MOHAMED KASIM ALIAS BAHURUDIN Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THE petitioner, father of the detenu, filed this habeas corpus petition against the order dated 15.3.2005 passed by the Commissioner of Police, Chennai, directing the preventive detention of one Dowlath Rahuman, son of Mohamed Kasim, branding him as a Video Pirate under Section 3(1) of the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Slum Grabbers and Video Pirates Act, 1982.

(2.) ALLEGING that the detenu habitually committing the offences against Copy Right Act, 1957, and also infringing copy rights in relation to the cinematograph films under the Copy Right Act, 1957, the Commissioner of Police, the second respondent herein passed the impugned detention order dated 15.3.2005.