K. GAYATHRI Vs. SUPERINTENDENT, CENTRAL PRISON, TIRUCHIRAPPALLI

JUDGEMENT

(1.) The petitioner is the wife of the detenu and challenging the correctness of the impugned order of detention dated 15.08.2019, passed by the second respondent, under Section 3(1) of Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Cyber Law Offenders, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Sand Offenders, Sexual Offenders, Slum Grabbers and Video Pirates Act, 1982 (Tamil Nadu Act 14 of 1982) and branding him as 'Boot-Legger' in C.O.C.No.34/2019, came forward to file the present Habeas Corpus Petition.

(2.) A perusal of the Grounds of Detention dated 15.08.2019, passed by the second respondent herein, would disclose among other things that the detenu viz., Karunakaran came to the adverse notice in the following cases:-

(3.) We have heard Mr.K.A.S.Prabhu, learned counsel appearing for the petitioner and Mr.K.Dinesh Babu, learned Additional Public Prosecutor appearing for the respondents and perused the materials available on record.