M. JOTHI Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The Petitioner herein, who is the sister of the Detenu viz. Kanagavel, aged about 40 years, S/o. Seetharaman, has come forward with this Petition challenging the Detention Order passed by the Second Respondent, dtd. 7/11/2024 slapped on her brother, branding him as "Sexual Offender" 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 [Tamil Nadu Act 14 of 1982].

(2.) Heard the learned Counsel for the Petitioner, as well as the learned Additional Public Prosecutor appearing for the Respondents.

(3.) Though several grounds are raised in the Petition, the learned Counsel for the Petitioner pointed out that the Accident Register given to the Detenu has not been translated in Vernacular language. In this circumstances, the learned Counsel for the Petitioner stated that serious prejudice has been caused to the Petitioner for making effective representation.