(1.) (for Hon'ble Mr. Justice N. DHINAKAR and for himself): The Division Bench consisting of V.S. SIRPURKAR, J. and K. GNANAPRAKASAM, J., have formulated the following question for reference to Full Bench :
(2.) The brief facts which led the Division Bench to formulate the above point for reference are as follows: The detenu namely Guna @ Gunasekaran was detained under National Security Act. 1980 by an order dated 26-2-1999. The petitioner who is the friend of the detenu has filed this writ of Habeas Corpus challenging the order of detention.
(3.) The petitioner inter alia contended that he was not furnished with correct translation of the detention order in Tamil and that therefore, on that score alone, the detention order is vitiated. It would be relevant at this stage to refer to the paragraph which relate to Section 10 of the Act. In the English copy of the detention order, it is stated thus:
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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