VIKRAM Vs. SECRETARY TO GOVERNMENT (HOME)

JUDGEMENT

(1.) The petitioner is the son of the detenue herein, viz., Banu, wife of Vijayaraj, aged 53 years. The detenue has been detained by the second respondent by his order in D.O.No.51/2017-C2, dated 27.12.2017, holding her to be a "BOOTLEGGER", as contemplated under Section 2(b) 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 detenue has come to adverse notice in the following cases:- <FRM>JUDGEMENT_1239_LAWS(MAD)3_2018_1.html</FRM> The ground case has been registered against the detenue in Cr.No.748 of 2017 on the file of Inspector of Police, Tiruvannamalai Prohibition Enforcement Wing Police Station for offences under section 4(1) (i) r/w 4(1-A) (ii) TNP Act, 1937. The detention order has been passed by second respondent in D.O.No.51/2017-C2.

(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.