RAMAKRISHNAN Vs. ADDITIONAL CHIEF SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) Since the detenus are said to have been involved in the ground case and the impugned orders of detention came to be clamped on the basis of the said case, both these Habeas Corpus Petitions are taken up together and are disposed of by this common order.

(2.) The detenus themselves are petitioners herein and challenging the legality of the impugned orders of detention dtd. 16/10/2018, passed by the 2nd respondent, in and by which, the detenus have been branded as Sexual Offenders under the provisions of Sec. 3[1] of the Tamil Nadu Prevention of dangerous activities of Boot leggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Sand Offenders, Slum grabbers and Video Pirates Act, 1982 (Tamil Nadu Act 14/1982), the present petitions are filed.

(3.) As per the Grounds of Detention dtd. 16/10/2018, passed by the 2nd respondent herein, the detenu, viz., Mathankumar, in came to the adverse notice in the following cases:- Adverse case: