RAJESWARI Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THIS petition is brought forth by the wife of the detenu viz. Mohan @ Ravikumar @ Mundakkan Mohan, challenging the order of the second respondent in P.D. No.04/2010 dated 8.3.2010, whereby he was ordered to be detained as a Goonda under the provisions of the Act 14 of 1982.

(2.) THE Court heard the learned counsel appearing for the petitioner and looked into the materials available on record, in particular, the order under challenge.

(3.) LEARNED counsel would further add that the detenu is shown as history-sheeted rowdy of Vadasery and number is also given. All sufficient materials in this regard were placed before the Detaining Authority and thus once the particular document is relied upon by the Authority, all the particulars should have been furnished but not done so. Therefore, the detention order under challenge has got to be termed as infirm and the same has got to be set aside.