JYOTHI Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) THE petitioner is the wife of the detenu Mohan @ Mohan Reddy, who is detained as an 'Immoral Traffic Offender' under 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).

(2.) IT is alleged that the detenu is a habitual offender under the Immoral Traffic Prevention Act and already four cases are pending against him for acting as a pimp. IT is alleged that the detenu, under the guise of getting cinema chances, brought girls from neighboring States through his associates and thereafter induced and forced them to indulge in prostitution business and also took out a house at No.41, F2 Apartment, I Main Road, Alwarthirunagar, Chennai for rent and earned huge money.

(3.) THE petitioner would also file a petition, raising additional grounds, and her main attack to the impugned detention order is that the detenu does not know to write and read Tamil and since the documents relied on were not supplied to the detenu in the language known to him i.e. in Telugu, the order of detention is vitiated.