High CourtsDivision Bench(2006) 04 MAD CK 0119

Kannammal vs State of Tamil Nadu

Madras High Court · Decided on 10 April 2006

HON’BLE JUDGES
P. Sathasivam, J · J.A.K. Sampathkumar, J
RESULT
Allowed
CASE NUMBER
Habeas Corpus Petition No. 52 of 2006

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

3 paragraphs · 229 words

P. Sathasivam, J.—The petitioner by name Kannammal, who challenges the impugned order of detention dated 28.12.2005, detaining her son Gopal, as "" Bootlegger"" u/s 3(1) of the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders and Slum Grabbers Act, 1982 (in short ""Tamil Nadu Act 14 of 1982"").

2.

Heard both sides.

3.

Even at the foremost the learned counsel for the petitioner submitted that though the Detaining Authority has very much relied on the Chemical Analysis Reports, which are available at pages 125 to 135 of the paper book and also specifically mentioned in Ground 3(c) of the Grounds of Detention, the translated copies were not supplied to the detenu, who knows Tamil language only. The said aspect is not in dispute. Considering the fact that the Detaining Authority has very much relied on the Chemical Analysis Report, it is but, proper on the part of the Authority to supply the translated Tamil version of those reports to the detenu in order to make effective representation, failure to do so, vitiates the impugned detention order and accordingly, the same is quashed; this petition is allowed. The order of detention impugned in the petition is set aside and the detenu is directed to be set at liberty forthwith from the custody unless he is required in connection with any other case.