02. 2005, the same is not reflected correctly in the Tamil version which finds place at page No. 98 of the Booklet. We perused the copy of the Arrest Report - both English and Tamil versions. It is true that in the English version, the date on which he was produced before the court is stated as 11. 02. 2005. No doubt, in the Tamil version of the Arrest Report, the date, namely, 11. 02. 2005, has not been mentioned. However, it is not in dispute that other documents, particularly the remand order, which finds place at page No. 103 of the Booklet, makes it clear that the accused was produced on 11. 02. 2005. In such circumstances, if we consider all the above mentioned documents together, it cannot be claimed that the Detaining Authority has not applied his mind as claimed.