A.SOKKALINGAM Vs. STATE

JUDGEMENT

(1.) A.Sokkalingam, S/o. Arumugam, has been branded as 'Sexual Offender' under Sec. 2(ggg) of the Tamil Nadu Preventive Detention Act, 1982 (Act) and detained at Central Prison, Coimbatore vide detention order 20/8/2025. He has filed this petition seeking a quash of the aforesaid order.

(2.) Mr.Mohamed Saifulla, who appears for the detenu assails the impugned order of detention on several grounds. The first ground relates to a delay in making a reference to the Advisory Board under Sec. 10 of the Act. Learned Additional Public Prosecutor really has no defence to this ground.

(3.) Learned counsel for petitioner would also point out that there is no justification in the subjective satisfaction of the detaining authority that the detenu would be enlarged on bail and has no material has been placed on record.