Bombay High Court
Shaikh Maqbul Ahmad Shaikh Mohiyoddin vs The District Magistrate, Jalgaon And ... on 4 January, 2021
Author: M.G. Sewlikar
Bench: T.V. Nalawade, M.G. Sewlikar
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IN THE HIGH COURT OF JUDICATURE OF BOMBAY
BENCH AT AURANGABAD
CRIMINAL WRIT PETITION NO. 1517 OF 2020
Shaikh Kalu Shaikh Noora
age 53 years, occ. Labour
r/o Burhanpur Road,
Swastik Taki Parisar
Raver, Tq. Raver
Dist. Jalgaon
(At Present in Nshik Road Central prison) Petitioner
Versus
1. The District Magistrate, Jalgaon
Dist. Jalgaon.
2. The State of Maharashtra Respondents
WITH
CRIMINAL WRIT PETITION NO. 1518 OF 2020
Aadil Khan @ Raju Bashir Khan
age 22 years, occ. Education
r/o Shankar Plot, Fukatpura, Raver
Tq. Raver, Dist. Jalgaon
(At Present in Nashik Roadk Petitioner
Versus
1. The District Magistrate, Jalgaon
Dist. Jalgaon.
2. The State of Maharashtra Respondents
WITH
CRIMINAL WRIT PETITION NO. 1519 OF 2020
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Shaikh maqbul Ahmad Shaikh Mohiyoddin
age 57 years, occ. Labour
r/o Madina Colony, Raver
Tq. Raver, Dist. Jalgaon
(At Present in Nashik Road Central Prison) Petitioner
Versus
1. The District Magistrate, Jalgaon
Dist. Jalgaon.
2. The State of Maharashtra Respondents
WITH
CRIMINAL WRIT PETITION NO. 1520 OF 2020
Madhukar @ Madhu Pahelwan Rambhau Shinde
age 65 years, occ. Agriculture
r/o Raje Shivaji Chowk, Raver
Tq. Raver, Dist. Jalgaon
(At Prsent in Nashik Road Central Prison) Petitioner
Versus
1. The District Magistrate, Jalgaon
Dist. Jalgaon.
2. The State of Maharashtra Respondents
Mr. Joydeep Chatterji, Advocate for the petitioners.
Mr. M.M. Nerlikar, AGP for respondents.
CORAM : T.V. Nalawade &
M.G. Sewlikar, JJ.
DATE : 4th January, 2021.
JUDGMENT :(Per M.G. Sewlikar, J.) ::: Uploaded on - 01/02/2021 ::: Downloaded on - 06/02/2021 16:24:01 ::: -3- criwp1517.20.odt
1. Rule. Rule made returnable forthwith.
2. By consent, heard fnally at admission stage.
3. All these writ petitions are being disposed of by common judgment as these petitions arise out of the same incident.
4. By these writ petitions, the petitioners are challenging their detention by the District Magistrate, Jalgaon, under The Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-Offenders/Dangerous Persons and Video Pirates Act, 1981 (hereinafter referred to as "MPDA Act").
5. Facts giving rise to Criminal Writ Petition No. 1517/2020 are that Raver Police Station initiated proposal for detention of the petitioner vide proposal dated 08.09.2020. On the basis of this proposal, the District Magistrate, Jalgaon, vide detention order dated 19.09.2020, ordered detention of the petitioner under MPDA Act. The order of detention was passed under Section 3(2) of the MPDA Act. It is alleged in the said order that the petitioner has disturbed public peace in the area within the jurisdiction of Raver Police Station. ::: Uploaded on - 01/02/2021 ::: Downloaded on - 06/02/2021 16:24:01 ::: -4-
criwp1517.20.odt Petitioner has created the atmosphere of fear and terror. He is in the habit of committing serious offences owing to which, he has disturbed law and order and has damaged the public properties. Petitioner has a tendency to commit offences under Chapter XVI and XVII of the Indian Penal Code i.e. offences affecting human body and offences against property. Despite initiating proceedings under Section 107 and 110 of the Code of Criminal Procedure, his activities are not declining rather they are showing ascending trend.
6. The details of offences registered against the petitioner are as under :-
v- iks- LVs- ps uko xqjua dye l|fLFkrh
u-
1 jkosj iksyhl Xqkjua 55@2020 Hkknfo dye 307] 353] 333] 435] 427] U;k;izfo'B
LVs"ku ¼CCTNS No. 75½ 143] 147] 148]149] 120c] 201] 188]
151] fdzykW vesaMesaV vWDV 1932 dye 3]
7 lkoZ- ekyeRrk uqdlku izfrca/k dk;nk
dye 3] eqacbZ iksyhl vf/kfu;e 1951 ps
dye 135 izek.ks] /kkfeZd laLFkk ¼nq#i;ksx fuokj.k½ vf/kfu;e 1988 ps dye 3¼?k½ 4]5] Hkkjrh; fot vf/kfu;e 2003 ps dye 139 o "kL= vf/kfu;e 1959 ps dye 4@25 izek.ks 2 jkosj iksyhl Xqkjua 56@2020 Hkknfoa dye 307] 143] 147] 148] 149] U;k;izfo'B LVs"ku ¼CCTNS No. 76½ 435] 427] 201] 188] 151 lg fdzykW vesMesaV vWDV 1932 dye 3] 7 lkoZ ekyeRrk uqdlku izfrca/k dk;nk 1984 dye 3] eqacbZ iksyhl vf/kfu;e 1951 ps dye 135 izek.ks o Hkkjrh; oht vf/k 2003 dye 139 izek.ks 3 Lkkonk iksyhl Xqkjua 29@2020 Hkknfo dye 269] 270] 188] 505¼2½] 34 Ikksyhl riklkoj LVs"ku lg lkFkjksx izfrca/kd dk;nk dye 2]3]4 izek.ks ::: Uploaded on - 01/02/2021 ::: Downloaded on - 06/02/2021 16:24:01 ::: -5- criwp1517.20.odt jkosj iksyhl LVs"ku varxZr nk[ky vlysY;k izfrca/kkRed dkjokbZ ckcrpk rif"ky [kkyhy izek.ks v- Ikksyhl LVs"ku jft- uacj vf/kfu;e o dye l|fLFkrh dz-
4 jkosj iksyhl 131@2015 QkStnkjh izfdz;k lafgrk] 1973 ps dye 6 efgus eqnrhps
LVs"ku 107 izek.ks #i;s 10]000 ps
vafre ca/ki=
?ks.;kr vkys
vkgs-
5 jkosj iksyhl 669@2017 QkStnkjh izfdz;k lafgrk] 1973 ps dye 6 efgus eqnrhps
LVs"ku 107 izek.ks #i;s 10]000 ps
vafre ca/ki=
?ks.;kr vkys
vkgs-
6 jkosj iksyhl 121@2020 QkStnkjh izfdz;k lafgrk] 1973 ps dye 1 o'kZ eqnrhps
LVs"ku 110 izek.ks #i;s 20]000 ps
fotkrh;
tkfeunkj
7. It is alleged that on 22.03.2020, during pandemic at 20:45 hours, curfew was clamped on account of spread of corona virus called Covid-19. Despite that, breaching the curfew orders, members of Muslim community were offering namaz infront of Maniyar mosque. On receiving telephonic message, PSI Kadam and his staff went to the spot where they found a crowd of around 400 people gathered near Maniyar mosque. The members of Muslim and Hindu community were pelting stones against each other on account of offering of namaz on the road. Police had asked the crowd to ::: Uploaded on - 01/02/2021 ::: Downloaded on - 06/02/2021 16:24:01 ::: -6- criwp1517.20.odt disperse but in breach of that order, the crowd became more violent. It started pelting stones, bricks, glass bottles. PSI Naik fred in the air and then the crowd dispersed. It is further alleged that petitioner and others disconnected the electricity supply from the electric DP in Shivaji square. The order further stated that in camera statements of witnesses A and B have been recorded. From their statements, it appears that nobody is coming forward to depose against the petitioner because of his criminal activities and atmosphere of fear and terror created by him. The petitioner is in the habit of inciting communal violence and creating rift between the members of Hindu and Muslim community. The order further states that because of the criminal activities of the petitioner, detention of the petitioner has become necessary to maintain public order.
8. Facts giving rise to Criminal Writ Petition No. 1518/2020 are that Raver Police Station initiated proposal for detention of the petitioner vide proposal dated 08.09.2020. On the basis of this proposal, the District Magistrate, Jalgaon, vide detention order dated 19.09.2020, ordered detention of the petitioner under MPDA Act. The order of detention was passed under Section 3(2) of the MPDA Act. It is alleged in the said order that the petitioner has disturbed public ::: Uploaded on - 01/02/2021 ::: Downloaded on - 06/02/2021 16:24:01 ::: -7- criwp1517.20.odt peace in the area within the jurisdiction of Raver Police Station. Petitioner has created the atmosphere of fear and terror. He is in the habit of committing serious offences owing to which, he has disturbed law and order and has damaged the public properties. Petitioner has a tendency to commit offences under Chapter XVI and XVII of the Indian Penal Code i.e. offences affecting human body and offences against property. Despite initiating proceedings under Section 107 and 110 of the Code of Criminal Procedure, his activities are not declining rather they are showing ascending trend.
9. The details of offences registered the petitioner are as under :-
v- iks- LVs- ps uko xqjua dye l|fLFkrh
u-
1 jkosj iksyhl Xqkjua 43@2018 Hkknfo dye 324] 323] 504] 506] 34 U;k;izfo'B
LVs"ku izek.ks
2 jkosj iksyhl Xqkjua 64@2020 Hkknfoa dye 341] 323] 504] 506] 34 U;k;izfo'B
LVs"ku izek.ks
3 jkosj iksyhl Xqkjua 59@2020 Hkknfo dye 302] 436] 307] 452] 427] U;k;izfo'B
LVs"ku 143] 147] 148] 149] 336] 188] lg fdzykW
vesaMesaV vWDV 1932 ps dye 3] 7 ps
dye 37 ¼1½¼3½ ps mYya?ku 135 izek.ks
"kL= vf/kfu;e 1959 ps dye 4@25
izek.ks
4 jkosj iksyhl Xqkjua 60@2020 Hkknfo dye 307] 143] 147] 148] 149 U;k;izfo'B
LVs"ku lg eqacbZ iksyhl vf/kfu;e 1951 ps
dye 37 ¼1½¼3½ ps mYya?ku 135] "kL=
vf/kfu;e 1959 ps dye 4@25 o fdz-ykW-
vesMesaV vWDV 1932 ps dye 3] 7 izek.ks
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jkosj iksyhl LVs"ku varxZr nk[ky vlysY;k izfrca/kkRed dkjokbZ ckcrpk rif"ky [kkyhl izek.ks v- Ikksyhl LVs"ku jft- uacj vf/kfu;e o dye l|fLFkrh dz-
5 jkosj iksyhl 257@2018 QkStnkjh izfdz;k lafgrk] 1973 ps dye 6 efgus eqnrhps
LVs"ku 107 izek.ks #i;s 10]000 ps
vafre ca/ki=
?ks.;kr vkys
vkgs-
6 jkosj iksyhl 472@2019 QkStnkjh izfdz;k lafgrk] 1973 ps dye 6 efgus eqnrhps
LVs"ku 107 izek.ks #i;s 10]000 ps
vafre ca/ki=
?ks.;kr vkys
vkgs-
7 jkosj iksyhl 147@2020 QkStnkjh izfdz;k lafgrk] 1973 ps dye 6 efgus eqnrhps
LVs"ku 110 izek.ks #i;s 10]000 ps
vafre ca/ki=
?ks.;kr vkys
vkgs-
10. It is alleged in the First Information Report No. 59/2020 lodged against the petitioner that on 22.03.2020 at 9.00 pm in Maniyarwada area, members of Muslim community had gathered for offering namaz on the road and on that ground, the members of Hindu and Muslim community were pelting stones against each other. Some members of the Muslim community attacked Hindu community by means of sword, stones, bricks and killed one Yashwant Kashinath Marathe by committing criminal trespass and also threw some infammable substance in the house of Shobhabai Mahajan and set her house on fre. The order further states that ::: Uploaded on - 01/02/2021 ::: Downloaded on - 06/02/2021 16:24:01 ::: -9- criwp1517.20.odt because of the criminal activities of the petitioner, detention of the petitioner is necessary to maintain public order.
11. Facts giving rise to Criminal Writ Petition No.1519/2020 are that Raver Police Station initiated proposal for detention of the petitioner vide proposal dated 08.09.2020. On the basis of this proposal, the District Magistrate, Jalgaon, vide detention order dated 19.09.2020, ordered detention of the petitioner under MPDA Act. The order of detention was passed under Section 3(2) of the MPDA Act. It is alleged in the said order that the petitioner has disturbed public peace in the area within the jurisdiction of Raver Police Station. Petitioner has created the atmosphere of fear and terror. He is in the habit of committing serious offences owing to which, he has disturbed law and order and has damaged the public properties. Petitioner has a tendency to commit offences under Chapter XVI and XVII of the Indian Penal Code i.e. offences affecting human body and offences against property. Despite initiating proceeding under Section 107 and 110 of the Code of Criminal Procedure, his activities are not declining rather they are showing ascending trend. ::: Uploaded on - 01/02/2021 ::: Downloaded on - 06/02/2021 16:24:01 :::
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12. The details of offences registered the petitioner are as under :-
v- iks- LVs- ps uko xqjua dye l|fLFkrh u-
1 jkosj iksyhl Xqkjua 55@2020 Hkknfo dye 307] 353] 333] 435] 427] U;k;izfo'B LVs"ku ¼CCTNS No. 75½ 143] 147] 148]149] 120c] 201] 188] 151] fdzykW vesaMesaV vWDV 1932 dye 3] 7 lkoZ- ekyeRrk uqdlku izfrca/k dk;nk dye 3] eqaiks dk;nk dye 37¼1½¼3½ ps mYya?ku 135] Hkkjrh; oht vf/k 2003 dye 139 izek.ks] /kkfeZd lLFkk ¼nq#i;ksx fuokj.k½ vf/kfu;e 1988 ps dye 3¼/k½ 4]5 o vkeZ vWDV dye 4@25 izek.ks 2 jkosj iksyhl Xqkjua 56@2020 Hkknfoa dye 307] 143] 147] 148] 149] U;k;izfo'B LVs"ku ¼CCTNS No. 76½ 435] 427] 201] 188] 151 lg fdzykW vesMesaV vWDV 1932 dye 3] 7 eqaiksdk dye 135] lkoZ ekyeRrk uqdlku izfrca/k dk;nk 1984 dye 3 o Hkkjrh; oht vf/k 2003 dye 139 izek.ks 3 jkosj iksyhl Xqkjua 59@2020 Hkknfo dye 302] 436] 307] 452] 427] U;k;izfo'B LVs"ku 143] 147] 148] 149] 336] 188] lg fdzykW vesaMesaV vWDV 1932 dye 3]7 eqaiksdk dye 135 lg Hkkgdk 4@25 izek.ks 4 jkosj iksyhl Xqkjua 60@2020 Hkknafo dye 307] 143] 147] 148] 149 U;k;izfo'B LVs"ku lg eqaiksdk dye 135 lg Hkkgdk 4@25 izek.ks jkosj iksyhl LVs"ku varxZr nk[ky vlysY;k izfrca/kkRed dkjokbZ ckcrpk rif"ky [kkyhy izek.ks v- Ikksyhl LVs"ku jft- uacj vf/kfu;e o dye l|fLFkrh dz-
5 jkosj iksyhl 159@2020 QkStnkjh izfdz;k lafgrk] 1973 ps dye 6 efgus eqnrhps
LVs"ku 110 izek.ks #i;s 10]000 ps
vafre ca/ki=
?ks.;kr vkys
vkgs-
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13. It is alleged that on 22.03.2020, during pandemic at 20:45 hours, curfew was clamped on account of spread of corona virus called Covid-19. Despite that, breaching the curfew orders, members of Muslim community were offering namaz infront of Maniyar mosque. On receiving telephonic message, PSI Kadam and his staff went to the spot where they found a crowd of around 400 people gathered near Maniyar mosque. The members of Muslim and Hindu community were pelting stones against each other on account of offering of namaz on the road. Police had asked the crowd to disperse but in breach of that order, the crowd became more violent. It started pelting stones, bricks, glass bottles. PSI Naik fred in the air and then the crowd dispersed. It is further alleged that petitioner and others disconnected the electricity supply from the electric DP in Shivaji square. The order further stated that in camera statements of witnesses A and B have been recorded. From their statements, it appears that nobody is coming forward to depose against the petitioner because of his criminal activities and atmosphere of fear and terror created by him. The petitioner is in the habit of inciting communal violence and creating rift between the members of Hindu and Muslim community. The order further states that because of the ::: Uploaded on - 01/02/2021 ::: Downloaded on - 06/02/2021 16:24:01 :::
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criwp1517.20.odt criminal activities of the petitioner, detention of the petitioner is necessary to maintain public order.
14. Facts giving rise to Criminal Writ Petition no. 1920/2020 are that Raver Police Station initiated proposal for detention of the petitioner vide proposal dated 08.09.2020. On the basis of this proposal, the District Magistrate, Jalgaon, vide detention order dated 19.09.2020, ordered detention of the petitioner under MPDA Act. The order of detention was passed under Section 3(2) of the MPDA Act. It is alleged in the said order that the petitioner has disturbed public peace in the area within the jurisdiction of Raver Police Station. Petitioner has created the atmosphere of fear and terror. He is in the habit of committing serious offences owing to which, he has disturbed law and order and has damaged the public properties. Petitioner has a tendency to commit offences under Chapter XVI and XVII of the Indian Penal Code i.e. offences affecting human body and offences against property. Despite initiating proceeding under Section 107 and 110 of the Code of Criminal Procedure, his activities are not declining rather they are showing ascending trend. ::: Uploaded on - 01/02/2021 ::: Downloaded on - 06/02/2021 16:24:01 :::
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15. The details of offences registered the petitioner are as under :-
v- iks- LVs- ps uko xqjua dye l|fLFkrh u-
1 jkosj iksyhl Xqkjua 55@2020 Hkknfo dye 307] 353] 333] 435] 427] U;k;izfo'B LVs"ku ¼CCTNS No. 75½ 143] 147] 148]149] 120c] 201] 188] 151] fdzykW vesaMesaV vWDV 1932 dye 3] 7 lkoZ- ekyeRrk uqdlku izfrca/k dk;nk dye 3] eqacbZ iksyhl vf/kfu;e 1951 ps dye 37 ¼1½ ¼3½ ps mYya?ku 135 izek.ks] /kkfeZd laLFkk ¼nq#i;ksx fuokj.k½ vf/kfu;e 1988 ps dye 3¼?k½ 4]5] Hkkjrh; fot vf/kfu;e 2003 ps dye 139 o "kL= vf/kfu;e 1959 ps dye 4@25 izek.ks 2 jkosj iksyhl Xqkjua 57@2020 Hkknfoa dye 307] 341] 143] 144] 147] U;k;izfo'B LVs"ku ¼CCTNS No. 77½ 148] 149 lg fdzykW vesMesaV vWDV 1932 dye 3] 7] eqacbZ iksyhl vf/kfu;e 1951 ps dye 37 ¼1½ ¼3½ ps mYya?ku 135 izek.ks o "kL= vf/kfu;e 1959 ps dye 4@25 izek.ks 3 jkosj iksyhl Xqkjua 58@2020 Hkknfo dye 307] 143] 147] 148] 149] U;k;izfo'B LVs"ku Hkkx 5 120c] 188] 151 lg fdzykW vesaMesaV vWDV CCTNS No. 79½ 1932 dye 3]7] lkoZ] ekyeRrk uqdlku izfrca/k dk;nk dye 3] eqacbZ iksyhl vf/kfu;e 1951 ps dye 37 ¼1½ ¼3½ ps mYya?ku 135] /kkfeZd lLFkk ¼nq#i;ksx fuokj.k½ vf/kfu;e 1988 ps dye 3¼?k½] 4] 5] Hkkjrh; fot vf/kfu;e 1959 ps dye 4@25 izek.ks 4 jkosj iksyhl Xqkjua 58@2020 Hkknfo dye 269] 270] 188] 505¼2½] 34 Ikksyhl riklkoj LVs"ku Hkkx 6 lg lkFkjksx izfrca/kd dk;nk dye 3]4 CCTNS No. 79½ lg eqa iks vf/k 1951 ps dye 37 ¼1½ ¼3½ ps mYya?ku 135 izek.ks jkosj iksyhl LVs"ku varxZr nk[ky vlysY;k izfrca/kkRed dkjokbZ ckcrpk rif"ky [kkyhy izek.ks v- Ikksyhl LVs"ku jft- uacj vf/kfu;e o dye l|fLFkrh dz-
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5 jkosj iksyhl 107@2020 QkStnkjh izfdz;k lafgrk] 1973 ps dye 1 o'kZ eqnrhps
LVs"ku 107 izek.ks #i;s 20]000 ps
fotkrh;
tkfeunkj
16. It is alleged that on 22.03.2020, during pandemic at 20:45 hours, curfew was clamped on account of spread of corona virus called Covid-19. Despite that, breaching the curfew orders, members of Muslim community were offering namaz infront of Maniyar mosque. On receiving telephonic message, PSI Kadam and his staff went to the spot where they found a crowd of around 400 people gathered near Maniyar mosque. The members of Muslim and Hindu community were pelting stones against each other on account of offering of namaz on the road. Police had asked the crowd to disperse but in breach of that order, the crowd became more violent. It started pelting stones, bricks, glass bottles. PSI Naik fred in the air and then the crowd dispersed. It is further alleged that petitioner and others disconnected the electricity supply from the electric DP in Shivaji square. The order further stated that in camera statements of witnesses A and B have been recorded. From their statements, it appears that nobody is coming forward to depose against the petitioner because of his criminal activities and atmosphere of fear and terror created by him. The petitioner is in the habit of inciting ::: Uploaded on - 01/02/2021 ::: Downloaded on - 06/02/2021 16:24:01 :::
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criwp1517.20.odt communal violence and creating rift between the members of Hindu and Muslim community. The order further states that because of the criminal activities of the petitioner, detention of the petitioner is necessary to maintain public order.
17. Papers were sent to the Government for approval of detention order. Grounds of detention were served on the petitioners. Petitioners made representation on 09.10.2020. Therefore, the Government referred the matter to the Advisory Board. The Advisory Board, after hearing the petitioners, approved the order of detention. Accordingly, the State Government ordered detention of petitioners for a period of one year.
18. Heard Shri Joydeep Chatterji, learned counsel for the petitioners and Shri Nerlikar, learned APP for the State.
19. Learned counsel Shri Chatterji argued that vague allegations are made against the petitioners. On the basis of sole instance, the petitioners are being detained under the MPDA Act. Detention order does not show that the petitioners have criminal ::: Uploaded on - 01/02/2021 ::: Downloaded on - 06/02/2021 16:24:01 :::
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criwp1517.20.odt background. Therefore, detention of the petitioners is against the provisions of law.
20. Learned APP Shri Nerlikar submitted that Raver is a sensitive place. At this place 34 riots have taken place. He further submitted that petitioner in Criminal Writ Petition No. 1517/2020 was the master mind behind the riot which took place on 22.03.2020 and 23.03.2020. He further submitted that petitioner Shaikh Kalu Shaikh Noora committed another offence after he was released on bail. Therefore, he was rightly detained. The activities of the petitioners show that they have criminal tendency. Despite initiating Chapter proceedings, their activities are showing ascending trend. He further submitted that the petitioners incited communal violence between members of Hindu and Muslim community and tried to create rift between them. In order to curb their activities, their detention has become necessary. In-camera statements of witnesses A and B also show that the petitioners have created the atmosphere of fear and terror in the locality. Therefore, they were rightly detained.
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21. So far as Criminal Writ Petition no. 1517/2020 is concerned, as stated earlier, detention order shows that three offences have been registered against the petitioner those are Crime No. 55/2020, 56/2020 and 29/2020. Perusal of detention order shows that the riot took place on 23.03.2020 on account of the activities of the members of Muslim community of offering namaz on the road. The order of detention does not show that the petitioner was responsible for the riots. Detention order also does not show as to what role the petitioner actually played in this riot. It is simply mentioned that a crowd of 350 to 400 people gathered near Maniyar mosque. Members of both the communities were pelting stones against each other and also attacked the police by stones, bricks and other weapons. It further shows that somebody had disconnected the electricity supply from the DP. This shows that vague allegations are made against the petitioner. On the basis of these vague allegations, it is diffcult for the detenu to answer the allegations made in the notice. The prosecution has produced the original fle produced before the Detaining Authority. On perusal of the fle, it is seen that the First Information Reports do not mention as to what role the petitioner played in the said riot.
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22. First Information Report No. 56/2020 shows that it contains the same allegations as are made in First Information Report No. 55/2020. The date is also the same i.e. 22.03.2020 and the time is also same i.e. 8:45 pm. Allegations are also the same. The allegations in First Information Report Nos. 55/2020 and 56/2020 show that the petitioner and 16 others pelted stones on the Hindu community and the members of Hindu community also pelted stones against the members of Muslim Community. On the basis of these vague allegations, it cannot be said that the petitioner had participated in the riot or he was the master mind of the riot.
23. So far as Criminal Writ Petition No. 1518/2020 is concerned, First Information Report No. 59/2020 is produced on record. Name of the petitioner does not appear in the First Information Report. The in-camera statement of witness A is also vague. It only mentions that the petitioner had participated in riot and damaged the property. He has criminal background. Similar is the statement of witness B. On the basis of such vague allegations and especially on the basis of sole First Information Report, it is diffcult to fathom that the petitioner had incited communal violence. In complaint dated 23.03.2020 (Crime No. 60/2020) lodged by ::: Uploaded on - 01/02/2021 ::: Downloaded on - 06/02/2021 16:24:01 :::
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criwp1517.20.odt Vaishnavi Nilesh Jagtap, name of the petitioner does not appear. It shows that members of Muslim community by name Inna Akbar Baig, Fattya Tutya Jakir, Shaikh Firoz Shaikh Yusuf Khan, Makbul Aam Shaikh Faimoddin, Shaikh Ashfak and Shaikh Sahud Shaikh Jakir and others attacked the members of Hindu community and the informant learnt that her husband was assaulted by means of a sword and he was seriously injured. So far as Crime Nos. 43/2018 and 65/2019 are concerned, they do not relate to incitement of communal violence.
24. In Criminal Writ Petition No. 1519/2020 Perusal of detention order shows that the riot took place on 23.03.2020 on account of the activities of the members of Muslim community of offering namaz on the road. The order of detention does not show that the petitioner was responsible for the riots. Detention order also does not show as to what role the petitioner actually played in this riot. It is simply mentioned that a crowd of 350 to 400 people gathered near Maniyar mosque. Members of both the communities were pelting stones against each other and also attacked the police by stones, bricks and other weapons. It further shows that somebody had disconnected the electricity supply from the DP. This shows that ::: Uploaded on - 01/02/2021 ::: Downloaded on - 06/02/2021 16:24:01 :::
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criwp1517.20.odt vague allegations are made against the petitioner. On the basis of these vague allegations, it is diffcult for the detenu to answer the allegations made in the notice. The prosecution has produced the original fle produced before the Detaining Authority. On perusal of the fle, it is seen that the First Information Reports do not mention as to what role the petitioner played in the said riot.
25. First Information Report No. 56/2020 shows that it contains the same allegations as are made in First Information Report No. 55/2020. The date is also the same i.e. 22.03.2020 and the time is also same i.e. 8:45 pm. Allegations are also the same. The allegations in First Information Report No. 56/2020 show that the petitioner and 16 others pelted stones on the Hindu community and the members of Hindu community also pelted stones against the members of Muslim Community. On the basis of these vague allegations, it cannot be said that the petitioner had participated in the riot.
26. In First Information Report No. 60/2020, name of the petitioner does not appear. It shows that members of Muslim community by name Inna Akbar Baig, Fattya Tutya Jakir, Shaikh ::: Uploaded on - 01/02/2021 ::: Downloaded on - 06/02/2021 16:24:01 :::
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criwp1517.20.odt Firoz Shaikh Yusuf Khan, Makbul Aam Shaikh Faimoddin, Shaikh Ashfak and Shaikh Sahud Shaikh Jakir and others attacked the members of Hindu community. In First Information Report No. 59/2020 also, name of the petitioner does not appear. The allegations are general in nature. No specifc allegations are made against the petitioner.
27. In Criminal Writ Petition no. 1520/2020, perusal of detention order shows that the riot took place on 23.03.2020 on account of the activities of the members of Muslim community of offering namaz on the road. The order of detention does not show that the petitioner was responsible for the riots. Detention order also does not show as to what role the petitioner actually played in this riot. It is simply mentioned that a crowd of 350 to 400 people gathered near Maniyar mosque. Members of both the communities were pelting stones against each other and also attacked the police by stones, bricks and other weapons. It further shows that somebody had disconnected the electricity supply from the DP. This shows that vague allegations are made against the petitioner. On the basis of these vague allegations, it is diffcult for the detenu to answer the allegations made in the notice. The prosecution has produced the ::: Uploaded on - 01/02/2021 ::: Downloaded on - 06/02/2021 16:24:01 :::
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criwp1517.20.odt original fle produced before the Detaining Authority. On perusal of the fle, it is seen that the First Information Reports do not mention as to what role the petitioner played in the said riot.
28. On perusal of First Information Report No. 55/2020, it is seen that name of the petitioner is not there in the First Information Report. What role the petitioner had played is not disclosed from the First Information Report. In First Information Report No. 79/2020 also name of the petitioner does not appear. All these offences though registered separately, occurred on the same day, therefore, it appears that they occurred in the course of the same transaction.
29. In Crime No. 57/2020, it is alleged that the petitioner and others assaulted the informant on 22.03.2020 at about 9:15 pm. The First Information Report does not state as to whether the petitioner assaulted by means of a sword. In Crime No. 58/2020, it is alleged that Suresh Sonu Shinde and others around 150 to 200 people assaulted the members of Muslim community on account of offering namaz on road on 23.03.2020 at about 8.45 pm. The First Information Report does not mention the name of the petitioner. ::: Uploaded on - 01/02/2021 ::: Downloaded on - 06/02/2021 16:24:01 :::
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30. Crime No. 58/2020 is registered for the offences punishable under Sections 269, 270, 188, 505(2) of the Indian Penal Code. The allegations are that Deepak Shinde and others had gathered without wearing mask and without maintaining social distancing. These allegations show that the name of the petitioner is not mentioned in the First Information Report. Moreover, the allegations against the accused in First Information Report No. 58/2020 are vague. On the basis of these vague allegations and sole instance of inciting communal violence, the petitioner cannot be detained.
31. Learned APP Shri Nerlikar placed reliance on two authorities for the preposition that on the basis of vague allegations, detention can be ordered. The frst authority in the case of Abdul Sathar Ibrahim Manik Vs. Union of India reported in 1991 AIR (SC) 2261 is under Conservation of Foreign Exchange and Prevention of Smuggling Activities Act and the same is not applicable. Moreover, the point involved in it was whether a person in jail can be ordered to be detained. This is not the issue in all these petitions. The second authority is in the case of Fitrat Raza Khan Vs. State of U.P. ::: Uploaded on - 01/02/2021 ::: Downloaded on - 06/02/2021 16:24:01 :::
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criwp1517.20.odt and others reported in 1982 AIR (SC) 146, wherein the Honourable Supreme Court has observed thus :-
The past conduct or antecedent, history of a person can appropriately be taken into account in making a detention order. It is usually from prior events showing tendencies or inclinations of a man that an inference can be drawn whether he is likely, in the future, to act in a manner prejudicial tot he maintenance of public order. Although there was a lapse of a year but the incident of July 24, 1981, was just on the eve of the Id festival and the ground alleged is that the petitioner was trying to instigate the Muslims to communal violence by promise of better arms, with a view to an open confrontation between the two communities. It cannot be said that the prejudicial conduct or antecedent history of the petitioner was not proximate in point of time and had no rational connection with the conclusion that his detention was necessary for maintenance of public order.
The facts in the above decision can be easily distinguishable.
In the abovereferred case, the facts were that the detenu had an offence registered against him for inciting communal violence and committing riots. Within one year, another offence was registered against him for inciting communal violence. Therefore, the Honourable Supreme Court held that on the basis of vague allegations it can be said that the petitioner had criminal tendency and had the tendency of inciting communal violence. This is not the factual position in the instant petition.::: Uploaded on - 01/02/2021 ::: Downloaded on - 06/02/2021 16:24:01 :::
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32. The allegations against the petitioners show that they did not have any past conduct of inciting communal violence. Therefore, they have no criminal history of creating communal rift between the members of Hindu community. Things would have been different if any case had been registered against the petitioners in the past for inciting communal violence. The allegations in the order of detention do not show that they had criminal antecedents of inciting riots. Having regard to all these things, it cannot be said that there was suffcient material before the Detaining Authority for detention of the petitioners. Moreover, only on the basis of sole instance, it cannot be said that the petitioners have tendency to create rift between the two communities and inciting communal violence.
33. Learned APP Shri Nerlikar submitted that after the petitioner in Criminal Writ Petition No. 1517/2020 was released on bail, he committed another offence. According to him, the petitioner got himself felicitated on account of his release on bail. He argued that this shows that the petitioner has criminal tendency. The First Information Report in Crime No. 29/2020 is produced on record. It shows that the petitioner had incited the members of his community for committing communal violence. The petitioner was released on ::: Uploaded on - 01/02/2021 ::: Downloaded on - 06/02/2021 16:24:01 :::
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criwp1517.20.odt bail on 29.06.2020. On 01.07.2020, he was going to Raver and on the way at Sawga near Sonali Cold Drink, he got himself and his associates felicitated. At that time, social distancing was not maintained and the instructions for controlling pandemic were not followed. To felicitate oneself cannot be said to be an offence nor it can be said to be an incitement for committing communal violence or offence of riot or any offence akin thereto.
34. The order of detention does not show that the Detaining Authority had satisfed itself subjectively for ordering detention of the petitioners. The impugned order of detention is, therefore, unsustainable. Hence, the following order is passed :-
ORDER
1. All the petitions are allowed.
2. Relief is granted in terms of prayer clause 'C'.
3. Rule made absolute in those terms.
( M. G. SEWLIKAR ) ( T.V. NALAWADE )
Judge Judge
dyb
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