Madras High Court
Mahendran vs State Of Tamil Nadu on 22 January, 2020
Author: R.Subbiah
Bench: R.Subbiah, R.Pongiappan
H.C.P.No.2050 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 22.01.2020
CORAM
THE HONOURABLE MR.JUSTICE R.SUBBIAH
and
THE HONOURABLE MR.JUSTICE R.PONGIAPPAN
H.C.P.No.2050 of 2019
Mahendran ... Petitioner
Vs
1. State of Tamil Nadu,
Rep.by The Secretary to Government,
Department of Home, Prohibition and Excise,
Secretariat, Fort St.George,
Chennai.
2. The Commissioner of Police,
Greater Chennai,
Office of Commissioner of Police,
Vepery, Chennai - 7. ... Respondents
Writ Petition filed under Article 226 of the Constitution of India
praying to issue a Writ of Habeas Corpus calling for the records in Memo
No.566/BCDFGISSSV/2019 dated 06.09.2019 on the file of the second
respondent and quash the same as illegal and consequently direct the
respondent to produce Kutty @ Thiyagarajan, S/o.Mahendran, aged about
28 years, before this Court who now detained in Central Prison, Puzhal - II
and set him at liberty.
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H.C.P.No.2050 of 2019
For Petitioner : M/s.A.Elumalai
For Respondents : Mr.R.Prathap Kumar
Additional Public Prosecutor
*****
ORDER
[Order of this Court was made by R.SUBBIAH, J] Petitioner is the father of the detenu viz., Kutty @ Thiyagarajan, S/o.Mahendran, aged 28 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 566/BCDFGISSSV dated 06.09.2019.
2. The detenu came to adverse notice in the following cases:
Sl.No. Police Station and Crime Section of Law No.
1. B2 Esplanade Police 379 IPC Station Cr.No.125 of 2019
2. C1 Flower Bazaar Police 379 IPC Station Cr.No.202 of 2019
3. C3 Seven Wells Police 379 IPC Station Cr.No.161 of 2019 The alleged ground case has been registered against the detenu in Crime No.162 of 2019 on the file of C3 Seven Wells Police Station for offences u/s.341, 294(b), 336, 427, 397 & 506(ii) IPC. Aggrieved by the order of 2/5 http://www.judis.nic.in H.C.P.No.2050 of 2019 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. Learned counsel for petitioner submits that despite the admitted position that the detenu has filed bail application in the ground case, the detaining authority has taken into consideration the similar case registered u/s 341, 294(b), 323, 336, 427, 392, 397 & 506(ii) IPC bail was granted by learned Principal Sessions Judge, Chennai in Crl.M.P.No.3480 of 2019 in respect of Crime No.78 of 2019 on the file of N1 Royapuram Police Station. The similar case relied on by the authority was registered for the offences u/s 341, 294(b), 323, 336, 427, 392, 397, & 506(ii) IPC, N1 Royapuram Police Station Cr.No.78 of 2019 whereas the offences involved in the adverse cases and ground case are under Sections 341, 294(b), 336, 427, 397 & 506(ii) IPC. Learned counsel submits that in the case cited as similar, the offences are different from that of the offences in the ground case. The non- consideration of such aspect reflects non-application of mind. 3/5 http://www.judis.nic.in H.C.P.No.2050 of 2019
5. We have heard learned Additional Public Prosecutor on the above submissions.
6. As rightly submitted by learned counsel for petitioner, the offences alleged in the similar case, relied on by the detaining authority in arriving at a subjective satisfaction, are different from that of the offences alleged in the ground case. Hence, we find that the order of detention suffers from non application of mind.
7. Accordingly, the Habeas Corpus Petition is allowed and the detention order passed by the second respondent against the detenu viz., Kutty @ Thiyagarajan, S/o.Mahendran, in No.566/BCDFGISSSV/2019 dated 06.09.2019, 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]
22.01.2020
Index:yes/no
Internet:yes
dpq
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H.C.P.No.2050 of 2019
R.SUBBIAH, J
and
R.PONGIAPPAN, J
dpq
To
1. The Secretary to Government,
Department of Home, Prohibition and Excise, Secretariat, Fort St.George, Chennai.
2. The Commissioner of Police, Greater Chennai, Office of Commissioner of Police, Vepery, Chennai - 7.
3.The Public Prosecutor, High Court, Madras.
H.C.P.No.2050 of 2019
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