D JAYANTHI Vs. COMMISSIONER OF POLICE GREATER CHENNAI

JUDGEMENT

(1.) CHALLENGE is made to an order of the first respondent dated 30.11.2007, made in No.416/BDFGISSV/2007 whereby one Dayalan the husband of the petitioner herein, was detained under Act 14/82 terming him as a Goonda.

(2.) THE affidavit in support of the petition is perused. THE Court heard the learned Counsel for the petitioner. All the materials placed in the hands of the Court and in particular, the order under challenge, are perused.

(3.) THE learned Counsel pointing to the above part of the order, would further add that the detenu was never involved in the said crime; but, when the materials in the said case were placed before the detaining authority by the sponsoring authority, it was also looked into, which was thoroughly irrelevant for consideration.