NAINA RAVINDRA Vs. COMMISIONER OF POLICE

JUDGEMENT

(1.) THIS is a petition for habeas corpus by the detenu.

(2.) SHRI Girme, learned Counsel for the detenu, raised several submissions before us, but only one in our opinion, is sufficient for deciding the present petition. Shri Girme submitted that the Detaining Authority in his grounds misled the detenu by informing him that he had a right to make a representation either to the State Government or to the Central Government. Shri Girme further submitted that the Detaining Authority has not mentioned the fact that the detenu had a right to make a representation to the detaining Authority himself. This, according to Shri Girme, would vitiate the order of detention. Shri Girme relied upon a judgment of the Division bench of this Court in the case of Fatmabi Sheikh Bhikan alias Sunabi v the Commissioner of Police, CCR (1992) Volume III.

(3.) WE are of the opinion that the submission of Shri Girme deserves to be accepted. In the grounds communicated to the detenu, the Detaining authority has stated as follows :