Bombay High Court
Shri Harun Habibullah Shaikh vs Shri R. H. Mendonca, Commissioner Of ... on 16 October, 1996
Equivalent citations: 1997BOMCR(CRI)~, 1997CRILJ2085, 1997(3)MHLJ104
Author: Vishnu Sahai
Bench: Vishnu Sahai
JUDGMENT Vishnu Sahai, J.
1. By this petition, preferred under Art. 226 of the Constitution of India, the petitioner has impugned the detention order dated 25-3-1996 passed by the respondent No. 1, by virtue of the powers vested in him by Section 3 of the Maharashtra Prevention of Dangerous Activities of Slumlords Bootleggers and Drug Offenders Act, 1981, detaining him under the said Act.
2. The prejudicial activities of the petitioner necessitating the issuance of the impugned detention order are contained in the grounds of detention, bearing the same date, as the detention order i.e. 25-3-1996. A true copy of the grounds is annexed as Annexure-C to the petition. Both, the detention order and the grounds of detention were served on the petitioner contemporaneously on 26-3-1996.
Briefly stated the grounds of detention read thus :-
The petitioner along with his associates, servants, hirelings-drivers, transported illicit liquor in motor cars, jeeps and tempo and used to deliver the same in different areas in Thane and Bombay. From preventing the vehicles containing illicit liquor from being apprehended, by the police, they used to drive them in a rash and negligent manner causing accidents and endangering human lives. While committing such activies, they did not hesitate in dashing against the policemen on duty who tried to stop their vehicles, laden with liquor.
It is also mentioned that action against the petitioner under the ordinary law of the land in preventing him from indulging in activities, prejudicial to the maintenance of public order has been found to be inadequate and thrice earlier, he had been detained under the said Act.
In the grounds of detention, a number of incidents have been set out. We have referred to them as A, B, C, D, E, F, G and H. In short, they read thus :-
A) On 23-4-1995, an FIR was lodged under Section 66(b) of the Bombay Prohibition Act on the complaint of PSI S. B. Ghadge of Wagle Estate Police Station against the petitioner and his two associates. The gravamen of the allegations in the said FIR are that on the said date at 1.30 hours, while Senior Police Inspector of Wagle Estate Police Station along with 3 policemen was on duty, and was passing by Golden Dye Naka, a fiat car at a very high speed overtook the police jeep. The Senior Police Inspector asked the driver of his jeep to follow the fiat car. The same was stopped at 4.45 hours on the road. Two of the associates of the petitioner were caught but, the petitioner who was driving the car managed to escape. Inside the car, 400 litres of illicit liquor was found. The liquor in the car belonged to the petitioner. The petitioner was arrested on 24-7-1995. In the said case, the petitioner was released on bail. After investigation, he has been charge sheeted.
B) This incident arises out of C.R. No. III-134/1995 registered under Section 66(b), 81 of Bombay Prohibition Act on the complaint of police constable B. B. Mane of Wagle Estate Police Station. The allegation is that on 15-6-1995, P. I. Pimple Kshirsagar and some police personnel who were presented at Wagle Estate Police Station received information that illicit liquor was being sold by the hirelings of the petitioner at Indiranagar, Behind Fish Market. They raided the said place and found two hirelings of the petitioner namely Gopalkrishna Pillai and Sunil Sakat, selling illicit liquor. The former was found in possession of a plastic can containing 10 litres of illicit liquor and the latter in possession of a similar can containing 9 litres of illicit liquor. The said persons revealed that they were paying the petitioner Rs. 300/- per day for running the den. In the said case, the petitioner was arrested on 24-7-1995 and made a statement before the police that he was dealing with the transportation of illicit liquor. He was released on bail after investigation. He and his hirelings were chargesheeted.
(C) Incident (c) arises from an FIR lodged by police constable Dalvi Patil at Wagle Estate police station under Section 66(b) and 65(a), 81 of the Bombay Prohibition Act. The averment in the FIR is that on 25-6-1995, at about 11 p.m. PSI Kshirsagar and others were on patrol duty and while they were near 'Anugrah Hotel' Shivajinagar, a private vehicle overtook their jeep. On suspicion, they stopped the jeep. Two of the occupants escaped. The jeep driver was apprehended. He disclosed that the persons who escaped were the petitioner and his associate, one Sarovar Shaikh. When the jeep was searched, 20 motor tubes each containing 40 litres of illicit liquor were found. The petitioner was arrested on 24-7-1995. In the statement before the police, he admitted about the commission of offence and was release on bail. On completion, of investigation, with his associates, the petitioner was charge seeted.
(D) Incident (D) arises out of an FIR lodged by police constable Motilal Sonawane for offences under Section 66(1)(b), 83(a) of the Bombay Prohibition Act against the petitioner and his driver at police station Kapurbavdi. The allegation is that on 10-8-1995, at about 6.30 p.m. when PSI Gaikwad along with others was on check post duty at Kharegaon naka, he received reliable information that the petitioner was going to transport illicit liquor to Bombay through Kharegaon naka check post, in a fiat car. Consequently, police party placed drums on the road. At about 8.30 p.m. they noticed one fiat car coming from Kharegaon naka which they signalled to stop. On the car stopping, the petitioner got down and ran away towards Saket complex. In spite of the police chasing him, he escaped. However, his driver one Hamid Mohiddin Shaikh was arrested and from the car, 35 motor tubes each containing 40 litres of illicit liquor were recovered. In the said case, the petitioner was release on bail on 6-12-1995, (the date on which he surrendered).
After investigation, he and others were charge sheeted.
(E) Incident (E) arises out of two separate FIRS, one under Section 304(a), 279, IPC etc. and the other under Section 66(b) of the Bombay Prohibition Act. The averment is that on 3-11-1995, at about 12.30 a.m. the petitioner and his associates were carrying illicit liquor in motor tyre tubes from Mumbra Reti Bunder to Luiswadi in a tempo. On seeing police jeep, near Nitin Company naka, the tempo was driven in the direction of Cadbury Naka to prevent the seizure of the illicit liquor by the police. This was done on the instructions of petitioner's driver Zebra. On account of the tempo being driven in a rash and negligent manner, it dashed against a rickshaw and as a consequence of that, a autorickshaw passenger one Rajan Kaniar Tinge sustained injuries. After dashing against the autorickshaw, the tempo also damaged the road divider and and the road side electric pole and turned turtle causing death of petitioner's associate Bharat Dhamale, who was sitting with the petitioner in the driver's cabin. From the said tempo, 54 motor tubes each containing 40 litres of illicit liquor were seized. One of the occupants of the tempo. Suresh Prasad Singh who was taken into custody disclose that illicit liquor belonged to the petitioner and he and his associates had fled from the spot. In this case, the petitioner surrendered on 9-11-1995 and was granted bail. After completion of investigation, he and his associaties were charge sheeted.
(F) Incident (F) arises out of an FIR which was lodged by API Kiran Patil at Vartak Nagar police station under Section 353, 341, 141, 147, 506 of IPC and Section 66(b) of Bombay Prohibition Act. The allegation is that on 4-12-1995, at about 3.30 hrs. the complainant who was of Turbhe policed station was on patrol duty. He saw a car and signalled the driver to stop. However, the latter instead of stopping, sped away. API Patil chased the car from Mhapa Road. The car was found at Karvalonagar, Thane with it's tyres burst and the petitioner and his associates inside it. They threatended the informant that they had no right to prevent them from carrying illicit liquor. They started taking out the tubes wherein illicit liquor was stored and which were in the car. They also took out the keys of police jeep, as a result whereof, the police could not discharge their lawful duty of seizure of illicit liquor. The petitioner was interrogated by the police. In his statement, the petitioner disclose that the car belonged to his wife. He was released on bail. The case is under investigation.
(G) Incident (G) arises out of an FIR lodged by police constable Shinde at Vartak Nagar police station under Section 66(1)(b), 81 of the Bombay Prohibition Act. The averment is that the informant Shinde who was on duty at Shivaji Statue Vaityanagar, received reliable information that a fiat car bearing No. MH/04/N/6779 which was proceeding from Karvalonagar to Vartaknagar was carrying illicit liquor. Consequently, at about 12.45 hrs, on 27-12-1995, the informant and others stopped the said car opposite Digambar Hotel in Lokmanya nagar, Pada No. 4 in Vartak nagar police station area. On seeing the police, party, the petitioner and his associates ran away abandoning the car. The said car was searched in presence of two panchas and 240 litres of illicit liquor contained in eight motor tyre tubes was found. The petitioner was arrested in this case on 2-2-1996 and was released on bail.
(H) Incident (H) arises out of an FIR lodged by HCT T. Y. Waghmare of Vartaknagar police station under Section 66(1)(b), 83 of Bombay Prohibition Act. The averment therein is that on 2-2-1996, P. I. Ingavale of Vartaknagar police station along with police personnel were on patrol duty. While they were on Pokhran Road, they found a fiat car overtaking the police jeep at a high speed, from wrong side near Raymond Woolen Mills, School gate. Police party blew whistle and signalled the fiat car driver to stop the car but the driver instead sped away. At 14.00 hrs. they succeeded in stopping the car. The petitioner was driving the car. However, his three associates managed to escape. In the car, two motor tyre tubes each containing 35 litres of illicit liquor were found. On 2-2-1996, the petitioner was arrested. On 3-2-1996 he was released on bail.
3. In the grounds of detention, it has been mentioned that the Assistant Commissioner of Police, Wagle Division received an application from the residents of Ambewadi, Indiranagar, Karvalonagar, Lokmanyanagar, alleging therein that the petitioner and his associates were gondas and were maintaining motor cars for transporting illicit liquor from Thane to Bombay area and had created a reign of terror in the said areas. The A.C.P. then enquired into the allegations contained therein and found the same to be true. It is further alleged therein that on account of the terror of the petitioner and his associates, people were not prepared to depose against him. On condition of anonymity, they gave statements; popularly known as in-camera statements.
In the grounds of detention, there is a reference to two in-camera statements. The first is of witness A. He stated that he had been driving a autorickshaw for the last 3 years and knew the petitioner as a stockist of illicit liquor, operator of liquor dens and transporter of illicit liquor in cars, jeep, tempo etc. He stated that on 25-9-1995, at about 11.00 hrs, he went to market along with his wife and children. He parked his autorickshaw on the road. After half an hour, when he returned he saw that the petitioner along with his associate Ayub was sitting in his autorickshaw. On seeing him the petitioner said to him that he was taking his autorickshaw and would return it the next day. The petitioner asked for the keys. He refused. On that the petitioner whipped out a knife and threatended him with dire consequences and also gave him fist blows. when his wife intervened, he pushed her due to which she fell on the road. He forcibly took out the keys of the autorickshaw and threatened that in case he reported the matter to the police, he would be killed, seeing the sudden attack by petitioner on him "bystanders ran helter skelter and nobody came forward seeking the knife in petitioner's hand". On searching for his autorickshaw, he found the same smelling of liquor abandoned near Kores Company. On account of fear of the petitioner, he did not lodged any complaint with the police and was not prepared openly to depose against him.
The second in-camera statement is of witness B. He stated that he knew the petitioner since the last four years and the petitioner transported illicit liquor and operated illicit, liquor dens. On 25-12-1995, at about 7 p.m. when he was returning to his house and was passing by Kores Company, the petitioner along with his associates Ayub and Munna came there in a fiat car and obstructed him. They got down from the car and threatened him saying that a since he had informed the police about his illegal activities, the police kept a watch on his activities whereby resulting in his liquor business being put in jeopardy. He also stated that the petitioner whipped out a knife, pointed it towards his neck and inflicted fist blows on him. He further stated that "passers-by who witnessed the attack did not come forward and ran away from the place." He did not lodge any complaint on account of the threats given out by the petitioner and his associates and was also not willing to depose against him openly.
4. On account of the material and the grounds, referred to in the preceeding paragraphs, the detaining authority respondent No. 1 was subjectively satisfied that the petitioner was a bootlegger indulging in illicit liquor business through his servants, hirelings and drivers. His bootlegging activities coupled with the his violent and terrorising activities were prejudicial to the maintenance of public order in Thane city and surrounding areas of Thane Police Commissionerate. He was also subjectively satisfied that the petitioner was acting in a manner prejudicial to the maintenance of public order and in order to prevent him from doing the same, it was incumbent to detain him under the provisions of the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers and Drug Offenders Act, 1981. A perusal of the grounds of detention also shows that the petitioner was apprised of his right of making a representation to the various authorities.
5. We have heard Mr. S. R. Chitnis for the petitioner and Mr. D. G. Bagwe, Additional Public Prosecutor for the respondents, at a considerable length. Mr. Chitnis made three submissions before us.
The first submission canvassed by Mr. Chitnis is that the subjective satisfaction of the detaining authority recorded in paragraph 4 of the grounds of detention, wherein the Detaining authority stated "I am subjectively satisfied that you are a Bootlegger indulging in illicit liquor business yourself and through your servants, hirelings-drivers. Your above bootlegging activities as well as violent and terrorising activities because of your bootlegging are found to be prejudicial to the maintenance of public order in Thane city and its surrounding areas of Thane Police Commissionerate" is vitiated on account of the fact that in the said paragraph, the detaining authority has not recorded satisfaction in terms of explanation to Section 2(a) of the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers and Drug Offenders Act 1981. He urged that for bootlegging simpliciter, a person cannot be put under preventive detention. It is only when the activities of a bootlegger adversely affect or are likely to adversely affect the maintenance of public order as defined in the Explanation to Section 2(a), can be person be put under preventive detention. Explanation to Section 2(a) reads :-
Explanation : For the purpose of this clause (a) public order shall be deemed to have been affected adversely, or shall be deemed likely to be affected adversely, inter alia, if any of the activities of any of the persons referred to in this clause, directly or indirectly is causing or calculated to cause any harm, danger or alarm or a feeling of insecurity among the general public or any section thereof or a grave or widespread danger to life or public health.
We have given our thoughtful consideration to the said submission of Mr. Chitnis and we are constrained to observe that we find it without substance. Paragraph 4 of the grounds of detention is only one of the paragraphs of the grounds of detention. In all, therein, there are 9 paragraphs. In paragraph 3 therein, it has been elaborately spelt out the manner in which the petitioner and his associates by their acts, have violated public order in the manner contemplated by the Explanation to Section 2(a) of the Act. In our Judgment, it was not incumbent on the detaining authority to have specifically spelt out the manner in paragraph 4 of the grounds of detention.
We also feel it pertinent to point out that the detention order is passed under Section 3 of the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers and Drug-Offenders Act, 1981 and Section 3(1) of the said Act only provides that if the State Government is satisfied that with respect to any person with a view to prevent him from acting in any manner prejudicial to the maintenance of public order, it is necessary to do so, it may make an order directing that such person be detained. A perusal of paragraph 4 of the grounds of detention would show that the requirements contained in Section 3(1) referred to above, are incorporated therein. It has been specifically mentioned therein by the detaining authority that the activities of the petitioner and his associates were "found to be prejudicial to the maintenance of public order." This clearly shows that the averments in paragraph 4 are in conformity with the requirements of law as stipulated by Section 3(1) of the said Act.
We may mention that Section 3(1) of the Act does not contemplate that in arriving at the subjective satisfaction provided by it, the detaining authority should record the manner in which public order has been adversely affected or is likely to be adversely affected.
Mr. Chitnis could not cite before us any authority wherein it has been held that it is obligatory on the part of the detaining authority to record satisfaction, in the grounds of detention, in terms of explanation to Section 2(a) of the Act. Mr. Chitnis invited our attention to two authorities of this Court namely those reported in 1985 Mah LJ 927, Jaspal Singh Jagat Singh v. J. F. Riberio, Commissioner of Police and 1987 Mah LJ 1009, Monohar Bodhram Motwane v. State of Maharashtra.
We have gone through the said authorities and we fail to see as to how they are relevant in substantiating Mr. Chitnis's submission that it was obligatory on the part of the detaining authority to have recorded in paragraph 4 of the grounds of detention the satisfaction contained in explanation to Section 2(a) of the Act. In our view, the said authorities do not further the submission of Mr. Chitnis in any manner.
For the said reasons, we find no merit in the first submission canvassed by Mr. Chitnis.
6. Mr. Chitnis next urged that even if the material against the petitioner disclosed in the grounds of detention is accepted on its face value, it would only be a case of breach of law and order and not of public order and that being so in his contention, the detention order is vitiated in law. There can be no quarrel with the prosecution that if the material disclosed in the grounds of detention only makes out a case of breach of law and order and not of public order, the detention order would fall to the ground. However, after carefully going through the grounds of detention, we are not able to accede to Mr. Chitnis's contention.
The test for determining whether an act would be tantamount to breach of public order or law and order has been culled out by Hidayatullah Chief Justice, in paragraph 3 of the of-quoted case of Arun Ghosh v. The State of West Bengal, . In the said paragraph the learned Chief Justice has observed at page 1229; of AIR :-
"Public order was said to embrace more of the community than law and order. Public order is the even tempo of the life of the community taking country as a whole or even a specified locality. Disturbance of public order is to be distinguished from acts directed against individuals which do not disturb the society to the extent of causing a general disturbance of public tranquility. It is the degree of disturbance and its affect upon the life of the community in a locality which determines whether the disturbance amounts only to a breach of law and order "...." It means therefore that the question whether a man has only committed a breach of law and order or has acted in a manner likely to cause a disturbance of the public order is a question of degree and the extent of the reach of the act upon the society "......" The question to ask is : Does it lead to disturbance of the current of life of the community so as to amount to a disturbance of the public order or does it affect merely an individual leaving the tranquality of the society undisturbance ? This question has to be faced in every case on facts. There is no formula by which one case can be distinguished from another."
7. If the tests laid down in (supra) are applied to the facts found in the in-camera statements of witnesses A and B, it becomes crystal clear that the acts of the petitioner constituted breach of public order and not law and order simpliciter.
A perusal of the in camera statement of witness A would show that when he refused to hand over the keys of his autorickshaw, to the petitioner, the latter whipped out a knife from his pocket, threatened him with dire consequences, and gave him fist blows. Its perusal would also show that when witness A's wife intervened, the petitioner pushed her and threatened that in case he reported the matter to the police, he would be killed. Its perusal would further show that "seeing the sudden attack on his wife, bystanders ran helter skelter and nobody came forward seeing the knife in your hand (petitioner's hand) A perusal of statement of witness B would show that when on 25-12-1995, at about 7 p.m. he was returning to his house, the petitioner and his associates who were in a fiat car, obstructed him and threatened him saying that he had informed the police resulting in its keeping a strict vigil on the movements of his vehicles and his business of illicit liquor being put in jeopardy. He further stated that the petitioner whipped out a knife and pointing it on his neck and inflicted fist blows on him. It also shows that "passers by who witnessed the attack did not come forward and ran away from the place."
8. A perusal of statements of witnesses A and B would show that the impact or the consequences of the acts of the petitioner were not confined to them along but affected the even tempo of the life of a specified locality or that segment of society which was present at that time. This is apparent from a perusal of the underlined portions of statements of A and B as extracted in the preceding paragraph. Consequently, we feel that the acts of the petitioner resulted in disturbance of public order.
9. The question is whether public order in the sense in which the term is used in The Maharashtra Prevention of Dangerous Activities of Slumlords Bootleggers and Drug Offenders Act, 1981 has been disturbed. Our answer is in the affirmative. Section 2 of the said Act provides :
a) "acting in any manner prejudicial to the maintenance of public order" means -
(i) ...................................
(ii) in the case of a bootlegger, when he is engaged or is making preparations for engaging in any of his activities as a bootlegger, which affect adversely, or are likely to affect adversely, the maintenance of public order;
(iii) .................................
The explanation to Section 2(a) reads :-
Explanation-For the purpose of this clause (a), public order shall be deemed to have been affected adversely, or shall be deemed likely to be affected adversely, inter alia, if any of the activities of any of the persons referred to in this clause, directly or indirectly is causing or calculated to cause any harm, danger or alarm or a feeling of insecurity, among the general public or any section thereof or a grave or widespread danger to life or public health.
A perusal of the in camera statements of witnesses A and B would show that the activities of the petitioner as a bootlegger both directly and indirectly caused or were calculated to cause harm, danger or alarm or a feeling of insecurity both amongst members of general public or any section thereof i.e. those were present when the incidents described by witnesses A and B took place.
In such a situation, it is crystal clear that there has been a breach of public order in terms of the Explanation to Section 2(a) of the said Act.
10. Mr. Chitnis invited our attention to the decision of the Apex Court reported in 1992 SCC (Criminal) 695 : (1993 Cri LJ 296), Lallan Prasad Chunnilal Yadav v. S. Ramamurthi, to press home his said submission. We have perused the said decision and have no hesitation in concluding that it was on the facts mentioned in paragraph 4 that the Apex Court felt that the material disclosed that law and order and not public order. The said decision would have no application, in view of the facts, peculiar to the present case.
Hence, the said contention of Mr. Chitnis fails.
11. The third and the last contention canvassed by Mr. Chitnis is that in paragraph 2 of the grounds of detention, there is a reference to the previous orders of detention and since the petitioner was not furnished copies of the grounds of detention of earlier orders of detention, he was prevented from making an effective representation under Art. 22(5) of the Constitution of India and consequently, the impugned detention order is vitiated in law. We regret that we cannot accede to this contention of Mr. Chitnis, either. A perusal of the grounds of detention would show that reference to the earlier orders of detention is only by way of a preamble. The earlier orders of detention are not the grounds on which the detention order has been issued against the petitioner. The grounds on which the detention order has been issued have been spelled out in paragraph 3. We may also mention that to the same effect is the reply of Mr. O. P. Bali, Commissioner of Police, Thane, in his return.
It is well-settled that the material which is to be supplied to the petitioner detenu under Art. 22(5) of the Constitution of India for making a representation, would be the detention order, the grounds of detention, and the material on which the grounds of detention are founded. In the instant case, it cannot be said that the grounds of detention are founded on the grounds of the earlier three detention orders. In such a situation, we find the submission of Mr. Chitnis to be devoid of substance and rejected the same.
12. Pursuant to the above discussion, we are squarely satisfied that there is no merit in this writ petition and it deserves to be dismissed.
In the result, this petition is dismissed. Rule issued earlier is discharged.
13. Petition dismissed.