DAISEY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE second respondent herein clamped an order of detention as against the husband of the petitioner viz., Bishop S.Anandaraj, son of Sigamani, as the said authority arrived at the subjective satisfaction that the said detenu is a Goonda and he has to be detained under Section 3(1) of the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Forest Officers, Goondas, Immoral Traffic Offenders, Sand Offenders, Slum Grabbers and Video Pirates Act, 1982 (Tamil Nadu Act 14 of 1982).

(2.) CHALLENGING the abovesaid detention, the petitioner has come forward with the present Habeas Corpus Petition seeking a writ of habeas corpus to call for the records in No.69/2007 dated 26.2.2007 on the file of the second respondent, quash the same as illegal and to direct the respondents to produce the detenu Bishop S.Anandaraj, son of Sigamani, now detained at Central Prison, Puzhal, Chennai before this Court and to set him at liberty.

(3.) THE learned counsel for the petitioner challenges the impugned order of detention on the grounds that (i) defective translation of the remand order as to the statement that he was beaten up by the police and (ii) non application of mind on the part of the Government in not considering the specific plea made by the detenu that he was beaten up by the police, while passing the order of rejection.