Smt. Ana Carelina D'souza Vs. Union Of India And Others On 07 April, 1981

iDraf

Decision

Open iDraf

Smt. Ana Carelina D'souza v. Union Of India And Others

Smt. Ana Carelina D'souza
v.
Union Of India And Others

(Supreme Court Of India)

Writ Petition No. 821 And 822 Of 1981 | 07-04-1981

O. CHINNAPPA REDDY, J.

1. In both these petitions it is admitted by the learned counsel for the respondents that the documents upon which grounds of detention are based were not supplied to the detenus along with the grounds of detention. In view of the long line of decisions of this court, we have no option but to direct the detenus to be set at liberty forthwith. It is so ordered

2. Order accordingly.

Advocates List

For

Bench List

HON'BLE JUSTICE A. P. SEN

HON'BLE JUSTICE BAHARUL ISLAM

HON'BLE JUSTICE O. CHINNAPPA REDDY

Eq Citation

1981 CRILJ 1277

(1981) SUPPL. SCC 53

AIR 1981 SC 1620

(1982) SCC CRI 131

LQ/SC/1981/210

HeadNote

Constitution of India — Art. 22(5) — Deprivation of liberty — Grounds of detention — Non-supply of documents on which grounds of detention are based — Detenue set at liberty — Held, in view of long line of decisions of Supreme Court, no option but to direct detenu to be set at liberty forthwith