ADHISTALAKSHMI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This habeas corpus petition has been filed challenging the Detention Order in Cr.M.P.No.33 of 2020, dated 10.3.2020, wherein, the Petitioner's husband Poondiyan @ Sudhakar, aged 25 years has been detained branding him as Sexual Offender as contemplated under Section 2(ggg) of the Tamil Nadu Act 14 of 1982.

(2.) Mr.A.V.Rajasekaran, learned counsel for the Petitioner would argue that even though the petitioner has raised several grounds, he has confined his arguments only to the delay in disposal of the petitioner's representation. It is submitted by the learned counsel for the petitioner that the procedural safeguards guaranteed under Articles 21 and 22 of the Constitution of India have not been followed in this case and there is unexplained and inordinate delay in disposal of the petitioner's representation, which would vitiate the impugned order of detention. It is also submitted that in the criminal case, charge-sheet has been laid and the same is also taken on file in S.C.No.34 of 2020 and the case is ripe for trial. According to the learned counsel, even before this Detention Order being passed, the detenu was granted bail by the Criminal Court on 22.5.2020.

(3.) Mr.R.Anandharaj, learned Additional Public Prosecutor, on instructions, submitted that after satisfying with the materials placed by the Sponsoring Authority, the Detaining Authority has passed the detention order and there is no illegality or infirmity in the detention order. It is also stated that even if there is any delay in disposal of the representation, it has not caused any prejudice to the rights of the detenu and hence, prayed for dismissal of the habeas corpus petition.