AKHTARIBEGUM ABDUL GANI SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) EARD Mr. Tripathi Counsel for the petitioner and Mr. B. R. Patil, Acting P. P. , for the State.

(2.) THE petition is filed by the mother of the detenue. Detenue was detained under section 8 of the Maharashtra Prevention of Dangerous Activities of slumlords, Bootleggers, Drug Offenders and Dangerous Persons Act (M. P. D. A. Act) by the detention order dated 31-7-2002. Number of grounds have been raised by the petitioner challenging the detention. However, Mr. Tripathi restricted himself to the amended ground No. 6 (xxi) which is about incorrect and improper translation of the grounds of detention and the detention order from English to hindi which was supplied to the detenue. According to Mr. Tripathi the mistakes in translation are gross and there are vital omissions in the translation which affected the right of the detenue to make effective representation.

(3.) IN all seven instances have been quoted in this ground (xxi ). However, mr. Tripathi was permitted to raise other grounds also regarding this incorrect translation or omission, for which he did not raise any objection. According to Mr. Tripathi following are the instances of wrong or incorrect translation or grossly mistaken translation from English version of the grounds of detention and the detention order to their Hindi version. Both of which were supplied to the detenue simultaneously: