VEERA PRAKASH Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THE petitioner, son of the detenue by name Thangam, W/o. Sakthivel, who was incarcerated at Special Prison for Women, Vellore, by an order dated 6. 7. 2007 of the second respondent under the provisions 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) branding her as a Bootlegger, seeks a writ of Habeas Corpus to call for the records in connection with the order of detention dated 6. 7. 2007 passed in C2/28739/2007, to set aside the same and to direct the respondents to produce the detenue before this Court and set her at liberty.

(2.) ON 9. 6. 2007, while conducting prohibition raid by the police attached to Villupuram Prohibition Enforcement Wing, the detenue was found selling illicit arrack containing atropine of 3. 18 mg. W/v as per chemical analysis report. A case was registered in Crime No. 827/2007 on the file of Villupuram Prohibition Enforcement Wing for offences punishable under Section 4 (1) (i), 4 (1) (aaa) and 4 (1-A) of the Tamil Nadu Prohibition Act. The detenue was arrested and produced before the Judicial Magistrate No. I, Villupuram, for judicial remand.

(3.) THE second respondent, taking note of the above case as a ground case and finding that there are six adverse cases of alike nature on the file of same police station in Crime Nos. 217/2006, 548/2006, 873/2006, 1011/2006, 1106/2006 and 646/2007, ordered her detention dubbing her as a bootlegger.