Meghalaya High Court
Shri Tangman N Sangma vs The Union Of India on 13 October, 2014
Bench: Uma Nath Singh, T Nandakumar Singh
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THE HIGH COURT OF MEGHALAYA
WA. No. 68 of 2014
In WP(Crl) No. 15 of 2013
Shri. Tangman N. Sangma, Father of Shri Arthar Ch. Marak (Detenue),
Resident of Thapa Dalbinggre, P.O. Thapa Bazar, North Garo Hills
District, Meghalaya.
....... Appellant
-Versus-
1. The Union of India, through the Secretary to the Government of India,
Ministry of Home Affairs, New Delhi.
2. The State of Meghalaya through the Secretary to the Government of
Meghalaya, Home and Political Department, Shillong.
3. The Commissioner and Secretary to the Government of Meghalaya,
Political Department, Shillong.
4. The District Magistrate, North Garo Hills District, Resubelpara.
5. The Superintendent, District Jail, East Garo Hills District, Williamnagar.
....... Respondents
BEFORE
THE HON'BLE MR. JUSTICE UMA NATH SINGH,
CHIEF JUSTICE (ACTING)
THE HON'BLE MR JUSTICE T NANDAKUMAR SINGH
Mr. SP Mahanta, Sr. Advocate, with learned counsel Mr. AK Agarwal, Mrs.
M. Wahlang, and Mr H. Abraham, present for appellant.
Mr. KS Kynjing, Advocate General, with Mr. K.Khan, Addl. SR. GA, and
Mr. KP Bhattacharjee, GA, present for respondents.
Date of hearing 13th October, 2014
Date of Judgment and Order 13th October, 2014
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JUDGMENT AND ORDER (Oral)
Hon'ble Justice Uma Nath Singh, CJ (Acting)
1. This writ appeal has been preferred against the judgment and order
dated 29-05-2014, passed by learned Single Judge of this Court in
WP(Crl) No. 15/2013, whereby the writ petition was dismissed on the
ground that the Court could not find any scope for interference with the
detention order as well as grounds of detention.
2. Briefly stated the facts of the case leading to filing of the writ appeal
are that the appellant being father of detenue, Shri. Arthar Ch. Marak,
instituted a writ petition against the arrest and detention of his son. It
appears that the detenue was arrested by the Police on 08-01-2013 in
connection with two criminal cases registered as (i) Mendipathar P.S.
Case No 42(5) of 2013 under Section 120(B)/121/121(A) IPC read with
Section 25(1-A) (1-B) Arms Act and (ii)Mendipathar P.S. Case No. 51(6)
2013 under Section 25 (1-A) (1-B) Arms Act. Upon arrest, the detenue
was remanded to Police custody and then given to Judicial custody. While
being in custody, the detenue was served with impugned detention order
dated 9th September, 2013, detaining him under Section 3 (1) of
Meghalaya Preventive Detention Act, 1995 (for short the MPDA, 1995).
The order of detention was passed by District Magistrate, North Garo Hills
District, Resubelpara, and thereafter, the detenue was lodged in District
Jail, East Garo Hills District, Williamnagar.
3. As per averments, made, it is submitted that the detenue does not
belong to militant organization called „Garo National Liberation Army‟ (for
short GNLA) and was not involved in the police cases as alleged. Thus, he
was not a party to GNLA which is alleged to have created reign of terror
by causing abductions, targeting innocent civilians, engaging in rampant
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extortion, and wanton killing of police personnel and civilians by pre-
meditated attacks and ambushes. It was also stated that the impugned
detention order, was mechanically passed on the basis of First Information
Report without applying mind to reach a reasonable subjective
satisfaction. Moreover, statements of witnesses, list of seized materials,
police report and other supporting documents were not supplied to the
detenue. Thus, this led to violation of his fundamental rights. It was also
alleged in the writ petition that the detaining authority did not inform the
detenue of his right to make representation, and thus, he suffered a
serious prejudice to his fundamental rights. Learned Single Judge, upon
hearing learned counsel for parties, has passed the impugned order as
the aforesaid while holding that the detenue was informed about his right
to make representation before the District Magistrate as well as Principal
Secretary, (Political Department), Govt. of Meghalaya. Now being
aggrieved by the judgment in writ petition, the appellant has filed this
appeal.
4. At the very outset, it needs to be mentioned that this Court while
hearing other detention matters has already observed that after creation of
this High Court, the Advisory Board was not re-constituted upon the
recommendation of the Chief Justice, in terms of the requirements of
Section 10 of the MPDA, 1995, and the learned AG, was thus granted
time to seek instruction in that regard. It is stated that the learned AG has
informed the Government to constitute the Advisory Board afresh. For
ready reference, the provisions as contained in Section 10, 11, 12, 13 and
14 of MPD Act relating to constitution of the Advisory Board, reference of
cases to the Board, procedure being adopted and followed by the Board,
action to be taken upon the report of the Board, and the maximum period
of detention prescribed there under are reproduced herein below.
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"10. Constitution of Advisory Board - (1) The
State Government shall, whenever necessary,
constitute one or more Advisory Board for the
purposes of this Act.
(2) An Advisory Board shall consist of three
persons who are or have been or are qualified to be
appointed as Judges of a High Court and such
persons shall be appointed by the State Government.
(3) The State Government shall appoint one of the
members of the Advisory Board who is or has been a
Judge of a High Court to be its Chairman and the
appointment as such Chairman of any person who is
a Judge of a High Court shall be with the previous
approval of the Chief Justice of that High Court.
11. Reference to Advisory Board - Save as
otherwise expressly provided in this Act where a
detention has been made the State Government shall
within three weeks from the date of detention of the
person, place before the Advisory Board the ground
on which the order was made and the representation,
if any, made by the person detained and, when the
order has been made by a District Magistrate or by
the empowered officer, also the report made by such
District Magistrate or officer under sub-section (3) of
section 3.
12. Procedure of Advisory Board - (1) The
Advisory Board shall after considering the materials
placed before it and after calling for such further
information as it may deem necessary from the
Government or any person called for the purpose
through the Government or from the person detained,
and if any particular case, it considers it necessary to
do so or, if the person detained desires to be heard,
after hearing him in person, submit its report to the
Government within seven weeks from the date of
detention of the concerned.
(2) The report of the Advisory Board shall specify
in a separate part thereof the opinion of the Advisory
Board as to whether or not there is sufficient cause for
the detention of the person.
(3) When there is a difference of opinion among
the member of Advisory Board the opinion of the
majority of them all shall be deemed to be the opinion
of the Board.
(4) Nothing in this section shall entitle any person
against whom detention order has been made to
appear by any legal practioner in any matter
connected with the reference to the Advisory Board.
(5) The proceedings of the Advisory Board and its
report excepting that part of the report in which the
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opinion of the Advisory Board is specified, shall be
confidential.
13. Action upon the report of Advisory Board -
(1) In any case where the Advisory Board reports that
there is in its opinion, sufficient cause for the
detention of the person, Government may confirm the
detention order and continued, subject to the
provision of section 14, the detention of the person for
such period as it thinks fit.
(3) In any case where the Advisory Board reports
that there is, in its opinion no sufficient cause for the
detention of the person, Government shall revoke the
detention order and cause the person to be released
forthwith.
14. Maximum period of detention - The
maximum period for which any person may be
detained in pursuance of any detention order which
has been confirmed under sub-section (1) of section
13 shall be three years from the date of detention:
Provided that nothing contained in this section
shall effect the power of the Government to revoke or
modify the detention order at any earlier time".
5. The aforesaid legal objection taken by this Court in regard to the
sanction of Law behind the continuance of earlier Advisory Board, even
after the constitution of Meghalaya High Court, for, the earlier Advisory
Board was constituted on the recommendations of the then Chief Justice
of Gauhati High Court, has not been answered by the State Government.
This objection was also not taken earlier by this Court after its constitution
in March 2013, nor was it raised in any petition by Members of the Bar.
Learned counsel for appellant in the instant appeal states that he has
raised this point of law for the first time on the basis of observation made
by this Court in its orders in some other matters. The objection so taken in
the writ appeal vide paragraph 7.6 thereof reads as:
"7.6 For that the Learned Single Judge erred in law
in not appreciating the fact that MPD Act does not
provide for filing representation before the Advisory
Board as the Advisory Board is not the detaining
authority nor a State. Moreover no Advisory Board
as of now is sitting in the High Court of Meghalaya
and thereby informing the detenue to file
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representation before the Advisory Board at
Meghalaya is factually wrong and misleading causing
serious prejudice as the detenue was not correctly
informed to file representation before the appropriate
authority".
6. The protection against arrest and detention is ensured by Article 22
of the Constitution. Article 22 (4) and (5) being the relevant provisions
read as:
"Article 22 (4) - No law providing for preventive
detention shall authorize the detention of a person for
a longer period than three months unless -
(a) an Advisory Board consisting of persons
who are, or have been, or are qualified to be
appointed as, Judges of a High Court has reported
before the expiration of the said period of three
months that there is in its opinion sufficient cause for
such detention:
Provided that nothing in this sub-clause shall
authorize the detention of any person beyond the
maximum period prescribed by any law made by
Parliament under sub-clause (b) of clause (7); or
(b) such person is detained in accordance
with the provisions of any law made by Parliament
under sub-clauses (a) and (b) of clause (7).
5. When any person is detained in pursuance of
an order made under any law providing for preventive
detention, the authority making the order shall, as
soon as may be, communicate to such person the
grounds on which the order has been made and shall
afford him the earliest opportunity of making a
representation against the order".
7. In the case of State of Andhra Pradesh & Anr vs Balajangam
Subbarajamma reported in (1989) 1 SCC 193, the Apex Court while
discussing the scope of Article 22 (4) & (5) has observed in paras 10 and
11 as under :
"10.The history of civilised man is the history of
incessant conflict between liberty and authority. The
concentration of power in one hand and liberty in the
other cannot go side by side. Temptation to use the
power to curtail or destroy the liberty will be always
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there. It is found in the history of every country. The
power to detain a person without trial is a serious inroad
into the liberty of individuals. It is a drastic power
capable of being misused or arbitrarily exercised. The
Framers of our Constitution were not unaware of it.
Some of them perhaps were the worst sufferers being
the victims in the exercise of that arbitrary power. They
had, therefore, specifically incorporated in the
Constitution enough safeguards against the abuse of
such power. The power to legislate in regard to
preventive detention is located in Entry 9 of List I as well
as in Entry 3 of List III in the VII Schedule of the PG NO
631 Constitution. The safeguards in regard to preventive
detention are incorporated under Article 22 of the
Constitution. Article 22(4) provides:
"No law providing for preventive detention shall
authorise the detention of a person for a longer period
than three months unless--
(a) an Advisory Board consisting of persons who are, or
have been, or are qualified to be appointed as, Judges
of a High Court has reported before the expiration of the
said period of three months that there is in its opinion
sufficient cause for such detention:
Provided that nothing in this sub-clause shall authorise
the detention of any person beyond the maximum
period prescribed by any law made by Parliament under
sub-clause (b) of clause (7): or Article 22(5) provides:
"When any person is detained in pursuance of an order
made under any law providing for preventive detention,
the authority making the order shall, as soon as may be,
communicate to such person the grounds on which the
order has been made and shall afford him the earliest
opportunity of making a representation against the
order."
11. These are the two important constitutional
safeguards. The Advisory Board is a constitutional
imperative. It has an important function to perform. It
has to form an opinion whether there is sufficient cause
for the detention of the person concerned. There is no
particular procedure prescribed for the Advisory Board
since there is no lis to be adjudicated. Section 11 of the
Act provides only the broad guidelines for observance.
The Advisory Board however, may adopt any procedure
depending upon varying circumstances. But any
procedure that it adapts must satisfy the procedural
fairness. We need not deal with this aspect in detail
since the Advisory Board consists of person who are, or
have been or are qualified to be appointed as Judges of
a High Court. They are men of wisdom and learning.
Their report as envisaged under sec. 11(2) of the Act
should provide specifically in a separate part whereof as
to PG NO 632 "whether or not there is sufficient cause
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for the detention of the person concerned." That opinion
as to sufficient cause is required to be reached with
equal opportunity to the State as well as the person
concerned, no matter what the procedure. It is important
for laws and authorities not only to be just but also
appear to be just. Therefore, the action that gives the
appearance of unequal treatment or unreasonableness--
whether or not any substance in it--should be avoided
by the Advisory Board. We consider that it must be
stated and stated clearly and unequivocally that it is the
duty of the Advisory Board to see that the case of
detenu is not adversely affected by the procedure it
adopts. It must be ensured that the detenu is not
handicapped by the unequal representation or refusal of
access to a friend to represent his case".
8. As per majority view in AC Razia vs Govt. of Kerala and Others,
reported in (2004) 2 SCC 621, vide paragraph 21, the range of
consideration by the Advisory Board is wider.
9. In case of State of Maharashtra and Another vs. Smti Sushila
Mafatlal Shah and Others, reported in (1988)4 SCC 490, Hon‟ble the
Apex Court has discussed the scope of safeguards as provided under
Article 22 as follows :
"12. The Constitution, while recognising the necessity of
laws to provide for preventive detention, has also
prescribed the safeguards which should be observed for
detaining persons without trial under laws enacted for
placing persons under preventive detention. Article 22
sets out the imperatives that should be observed, but
for our purpose, it is enough if Clause (S) of the Article
is alone extracted. It is in the following terms.
"22(5). When any person is detained in pursuance
of an order made under any law providing for
preventive detention PG NO 835 the authority
making the order shall, as soon as may be,
communicate to such person the grounds on
which the order has been made and shall afford
him the earliest opportunity of making a
representation against the order."
Article 22(5) has been construed as under in Abdul
Karim v. W. Bengal, [1969] 3 SCR 479 at page 486.
"A person detained under a law of preventive
detention has a right to obtain information as to
the grounds of detention and has also the right to
make a representation protesting against an order
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of preventive detention. Article 22(5) does not
expressly say to whom the representation is to be
made and how the detaining authority is to deal
with the representation. But it is necessarily
implicit in the language of Art. 22(5) that the State
Government to whom the representation is made
should properly consider the representation as
expeditiously as possible. The Constitution of an
Advisory Board under Section 8 of the Act does
not relieve the State Government from the legal
obligation to consider the representation of the
detenu as soon as it is received by it. On behalf of
the respondent it was said that there was no
express language in Art. 22(5) requiring the State
Government to consider the representation of the
detenu. But it is a necessary implication of the
language of Art. 22(5) that the State Government
should consider the representation made by the
detenu as soon as it is made, apply its mind to it
and, if necessary, take appropriate action. In our
opinion, the constitutional right to make a
representation guaranteed by Art. '2(5) must be
taken to include by necessary implication the
constitutional right to a proper consideration of
the representation by the authority to whom it is
made."
10. While referring to analogous provisions of Section 8 of COFEPOSA
regarding constitution of Advisory Board thereunder, Hon‟ble the Apex
Court has further clarified the issue vide paragraph 17 which is
reproduced as under :
"17.Section 8, which has been enacted to comply
with the constitutional imperative in Article 22(4)
enjoins the Central Government and the State
Government to constitute one or more Advisory
Boards and obligates the concerned government
to refer to the Advisory Board the case of every
detenu ordered to be detained by the said
government within a period of five weeks from the
date of detention. For our purposes it would
suffice if clause (b) of section 8 alone is quoted.
The clause reads as follows:
"Section 8(b)--Save as otherwise provided in
Section 9, the appropriate Government shall,
within five weeks from the date of detention of a
person under a detention order make a reference
in respect thereof to the Advisory Board
constituted under clause (a) to enable the
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Advisory Board to make the report under sub-
clause (a) of clause (4) of Article 22 of the
Constitution."
11. In State of Maharashtra and Others vs Bhaurao Punjabrao
Gawande, reported in (2008) 3 SCC 613, while referring to the judgment
in Addl. Secretary to the Govt. of India vs Alka Subhash Gadia (1992)
Supp (1) SCC 496 it has been observed that with a view to prevent
possible abuse of "draconian measure" of preventive detention, the
legislature had taken care to provide various salutary safeguards such as
(i) obligation to furnish to the detenu the grounds of detention; (ii) right to
make representation against such action; (iii) constitution of Advisory
Board consisting of persons who are or have been qualified to be
appointed as Judges of the High Court; (iv) reference of the case of the
detenu to the Advisory Board; (v) hearing of the detenu by the Advisory
Board in person; (v) obligation of the Government to revoke detention
order if the Advisory Board so opines; (vii) maximum period for which a
person can be detained; (viii) revocation of detention order by the
Government on the representation by the detenu, etc.
12. A Constitution Bench of Hon‟ble the Apex Court in AK Roy vs.
Union of India and Others, reported in (1982) 1 SCC 271, vide paras 80
and 81 has emphasized on mandatory acceptance of
recommendation/view of the Chief Justice of appropriate High Court in the
matter of constitution of Advisory Board, in the terms, as extracted
hereinbelow :
" 80. That takes us to the last of the many points urged
in this case, which relates to the constitution of
Advisory Boards and the procedure before them. Three
section of the National Security Act are relevant in this
context, namely, section 9, 10 and 11. It may he recalled
that section 3 of the 44th Constitution Amendment Act,
1978 made an important amendment to Article 22(4) of
the Constitution by providing that-
(i) No law of preventive detention shall authorise the
detention of any person for more than two months
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unless an Advisory Board has reported before the
expiry of that period that there is in its opinion
sufficient cause for such detention;
(ii) the Advisory Board must be constituted in
accordance with the recommendation of the Chief
Justice of the appropriate High Court; and
(iii) the Advisory Board must consist of a Chairman
and not less than two other members, the Chairman
being a serving Judge of the appropriate High Court
and the other members being serving or retired judges
of any High Court.
The main points of distinction between the amended
provisions and the existing provisions of Article 22(4)
are that whereas, under the amended provisions, (i) the
constitution of the Advisory Boards has to be in
accordance with the recommendation of the Chief
Justice of the appropriate High Court, (ii) the Chairman
of the Advisory Board has to be a serving Judge of the
appropriate High Court, and (iii) the other members of
the Advisory Board have to be serving or retired Judges
of any High Court, under the existing procedure, (i) it is
unnecessary to obtain the recommendation of the Chief
Justice of any High Court for constituting the Advisory
Board and (ii) the members of the Advisory Board need
not be serving or retired Judges of a High Court: it is
sufficient if they are "qualified to be appointed as
Judges of a High Court''. By Article 217(2) of the
Constitution. a citizen of India is qualified for
appointment as a Judge of a High Court if he has been
advocate of a High Court for ten years.
81. The distinction between the provisions of the
amended and the unamended provisions of Article 22(4)
in regard to the constitution of Advisory Boards is of
great practical importance from the point of view of the
detenu. The safeguards against unfounded accusation
and the opportunity for establishing innocence which
constitute the hallmark of an ordinary criminal trial are
not available to the detenu. He is detained on the basis
of ex parte reports in regard to his past conduct, with a
view to preventing him from persisting in that course of
conduct in future. It is therefore of the utmost
importance from the detenu's point of view that the
Advisory Board should consist of persons who are
independent, unbiased and competent and who possess
a trained judicial mind. But the question for our
consideration is whether, as urged by Shri Jethmalani,
section 9 of the National Security Act is bad for the
reason that its provisions do not accord with the
requirements of section 3 of the 44th Amendment Act.
We find considerable difficulty in accepting this
submission. Earlier in this judgment, we have upheld
the validity of section 1(2) of the 44th Amendment Act,
by which the Parliament has given to the Central
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Government the power to bring into force all or any of
the provisions of that Act, with option to appoint
different dates for the commencement of different
provisions of the Act. The Central Government has
brought all the provisions of the 44th Amendment Act
into force except one, namely, section 3, which contains
the provision for the constitution of Advisory Boards.
We have taken the view that we cannot compel the
Central Government by a writ of mandamus to bring the
provisions of section 3 into force. We have further held
that, on a true interpretation of Article 368(2) of the
Constitution, it is in accordance with the terms of the
44th Constitution Amendment Act that, upon the
President giving his assent to that Act, the Constitution
stood amended. Since section 3 has not been brought
into force by the Central Government in the exercise of
its powers under section 1(2) of the 44th Amendment
Act, that section is still not a part of the Constitution.
The question as to whether section 9 of the National
Security Act is bad for the reason that it is inconsistent
with the provisions of section 3 of the 44th Amendment
Act, has therefore to be decided on the basis that
section 3, though a part of the 44th Amendment Act, it is
not a part of the Constitution. If section 3 is not a part of
the Constitution, it is difficult to appreciate how the
validity of section 9 of the National Security Act can be
tested by applying the standard laid down in that
section. lt cannot possibly be that both the unamended
and the amended provisions of Article 22(4) of the
Constitution are parts of the Constitution at one and the
same time So long as section 3 of the 44th Amendment
Act has not been brought into force, Article 22(4) in its
unamended form will continue to be a part of the
Constitution and so long as that provision is part of the
Constitution, the amendment introduced by section 3 of
the 44th Amendment Act cannot become a part of the
Constitution. Section 3 of 44th Amendment substitute a
new Article 22(4) for the old Article 22(4). The validity of
the constitution of Advisory Boards has therefore to be
tested in the light of the provisions contained in Article
22(4) as it stands now and not according to the
amended Article 22(4). According to that Article as it
stands now, an Advisory Board may consist of persons,
inter alia, who are qualified to be appointed as Judges of
a High Court. Section 9 of the National Security Act
provides for the constitution of the Advisory Boards in
conformity with that provision. We find it impossible to
hold, that the provision of a statute, which conforms
strictly with the existing provisions of the Constitution,
can be declared bad either on the ground that it does
not accord with the provisions of a constitutional
amendment which has not yet come into force, or on the
ground that the provision of the section is harsh or
unjust The standard which the Constitution, as
originally enacted, has itself laid down for constituting
Advisory Boards, cannot be characterised as harsh or
unjust. The argument, therefore, that section 9 of the
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National Security Act is bad for either of these reasons
must fail".
13. Now coming to the constitution of the Advisory Board under Section
10 of the Meghalaya Preventive Detention Act (for short MPDA), it would
suffice to say that the recommendations of the Chief Justice of High Court
of Meghalaya, have to be requested for, for the re-constitution of the
Advisory Board because the earlier Advisory Board in the absence of a
fresh constitution on the recommendations of the Chief Justice of
Meghalaya (after creation of a separate High Court of Meghalaya) cannot
be said to be competent to decide and dispose of the representations of
detenues who have been detained after March 2013.
14. Clause 2 and Clause 3 of Section 10 state that the Advisory Board
shall consist of three persons who are or have been or are qualified to be
appointed as Judges of High Court and such persons shall be appointed
by the State Government as members of the Advisory Board. One of three
members who is or has been a Judge of a High Court, is to be its
Chairman upon the recommendations/approval of the Chief Justice of the
appropriate High Court. Both clauses as the aforesaid thus clearly
stipulate that one who is (a sitting Judge), or has been a Judge of a High
Court (also a sitting Judge because of use of present perfect continuous
and not the past perfect continuous) is to be appointed as Chairman or a
Member of the Advisory Board. In any case, the Chairman essentially has
to be a sitting Judge of Meghalaya High Court. This view also finds
support in similar practice being followed in other States, particularly the
State of Uttar Pradesh, where the Advisory Board comprises of a sitting
Judge as its Chairman and two retired Judges as Members. This
interpretation being in line with the judgment of Constitution Bench
referred to and discussed hereinabove namely in AK Roy‟s case (Supra)
would not be in conflict with the legislative intent or lead to any absurdity.
14
This view of ours is only designed to give a purposive interpretation of the
provisions under discussion and will certainly advance the cause of
justice. Admittedly, as there is no fresh constitution of the Advisory Board
in the State of Meghalaya after the creation of High Court of Meghalaya on
the recommendation of or approval of the Chief Justice, therefore, the
safeguards as provided in Article 22 of the Constitution and the MPD Act
to guarantee the fundamental rights of the detenue have stood violated on
that count.
15. Thus the impugned orders of detention, and confirmation dated 05-
11-2013 passed by His Excellency the Governor of Meghalaya, will not be
endurable under the law. The order of confirmation can be said to suffer
from, in acting upon the advice of an invalid Advisory Board. For ready
reference the confirmation order is reproduced as:
"GOVERNMENT OF MEGHALAYA
POLITICAL DEPARTMENT
...
ORDERS BY THE GOVERNOR Dated Shillong, the 5th November, 2013 No.POL.177/2013/71 - In exercise of the powers conferred by sub-section (1) of Section 13 of the Meghalaya Preventive Detention Act, 1995 (MEGHALAYA ACT NO. 5 OF 1995), Read with THE MEGHALAYA PREVENTIVE DETENTION (AMENDMENT) ACT, 2003 (Amendment of Section 14 of the aforesaid Act), vide Notification No. POL. 58/95/58 Dated 1st November 2004, the Governor of Meghalaya, acting on the recommendation of the Advisory Board, is pleased to confirm the detention order No. NGHD/RS/CON-75/2013/2-A Dated 9-9- 2013 made by the District Magistrate, North Garo Hills District, Resubelpara and approved by the Government vide order No. POL. 177/2013/5 dated 19-9-2013 detaining Shri Arthar Ch. Marak and to continue his detention for a period of 3 years with effect from 9-9-2013 to 8-9-2016.
By Order of the Governor of Meghalaya Sd/-
(F. Kharlyngdoh) Commissioner & Secretary to the 15 Govt. of Meghalaya, Political Department".
16. The impugned detention order was also passed after a gap of one month and there was sufficient time for the detaining authority as well as the State Government to carefully examine the case of the detenue before issuing the impugned detention order. The appellant has, besides the above, also raised several other questions. It is submitted that even though the learned Single Judge has accepted the arguments on behalf of State, such as that the appellant herein was informed about his right to make representation, but in the absence of materials on record to support that finding, the conclusion arrived at by learned Single Judge can not be acceptable. Besides, one of us (Uma Nath Singh, J), in a recent judgment dated 22-09-2014, in Shri Lasting G Momin -vs- State of Meghalaya, in WP(Crl) No.11/2014, has discussed the legal position regarding the rights of the detenue as follows which may also help in advancing the other pleas taken on behalf of the appellant:
13. That apart, the detaining authority before reaching his subjective satisfaction should have inquired, verified and satisfied himself regarding the existence of incriminating materials, if any, against the detenue which was rather conspicuous by absence. There was no past criminal history which may give rise to grounds for attracting the provision of Section 3 of the MPDA or to reach a reasonable conclusion that the detenue possesses propensity or potentiality to indulge in illegal activities which may be cognizable for detention under Section 3 of the MPDA. A detention order has to satisfy the requirements of law as discussed in the judgment of Hon'ble the Apex Court, reported in (2011) 5 SCC 244 (Rekha vs. State of Tamil Nadu). The relevant paragraphs being 30 to 35 are reproduced hereinbelow :
" 30.Whenever an order under a preventive detention law is challenged one of the questions the court must ask in deciding its legality is : Was the ordinary law of the land sufficient to deal with the situation ? If the answer is in the affirmative, the detention order will be illegal. In the present case, the charge against the detenu was of selling 16 expired drugs after changing their labels. Surely the relevant provisions in the Indian Penal Code and the Drugs and Cosmetics Act were sufficient to deal with this situation. Hence, in our opinion, for this reason also the detention order in question was illegal.
31. In this connection, it may be noted that it is true that the decision of the 2 Judge Bench of this Court in Biram Chand Vs. State of Uttar Pradesh & Anr, (1974) 4 SCC 573, was overruled by the Constitution Bench decision in Haradhan Saha's case (supra) (vide para 34). However, we should carefully analyse these decisions to correctly understand the legal position.
32. In Biram Chand's case (supra) this Court held that the authorities cannot take recourse to criminal proceedings as well as pass a preventive detention order on the same facts (vide para 15 of the said decision). It is this view which was reversed by the Constitution Bench decision in Haradhan Saha's case (supra). This does not mean that the Constitution Bench laid down that in all cases the authorities can take recourse to both criminal proceedings as well as a preventive detention order even though in the view of the Court the former is sufficient to deal with the situation. This point which we are emphasizing is of extreme importance, but seems to have been overlooked in the decisions of this Court.
33. No doubt it has been held in the Constitution Bench decision in Haradhan Saha's case (supra) that even if a person is liable to be tried in a criminal court for commission of a criminal offence, or is actually being so tried, that does not debar the authorities from passing a detention order under a preventive detention law. This observation, to be understood correctly, must, however, be construed in the background of the constitutional scheme in Articles 21 and 22 of the Constitution (which we have already explained). Articles 22(3)(b) is only an exception to Article 21 and it is not itself a fundamental right. It is Article 21 which is central to the whole chapter on fundamental rights in our Constitution. The right to liberty means that before sending a person to prison a trial must ordinarily be held giving him opportunity of placing his defence through his lawyer. It follows that if a person is liable to be tried, or is actually being tried, for a criminal offence, but the ordinary criminal law (Indian Penal Code or other penal statutes) will not be able to deal with the situation, then, and only then, can the preventive detention law be taken recourse to.17
34. Hence, the observation in para 34 in Haradhan Saha's case (supra) cannot be regarded as an unqualified statement that in every case where a person is liable to be tried, or is actually being tried, for a crime in a criminal court a detention order can also be passed under a preventive detention law.
35. It must be remembered that in cases of preventive detention no offence is proved and the justification of such detention is suspicion or reasonable probability, and there is no conviction which can only be warranted by legal evidence. Preventive detention is often described as a 'jurisdiction of suspicion', (Vide State of Maharashtra Vs. Bhaurao Punjabrao Gawande, (supra) - para 63). The detaining authority passes the order of detention on subjective satisfaction.
Since clause (3) of Article 22 specifically excludes the applicability of clauses (1) and (2), the detenu is not entitled to a lawyer or the right to be produced before a Magistrate within 24 hours of arrest. To prevent misuse of this potentially dangerous power the law of preventive detention has to be strictly construed and meticulous compliance with the procedural safeguards, however, technical, is, in our opinion, mandatory and vital".
14. Since the petitioner had no criminal past nor was he involved in any offence on the date of his detention, and moreover, if there was any suspicion about his activities and movements in that case, it could have been dealt with under the ordinary law of the land, therefore, there was no justification for the detaining authority to pass the impugned detention order against the detenue. That apart, in the absence of necessary materials to make timely and effective representation, the fundamental rights of the petitioner as contained in and guaranteed by Articles 21 and 22(5) of the Constitution of India have been seriously infringed. In another judgment reported in (2009) 11 SCC 438 (Thahira Haris and Ors vs. Government of Karnataka & Ors), vide paragraphs 13 and 27, the aforesaid observations have been reiterated while referring to the judgment in Shalini Soni vs. Union of India, reported in (1980) 4 SCC
544. As the said paragraphs also contain detailed discussions, it would be appropriate to reproduce them as under:
"13. In Shalini Soni v. Union of India, this Court aptly observed that the accused must have proper opportunity of making an effective representation. The Court observed thus : (SCC 0. 549, para 7) 18 "7........Communication of the grounds pre- supposes the formulation of the grounds and formulation of the grounds requires and ensures the application of the mind of the detaining authority to the facts and materials before it, that is to say to pertinent and proximate matters in regard to each individual case and excludes the elements of arbitrariness and automatism (if one may be permitted to use the word to describe a mechanical reaction without a conscious application of the mind). It is an unwritten rule of the law, constitutional and administrative, that whenever a decision making function is entrusted to the subjective satisfaction of a statutory functionary, there is an implicit obligation to apply his mind to pertinent and proximate matters only eschewing the irrelevant and the remote. Where there is further an express statutory obligation to communicate not merely the decision but the grounds on which the decision is founded, it is a necessary corollary that the grounds communicated, that is, the grounds so made known, should be seen to pertain to pertinent and proximate matters and should comprise all the constituent facts and materials that went in to make up the mind of the statutory functionary and not merely the inferential conclusions. Now, the decision to detain a person depends on the subjective satisfaction of the detaining authority. The Constitution and the statute cast a duty on the detaining authority to communicate the grounds of detention to the detenu. From what we have said above, it follows that the grounds communicated to the detenu must reveal the whole of the factual material considered by the detaining authority and not merely the inferences of fact arrived at by the detaining authority. The matter may also be looked at from the point of view of the second fact of Art. 22(5). An opportunity to make a representation against the order of detention necessarily implies that the detenu is informed of all that has been taken into account against him in arriving at the decision to detain him. It means that the detenu is to be informed not merely, as we said, of the inferences of fact but of all the factual material which have led to the inferences of fact. If the detenu is not to be so informed the opportunity so solemnly guaranteed by the Constitution becomes reduced to an exercise in futility. Whatever angle from which the question is looked at, it is clear that "grounds" in Art. 22(5) do not mean mere factual inferences but mean factual inferences plus factual material which led to such factual inferences. The 'grounds' must be self-sufficient and self- explanatory. In our view copies of documents to which reference is made in the 19 `grounds' must be supplied to the detenu as part of the `grounds'.
27. This Court in Sophia Gulam Mohd. Bham v. State of Maharashtra & Others (1999) 6 SCC 593 para 11 observed that effective representation by the detenu can be made only when copies of the material documents which were considered and relied upon by the Detaining Authority in forming his opinion were supplied to him".
15. Learned counsel for the respondents-State placed reliance on the judgment in Pooja Batra vs Union of India & Ors, reported in (2009) 5 SCC 296 to argue that for a detention order what is important is the subjective satisfaction of detaining authority and that satisfaction was formed in this case on the basis of recommendation of Superintendent of Police. However, in the absence of supporting materials being supplied to the detenue to make effective representation, after finding out as to whether the recommendation of Superintendent of Police was based on definite incriminating grounds, it cannot be said the detaining authority had fully satisfied himself to reach a reasonable and valid conclusion before passing the impugned detention order. This fact is well evident from the averments made in the petition. The petitioner has also alleged that the documents required to be supplied under Section 207 Cr.P.C., were not supplied. Section 207 provides for furnishing of the following documents; (i) The Police Report, (ii) The First Information Report recorded under Section. 154, (iii) The statements recorded under sub-section (3) of Section 161 of all persons whom the prosecution proposes to examine as its witnesses, exclusion therefrom any part in regard to which a request for such exclusion has been made by police officer under sub-section (6) of section 173, (iv) The confession and statements, if any, recorded under Section 164 (v) Any other documents or relevant extract thereof forwarded to the Magistrate with the Police report under sub- section (5) of Section 173. These documents which were to be mandatorily served upon the detenue were never served and thereby a gross violation of his valuable rights has been committed. The petitioner could not make an effective and meaningful representation to the Advisory Board or the Government of Meghalaya and the Central Government, (Ministry of Home Affairs), Thus, the detenue was kept in the dark about his right to make an effective representation against the impugned detention order which, as noted above, appears to suffer from serious vices of being in conflict with the detention law.
2016. The detenue was arrested on 29-1-2014, whereas the detention order was passed on 25-3- 2014, after a gap of about 1month 25 days. From the averments as made in the writ petition, it appears that the detenue was unaware of the reasons of his arrest till he was served with a copy of the detention order without any supporting evidence/ materials. Between the date of arrest and the date of passing of detention order, the petitioner was entitled to seek the enforcement of his fundamental rights under Article 21 and 22(5) of the Constitution also in terms of guidelines laid down in the case of D.K.Basu -vs- State of West Bengal (1997) 1 SCC 419 as under:
"(1) The police personnel carrying out the arrest and handling the interrogation of the arrestee should bear accurate, visible and clear identification and name tags with their designations. The particulars of all such police personnel who handle interrogation of the arrestee must be recorded in a register.
(2) That the police officer carrying out the arrest of the arrestee shall prepare a memo of arrest at the time of arrest and such memo shall be attested by at least one witness, who may either be a member of the family of the arrestee or a respectable person of the locality from where the arrest is made. It shall also be countersigned by the arrestee and shall contain the time and date of arrest.
(3) A person who has been arrested or detained and is being held in custody in a police station or interrogation centre or other lock-up, shall be entitled to have one friend or relative or other person known to him or having interest in his welfare being informed, as soon as practicable, that he has been arrested and is being detained at the particular place, unless the attesting witness of the memo of arrest is himself such a friend or a relative of the arrestee. (4) The time, place of arrest and venue of custody of an arrestee must be notified by the police where the next friend or relative of the arrestee lives outside the district or town through the Legal Aid Organisation in the District and the police station of the area concerned telegraphically within a period of 8 to 12 hours after the arrest. (5) The person arrested must be made aware of this right to have someone 21 informed of his arrest or detention as soon as he is put under arrest or is detained. (6) An entry must be made in the diary at the place of detention regarding the arrest of the person which shall also disclose the name of the next friend or the person who has been informed of the arrest and the name and particulars of the police officials in whose custody the arrestee is.
(7) The arrestee should, where he so requests, be also examined at the time of his arrest and major and minor injuries, if any present on his/her body, must be recorded at that time. The "Inspection Memo" must be signed both by the arrestee and the police officer effecting the arrest and its copy provided to the arrestee. (8) The arrestee should be subjected to medical examination by a trained doctor every 48 hours during his detention in custody by a doctor on the panel of approved doctors appointed by Director, Health Services of the State or Union Territory concerned. Director, Health Services should prepare such a panel for all tehsils and districts as well.
(9) Copies of all the documents including the memo of arrest, referred to above, should be sent to the Illaqa Magistrate for his record.
(10) The arrestee may be permitted to meet his lawyer during interrogation, though not throughout the interrogation. (11) A police control room should be provided at all district and State headquarters, where information regarding the arrest and the place of custody of the arrestee shall be communicated by the officer causing the arrest, within 12 hours of effecting the arrest and at the police control room it should be displayed on a conspicuous notice board.
Failure to comply with the requirements hereinabove mentioned shall apart from rendering the official concerned liable for departmental action, also render him liable to be punished for contempt of court and the proceedings for contempt of court may be instituted in any High Court of the country, having territorial jurisdiction over the matter".
2217. In the premises discussed herein above, we are constrained to hold that the impugned order of learned Single Judge is not sustainable in law.
Thus, we quash the orders of detention and confirmation as impugned herein. Accordingly, the judgment and order dated 29-05-2014 passed in WP(Crl) No. 15/2013 is hereby set aside. Consequently, the order of detention dated 9-9-2013, the order of confirmation dated 05-11-2013, and also the order of approval dated 19-09-2013 are hereby quashed. Thus, the detenue who is presently lodged in jail pursuant to impugned orders shall be released upon production of a copy of this judgment/order.
(Hon‟ble Mr Justice T.N.K.SINGH) (Hon‟ble Mr. Justice U.N.Singh)
JUDGE CHIEF JUSTICE (ACTING)
S.Rynjah