NEELIMA Vs. ADDITIONAL CHIEF SECRETARY

JUDGEMENT

(1.) Under assail in the present Habeas Corpus Petition is the detention order dtd. 3/12/2025 issued by the Commissioner of Police, Greater Chennai City.

(2.) The husband of the petitioner has been clamped under 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 (hereinafter referred to as "Act 14 of 1982") and detained as "Sexual Offender".

(3.) The present Habeas Corpus Petition came to be listed for admission on 26/12/2025. Learned counsel for the petitioner contended that the husband of the petitioner is a Youtube journalist, more specifically investigative journalist, raises dissenting voices against the executives and politicians in the State of Tamil Nadu. He is running a Youtube channel. His personal liberty is curtailed by the police authorities with an ulterior motive to make him silent and thus, the matter is to be heard urgently.