P RAJESWARI W/O PARTHIBAN Vs. STATE OF A P REPTD BY ITS CHIEF SECRETARY, DEPARTMENT OF GENERAL ADMINSTRATION (L &O), VELAGAPUDI AND THREE OTHERS

JUDGEMENT

(1.) The wife of one Kandaswamy Parthiban @ Parthipan @ Parthi Bahi, S/o Kandaswamy (hereinafter referred to as "detenu") filed this Writ Petition for issue of Writ of Habeas Corpus directing the respondents to produce the detenu after quashing the proceedings, vide Ref.No.C1/921/M/2016, dated 13.10.2016, of respondent No.2 and G.O.Rt.No.2174, General Administration (Law and Order) Department, dated 22.10.2016, of respondent No.1 approving the detention.

(2.) We have heard Mr. Vinod Kumar Deshpande, learned senior counsel appearing for the petitioner and the learned Special Government Pleader (Andhra Pradesh) for the respondents.

(3.) The detenu is accused in as many as 88 criminal cases registered against him for the alleged smuggling of red sander logs. The detention order is voluminous, which itself is self-speaking on the criminal history of the detenu. The only ground of challenge to the detention order that was pressed into service at the hearing of the case is that except the detention order and the grounds of detention, all other documents such as panchanama, seizure report, remand report, etc., were not translated into Tamil, the language known to the detenu, and supplied to him and that therefore, the impugned detention order is in violation of Article-22(5) of the Constitution of India.