S. BABU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Captioned 'Habeas Corpus Petition' [hereinafter 'HCP' for the sake of convenience and clarity] has been filed in this Court on 17/6/2022 by father of the detenu assailing a 'detention order dtd. 18/5/2022 bearing reference S.C.No.12/2022' [hereinafter 'impugned detention order' for the sake of convenience and clarity] made by the 'second respondent i.e., jurisdictional District Collector' [hereinafter 'Detaining Authority' for the sake of convenience and clarity]. To be noted, fifth respondent i.e., jurisdictional Inspector of Police is the Sponsoring Authority.

(2.) Impugned detention order has been made by the Detaining Authority on the premise that the detenu is a 'Sexual Offender' within the meaning of Sec. 2(ggg) of 'The Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Cyber law offenders, Drug-offenders, Forestoffenders, Goondas, Immoral traffic offenders, Sand-offenders, Sexualoffenders, Slum-grabbers and Video Pirates Act, 1982 (Tamil Nadu Act No.14 of 1982)' [hereinafter 'Act 14 of 1982' for the sake of convenience and clarity].

(3.) Mr.M.Selvam, learned counsel on record for petitioner, notwithstanding very many averments / grounds in the support affidavit qua captioned HCP projects two points before us.