BARANI Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) In this case, this Court vide order dated 16.06.2021 in Crl.M.P.No.6293 of 2021, has fixed the date for final disposal of the main case and hence, the same is taken up for hearing today.

(2.) The petitioner is the wife of the detenu viz., Sathyanarayanan, aged about 34 years, son of Rajaram. The detenu has been detained by the second respondent by his order in D.O.No.C2/18/2020 dated 04.12.2020, holding him to be a "Sexual Offender", as contemplated under Section 2(ggg) of Tamil Nadu Act 14 of 1982. The said order is under challenge in this Habeas Corpus Petition.

(3.) We have heard the learned counsel appearing for the petitioner and the learned Government Advocate (Crl.Side) appearing for the respondents. We have also perused the records produced by the Detaining Authority.