JAISINGH Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE respective petitioners who are the brother/husband of the detenus, by name, Dhara @ Dharasingh, Arulraj and Sivalingam, who were detained as "Goondas" 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 orders all dated 11.06.2006, challenge the same in these Petitions.

(2.) HEARD learned counsel for the petitioners as well as the learned Additional Public Prosecutor for the respondents.

(3.) IN 1999 SCC (Cri.) 231 Powanammal vs.State of Tamil Nadu and another, the Supreme Court has held that the copies of document relied on in the grounds of detention must be furnished in the language understood by the detenu and non-supply of the same would be fatal.