J. MAHESWARI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The Petitioner herein, who is the mother of the Detenu viz., Sakthi Shanmugam S/o. Gopinath, aged about 21 years, confined at Central Prison, Coimbatore, has come forward with this Petition challenging the Detention Order passed by the Second Respondent, dtd. 30/12/2024 slapped on her son, branding him as "Goonda" under the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Cyber Law Offenders, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Sand Offenders, Sexual Offenders, Slum Grabbers and Video Pirates Act, 1982 [Tamil Nadu Act 14 of 1982].

(2.) Heard the learned Counsel for the Petitioner, as well as the learned Additional Public Prosecutor appearing for the Respondents.

(3.) Though the learned Counsel for the Petitioner has raised several other grounds to assail the Order of Detention, he has mainly focused his argument that the delegation of power on the Detaining Authority has not been translated in Tamil version. Hence, it is submitted that the Detenu was deprived of making effective representation.