AHMED ISMAIL Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THE petitioner calls in question legality of the order of detention 4. 6. 2007 passed by the second respondent ordering his detention under the provisions 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 (in short "the Act") branding him as a "video Pirate".

(2.) THE order of detention dated 4. 6. 2007 came to be passed based on the complaint lodged by one P. Balasubramanian before the Inspector of Police, Video Piracy Cell Unit I, Ayanavaram, Chennai-23. The complainant is an investigator of the South Indian Music Company Association. He received reliable information that pirated DVD/cds of Tamil films, MP3 and obscene films are prepared with the help of CD writers at No. 21/217, Puthu Nagar, 8th Street, Bharathi Nagar and violating the Copy Rights Act 1957 and requested to take action against the culprits. Based on his complaint, a case was registered in Crime No. 69/2007 under Section 51, 52 (A), 63 and 68 of Copy Right Act and 292 (2) of I. P. C. and after investigation, the detenu was arrested on 29. 5. 2007.

(3.) THE second respondent, taking note of this case as a ground case and having satisfied that there is a compelling necessity to detain him in order to prevent him from indulging in the activities which are prejudicial to the maintenance of public order, ordered his detention dubbing him as a Video Pirate.