C PREMA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) HEARD the learned counsels appearing for the parties.

(2.) THE order of Preventive detention under Section 3(2)(b) read with Section 3(1) of the Prevention of Black Marketing and Maintenance of Supplies of Essential Commodities Act, 1980 (Central Act No.7 of 1980) (hereinafter referred to as 'the Act'), has been challenged by the wife of the detenue.

(3.) REGARDING the discrepancy viz., mentioning the offence as 120(B) IPC in the English version and 120(A) IPC in the Tamil version, it is stated that it is a minor discrepancy and it would not vitiate the order of detention.