DHANAKODI Vs. GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) THE petitioner herein challenges the impugned order of detention, dated 09.02.2006, passed by the second respondent/Commissioner of Police, Greater Chennai, detaining her son by name Saravanan @ Saravana Kumar under the National Security Act, 1980.

(2.) HEARD Mr.S.Sadasharam, learned counsel for the petitioner and Mr.M.Babu Muthu Meeran, learned Additional Public Prosecutor.

(3.) LEARNED counsel further submitted that the materials were not placed before the Advisory Board within the prescribed period of three weeks as provided under Section 10 of the Act. LEARNED Additional Public Prosecutor has submitted that the entire materials were placed before the Advisory Board on 16.02.2006, which is within time and that the Advisory Board, after hearing the detenu and affording adequate opportunity, conveyed its opinion to the Government on 16.3.2006, which is also within time. Thus, we see no merit in the submission made by the learned counsel.