(1.) HEARD Mr. Abudukumar Rajaratinam for the petitioner and Mr. P. Kumaresan, Additional Public prosecutor for the respondents.
(2.) THE Habeas Corpus petition has been filed by the wife of the detenu, who has been detained under Tamil Nadu Prevention of dangerous Activities of Bootleggers, Drug offenders, Forest Offenders, Goondas, Immoral traffic Offenders and Slum Grabbers and Video Pirates Act 1982 (Tamil Nadu Act 14 of 1982 ).
(3.) IN the grounds of detention, reference has been made to the order of conviction of the detenu on 29-10-2001 under Sections 4 (1) and 8 (a) of the Immoral Traffic (Prevention) Act, 1956. There is also refeience to alleged involvement of the detenu in Anti vice Squad P. S. Cr. No. 37 of 2006 registered under sections 3 (1), 4 (1), 5 (1), 6 (1) and 7 (1) of ITP Act. Besides the aforesaid two adverse cases, the order of detention is based on the alleged involvement of the detenue in Anti Vice Squad P. S. Cr. No. 44 of 2006 registered under Sections 3 (1), 4 (1), 5 (1), 6 (1) and 7 (1) of ITP Act. In paragraph 4 of the grounds of detention, the detaining authority Has referred to as under :-