S RATHINASAMY Vs. DISTRICT MAGISTRATE AND DISTRICT COLLECTOR

JUDGEMENT

(1.) THE petitioner, who is the father of the detenu by name saravanan, who was detained as a "video Pirate" as contemplated 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 (Tamil Nadu Act 14 of 1982), by the impugned detention order dated 02. 08. 2005, challenges the same in this Petition.

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

(3.) IN the light of the said conclusion and the detailed order dated 23. 01. 2006, the contention raised in this petition is liable to be rejected. There is no valid ground for interference, more particularly, in view of the earlier order dated 23. 01. 2006. Accordingly, this Habeas Corpus Petition fails and the same is dismissed. .