ANTHONY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) PETITIONER herein is the detenu, who has been branded as Goonda under the Tamil Nadu Act 14 of 1982, detained by the order of detention dated 15. 6. 2005, challenges the same in this petition.

(2.) THE learned counsel appearing for the petitioner challenges the detention order on the following three grounds.

(3.) THE learned Government Advocate appearing on behalf of the respondents admitted that the date mentioned at page No. 25 of the paper book as '24. 6. 2005' instead of '4. 6. 2005' is a mistake, but contended, in fact the list of properties were sent to the Magistrate as early as on 4. 6. 2005 at 12. 00 noon. It is also submitted that in the FIR in the ground case it is clearly mentioned that the occurrence took place on 4. 6. 2005 at 8. 00 hours and the information was received at the Police Station at 8. 30 hours on 4. 6. 2005 and that the crime number is 1374/2005. He also submitted that the statements of witnesses also show that the occurrence was only on 4. 6. 2005 and therefore the wrong mentioning of the date in the List of Property sent to the magistrate, found at page No. 25 of the paper book, will not vitiate the order of detention.