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Judgment
A.S. Venkatachalamoorthy, J.—The wife of the detenu is the petitioner herein. The legality of detention order passed by the Detaining
Authority dated 11.7.2001 in S.C.No.46 of 2001 has been questioned in this Habeas Corpus Petition.
The learned counsel for the petitioner argues that the sponsoring authority after sending the documents along with the affidavit sent the remand
extension order along with the additional affidavit, but however the said additional affidavit has not been attested. The learned counsel contended
that the unattested additional affidavit cannot be looked into for any purpose and in such event, the position would be that the sponsoring authority
forwarded a document without a covering letter or an affidavit. The further submission of the counsel is that this court has repeatedly held that
whenever the documents are sent by the sponsoring authority, it must be accompanied by a covering letter or an affidavit and when that being so,
the detention order has to fail on the ground of non-application of mind.
We called upon the learned Additional Public Prosecutor to place the file before us. On perusal, we find that the original affidavit was duly
signed and attested by the sponsoring authority, whereas the additional affidavit signed by the sponsoring authority has not been attested. When
law requires that an affidavit must be duly attested, the effect of failure to comply the same would be, that affidavit cannot be looked into by any
one for any purpose including the Detaining Authority. In this view of the matter, the order of the detention has to fail.