GUHAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner by name Guhan, who is detained as a ''Immoral Traffic Offender" as contemplated under the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Slum Grabbers and Video Pirates Act, 1982 (Tamil Nadu Act 14 of 1982), by the impugned detention order dated 17.06.2006, challenges the same in this Petition.

(2.) HEARD learned counsel for the petitioner as well as learned Additional Public Prosecutor for the respondents.

(3.) AS pointed out above, it is not in dispute that all the relevant materials relating to the detenu were placed before the detaining authority and supplied to the detenu. The order of the learned Magistrate sending the rescued girls to the Government Home for a certain period is not a relied on document for arriving at a subjective satisfaction. Even otherwise, a copy of the said order had been supplied to the detenu along with other documents, vide page No.114 of the booklet. Accordingly, we reject the said contention also.