RAVI ALIAS DEENAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner by name Ravi @ Deenan, who was detained as a ' Goonda' 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 15. 0 6. 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, by drawing our attention to certain mistakes with reference to the date and time on which the accused was produced before the Judicial Magistrate, at the first instance, contended that in view of the variation in the English and Tamil versions and also the mistake in describing the date, in the absence of any explanation by the person concerned, the detention order is liable to be quashed.