SIKKANDER ELIYASS Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner, who is the father of detenu, namely, Yusuf Siddique @ Syed Abdul Khadar @ Syed, has been branded as a "Pirator" under the Tamil Nadu Act 14 of 1982 and detained under order of the 2nd respondent passed in No.786/BDFGISSV/2013 dated 24.08.2013.

(2.) THE detenu came to adverse notice in the following case: - <FRM>JUDGEMENT_313_TLMAD0_2014.htm</FRM> The ground case alleged against the detenu is one registered on 17.08.2013 by the Inspector of Police, Team X, Video Piracy Cell, Central Crime Branch, Chennai in Crime No.65 of 2013 for the offence under Sections 52(A), 68(A), 63 and 65 of Copy Right Act, 1957 and Section 292(2)(a) of IPC. Aggrieved by the order of detention, the present writ petition has been filed.

(3.) WE have heard the learned Additional Public Prosecutor appearing for the respondents, who would submit that the impugned detention order cannot be faulted with owing to minor discrepancies.