Madras High Court
Shahul Hameed vs The Additional Chief Secretary To ... on 20 January, 2020
Author: R.Subbiah
Bench: R.Subbiah, R.Pongiappan
H.C.P.No.1628 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 20.01.2020
CORAM
THE HONOURABLE MR.JUSTICE R.SUBBIAH
and
THE HONOURABLE MR.JUSTICE R.PONGIAPPAN
H.C.P.No.1628 of 2019
Shahul Hameed ... Petitioner
Vs
1.The Additional Chief Secretary to Government,
Government of Tamil Nadu,
(Home) Prohibition and Excise Department,
Fort St. George,
Chennai – 600 009.
2.The Commissioner of Police,
Greater Chennai,
O/o.Commissioner of Police,
Vepery, Chennai 600 007. ... Respondents
Writ Petition filed under Article 226 of the Constitution of India
praying to issue a Writ of Habeas Corpus calling for the entire records
connected with the order of the second respondent herein in BCDFGISSSV
No.375/2019, dated 02.07.2019 the petitioner namely, Shahul Hameed, son
of Khadar, aged about 39 years, is confined at Central Prison, Puzhal,
Chennai and set aside the same, consequently, directing the respondents
herein to produce the body and person of the petitioner before this Court
and set him at liberty forthwith.
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For Petitioner : Mr.D.Mario Johnson
For Respondents : Mr.R.Prathap Kumar
Additional Public Prosecutor
*****
ORDER
[Order of this Court was made by R.SUBBIAH, J] Petitioner is the detenu viz., Shahul Hameed, S/o. Khadar, aged about 39 years who has been branded as a ‘Goonda' under the Tamil Nadu Act 14 of 1982 and detained under order of second respondent passed in BCDFGISSSV No.375/2019 dated 02.07.2019.
2. The detenu came to adverse notice in the following cases:
Sl.Nos. Police Station and Crime Section of Law No.
1. Chennai Central Railway 379 IPC Police Station, Crime No.440/2018
2. Katpadi Railway Police 379 IPC Station, Crime No.115/2018
3. Egmore Railway Police 379 IPC Station, Crime No.160/2018
4. Chennai Central Railway 379 IPC Police Station, Crime No.325/2019
5. Chennai Central Railway 379 IPC Police Station, Crime 2/9 http://www.judis.nic.in H.C.P.No.1628 of 2019 No.342/2019 The alleged ground case has been registered against the detenu in Crime No.327 of 2019 on the file of Chennai Central Railway Police Station for offence u/s.379 IPC. Aggrieved by the order of detention, the present writ petition has been filed.
3. Heard learned counsel for petitioner and learned Additional Public Prosecutor appearing for respondents. Perused the materials on record.
4. Though several grounds have been raised in the Habeas Corpus Petition, learned counsel for petitioner would mainly focus his argument on the ground that there is gross violation of procedural safeguards, which would vitiate the detention. Learned counsel, by placing authorities, submitted that the representation made by the petitioner was not considered on time and there was an inordinate and unexplained delay. In support of his contention, learned counsel for petitioner relied on the judgment of the Hon'ble Apex Court in Rajammal vs. State of Tamil Nadu, [(1999) 1 SCC 417].
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5. Learned Additional Public Prosecutor would submit that though there was delay in considering the representation, on that score alone, the impugned detention order cannot be quashed. According to learned Additional Public Prosecutor, no prejudice has been caused to the detenu and thus, there is no violation of the fundamental rights guaranteed under Articles 21 and 22 of the Constitution of India.
6. The Detention Order in question was passed on 02.07.2019. The petitioner submitted the representation dated 26.07.2019 and the same was received on 30.07.2019. Thereafter, remarks were called for by the Government from the Detaining Authority on 30.07.2019. The remarks were duly received on 09.08.2019. Thereafter, the Government considered the matter and passed the order rejecting the petitioner's representations on 23.09.2019 and served on the detenu on 23.09.2019.
7. It is the contention of the petitioner that there was an inordinate delay of 9 days, in submitting the remarks by the Detaining Authority and there was yet another delay of 43 days, of which 17 were Government 4/9 http://www.judis.nic.in H.C.P.No.1628 of 2019 holidays and hence, there was 35 days delay in considering the representation.
8. In the judgment of the Hon'ble Supreme Court in Rajammal's case (cited supra), it has been held as follows:
‘It is a constitutional obligation of the Government to consider the representation forwarded by the detenu without any delay. Though no period is prescribed by Article 22 of the Constitution for the decision to be taken on the representation, the words "as soon as may be " in clause (5) of Article 22 convey the message that the representation should be considered and disposed of at the earliest.’
9. As per the dictum laid down by the Supreme Court in above cited Rajammal's case, number of days of delay is immaterial and what is to be considered is whether the delay caused has been properly explained by the authorities concerned. Here, 35 days delay has not been properly explained at all.
10. Further, in a recent decision in Ummu Sabeena vs. State of 5/9 http://www.judis.nic.in H.C.P.No.1628 of 2019 Kerala [2011 STPL (Web) 999 SC], the Supreme Court has held that the history of personal liberty, as is well known, is a history of insistence on procedural safeguards. The expression 'as soon as may be', in Article 22(5) of the Constitution of India clearly shows the concern of the makers of the Constitution that the representation, made on behalf of the detenu, should be considered and disposed of with a sense of urgency and without any avoidable delay.
11. In the light of the above fact and law, we have no hesitation in quashing the order of detention on the ground of delay on the part of the Government in disposing of the representations of the detenu.
Accordingly, the Habeas Corpus Petition is allowed and the detention order passed by the second respondent against the detenu viz., Shahul Hameed, S/o. Khadar in BCDFGISSSV No.375/2019 dated 02.07.2019 is quashed. The above named detenu is ordered to be set at liberty forthwith, unless his custody is required in connection with any other case.
[R.P.S., J] [R.P.A., J]
20.01.2020
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H.C.P.No.1628 of 2019
Index:yes/no
vga
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H.C.P.No.1628 of 2019
To
1.The Additional Chief Secretary to Government, Government of Tamil Nadu, (Home) Prohibition and Excise Department, Fort St. George, Chennai – 600 009.
2.The Commissioner of Police, Greater Chennai, O/o.Commissioner of Police, Vepery, Chennai 600 007.
3.The Superintendent,Central Prison, Puzhal, Chennai.
4.The Public Prosecutor, High Court, Madras.
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