S GANESAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner herein challenges the impugned order of detention dated 27. 06. 2005, detaining him as "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 ).

(2.) HEARD learned counsel for the petitioner as well as learned Government Advocate for the respondents.

(3.) AT the foremost, learned counsel appearing for the petitioner, by taking us through page No. 135 of the Paper-Book, contended that translation has not been properly made relating to the time of production of the accused before the learned Magistrate. A perusal of the Requisition Report makes it clear that the detenu/accused was arrested on 11. 06. 2005 and produced before the Magistrate on 12. 06. 2005 at 5. 30 P. M. This has been correctly stated in the English version of the Remand Order, which is available at page No. 134 of the Paper Book. However, in the Tamil version of the remand order, it is mentioned as "05. 30 kzpf;f" as if the accused was produced at 05. 30 A. M. on 12. 06. 20 05. In view of the details available in the Requisition Report as well as the Remand Order available at page No. 134 of the Paper Book, we are of the view that merely because, in the Tamil Translation, the authority has mentioned that the accused was produced before the Magistrate at 05. 30 hrs. , it would not affect the ultimate detention order.