M. KALA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner is the mother of the detenu viz., Kannan, son of Manickam, aged about 22 years. The detenu has been detained by the second respondent by her order in B.C.D.F.G.I.S.S.S.V.No.39 of 2025, dtd. 3/5/2025 holding him to be a "Sexual Offender", as contemplated under Sec. 2(ggg) of Tamil Nadu Act 14 of 1982. The said order is under challenge in this habeas corpus petition.

(2.) We have heard the learned counsel appearing for the petitioner and the learned Additional Public Prosecutor appearing for the respondents. We have also perused the records produced by the Detaining Authority.

(3.) Though several grounds have been raised in the habeas corpus petition, learned counsel for the petitioner submitted that the petitioner was not served with translated copy of the remand report, which is annexed in Page Nos.77 to 83 of the booklet Volume No.I and also he was not furnished with translated copy of the remand extension request made by the investigating officer, which is annexed in Page No. 85 of the booklet Volume No.I. Further, Page No.81 of the booklet Volume No.I endorsement made by the Judicial Officer is not legibe. It is, therefore, stated that the detenu is deprived of his valuable right to make an effective representation to the authorities concerned to reconsider the detention order.