PAVALAGODI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THIS petition for the issuance of the writ of habeas corpus challenges an order of the first respondent, dated 21.11.2007 made in C2/51091/2007, whereby one Raman, the husband of the petitioner, was termed as Bootlegger and detained under Tamil Nadu Act 14 of 1982 for the reasons stated therein.

(2.) THE affidavit filed in support of the petition is perused. THE Court heard the learned counsel for the petitioner and also made a scrutiny of the order under challenge. THE court heard the learned counsel for the respondents on the contentions.

(3.) ADDED further the learned counsel that so far as the bail application was concerned, the translated version was supplied, but the Tamil translated version contained different crime number and thus, it was not properly translated and therefore, it did not serve the purpose for which the translated copy was given to him. Further, the learned counsel took the court to the translated copy of the order of remand made by the Judicial Magistrate concerned, but it was a misleading one and the same would be sufficient to set aside the order under challenge.