AZHAGU Vs. STATE OF TAMIL NADU AND OTHERS

JUDGEMENT

(1.) The petitioner is the aunty of the detenue herein, viz., Saradha, wife of Boominathan, aged 29 years. The detenue has been detained by the second respondent by his order in C. No.10/G/IS/2017, dated 18.12.2017, holding her 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 ground case has been registered against the detenue in Cr.No.09 of 2017 on the file of All Women Police Station South, Tiruppur City for offences under section 3(1), 4(2) ((THELAW)), 5(1) (a) and 6(2) (a) of Immoral Traffic Prevention Act, 1956. The detention order has been passed by second respondent in C. No.10/G/IS/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.