S AMITHA BEEVI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Challenge is made to an order of detention dated 28.1.2010 in No. 23/2010 passed by the second respondent, whereby one Sirajudeen, the husband of the petitioner was ordered to be detained under the provisions of Section 2(j) of the Tamil Nadu Act 14 of 1982, after branding him as "Video Pirate".

(2.) All the materials are looked into in particular the order under challenge. The Court heard the learned Counsel appearing for the petitioner as well as the learned Counsel appearing for the State.

(3.) It is not in controversy that pursuant to the recommendation made by the sponsoring Authority that the detenu is involved in Video Piracy and a case was registered by the Inspector of Police, Video Piracy Cell, Crime Branch, CID I Unit, Chennai in Crime No. 8 of 2010 for the offences under Sections 51 read with 63, 52(A), 68(A) of Copyright Act, 1957 and 292(A) of the Indian Penal Code for the incident that had taken place on 12.01.2010 and on scrutiny of materials, the detaining Authority has made the order of detention under challenge after recording its subjective satisfaction that the activities of the detenu were prejudicial to the maintenance of public order.