SINGARAM Vs. COMMISSIONER OF POLICE TIRUCHIPPALLI

JUDGEMENT

(1.) - Challenge is made to the order of the first respondent dated 2. 9. 2008 made in C. P. O. /t. C. /i. S. /d. O. No. 40/2008, whereby the order of detention was passed against the detenu Viji alias vijayakumar, the son of the petitioner under the Tamil Nadu Act 14 of 1982, by terming him as 'video Pirate'.

(2.) THE Court heard the learned counsel for the petitioner and looked into the materials available on record, including the order under challenge.

(3.) PURSUANT to the recommendations made by the sponsoring authority that the detenu Viji alial Vijayakumar was involved in four adverse cases viz. (1) Crime No. 42 of 2008 by the Tiruchirappalli VPC. , CB. , cid, under Sections 51 r/w 63, 52 (A) r/w 68 (A) of Copyright Act, 1957 (ii) Crime No. 97 of 2008 by the Ariyamangalam Police station under Section 292 (A) I. P. C. , 51, 52 (A) r/w 68 (A) of Copyright Act, 1957 (iii)Crime No. 92 of 2008 by the VPC. , CB. , CID. , under Sections 51 r/w 63, 52 (A) r/w 68 (A)of Copyright Act, 1957 (iv) Crime No. 410 of 2008 by Gandhi Market Police Station under Sections 292 (A) I. P. C. , 51, 52 (A) r/w 68 (A) of Copyright Act, 1957 and 4 (1) (a) r/w 4 (1-A) TNP Act, 1937 and apart from the four adverse cases, he is also involved in the ground case in Crime No. 134 of 2008 by vpc, CB. , CID. , Tiruchirappalli Unit under section 51 r/w 63 and 52 (A) r/w 68 (A) of copy Right Act, 1957 and 292 (A) I. P. C. , the detaining authority after security of all the materials available pertaining to the above said cases recorded its satisfaction that in order to prevent the detenu from involving in such activities which were prejudicial to the maintenance of public order, he should be detained under the provisions of the tamil Nadu Act 14 of 1982 and thus he formed his opinion that he was a 'video Pirate' as defined under the said Act and hence, made the order, which is the subject matter of challenge before this Court.