R VASUGI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner is the wife of the detenu by name Rajendran @ Uppu rajendran, who is detained as 'bootlegger' as contemplated 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 detention order dated 03. 10. 2005, challenges the same in this Petition.

(2.) HEARD learned counsel for the petitioner as well as learned government Advocate for the respondents.

(3.) AT the foremost, learned counsel for the petitioner submitted that pursuant to the representation dated 30. 11. 2005, the Government directed the detaining authority to furnish clean copies of the documents namely Page nos. 24,27,31,34,50,52 and 54 of the booklet. Learned counsel further submitted that inspite of the said direction, those copies have not been furnished to the detenu. In the light of the decision of the Division Bench of this Court in P. MUTHUSWAMY v. STATE REPRESENTED BY THE SECRETARY TO government ETC. AND ANOTHER (2000-1-L. W. (Crl.)27), the Government having directed the detaining authority to supply of those documents, it is but proper on the part of the detaining authority to furnish the same.