Madhya Pradesh High Court
Pappu Kaana @ Pramod vs The State Of Madhya Pradesh on 27 August, 2014
1
W.P. No.1968/2014
27.08.2014
Shri Surendra Gupta, learned counsel for the petitioner.
Ms. Mini Ravindran, learned Dy.GA for the
respondent/State.
Heard.
By this writ petition filed under Article 226 of the Constitution of India, the petitioner has sought quashing of the orders dated 20.11.2013 and 20.09.2013 passed by the respondents under section 3(2) of the National Security Act whereby, the petitioner has been directed to be detained by the respondents for the period of one year w.e.f. the order dated 20.09.2013. The petitioner did challenged the aforesaid order before the Advisory Board under Section 9 and the Advisory Board confirmed the order of detention issued by the 1st respondent. The detention order, which is the basis of filing of this writ petition mentions the grounds in Annexure P-3. The said order of the Collector, Indore reads as under:-
U;k;ky; ftyk n.Mkf/kdkjh] ftyk bUnkSj] e-iz-
dzekad 28@fMVs@LVs @2013 bUnkSj] fnukad 20&09&2013 izfr] iIiw dkuk mQZ izeksn firk jkeyky mQZ jkeukjk;.k ;kno] mez 26 lky fuoklh gqtwjxat gky eqdke iapk;r {ks= xka/kh uxj] bUnkSj] ftyk bUnkSj 2 pwafd] eq>] vkdk'k f=ikBh] ftyk n.Mkf/kdkjh] ftyk bUnkSj us jk"Vz~h; lqj{kk vf/kfu;e] 1980 dh /kkjk 3 dh mi/kkjk 2 ds vUrxZr vkids fo:) fujks/k vkns'k fn;k gS A 2& vr,o mDr vf/kfu;e dh /kkjk 8 ds vuqlj.k eas eSa] vkdk'k f=ikBh] ftyk n.Mkf/kdkjh] ftyk bUnkSj ,rn~ }kjk vkidks lwfpr djrk gwa fd vkids fo:) fujks/k vkns'k fuEukafdr vk/kkjksa ij vk/kkfjr gS& vki ,d dq[;kr xq.Mk gS A vkius vius vijkf/kd izo`fr ds yksxksa dk fxjksg cukdj o"kZ 1996 ls vijk/k ?kfVr djuk izkjaHk djrs gq, pkdwckt] ekjihV] eka cgu dh v'yhy xkfy;ka nsuk] tku ls ekjus dh /kkSal MiV djuk] voS/k gfFk;kj j[kuk] gR;k] gR;k dk iz;kl vkfn izdkj ds vijk/k 'kkfey gS A vkids Hk; o vkard ds dkj.k {ks= eas ng'kr dk ekgkSy fufeZr gksdj yksd O;oLFkk ij izfrdwy izHkko iMrk gS A vkids Mj ds dkj.k tulkekU; ds yksx Fkkus eas fjiksVZ djus rFkk [kqys U;k;ky; eas xokgh nsus ls Mjrs gS] ftlds dkj.k vkids vijk/k djus ds gkSalys cqyUn gS A vkidh vijkf/kd xfrfof/k;ksa dks jksdus ds fy;s le; le; ij izfrca/kkRed dk;Zokgh dh xbZ] ijurq bl dk;Zokgh dk vki ij dksbZ izHkko ugha iMk gS A vkius fnukad 18-09-2013 dks vius lkfFk;ks ds lkFk feydj ,der gksdj iqjkuh jaft'k dks ysdj pkdq] cSlcky dk MaMk] fjokYoj ls ySl gksdj t;izdk'k mQZ xksyw firk lwjter fuoklh vkSadkj ekxZ xka/kh uxj dks pkdq ls flj eas] isV eas] ihB eas] nksuks tka?k iqV~Bs eas tku ls ekjus dh fu;r ls ekjdj izk.k ?kkrd geykdj pksV igqpkbZ] ckn ?kk;y dks bykt ds fy;s vjfoUnks gkfLiVy HkrhZ djk;k x;k] lwjtey dh fjiksVZ ij Fkkuk ,jksMz~e ij vi-dz- 698@13 /kkjk 307] 147] 148] 149 Hkk0na0fo0 dk iathc) gksdj foospuk eas fy;k x;k A bl ?kVuk ls {ks= eas ruko fufeZr gksdj yksd O;oLFkk Hkax gks xbZ rFkk tulkekU; Hk;kdkzUr gks x;k A nqdkunkjks us viuh viuh nqdkus can dj nh A x.ks'k mRlo dk R;kSgkj gksus ls yksx iaMkyks eas j[kh ewfrZ;ks dks NksMdj b/kj m/kj Hkkxus yxs A fLFkfr dks fu;af=r djus ds fy;s dkQh iqfyl cy yxkuk iMk A bl ?kVuk ds lekpkj fofHkUu lekpkj i=ksa eas foLr`r :i ls izdkf'kr gq, gS ftlds dkj.k bUnkSj 'kgj eas nksuka lEiznk; ds chp 3 eueqVko dks cy feyk gS rFkk yksd O;oLFkk ij izfrdwy izHkko iMk gS A vki vHkh Hkh Lora= :i ls fopj.k dj jgs gS rFkk dHkh Hkh mDr izdkj dh ?kVuk ?kfVr dj yksd O;oLFkk Hkax dj ldrs gS] ftlds dkj.k tku o eky dks viwf.kZ; {kfr gksus dh iw.kZ laHkkouk cuh gqbZ gS A vr% vkids fo:) jklqdk ds rgr dk;Zokgh dh tkuk furkUr vko';d gks x;k gS A 3& os fooj.k ftudk bl ekeys ls laca/k gS] uhps n'kkZbZ xbZ vuqlwph eas fn;s x;s gS A 4& vkidks mDr vkns'k ds fo:) x`g lfpo] x`g ea=ky;] Hkkjr ljdkj] ubZ fnYyh] jkT; 'kklu ¼lfpo] e- iz- 'kklu] x`g ¼lh½ foHkkx] Hkksiky½ dks vH;kosnu djus dk vf/kdkj gS rFkk ea=.kk cksMZ ds le{k mifLFkr gksdj viuk i{k leFkZu djus ,oa vE;kosnu djus dk vf/kdkj gS A vuqlwph 1& fnukad 29&9&1996 dks vkis vius lkfFk;ks ds lkFk feydj Hkkjr firk isek dks ,der gksdj jksddj uaxh uaxh xkfy;ka nh A ykr ?kqlks ls ekjdj pksV igqpkbZ] eka cgu dh v'yhy xkfy;ka nh o tku ls ekjus dh /kedh nh A fjiksVZ ij Fkkuk eYgkjxat ij vidz- 521@96 /kkjk 341] 323] 294] 506] 34 Hkk0na0fo0 dk iathc) gksdj pkyku U;k;ky; eas is'k fd;k x;k] tks fopkjk/khu gS A 2& fnukad 31-12-1999 dks vkius vius lkfFk;ks ds lkFk feydj cnzh firk rqykjke dk pkdw ekjdj pksV igqapkbZ] eka cgu dh v'yhy xkfy;ka nsdj tku ls ekjus dh /kedh nh A fjiksZV ij Fkkuk ,jksMz~e ij vi-dz- 433@99 /kkjk 324] 323] 294] 506] 34 Hkk0n0fo0 dk iathc) gksdj pkyku U;k;ky; eas is'k fd;k x;k] tks fopkjk/khu gS A 3& fnukad 2&1&2002 dks vkius vius lkfFk;ksa ds lkFk feydj e`rd jkgqy mQZ lat; firk xaxkjke dks Nqjs ls izk.k ?kkrd geykdj pksV igqapkbZ ftlls mldh e`R;q gks xbZ A fjiksZV ij Fkkuk ,jksMz~e ij vi-dz- 4@2002 /kkjk 302] 34 Hkk0n0fo0 o 3%2% 5 ,l-Vh-,l-Vh- ,DV dk iathc) gksdj pkyku U;k;ky; eas is'k fd;k x;k] tks fopkjk/khu gS A 4 4& fnukad 20-3-2003 dks vkius yfyr firk dey pkSjfl;k dks eka cgu dh v'yhy xkfy;ka nh o tku ls ekjus dh /kedh nh A fjiksVZ ij Fkkuk ,jksMz~e ij vi-dz- 174@2003 /kkjk 294] 506 Hkk0n0fo0 dk iathc) gksdj pkyku U;k;ky; eas is'k fd;k x;k] tks fopkjk/khu gS A 5& fnukad 8-8-2003 dsk vkius lat; firk rqylhjke ;kno dks isVz~ksy iEi ds lkeus fiY;k[kky ij la; dh xkMh jksddj pkdq ls ekjihV dh eka cgu dh v'yh xkfy;ka nh o tku ls ekjus dh /ked nh A cl dk dkap QksM fn;k A fjiksVZ ij Fkkuk eYgkjxat ij vi-dz- 410@2003 /kkjk 294] 506] 324] 427 Hkk0n0fo0 dk iathc) gksdj pkyku U;k;ky; eas is'kfd;k x;k] tks fopkjk/khu gS A 6& fnukad 19-11-2003 dks vkidks voS/kk :i ls fdyk VfuZax ds ikl iqfy;k ij ,d Nqjk fy;s iqfyl Fkkuk eYgkjxat }kjk fxjQ~rkj fd;k tkdj vi-dz- 597@2003 /kkjk 25 vkElZ ,DV dk iathc) dj pkyku U;k;ky; eas is'k fd;k x;k] tks fopkjk/khu gS A 7& fnukad 2004 dks vkiudks voS/k :i ls ,d yrokj fy;s fcuk yk;lal ds feyus ij fxjQ~rkj fd;k tkdj iqfyl Fkkuk ,jksMz~e ij vi-dz- 436@2004 /kkjk 25 vkElZ ,DV dk iathc) gksdj pkyku U;k;ky; eas is'k fd;k x;k] tks fopkjk/khu gS A 8& fnukad 18-09-2013 dks vius vius lkfFk;ks ds lkFk feydj ,der gksdj iqjkuh jaft'k dks ysdj pkdq] cSalcky dk MaMk] fjokYoj ls ySl gksdj t;izdk'k mQZ xksyw firk lwjter fuoklh vksadkj ekxZ xka/kh uxj dks pkdq ls flj eas] isV eas] ihB eas] nksuksa tka?k iqV~Bs eas tku ls ekjus dh fu;r ls ekjdj izk.k ?kkrd geykdj pksV igqapkbZ] ckn ?kk;y dks bykt ds fy;s vjfoUnks gkfLiVy HkrhZ djk;k x;k A lwjtey dh fjiksVZ ij Fkkuk ,jksMz~e ij vi-dz- 698@13 /kkjk 307] 147] 148] 149 Hkk0n0fo0 dk iathc) gksdj foospuk eas fy;k x;k A bl izdkj mijksDr ls eq>s ;g fo'okl gks x;k gS fd vki fudV Hkfo"; eas blh izdkj d`R; dj yksd O;olFkk dks Hkax dj ldrs gS A vkidk Lora= :i ls fopj.k djuk tulk/kkj.k ds fgr eas u gksdj ?kkrd gS A 5 lkFk gh yksd O;oLFkk Hkax gksus dh izcy laHkkouk gS A eq>s blfy;s vkids fo:) jk"Vz~h; lqj{kk vf/kfu;e] 1980 dh /kkjk 3¼2½ ds rgr dk;Zokgh dh tkuk vko';d gks x;k gSA mijksDr fujks/k ds vk/kkj vkt fnukad 20-09-2013 dks U;k;ky;hu eqnzk o esjs gLrk{kj ls tkjh fd;s x;s A ftyk n.Mkf/kdkjh ftyk bUnkSj] e-iz-
vuqlwph eas of.kZr fuEukafdr nLrkostksa dh izfr;ka layXu gS& 1& iqfyl v/kh{kd] if'pe] bUnkSj ds izfrosnu fnukad 20-09-2013 dh izfr e; vijkf/kd vfHkys[k dh Nk;k izfr;ks lfgr A 2& Fkkuk izekjh] Fkkuk ,jksMz~e] bUnkSj ds dFku fnukad 20-09-2013 dh izfr A ftyk n.Mkf/kdkjh ftyk bUnkSj
2. According to the learned counsel for the petitioner, the order mentions about 8 criminal cases lodged against the petitioner. Out of the same, 6 cases are of minor nature and many back upto year 2004 starting from the year 1996. It is submitted that thereafter only a case under section 307 of IPC was registered against the petitioner on 18.09.2013 for which, he is facing trial and the matter is before the competent Court.
3. It is also submitted that the petitioner has been acquitted in some of the cases and only a few cases are pending. It is submitted that there are many procedural irregularities in the 6 procedure followed by the respondents with respect of passing of the impugned detention order and the confirmation thereof.
The judgment delivered by Hon'ble the Supreme Court in the case of Rekha Vs. State of Tamilnadu reported in (2011) 2 SCC (Cri) 596. It has been submitted that the law of detention has to be strictly construed and confined to narrow limits of rare and exceptional cases, which is not the case in hand and with the aforesaid observation, the petitioner sought quashing of the order of detention.
4. The respondents have opposed the writ petition filed by the petitioner. According to them:-
On a report of Superintendent of Police dated 20.09.2013, the proceeding under National Security Act were to be initiated against the petitioner. A bare perusal of the report of Superintendent of Police makes it clear that the petitioner is an antisocial element who indulges in antisocial activities, gundaism, attempt to murder, murder, having illegal weapons disturbing communal harmony, which are detrimental to the peace and harmony of the society, his terror is prominently persistent among the general public of the society. This fact is further fortified by the factum that the persons who are affected rarely come forward to lodge FIR against the petitioner. The petitioner is also involved in many offences, as a result of which many criminal cases have been registered against the 7 petitioner, which are pending consideration before the various Court of law. It is submitted that the District Magistrate on the basis of the material, found that the activities of the petitioner were such that it caused fear and terror amongst the public at large and the petitioner remaining free was detrimental to the peace and harmony of the society, therefore, the order of detention was passed.
It is submitted that on a report of Superintendent of Police dated 20.09.2013, the proceeding under National Security Act were initiated against the petitioner. A bare perusal of the letter dated 20.09.2013 goes to show that the petitioner is an antisocial element who indulges in antisocial activities, gundaism, attempt to murder and murder disturbing communal harmony, which are detrimental to the peace and harmony of the society, his terror is prominently persistent among the general public of the society. A copy of the report of SP / letter dated 20.09.2013 and documents are annexed and marked herewith as Annexure R-1. He is also involved in many offences of causing grievous hurt to people.
It is further submitted that pursuant to the aforesaid an order of detention was passed on 20.09.2013, which was communicated to the Department of Home on the same day. Copy of the order of detention dated 20.09.2014 is annexed as Annexure R-2 and information to the Stte government by wireless message to annexed herewith as Annexure R-3.
It is submitted that the proceeding of 8 the Collector clearly indicate that after subjective satisfaction and antecedents of being the petitioner involved in criminal activities the order of detention was passed. The copy of the proceedings is annexed herewith as Annexure R-4.
It is further submitted that pursuant to the aforesaid, an order of detention was passed on 20.09.2013, which was communicated to the petitioner and his relatives on 20.09.2013 itself. The order of detention and grounds of detention alongwith supporting documents were served on the petitioner on 20.09.2013 after his arrest. The copy of the grounds of detention are annexed as Annexure R-5.
5. It is further submitted that pursuant to the aforesaid an order of detention was passed on 20.09.2013
6. It has been submitted that the order of the Collector is an order of the State Government as he is authorised to pass the detention order under section 3(2) of the NSA vide notification dated 24.06.2013. It is also submitted that the matter was forwarded to the Advisory Board for opinion and the Advisory Board has opined vide report dated 29.10.2013 that there is sufficient cause of detention of the petitioner.
7. We have heard learned counsel for the parties and have perused the order of detention which has been incorporated herein above.
98. The grounds of detention clearly establishes that right from the year 1999, the petitioner had been involved in criminal activities which is affecting law and order of the society. He has been keeping public at large under threat and was creating situation of terror. He had been involved in abusing the people at large and has also been involved in giving threat of life to the citizens of the area.
9. Besides other cases, which have been pending against the petitioner right from the year 1996 on 18.09.2013 also, he caused serious injuries upon Jaiprakash with knife because of which atmospheric terror was created in the area and shops of the area were closed. This caused serious threat to the public order. The order of detention is based upon the report of Superintendent of Police dated 20.09.2013 on the basis of which, proceedings under NSA were initiated:-
A bare perusal of the report of Superintendent of Police makes it clear that the petitioner is an antisocial element who indulges in antisocial activities, gundaism, attempt to murder, murder, having illegal weapons disturbing communal harmony, which are detrimental to the peace and harmony of the society, his terror is prominently persistent among the general public of the society. This fact is further fortified by the factum that the persons who are affected rarely come forward to lodge FIR 10 against the petitioner. The petitioner is also involved in many offences, as a result of which many criminal cases have been registered against the petitioner, which are pending consideration before the various Court of law.
10. Having heard learned counsel for the parties and have gone through the record of this case including report of Superintendent of Police, which is the basis of issuance of the order of detention and the order of the Collector dated 20.09.2013, which is based upon subjective satisfaction and considering the fact that the order has been approved by the Advisory Board, we do not find any reason to interfere in the order as such the writ petition is dismissed.
C.c. as per rules.
(Shantanu Kemkar) (M.C. Garg)
Judge Judge
Kratika/