AMIRTHAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Captioned 'Habeas Corpus Petition' [hereinafter 'HCP' for the sake of brevity and convenience] has been filed in this Court on 7/6/2022 assailing a 'detention order dtd. 23/2/2022 bearing reference Cr.M.P.No.06/Cyber Law/Offender/2022/E1' [hereinafter 'impugned detention order' for the sake of convenience and clarity] made by the second respondent being jurisdictional District Collector. Impugned detention order has been made on the premise that the detenue is a 'Cyber Law Offender' within the meaning of Sec. 2(bb) of 'The 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 No.14 of 1982)' [hereinafter 'Act 14 of 1982' for the sake of convenience and clarity].

(2.) There are two adverse cases and one ground case.

(3.) The ground case is for alleged offences under Ss. 294(b), 354(A), 354(D), 509 read with 109 IPC, 66(D), 67 of Information Technology Act, 2000 and Sec. 4 of Tamil Nadu Prohibition of Harassment of Women Act, 2002 in Crime No.25 of 2021 on the file of Coimbatore District Cyber Crime Police Station. The Additional Mahila Court, Coimbatore is in seizin of this case.