DHANDAPANI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) HEARD Mr.K. Sellathurai, learned counsel for the petitioner and Mr.M. Babu Muthu Meeran, learned Additional Public Prosecutor for the respondents 1 and 2.

(2.) THE order of preventive detention on the ground that the detenu is a Goonda within the meaning of Tamil Nadu Act 14 of 1982 is in question.

(3.) IT is submitted by the learned counsel for the petitioner that even though the detenu had been remanded in connection with adverse case and also in the ground case, a copy of remand order has not been furnished to the detenu.