SWAMINATHAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner challenges the detention order dated 21. 12. 2004, detaining him as Goonda, passed under Section 3 (1) 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, it is true that in page Nos. 15, 19 and 23 of the Booklet supplied to the detenu, his name has been described as Swaminathan @ Prakash. However, in all other documents, he has been described as Swaminathan. It is also relevant to note that in all places, his father name (Panchanathan) has been correctly mentioned. In such circumstances, merely because there is wrong description in certain documents, it cannot be claimed that the Detaining Authority has not applied his mind. Further, the identity has not been questioned by the petitioner. In such circumstances, we reject the first contention.