- (1.) The petitioner, who has been detained as a Goonda under Tamilnadu Act 14 of 1982 vide proceedings in D.O. No. 27/2013-C2, dated 30.04.2013 on the file of the 2nd respondent, has filed this Habeas Corpus Petition seeking to quash the same and for a direction to the respondents to set him at liberty from detention. The detenu came to adverse notice in the following cases: The ground case alleged against the detenu is one registered on 16.02.2013 by the Special Sub-Inspector of Police, Cheyyar Police Station in Crime No. 66/2013 for offences under Section 392 r/w 392, 397 I.P.C.
(2.) Though the learned counsel for the petitioner has raised several grounds, he mainly argued on the question of delay in considering the petitioner's representation. He would contend that the inordinate delay of consideration of the representation would entitle the petitioner the relief prayed for in the present petition. Therefore, the detention order is vitiated in law.
(3.) We have heard Mr. P. Govindarajan, learned Additional Public Prosecutor on the above point, perused the records and verified the chart produced by the respondents.;