MUTHUKUMAR Vs. STATE OF TAMIL NADU REPRESENTED

JUDGEMENT

(1.) IN all these petitions, challenge is made to the respective orders of detention made by the second respondent dated 8.11.2008, terming the detenus as Goonda.

(2.) IN all these cases, the detenus are the petitioners. The orders are challenged on the following grounds:

(3.) PERUSAL of the materials would clearly indicate that there was a confessional statement of Arumuganainar. The first part of the confession would indicate as if it was recorded from Arumuganainar. When the other pages are looked into, it would indicate as if it was done by other accused. Thus, a discrepancy is noticed whether it is from Arumuganainar or from the other accused.