BHARATHI Vs. STATE OF TAMIL NADU REPRESENTED BY ITS SECRETARY TO GOVERNMENT, HOME, PROHIBITION AND EXCISE DEPARTMENT

JUDGEMENT

(1.) The petitioner is the wife of the detenu herein, viz., Indhunathan, son of Nathan, aged 31 years. The detenu has been detained by the second respondent by his order in No.787/BCDFGISSSV/2017, dated 22.12.2017, holding him to be a "IMMORAL TRAFFIC OFFENDER", as contemplated under Section 2(g) of Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Cyber Law Offenders, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Sand Offenders, Sexual Offenders, Slum Grabbers and Video Pirates Act, 1982 (Tamil Nadu Act 14 of 1982). The said order is under challenge in this Habeas Corpus Petition.

(2.) The detenu has come to adverse notice in the following cases:- <FRM>JUDGEMENT_1227_LAWS(MAD)3_2018_1.html</FRM> The ground case has been registered against the detenu in Cr.No.133 of 2017 on the file of Anti Vice Squad Police Station for offences under section 3(2)a, 4(1) & 5(1)a, 6(1) & 7(1) of ITP. The detention order has been passed by second respondent in No.787/BCDFGISSSV/2017.

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