SASIKALA Vs. COMMISSIONER OF POLICE CHENNAI CITY POLICE

JUDGEMENT

(1.) IN all these Habeas Corpus Petitions, the detention orders slapped on the detenus, branding them as 'drug offenders', as contemplated under Section 2(e) of the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Sand Offenders, Slum Grabbers and Video Pirates Act, 1982 (Tamil Nadu Act 14 of 1982), are being challenged by their kith and kin on relatively similar grounds. Since being inextricably interconnected with each other, all these matters are heard together and are being disposed of by this common order.

(2.) ON the allegation that in the money-spinning health sector, these detenus and others, collected the expired drugs from various pharma companies and recycled them as valid drugs, by altering the batch number and expiry dates and pushed them back into the pharmaceutical retail market, based on a complaint lodged by the Drug Inspector, Drug Control Department, a case in Crime No. 132/2010 came to be registered against the detenus and others by the Inspector of Police, Crime, P-6 Kodungaiyur Police Station, Chennai for the offences under Section 420,468 and 465 IPC. The FIR came to be altered subsequently, inserting Section 328 IPC read with Sections 33(eea), 17(B) and the 27 of the Drugs and Cosmetics Act, 1940.

(3.) HEARD the learned counsel appearing for all the parties.