MARI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner, 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 28. 07. 2005, challenges the same in this Petition.

(2.) HEARD learned counsel for the petitioner and learned Government advocate for the respondents.

(3.) AT the foremost, learned counsel appearing for the petitioner, by drawing our attention to paragraph No. 4 of the grounds of detention, would submit that in the Tamil version of the grounds of detention, though the detaining Authority has referred to pendency of bail petition before the sessions Court, Chengalpattu, he has concluded that the detenu will come out on bail by filing bail application. In other words, according to the counsel, the Detaining Authority has proceeded that the detenu has not moved any bail petition and that he will come out by filing bail petition, which is factually incorrect, though correctly stated in the English version.