(1.) The matter was heard through "Video Conferencing". Though the Miscellaneous Petition has been listed today, the main Petition itself is taken up for final hearing.
(2.) This Petition has been filed challenging the detention order passed against the detenu by the first respondent in Cr. Mp. No. 11/Cyber Law Offender/2020(C-1) dated 28. 03. 2020, branding him as 'Cyber Law Offender' for spreading false information through electronic media viz. , Whatsapp etc. ,
(3.) Heard Mr. R. Vivekananthan, learned Counsel appearing for the Petitioner and Mr. R. Prathap Kumar, learned Additional Public Prosecutor appearing for the Respondents.