SUMAIYA Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) The order dated 7.4.2007, passed by the second respondent, dubbing one Majid, son of A. S. A. Jalal, as a Video Pirate and directing his detention under Sec.3 (1) of the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Sand Offenders, Slum Grabbers and Video Pirates Act, 1982 (Tamil Nadu Act 14 of 1982), is challenged in this writ petition by the wife of the detenu.

(2.) The order of detention dated 7.4.2007 came to be passed based on the ground case said to have taken place on 3.4.2007 on the basis of the complaint lodged by one Ramanujam before the Deputy Commissioner of Police, Central Crime Branch, Chennai Police. According to the complainant, he is an investigator in the Indian Music Industry. When he was proceeding at Burma Bazaar to watch whether any person is indulging in sales of pirated DVD/cds, he found selling of pirated VCDs. Based on his complaint, the detenu was arrested and a case was registered in Central Crime Branch X Crime No.158/2007 under Sec.51 r/w 63 of Copy Right Act and 292 (2) of I. P. C.

(3.) Heard Mr. A. K. S. Thahir, learned counsel for the petitioner and Mr. N. R. Elango, learned Additional Public Prosecutor appearing for the respondents.