C RAMESH @ HARISH Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner/detenu has been branded as an "Immoral Traffic Offender" under the Tamil Nadu Act 14 of 1982 and detained under order of the 2nd respondent passed in BDFGISSV No. 830 of 2013 dated 28.08.2013. The detenu came to adverse notice in the following case: <FRM>JUDGEMENT_515_MADLJ(CRI)2_2014.htm</FRM>

(2.) THE ground case alleged against the detenu is one registered on 21.08.2013 by the Inspector of Police, Anti Vice Squad Police Station in Crime No. 89 of 2013 for offences under Sections 3(2)(a), 4(1), 5(1)(a), 6(1) and 7(1) of ITP Act and Section 292(a) IPC. Aggrieved by the order of detention, the present petition has been filed.

(3.) PER contra, Mr. P. Govindarajan, learned Additional Public Prosecutor submits that acts committed by the detenu are prejudicial to the maintenance of public order and peace and the arrest was communicated by way of cell phone to the wife of the detenu, which is an effective and speedy way of communication available with the authorities and therefore, there is no illegality in making such intimation.