Kerala High Court
Hajira.N.K Aged 35 Years vs Union Of India Represented By Secretary ... on 26 November, 2019
Equivalent citations: AIRONLINE 2019 KER 950
Bench: K.Vinod Chandran, V.G.Arun
CR
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
&
THE HONOURABLE MR.JUSTICE V.G.ARUN
TUESDAY, THE 26TH DAY OF NOVEMBER 2019 / 5TH AGRAHAYANA, 1941
WP(Crl.).No.324 OF 2019 S
PETITIONER:
HAJIRA.N.K AGED 35 YEARS
W/O.KUTTY ABOOBAKER IMTHIYAZ (DETENU), R/O.KOMPUPARA
HOUSE, NEAR JAMAYAT HIGHER SECONDARY SCHOOL, KALANAD
P.O., KASARGOD.
BY ADVS.
SRI.P.A.AUGUSTIAN
SRI.M.A.BABY
SMT.LINDA.M.J.
KUM. JOVIT LOBO
RESPONDENTS:
1 UNION OF INDIA REPRESENTED BY SECRETARY TO GOVT. OF
INDIA, MINISTRY OF FINANCE, DEPARTMENT OF REVENUE,
NEW DELHI-1.
2 JOINT SECRETARY,
GOVT. OF INDIA, DEPARTMENT OF REVENUE, MINISTRY OF
FINANCE, 6TH FLOOR, B WING, JANPATH BHAWAN, JANPATH,
NEW DELHI-110001.
3 THE SUPERINTENDENT,
CENTRAL PRISON, THIRUVANANTHAPURAM.
4 COMMISSIONER OF CUSTOMS(PREVENTIVE)
5TH FLOOR CATHOLIC CENTRE, BROADWAY, COCHIN 682031--
IS IMPLEADED AS PER ORDER DATED 30-09-2019 IN IA
01/2019
R1-2 BY SRI.SUVIN R.MENON, CGC
R3 BY GOVERNMENT PLEADER SRI K A ANAS
THIS WRIT PETITION (CRIMINAL) HAVING BEEN FINALLY HEARD ON
22-11-2019, THE COURT ON 26-11-2019 DELIVERED THE FOLLOWING:
W.P(Crl) 324 of 2019 - 2 -
CR
JUDGMENT
Dated, this the 26th day of November, 2019 Vinod Chandran, J.
The petitioner seeks release of her husband, Kutty Aboobaker Imthiyaz, detained under the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA Act).
2. Preventive detention orders similar to the one impugned, Ext.P2, were passed on 28.05.2015 as against a number of persons involved in orgainised smuggling; many of whom were arrested and detained immediately after the order was passed. Kutty Aboobacker Imthiaz, the detenu with whom we are concerned was detained on 24.01.2019 after about four years. The documents upon which reliance is placed in the order, was supplied to him on 28.01.2019. A communication W.P(Crl) 324 of 2019 - 3 -
dated 04.02.2019 speaking of arrangement of facilities for viewing the compact disc, supplied earlier was also served on the detenu on 06.02.2019 by and through the Superintendent Central Prison, Thiruvananthapuram. The detenu through his Advocate made a representation to the Detaining Authority by Ext.P5 dated 11.02.2019, one to the Central Government by Ext.P6 dated 12.02.2019 and another by Ext.P7 dated 15.02.2019 to the Advisory Board. The Advisory Board was constituted within five weeks as provided in the Statute, which heard the detenu on 22.03.2019, and affirmed the order of detention, based on which recommendation, Ext.P8 dated 16.04.2019 was issued by the Central Government. Ext.P8 affirmed the order detaining the detenu for a period of one year from 24.01.2019. The representations filed before the Central Government and the Detaining Authority were also rejected thereafter. The detenu is still in custody and W.P(Crl) 324 of 2019 - 4 -
his wife challenges his continued detention.
3. Sri. P.A Augustian the learned Counsel appearing for the petitioner assail the order on various grounds relying on precedents. His first challenge is on the delay in execution of the detention order which is stated to be without any reason. The authorities took absolutely no steps to apprehend the detenu and at this point of time, after about four years, there exists no live link with the alleged actions, warranting detention of the detenu; that too on a preventive measure. Nothing similar has occurred in the meanwhile, warranting detention. Saeed Zakir Hussain Malik v. State of Maharashtra [AIR 2012 SC 3235] is placed, in support of that contention. Further it is argued that there is inordinate delay in consideration of the representations, dated 11.02.2019 and 12.02.2019, which were disposed of only by Ext.P9 and P10 both dated 18.04.2019. The valuable right under W.P(Crl) 324 of 2019 - 5 -
Article 22(5) of the Constitution of India has been violated by this inordinate delay. Reliance is placed on 1980(4) SCC 531 [Ichhu Devi Choraria v. Union of India].
4. The third ground urged is that the detenu had made a prayer for supply of certain details and materials, in his representation, which was never considered by the authorities and this caused serious prejudice to his right to make an effective representation. Further the CCTV footage which is the connecting link, of the one episode caught red-handed, with the allegations of a smuggling network, though supplied to him along with the other documents relied on in the detention order; there was no effective steps taken to ensure that he had an opportunity to view the same. In this context it is pointed out that on that compelling ground, the preventive detention order against four of the other accused were set aside by this Court in W.P(Crl) 324 of 2019 - 6 -
W.A(Crl) No.386/2015 and connected cases, by a decision produced as Ext.P11. The decision was on 28.01.2016 and the authorities despite being aware of the same, failed to ensure that the detenu had an opportunity to view the video footage which failure was intentional. The fourth ground also arises from that decision; which, it is alleged, was not supplied to the detenu despite his specific request. A Division Bench judgment in W.P(Crl)No.479/2018 dated 12.04.2019, is placed before us to buttress the contention of prejudice caused, by reason of Ext.P11 not being supplied to the detenu or placed before the Advisory Board. Shalini Soni v. Union of India [1980(4) SCC 544] and Muhammed Zakir V Delhi Administration 1982(3)SCC 216 are relied on in support of the contention that non supply of relevant documents vitiates the entire process. The learned Counsel urge that the detention order be set aside, immediately releasing the detenu on W.P(Crl) 324 of 2019 - 7 -
the aforesaid compelling grounds.
5. The learned Central Government Standing Counsel ('CGSC') Sri Suvin R Menon, representing Union of India and its officers, stoutly refutes the grounds raised by the wife of the detenu. It is pointed out from the counter affidavit filed by the respondents 1 and 2 that sufficient steps were taken to procure the custody of the detenu. A notification under Section 7(1)(b) was issued on 06.08.2015 and it was published in the Gazette of India dated 07.08.2015 a copy of which is produced as Ext.R1(a). This was also published in two vernacular newspapers, copies of which are produced as Exts.R1(b) and (c) having circulation in the District of Kasaragod, where the detenu has his residence. A report under Section 7(1)(a) of the Act was also filed before the Judicial First Class Magistrate Court II Kanjangad as CMP No.8861/2015 dated 03.11.2014. The detenu was W.P(Crl) 324 of 2019 - 8 -
avoiding execution of the order and was absconding. On information of his arrival in Kerala, without delay he was apprehended and detained in the year 2019. It is argued that the detenu had been absconding outside the State and could have been even outside India and his whereabouts could not be traced despite all steps having been taken.
6. It is argued that the detenu definitely was aware of the order passed against him since he had his family residing within Kasaragod District and if it were a case of no involvement, a dutiful citizen would have appeared before the authority to prove his innocence. All possible steps were taken to serve the order on the proposed detenu; which alone is the criteria as has been laid down by the majority judgment in Subhash Popatlal Dave v. Union of India [2014(1) SCC 280]. Disputing the ground of delay in consideration of representation, reliance is W.P(Crl) 324 of 2019 - 9 -
placed on Golam Biswas v. Union of India [2015 (16) SCC 177. When the case has been referred to the Advisory Board along with all the materials in support and the representation of the detenu, it was held that the Central Government should await the recommendation of the Advisory Board. If the order of detention is affirmed, even then the Central Government has the power to revoke it. There can be no piecemeal consideration of the representation. The Central Government if rejecting the representation earlier to the decision of the Advisory Board, would still have to release the detenu if the Advisory Board advises release of the detenu. It is also argued that the documents sought for in the representation are not relied upon by the detaining authority and there is no statutory mandate to supply them. When applying the mind on the representation, one ground, of requirement of certain documents not relied on in the detention W.P(Crl) 324 of 2019 - 10 -
order, cannot be considered in isolation. We reject that contention immediately, since any prayer for information or material on the further proceedings against those involved in the same transaction, is a very relevant aspect, especially in the context of the delay occasioned in executing the detention order. We will further elaborate on this aspect a little later.
7. On the CCTV footage it is pointed out that the authorities had directed the Superintendent Central Prison, Thiruvananthapuram to ensure all facilities for viewing the video footage by the detenu, providing computer or laptop or other electronic devices. The same was communicated to the detenu by Annexure R4(a) and the Superintendent, Central Prison, Thiruvananthapuram also enabled such facilities as per Ext.P4. The receipt of which was acknowledged by the detenu on 06.02.2019. It is argued that the detenu expressed disinclination W.P(Crl) 324 of 2019 - 11 -
to view the footage, purportedly on legal advice, which fact is averred in the counter affidavit of respondents 1 & 2. Having refused to view the video footage, he cannot now turnaround and allege prejudice on that count. The non service of Ext.P11, is a fallacious ground, for, the detenu who was absconding, would definitely have had knowledge of the said decision and in any event, it was not one relied on by the Detaining Authority. It is further argued that the video footage did not at all show the detenu and hence there was no requirement to allow him to view it, going by the dictum in Radhakrishnan Prabhakaran v. State of Tamilnadu [ 2000 (9) SCC 170]. There is no prejudice caused as alleged and the detenu was able to make an effective representation. It is urged that there could be no infirmity, irregularity or illegality alleged against the detention order and the same has to be sustained. The learned Government Pleader for the State, Sri W.P(Crl) 324 of 2019 - 12 -
K.A Anas relies on Gautam Jain v. Union of India [2017(3) SCC 133] to urge application of the principle of severability to sustain the order of detention. Even if one of the grounds on which the order is passed, is unsubstantiated or the documents pertaining to that, having not been supplied; there are various other materials as seen from the order which would unequivocally establish the involvement of the detenu in the smuggling activities carried on by a group, in cohorts with the uniformed officials, inside the Air Port.
8. The first ground urged is on the delay in execution of the detention order, which, admittedly, is about four years. Saeed Zakir Hussain Malik relied on by the detenu, considered the execution of an order after 15 months, which was found to be vitiating the detention itself. There, the allegation was of fraudlent exports made by fictitios firms and the proposed detenu W.P(Crl) 324 of 2019 - 13 -
was one of the accused who was arrested and remanded to judicial custody for more than a year. He was released on bail on 11.11.2005 and the detention order was passed on 14.11.2006, after an year. It was found that, if the detenu was absconding and was not available for service of detention order, then there could have been steps taken for cancellation of bail and for forfeiture of the amount deposited. No steps having been taken on that count it was held, the respondents were not sincere or anxious to serve the order of detention. The explanation too was merely a statement that steps under Section 7 was taken and several attempts were made to serve the order, by visiting the residence of the proposed detenu; which was found to be lacking.
9. We have to immediately notice that the in paragraph 26 Saeed Zakir Hussain Malik held that "The question whether the prejudicial activities of a person necessitating to pass an W.P(Crl) 324 of 2019 - 14 -
order of detention is proximate to the time when the order is made or the live-link between the prejudicial activities and the purpose of detention is snapped depends on the facts and circumstances of each case. Though there is no hard and fast rule and no exhaustive guidelines can be laid down in that behalf, however, when there is undue and long delay between the prejudicial activities and the passing of detention order, it is incumbent on the part of the court to scrutinize whether the Detaining Authority has satisfactorily examined such a delay and afforded a reasonable and acceptable explanation as to why such a delay has occasioned"(sic). The delay, hence has to be examined on the facts of each case.
10. On facts here, as has been pointed out by the learned CGSC, every possible steps were taken by the authorities to serve the copy of the order on the detenu including affixture in W.P(Crl) 324 of 2019 - 15 -
his house, Gazette notification, publication in vernacular newspapers and the proceedings initiated before the jurisdictional Magistrate. The learned Counsel for the detenu has a contention that it was not incumbent upon the proposed detenu to offer himself for detention. Why should he invite detention was the plea taken. We beg to differ on that aspect, since this is not a game and it involves allegations of infringment of the established laws of a country regulating imports; on which prior summons would have been issued. A dutiful citizen, issued with summons; if innocence was the plea, ought to have appeared before the authorities to place his cards on the table to prove it. The detenu here, cannot feign ignorance of the order and he does not have a case that he was readily available for service of the order. The explanation seems to suggest that the proposed detenu was abroad and he does not also make any attempt to prove that W.P(Crl) 324 of 2019 - 16 -
he was very much inside the country, in his native place, carrying on his daily chores, quite oblivious of the detention order. It is very pertinent that after four years, when his presence in the State was detected, the authorities acted quickly and secured his custody, thus serving on him the order of detention and detaining him.
11. We cannot hold that there is a breakage of the live-link of the prejudicial activities, since the detenu was abroad with facilities to again sent contraband through carriers into this Country, having live contact with persons within the country. Smuggling activities in the various Airports in the State have continued unabated over the years and a person, against whom a detention order was issued for organised smuggling four years back, cannot be said to have turned a new leaf, merely by passage of time, especially when no such W.P(Crl) 324 of 2019 - 17 -
mitigating circumstance has been pointed out by the detenu himself. We hence decline the challenge against the order, on the ground of delay in execution of the order.
12. The next ground urged is the delay in consideration of the representation. Ichhu Devi Choraria does not lay down as an unequivocal proposition that every representation should be considered by the Central Government before it is referred to the Advisory Board. We cannot but respectfully observe that in Ichhu Devi Choraria there is no mention of any reference made to the Advisory Board. In this context we notice the Constitution Bench decision in K.M. Abdulla Kunhi & B.L. Abdul Khader v. Union of India & Others [(1991) 1 SCC 476]. We make an extract hereunder from paragraph 16 of the Constitution Bench decision:
16. We agree with the observations in Frances Coralie Mullin case[1980 (2) SCC W.P(Crl) 324 of 2019 - 18 -
275],. The time imperative for consideration of representation can never be absolute or obsessive. It depends upon the necessities and the time at which the representation is made. The representation may be received before the case is referred to the Advisory Board, but there may not be time to dispose of the representation before referring the case to the Advisory Board. In that situation the representation must also be forwarded to the Advisory Board along with the case of the detenu. The representation may be received after the case of the detenu is referred to the Board.
Even in this situation the representation should be forwarded to the Advisory Board provided the Board has not concluded the proceedings. In both the situations there is no question of consideration of the representation before the receipt of report of the Advisory Board. Nor it could be said that the government has delayed consideration of the representation, unnecessarily awaiting the report of the Board. It is proper for the government in such situations to await the report of the Board. If the Board finds no material for detention on the merits and reports accordingly, the government is bound to revoke the order of detention. Secondly, W.P(Crl) 324 of 2019 - 19 -
even if the Board expresses the view that there is sufficient cause for detention, the government after considering the representation could revoke the detention.
13. Golam Biswas after referring to the quoted text, reaffirmed the principle that every representation received by the Central Government before the final consideration of the matter by the Advisory Board has to be forwarded to the Advisory Board. If the Advisory Board holds that the order is invalid, the Central Government has absolutely no option but to release the detenu. However, even when the Advisory Board affirms the detention order, the Central Government ought to consider the representation filed before it or before the Advisory Board. The Central Government then has the power, if it so decides to release the detenu by revoking the detention order.
14. The representations at Exts.P5 & P6 respectively before the detaining authority and the Central Government were dated 11.02.2019 and W.P(Crl) 324 of 2019 - 20 -
12.02.2019 respectively. It is seen from the statement dated 22.11.2019 filed by the CGSC that the materials in support of the detention order were referred to the Advisory Board on 18.02.2019 and the Advisory Board considered the representations as also the materials and made a recommendation dated 28.03.2019 affirming the detention order. The same was received on 08.04.2019 and the Central Government issued Ext.P8 on 16.04.2019. Later on, in consideration of the representation, Exts.P9 & P10 were issued respectively by the Central Government and the Detaining Authority. There is hence absolutely no delay in consideration of the representation, since immediately after receipt of the representations by the Central Government, the entire files were transmitted to the Advisory Board. We reject that particular ground urged to assail the order.
15. The next ground urged is the non-
W.P(Crl) 324 of 2019 - 21 -
supply of documents, which were required by the detenu, in the representations. It was asserted that the non-supply of such documents, which include Ext.P11 decision in favour of the co- noticees, were very relevant factors, which could have made the representation before the Advisory Board more effective. The ground urged of CCTV footage, not being shown to the detenu has to be considered along with that noticed above, of non- supply of documents. In this context we notice the genesis of the entire allegations, leading to the detention order, which is on a singular incident of detection of contraband in the hands of an incoming passenger at the International Airport at Cochin.
16. One Ijas Abdulla, who arrived from Dubai at 22 hrs. on 14.01.2015, was marked for attention, on prior information received. Sans the details, the passenger was accosted and his baggage checked, which revealed four bars of gold W.P(Crl) 324 of 2019 - 22 -
weighing 1Kg. each. The passenger caught red- handed, spilled the beans and spoke of an earlier instance of a similar activity carried out successfully on 07.01.2015. He admitted to have left the bag containing contraband in one of the counters, from where it was to be picked up by somebody. The Customs authorities scanned the CCTV footage, near the Counter where he is said to have abandoned the baggage on 07.01.2015 and detected the 'thief' was within the ship. One Manu. V., an Assistant Central Intelligence Officer [ACIO], was found to have picked up the baggage, who confessed to his having kept the baggage near his seat and taking it out for delivery to one Muhammed Rashid, a travel agent. Muhammed Rashid, when summoned, sang like a canary and admitted the ploy having been undertaken on many dates with the active help of Manu and one another ACIO, Krishnakumar. Muhammed Rashid spoke also of the smuggling having been W.P(Crl) 324 of 2019 - 23 -
carried out at the behest of the petitioners husband and two others; one Shajahan and Kunhayankutti. The call records of these persons were examined and Muammed Rashid was found to have constantly called up the various persons involved in the ring of operations. Hence the detection of smuggling by Ijas Abdulla on 14.02.2015, led to the verification of CCTV footage on the earlier date, thus leading to the implication of two ACIOs, who spoke about their outside contact Mohammed Rashid, who in turn gave the full details of the operations of a smuggling ring involving the detenu too. Though the detenu was not in the footage or even Muhammed Rashid, this was the crucial link leading to the allegations, which form the grounds of detention, which cannot at all be said to be irrelevant.
17. In this context, we also have to notice the decision at Ext.P11 in the case of the other four co-noticees, which interfered with the W.P(Crl) 324 of 2019 - 24 -
continued detention of the four, two of whom were the ACIOs, who would have had their presence revealed in the CCTV footages; but also of Shajahan and Muhammed Rashid, who again did not obviously appear in the video footages. Muhammed Rashid was the link between the master minds and the operators. Shajahan and the detenu herein were both arrayed as the king pins, who operated, behind the scenes. The decision therein relevant to Shajahan equally applies to the detenu herein. Paragraph 23 of the aforesaid decision is apposite and equally applies to the detenu. Viewed in this angle, the prejudice alleged by non-supply of Ext.P11 assumes significance. The petitioner had sought for supply of the documents by Exts.P5 & P6 before the Detaining Authority. The specific requests are as under:
"IV. The detenu wants to make a representation before the COFEPOSA Advisory Board. For making an effective Representation the following W.P(Crl) 324 of 2019 - 25 -
information and documents may be supplied to me at the earliest.
(i) Whether Order of Detention passed against the co-accused Ijaz Adbulla K, E.V.Manu, Muhammed Rasheed, Kunhayan Kutty @ Kutty, Krishna Kumar R. and Shajahan? If yes, were they detained?
Did they challenge it before Advisory Board or Court of Law? What were the results? If writ applications filed by them were allowed or dismissed, kindly serve copies of the same.
(ii) Did the Customs Department
issue any Show Cause Notice in the
names of the parties? Did Adjudication taken place and Order passed? If yes, please supply copies of Show Cause Notice, Replies of various parties and Adjudication Order.
(iii) Was Shajahan interrogated subsequently after passing of Detention Order? If yes, please supply copy of his statement.
iv) Was Kunhayan Kutty @ Kutty interrogated subsequently after passing the Detention Order? If yes, please supply copy of his statement.
As these documents are highly
W.P(Crl) 324 of 2019 - 26 -
essential for preparing an effective
and purposeful Representation, it is
requested that the same may be supplied to me at the earliest.
V) The detenu reserves his right to make a detailed Representation, if necessary, after receiving the above documents."
18. It cannot be presumed as has been argued by the learned CGSC, that the detenu was aware of the proceedings against his co-noticees. That would be assuming that he is guilty of the offence before he is brought to trial. We say this quite conscious of the fact that establishment of guilt is not the pre-requisite of a preventive detention order, but however, all the mitigating circumstances available to a detenu has to be looked at by the Detaining Authority, the Government, the Advisory Board and this Court, when considering the continued detention. Every mitigating factor has to come to the aid of the detenu. In this context, we notice W.P(Crl) 324 of 2019 - 27 -
the observations made by one of us sitting in Division, in paragraph 54 of Thankam v. State of Kerala and Others [2018 KHC 818], which is extracted hereunder:
The Courts are quite conscious of the public purpose, an enactment sanctioning preventive detention, seeks to serve and the social menace a detention order intends to curb, at least temporarily. The Courts are equally alive to the gross prejudice caused to a citizen and the arbitrary and vindictive possibilities the onerous provisions offer, to the Officials of the State. It may not be often, but also not infrequently that the chains of law are used to shackle the innocent, the righteous, the virtuous, a whistle-blower and plainly put; a thorn in the flesh. When the valuable guaranteed constitutional right of every citizen to roam free, is curtailed, it should be with sufficient cause in strict compliance of the Constitutional and statutory provisions without a fault. The procedure in such cases sheds the cloak of a W.P(Crl) 324 of 2019 - 28 -
hand-maiden and becomes the thumb rule.
19. We emphasise the aspect of non-supply especially of the CCTV footage and the judgment in favour of the co-noticees. As far as the CCTV footage, our observation that it is covered by the earlier judgment of the Division Bench in the case of the co-detenus would suffice. Despite the Detaining Authorities having knowledge of the same, we have to note with consternation; there was abject failure on the part of the authorities to effectively provide an opportunity for the detenu to view the video footage. We have to notice that the requirement under Article 22(5), as translated in Section 3(3) of the COFEPOSA Act, mandates communication, to a person detained in pursuance of a detention order, of the grounds in which the order has been made, which includes the documents relied on, ordinarily not later than five days. Here, the detention was on W.P(Crl) 324 of 2019 - 29 -
24.01.2019 and the documents were supplied on 28.01.2019, including the CCTV footage. But the video footage was in a compact disc, which, without electronic facilities cannot be viewed. Despite at the earlier instance, this Court interfered with an identical order, merely for reason of not providing such electronic facilities to the detenus, who were in custody no care was taken to ensure such a defect not recurring.
20. The Commissioner of Customs, according to us, very casually made a communication to the Superintendent,Central Prison, Thiruvananthapuram by Ext.R4(a)dated 01.02.2019. The Superintendent was requested to ensure all facilities to the detenu for viewing the CD ROM, in which the CCTV footage is stored as and when desired by him by providing Computer/Laptop or other paraphernalia. The Superintendent too carried out lip-service, by a verbatim, vernacular reproduction of Ext.
W.P(Crl) 324 of 2019 - 30 -
R4(a); by Ext.P4 dated 04.02.2019. The five days as statutorily mandated ended on 29.01.2019. Ext.s R4(a) & P4 were served on the detenu only on 06.06.2019. Though it has been argued that the detenu refused to view the CCTV footage, nothing is placed on record to establish it, but for a statement made in the counter affidavit. Neither an acknowledgement is seen made by the detenu of his refusal, nor even a statement by the Superintendent of Prisons as to the detenu having declined such facility. The statement in the counter affidavit cannot be relied on, without substantiation, especially in cases of preventive detention. The rigour of preventive detention mandates something more than mere lip-service. If the mandate is not carried out in letter and spirit, then the order gets vitiated. We also have to pertinently notice that the representations show that the lawyer submitted it on behalf of the detenu, having met the detenu on W.P(Crl) 324 of 2019 - 31 -
06.02.2019, the day on which the communication is said to have been served, which again validates the assertion of the petitioner that it prejudices an effective representation.
21. We need only notice Ext.P11, and the extracts made from Ichhu Devi Chorario and a host of precedents of the Hon'ble Supreme Court to find the order illegal for reason of the prejudice ocassioned in the failure of the authorities to show the video footage to the detenus. Ext. P11 also, was neither supplied to the detenu here, nor placed before the Advisory Board. We rely on the judgment of another Division Bench in M.P.C. Nazir v. State of Kerala. Therein also the order against one of the detenus, similarly placed and involved in the same transaction of smuggling, which led to the detention of Nazir, was revoked on the reccomendation of the Advisory Board. The said order enclosed with the representation made by W.P(Crl) 324 of 2019 - 32 -
Nazir was not taken note of either by the Advisory Board or by the Government, on which sole ground the detention order against Nazir was set aside. Here, at the stage of consideration of the representation by the Advisory Board, Ext.P11 decision was neither supplied to the detenu or placed before the Board. The Government and the Detaining Authority, though fully aware of the decision did not think it fit to consider it at the time of rejection of representations filed before them. The authorities rested contend with the casual steps taken; even in the teeth of the declaration made by a Division Bench of the High Court as against the very same allegations and grounds asserted by co-noticees.
22. The principle of severability as argued by the learned Government Pleader propounded in Gautam Jain has no application, since we have found that the video footage is one of the links in the chain of circumstances, which W.P(Crl) 324 of 2019 - 33 -
led to the grounds of detention, which, if broken, would result in the very foundation itself being shaken. Shalini Soni held that duty to communicate grounds of detention includes the duty to furnish all pertinent and proximate facts as also materials relied upon by the Detaining Authority while passing the Detention Order. The culpability of the four persons; ie: the two AICOs, Shajahan and Mohammed Rashid; the last of whom spoke of the detenu herein, is the very relevant, pertinent fact relied on by the Detaining Authority in the impugned order. The documents sought for by the detenu in his application, was on the action taken against those persons and the result of the same or the stage at which those proceedings are. This is a very significant aspect for the detenu, who has been roped in on the basis of the statements given by those persons and the call details of the persons involved, which as we see from the W.P(Crl) 324 of 2019 - 34 -
detention order does not go beyond the frequency of the calls made between these persons. The documents sought for by the detenu by reason of his arrest and detention after four years assumes relevance, to be included in his representation to make it effective. Mohammed Zakir was a case in which the documents relied on were served on the detenu after a month, which though is much lesser here; all the same has application since the period of delay or its quantum has no bearing in the teeth of the prescription of five days for such supply. A delay of one day or a month or an year or half does not permit this Court to deviate from the statutory mandate which has more rigour in the case of a preventive detention on a subjective satisfaction, without trial.
23. On the above reasoning we find the grounds of delay, (i) in execution of the detention order and (ii) in consideration of the representation, to be not vitiating the order of W.P(Crl) 324 of 2019 - 35 -
detention. However, on the non-supply of Ext.P11 decision in the case of the co-noticees and failure to provide sufficient facilitates to view the CCTV footage, we find the continued detention of the detenu to be illegal. We hence direct that the detenu be set at liberty forthwith, if his detention is not required in any other case.
The Registry will communicate the gist of this judgment to the authorities expeditiously to enable the detenus release. The parties are left to suffer their costs.
Sd/-
K. Vinod Chandran, Judge Sd/-
V.G. Arun,
Judge
jma/sp
W.P(Crl) 324 of 2019 - 36 -
APPENDIX
PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF IMPUGNED ORDER PASSED BY
JT. SECRETARY OF GOVT. OF INDIA UNDER SECTION 3(1) OF THE COFEPOSA AGAINST DETUNE.
EXHIBIT P2 TRUE COPIES OF GROUND OF DETENTION AND LIST OF DOCUMENTS.
EXHIBIT P3 TRUE COPY OF THE LETTER NO.CP.11- 151/COFEPOSA/D.1716/2016 DATED 25.01.19.
EXHIBIT P4 TRUE COPY OF THE LETTER NO.CP.11- 151/COFEPOSA/D. 1716/2016 DATED 04.02.19.
EXHIBIT P5 TRUE COPY OF THE REPRESENTATION DATED 11.2.19.
EXHIBIT P6 TRUE COPY OF THE REPRESENTATION DATED 12.2.19 ADDRESSED TO CENTRAL GOVERNMENT.
EXHIBIT P7 TRUE COPY OF THE REPRESENTATION DATED 15.02.19 ADDRESSED TO HON'BLE ADVISORY BOARD.
EXHIBIT P8 TRUE COPY OF THE ORDER F.NO.673/20/2015-CUS VIII DATED 16.04.19.
EXHIBIT P9 TRUE COPY OF THE ORDER PD-
15002/03/2019-COFEPOSA DATED 18.04.19. EXHIBIT P10 TRUE COPY OF THE ORDER PD-
15002/04/2019-COFEPOSA DATED 18.04.19. EXHIBIT P11 TRUE COPY OF THE JUDGMENT DATED ON 28.01.16 IN WP(CRL.) NO.416 OF 2015(S).
W.P(Crl) 324 of 2019 - 37 - RESPONDENT'S/S EXHIBITS: EXHIBIT R1(a) A TRUE COPY OF THE ORDER DTED
06.08.2015 ISSUED UNDER SECTION 7(1)
(b) OF THE COFEPOSA ACT, AS NOTIFIED ON THE GAZETTE OF INDIA ON 07.08.2015. EXHIBIT R1(b) A TRUE COPY OF THE RELEVANT PAGES OF THE MALAYALA MANORAMA DAILY;
KASARAGODE EDITION; PUBLISHED ON 27.08.2015.
EXHIBIT R1(c) A TRUE COPY OF THE RELEVANT PAGES OF THE MATHRUBHUMI DAILY; KASARAGODE EDITION; PUBLISHED ON 28.08.2015. EXHIBIT R4 (a): TRUE COPY OF THE LETTER C.NO.VIII/COFEPOSA/01/2015-CCP-PART-II DATED 01/02/2019 ISSUED BY THE 4TH RESPONDENT.