Bombay High Court
Bhavesh Rajendrabhai Dani vs The State Of Maharashtra on 24 September, 2010
Bench: A.M. Khanwilkar, U. D. Salvi
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ast
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
WRIT PETITION NO.2481 OF 2010
Bhavesh Rajendrabhai Dani
Age 36 years, an Indian Citizen,
residing at 64, Siddhesh Deep Bldg.,
B Wing, 6th Floor, Balram Street,
Grant Road, Mumbai 400 007 ....Petitioner
(friend of detenu)
Pravinchandra Mansukhlal Wadecha. ....Detenu.
Vs.
1. The State of Maharashtra
through the Secretary to the
Government of Maharashtra,
Home Department (Special),
Mantralaya, Mumbai 400 032.
2. Ms.Medha Gadgil,
the Principal Secretary (Appeals
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and Security), Government of
Maharashtra, Home Department
(Special), Mantralaya,
Mumbai - 400 032.
3. The Superintendent of Prison,
Nasik Road Central Prison,
Nasik, Maharashtra, ....Respondents
Mrs. A.M.Z. Ansari with Mrs. Nasreen Ayubee, advocate for petitioner.
Mr. D.P.Adsule, APP for State.
CORAM:- A.M.KHANWILKAR AND
U.D.SALVI, JJ.
DATED:- SEPTEMBER 23/24, 2010.
P.C. (Per A.M. Khanwilkar, J.)
1. Heard counsel for the parties. By consent, the matter was proceeded for final disposal as was indicated in the order issuing notice.
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2. By this Petition filed under Article 226 of the Constitution of India, it is prayed that the preventive detention order dated 19th December, 2009, issued by the Principal Secretary (Appeals and Security), Government of Maharashtra, Home Department and Detaining Authority in exercise of powers conferred under section 3(1) of the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (In short, COFEPOSA Act, 1974), against the detenu Pravinchandra Mansukhlal Wadecha, be quashed and set aside and the detenu be set at liberty forthwith. From the grounds of detention, it is noticed that on 29th April, 2009, the detenu was arrested by Officers of AIU, who intercepted the detenu at Boarding Gate No.6, while keeping surveillance on the passengers. On examination of the hand baggage and check-in baggages of the detenu, it was noticed that he was carrying assorted foreign currency equivalent to Indian Rs. 16,37,570/-. The foreign currency consisted of US$ 28685, UAE Dirham 440, South African Rand 1780, Turkey yen 90, Israeli Shekel 350, Jordan Dinar 09 and Swiss Franc
20. Upon recording statement of the detenu under section 108 of the Custom Act, 1962, the detenu admitted his possession, carriage, recovery of the foreign currency under seizure. According to the Petitioner, the ::: Downloaded on - 09/06/2013 16:28:55 ::: 4 wp2481.10.sxw detenu was produced before the Magistrate on 30th April 2009 and after initial remand order, was released on bail on 4th May 2009. After release, his further statements were recorded in May 2009. The detenu then received show-cause notice dated 27th October 2009 and came to be detained by AIU on 1st January 2010, purportedly in connection with the impugned preventive detention order dated 19th December 2009. We shall refer to the other relevant factual matrix at the appropriate stage while dealing with the grounds of challenge in the present Petition.
3. The first ground of challenge, in substance, is that, the detenu was taken into custody by AIU in the first instance on 1st January, 2010, as a consequence of detention order dated 19th December, 2009; and was later on handed over to Sahar Police Station, who in turn handed over custody of detenu to Umra Police Station of Surat, who immediately took him to Surat. They reached Surat at around 2.00 a.m. on January 3, 2010. However, the detention order alongwith grounds was served on the detenu in the Umra Police Station only at 4.10 p.m. on January 3 2010.
In other words, the grievance is that, when the detenu was taken into custody by AIU at around 11 a.m. on 1/1/2010, it was obligatory on the part of the said Authority to contemporaneously serve the detention order ::: Downloaded on - 09/06/2013 16:28:55 ::: 5 wp2481.10.sxw on the detenu. In any case, that ought to have been done by Sahar Police Station who took custody of the detenu from AIU at around 7.05 p.m. on 1/1/2010. Further, atleast the Umra Police Officials who visited Mumbai to take custody of detenu from Sahar Police Station and in fact took his custody at around 4.05 p.m. on 2/1/10, while taking his custody ought have served the detention order on him at the same time. Nothing of the above happened. Instead, the order of detention and the grounds therefor were served on the detenu only at around 4.10 p.m. on 3rd January 2010 while in custody of the Umra Police Station, Surat even though he was lodged there from 2.00 a.m. of 3rd January 2010 after he reached there along with the Officials of the Police Station from Mumbai.
Thus, it is asserted that, the initial detention of the detenu was illegal. As a consequence, even the impugned preventive detention order itself has vitiated. In support of this submission, reliance has been placed on unreported decisions of our High Court. The first such decision is in the case of Yeshwant Laxmilal Pamecha v/s Union of India & ors. decided on September 27, 1994 in Criminal Writ Petition No.698 of 1994. Reliance is also placed on the decision in the case of Prabhudas Devji Ghutla Vs. State of Maharashtra & ors. being Criminal Writ Petition No.316 of 2008 ::: Downloaded on - 09/06/2013 16:28:55 ::: 6 wp2481.10.sxw decided on July 16, 2008. Reliance is then placed on another decision in the case of Reyon Roldon v/s. L. Hmingliana & ors. being Criminal Writ Petition No. 513 of 1988 dated 7th July, 1988, Smt. Fulvanti Tejraj Doshi V/s. Union of India & ors. in Criminal Writ Petition No.350/1988 decided on 1/7/1988. And lastly, Ram Barbhan Keshvala v/s. Shri L. Hmingliana & Anr. in Criminal Writ Petition No.688 of 1990 decided on September 28, 1990.
4. This ground of challenge can be discerned from paragraph-
(xii) of the Petition. In response, the Sponsoring Authority has filed reply, which reads thus:
"12. With reference to para 6(xii) of the petition, I say that detenu reported to Air Intelligence Unit office on 01-01-2010 at about 13.00 hours for collecting his passport. He was handed over to Sahara Police Station on the same day at 15.00 hours in terms of detention order dated 19-12-2009.
The Under Secretary to the Government of Maharashtra, Home Department had issued a letter in the name of Commissioner of Police, Surat for execution of detention order and accordingly in terms of section 3 of COFEPOSA all the documents were served on the detenu within a stipulated period of 5 days."
5. Counsel for the Petitioner had invited our attention to the ::: Downloaded on - 09/06/2013 16:28:55 ::: 7 wp2481.10.sxw documents Exh. F collectively, which according to the Petitioner would indicate different fact situation. The said document dated January 5, 2010, is a reply submitted by the Senior Police Inspector, Sahar Police Station, in respect of the grievance of the detenu, made in the application filed before the Magistrate on 2nd January, 2010, about his illegal detention. The said report suggests that the detenu was arrested and was handed over to Sahar police station at 16.05 hrs. The accompanying documents being case diary reinforces the factual statement made in the said report.
6. It is not necessary for us to allude to the controversy about the difference of timing of detention or handing over of custody of detenu from one Agency to the other. The fact remains that when the detenu was arrested in the first place by AIU and his custody was handed over to Sahar Police Station, neither the Officials of AIU nor that of the Sahar Police Station caused to serve the detention order on the detenu at the relevant time. As a matter of fact, the Sahar Police Station informed the Umra Police Station to make arrangement to take the detenu to Surat, where he could be lodged to undergo the period of preventive detention ::: Downloaded on - 09/06/2013 16:28:55 ::: 8 wp2481.10.sxw in terms of order dated 19th December, 2009. The Officials of the said Umra Police Station arrived at Mumbai and took custody of the detenu from Sahar Police Station on the evening of 2nd January, 2010 and immediately took him to Umra Police Station at Surat, Gujarat. They reached Surat at around 2 a.m. on 3/1/2010. Whereas, the order of detention alongwith grounds therefor were served on the detenu only in the evening of 3rd January, 2010. The question is: whether due to non-
service of detention order when the detenu was detained pursuant to the order of preventive detention dated 19th December, 2009 would by itself vitiate the preventive detention order. In our opinion, this argument will have to be stated to be rejected. In the first place, it is cardinal and well established position in law, that, even though a person is placed under illegal detention, the detention would become lawful on an from the moment the constitutional or statutory obligation is complied by the Authority detaining such person. The detenu cannot be ordered to be released once the mandatory formality of his continued detention were to be complied with by the Detaining Authority.
7. The learned APP has rightly invited our attention to the ::: Downloaded on - 09/06/2013 16:28:55 ::: 9 wp2481.10.sxw decision of the Apex Court in the case of Saptawna v/s. The State of Assam [AIR 1971 SC 813]. In that case, the detenu was arrested on January 10, 1968 and was not produced before the Magistrate within 24 hours. While considering somewhat similar grievance in the said decision, the Apex Court rejected the argument in the following words:
"2. The learned counsel for the petitioner says that the petitioner is entitled to be released on three grounds : (1) The original date of arrest being January 10, 1968 and the petitioner not having been produced before a Magistrate within 24 hours, the petitioner is entitled to be released; (2) The petitioner having been arrested in one case on January 24, 1968 and he having been discharged from that case, he is entitled to be released; and (3) As the petitioner was not produced for obtaining remand he is entitled to be released.
3. A similar case came before this Court from this very District V.L. Rohlua v. Dy. Commissioner Aijal Dist. Writ Petition No.238 of 1970 D/- 29-9-1970 (SC) (reported in 1971 Cri LJ (N) 8) and the first point was answered by a Bench of five Judges thus :
'If the matter had arisen while the petitioner was in the custody of the Armed Forces a question might well have arisen that he was entitled to be released or at least made over to the police. However, the question does not arise now because he is an under trial prisoner.' It seems to us that even if the petitioner had been under illegal detention between January 10 to January 24, 1968 - though we do not decide this point - the detention became lawful on January 24, 1968 when he was arrested by the Civil Police and produced before the Magistrate on January 25, ::: Downloaded on - 09/06/2013 16:28:55 :::
10 wp2481.10.sxw 1968. He is now an under-trial prisoner and the fact that he was arrested in only one case does not make any difference. The affidavit clearly states that he was also treated to have been arrested in the other cases pending against him."
8. Applying the principle underlying the dictum of the Apex Court to the case on hand, it would necessarily follow that when the order of detention and grounds were served on the detenu at 4.10 p.m. on 3/1/2010 by the Executing Authority, his continued detention on and from service of the order of detention and grounds therefor would become lawful. At any rate, the order of preventive detention would not vitiate merely because the detention order was not served on the detenu at the time of his initial arrest or because it was actually served on him in the Umra Police Station, Surat.
9. Further, the right of the detenu under Article 22 of the Constitution of India is that, he should be served with the "grounds" on which the order of detention is passed, as soon as may be, from his arrest pursuant to preventive detention order. So that, the detenu would be free to make representation against the order of preventive detention at the earliest opportunity. Notably, there is a marked difference in the language ::: Downloaded on - 09/06/2013 16:28:55 ::: 11 wp2481.10.sxw of Article 22(1) in contradistinction to that of Article 22(5). In case of arrest or detention of a person under any law providing for preventive detention, the stipulations contained in clauses (1) and (2) of Article 22 have no application. The requirements of clauses (1) and (2) are that the person arrested has a right: (i) to be informed about the grounds of such arrest; (ii) to consult, and to be defended by, a legal practitioner of his choice; and (iii) to be produced before the nearest Magistrate within 24 hours of his arrest. Article 22(5) does not provide for any specific time period within which grounds on which the order of detention, is to be served. That however, can be discerned from Section 3 of the COFEPOSA, which reads thus:
"3. Power to make orders detaining certain persons. -
(1) The Central Government or the State Government or any officer of the Central Government, nor below the rank of a Joint Secretary to that Government, specially empowered for the purposes of this section by that Government, or any officer of a State Government, not below the rank of a Secretary to that Government, specially empowered for the purposes of this section by that Government, may, if satisfied, with respect to any person (including a foreigner), that, with a view to preventing him from acting in any manner prejudicial to the conservation or augmentation of foreign exchange or with a view to preventing him from -
(i) smuggling goods, or
(ii) abetting the smuggling of goods, or
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(iii) engaging in transporting or concealing or keeping smuggled goods, or
(iv) dealing in smuggled goods otherwise than by engaging in transporting or concealing or keeping smuggled goods, or
(v) harbouring persons engaged in smuggling goods or in abetting the smuggling of goods, it is necessary so to do, make an order directing that such person be detailed.
Provided, that no order of detention shall be made on any of the grounds specified in this sub-section on which an order of detention may be made under section 3 of the Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 or under section 3 of the Jammu and Kashmir Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Ordinance, 1988 ( J & K Ordinance 1 of 1988).
(2) When any order of detention is made by a State Government or by an officer empowered by a State Government, the State Government shall, within ten days, forward to the Central Government a report in respect of the order.
(3) For the purposes of clause (5) of article 22 of the Constitution, the communication to a person detailed in pursuance of a detention order of the grounds on which the order has been made shall be made as soon as may be after the detention, but ordinarily not later than five days, and in exceptional circumstances and for reasons to be recorded in writing, not later than fifteen days, from the date of detention."
10. Thus, Section 3(3) of the Act provides for the maximum period within which the "grounds" on which the preventive detention ::: Downloaded on - 09/06/2013 16:28:55 ::: 13 wp2481.10.sxw order should be served. Infraction of that stipulation, may result in vitiating the continued detention. Indeed, this does not mean that the Detaining Authority or the Executing Authority is not required to serve the detention order contemporaneously at the time of arrest of the detenu. However, the fact of non-service of the grounds on which the detention order is made, even if it was possible to do so at the time of arrest of the detenu, will have to be answered on the facts of each case.
In the present case, as the detenu was resident of Surat in the State of Gujarat, the detention order was required to be executed by the Commissioner of Police, Surat. The said Authority was duly notified to take necessary measures in that behalf. Besides, intimation about passing of detention order against the detenu was given including to AIU, who initially arrested the detenu. It is not possible to hold that the Detaining Authority or the Executing Authority would itself travel from place to place in search of the detenu alongwith physical copy of the order and grounds of detention in hand. In a given case, the detenu could be arrested by some other agency, who has been informed about the detention order passed against the detenu. That agency may not be in possession of the detention order. However, when the Officials deputed ::: Downloaded on - 09/06/2013 16:28:55 ::: 14 wp2481.10.sxw by the Detaining Authority or the Executing Authority take over custody of the detenu from such agency or person, ordinarily, they are expected to make arrangement to serve the copy of the detention order on the detenu at the same time or as soon as may be after the arrest. We are not examining the question as to whether the initial arrest of the detenu before us is illegal or otherwise. Significantly, the Executing Authority (Commissioner of Police, Surat) who eventually caused to take custody of the detenu from the Sahar Police Station has not been made party Respondent to this proceedings. The said Authority would have explained the circumstances as to why the order of detention was not served on the detenu when his custody was taken from Sahar Police Station or until 4.10 p.m. on January 3, 2010 even though the detenu was lodged in Umra Police Station at 2.00 a.m. on January 3, 2010. Be that as it may, assuming that the initial arrest of the detenu was illegal for want of service of the detention order, that does not result in automatic invalidation of the detention order itself, as is sought to be contended.
We are in agreement with the submission canvassed on behalf of the State that the point of time at which the order of detention along with the grounds were served on the detenu, the continued detention of the ::: Downloaded on - 09/06/2013 16:28:55 ::: 15 wp2481.10.sxw detenu on and from that time would be lawful detention.
11. We may now turn to the decisions pressed into service on behalf of the Petitioner. In the first unreported decision in Yeshwant Pamech (supra), the fact situation was that the detenu was arrested by Surajpole Police station on 7th May, 1994. He remained in the custody of the said Police Station till 8th May, 1994 and the order of detention was served on the detenu while he was about to board the flight at the airport on 8th May 1994. The Division Bench of our High Court opined that since the detenu was apprehended on 7th May, 1994 and thereafter was in the custody of the concerned Police Officer and Custom officer till he was brought to Mumbai and that the order of detention came to be served on him only at the Airport on 8th May, 1994, it was clear that from the time the detenu was apprehended by the concerned Police Officials from his native place in the night of 7th May, 1994, till he was served the order of detention at about 9 p.m. on 8th May, 1994 at Udaipur airport, the detenu was in the detention for which, he was not served with any valid order of detention. On that finding, the Court went on to further observe that since initial detention till the order of detention was served ::: Downloaded on - 09/06/2013 16:28:55 ::: 16 wp2481.10.sxw upon the detenu, the continuation of detention of the detenu had become illegal and cannot be sustained. However, considering the exposition of the Apex Court, which has been alluded to, the decision which is pressed into service by the Counsel appearing for the Petitioner will be of no avail.
The legal position is that on and from the order of detention or the grounds of detention are served in compliance with the Constitutional or Statutory requirements, atleast from such time, the detention would become lawful. If so, the order of detention cannot be invalidated because the initial arrest of the detenu was without serving copy of the detention order.
12. We would now turn to the decision in Prabhudas Ghutla(supra). Even in this case, the fact situation was more or less similar. The detenu was not served with the detention order when he was arrested on 3rd January, 2008. The detention order was served on him only on 5th January, 2008. The Division Bench of our High Court proceeded to observe that since the detenu was not produced before the nearest Magistrate within 24 hours from his detention on 3rd January, 2008 and was not served with the detention order, his initial detention and custody was illegal till 5th January, 2008. The Court then made ::: Downloaded on - 09/06/2013 16:28:55 ::: 17 wp2481.10.sxw reference to Article 22(1) and 22(2) of the Constitution of India to opine that failure to serve the order of detention when the Petitioner was arrested; coupled with the non-production of the detenu before the nearest Magistrate within 24 hours, had the effect of denying the detenu of his right to consult and to be defended by a legal practitioner of his choice. It is on this premise, the Court proceeded to opine that the initial custody of detenu was illegal and, therefore, the detention order was vitiated. In support of this reasoning, reliance was placed on the above noted unreported decision in Yeshwant Pamecha (supra). With utmost humility at our command, we would observe that the logic applied by the Division Bench is per incuriam. In matters of preventive detention, compliance of requirements under Article 22(1) and 22(2) has no place.
That position has been pronounced in Article 22(3) itself. It plainly provides that nothing in clause (1) and (2) shall apply, interalia, to any person, who is arrested or detained under any law providing for preventive detention. This crucial aspect has been completely glossed over in the decision under consideration. The governing provision in respect of arrest or detention of a person pursuant to a law providing for preventive detention would be Article 22(5), as in the present ::: Downloaded on - 09/06/2013 16:28:55 ::: 18 wp2481.10.sxw case.Besides, the legal position expounded in the decision of the Apex Court in Saptawna (Supra) has been overlooked in both the aforesaid decisions. Whereas, the statement of law occurring in the said decision has been consistently followed by the Apex Court. Somewhat similar argument was considered by the Constitution Bench of the Apex Court in the case of State of UP v/s. Abdul Samad[AIR 1962 SC 1506]. Even in that case, after the person was arrested, he was not produced before the nearest Magistrate within 24 hours. But, later on, was produced before the Court. The majority view of the Constitution Bench of the Apex Court, is that, guarantee under Article 22(2) had not been violated. The Apex Court went on to observe that during the "second state" or when the person was produced before the Court, it is not possible to say that he was illegally detained thereafter for more than 24 hours without producing before a judicial authority as required by Article 22(2). In the case of Subhash Muljimal Gandhi Vs. L. Himingliana reported in 1994 AIR SCW 4975, the Court rejected similar argument in paragraph No.11 of the reported judgment. It held that even if it is found that the explanation offered by the Respondents for delayed production is not a satisfactory one and that the Customs Officers have failed to comply with ::: Downloaded on - 09/06/2013 16:28:55 ::: 19 wp2481.10.sxw constitutional and statutory requirements, the order of detention, which has been made by the detaining authority on the basis of its satisfaction that the petitioner was smuggling gold, would not be bad on that score.
The Petitioner, however, would be entitled to seek appropriate relief by way of compensation or otherwise, in case he succeeds in proving that he was wrongfully and illegally detained. In the case of Godavari Shamrao Parulekar v/s. State of Maharashtra [1964 SC 1128], the Constitution Bench of the Apex Court rejected the argument of the detenu that the fresh order of detention served on him while he was in jail under the Preventive Detention Act was malafide act of the authorities. In other words, the service of fresh order of detention on the detenu while he was already in jail pursuant to order of preventive detention without his release, the Apex Court rejected the argument that fresh order of detention would be vitiated. Applying the principle expounded by the Apex Court in the abovementioned decisions, suffice it to observe that merely because AIU or Sahar Police Station or for that matter, even the Police Officials from Umra Police Station had failed to serve the copy of the detention order on the detenu after his arrest or taking over his custody pursuant to the preventive detention order, that would not by ::: Downloaded on - 09/06/2013 16:28:55 ::: 20 wp2481.10.sxw itself invalidate the detention order and moreso, when the continued detention of the detenu was lawful atleast on and from 3rd January, 2010 consequent to the service of detention order and the grounds therefor.
(Continued on September 24, 2010)
13. That takes us to the unreported decision in the case of Reyon Roldon(Supra). In that case, the detenu was taken into custody on May 22, 1987 in connection with the recovery of gold bars in his possession at the airport in an attempt to smuggle the same. Neither the order nor the grounds were served on him when he was put under arrest on November 26, 1987. The grounds of detention as well as order of detention were served only on December 5,1987. In the light of these facts, the Court opined that the continued detention was vitiated. Obviously when the order and grounds were served on the detenue after expiry of the period specified in terms of the Article 22(5) r/w section 3(3)3 of the COFEPOSA Act, his continued detention would be illegal and vitiated in spite of the order of preventive detention passed against the detenue.
This decision is not an authority on the proposition that the detenu ::: Downloaded on - 09/06/2013 16:28:55 ::: 21 wp2481.10.sxw should be served with the order of detention at the time of his arrest, else the detention order itself will be vitiated. In the present case, it has been noticed that the order of detention was passed by the Detaining Authority on 19th December, 2009. Since the detenu was resident of Surat, State of Gujarat, the same was required to be executed by the Commissioner of Police, Surat. The fact that such preventive detention order has been passed against the detenu was duly notified to the concerned agencies including to AIU. When the detenu attended the office of AIU on 1st January, 2010, in the light of the intimation regarding the preventive detention order passed against the detenu, he was taken into custody and handed over to Sahar Police Station on the same day for further action.
The Sahar Police Station immediately informed the Umra Police Station for taking custody of the detenu, who in turn made arrangement to take away the detenu to Surat, State of Gujarat. Thus, the detention of the detenu in the present case was on account of the preventive detention order passed against him on 19th December, 2009, which was eventually served alongwith the grounds on the detenu on 3rd January, 2010 when he reached Umra Police Station, Surat. It is also noticed that the detenu alongwith the police party from Umra Police Station reached Surat on 3rd ::: Downloaded on - 09/06/2013 16:28:55 ::: 22 wp2481.10.sxw January, 2010 at around 2 a.m. The order of detention and the grounds were duly served on the detenu on the same day at 4.10 p.m. In any case, the same were duly served on the detenu within the statutory period provided in terms of Section 3(3) of the COFEPOSA Act. It would be a different matter if we were called upon to examine the grievance as to whether there was undue delay in serving the order of detention and the grounds in support thereof on the detenu. That aspect could have been considered on the basis of explanation to be offered by Detaining Authority and the "Executing Authority"(who however has not been made party to this petition), as the case may be, if any.
14. We now turn to the unreported decision in the case of Fulvanti Tejraj Doshi(supra). In that case, the detenu was served with the order of detention on 7th March, 1988 but the grounds of detention were furnished to him only on March 19,1988. The principal grievance of the detenu, which has been considered by the Court in paragraph-2 of the decision was that the grounds as furnished were not in the language known to the detenu. The Court found as of fact that the translated grounds were ready and available with the Authority but the same were not served on the detenu for reasons best known to the Authority and no ::: Downloaded on - 09/06/2013 16:28:55 ::: 23 wp2481.10.sxw explanation for such lapse was forthcoming. It is on this basis, the Court proceeded to hold that the order of detention cannot be sustained. In other words, the order of detention came to be set aside on the ground that there was undue delay in serving grounds on the detenu in the language known to the detenu within a reasonable time. Even this decision is of no avail to the Petitioner.
15. The other decision on the point pressed into service is again unreported decision in the case of Ram Barbhan Keshvala(supra). Even in that case, the detenu was arrested on 27th September, 1989 pursuant to the order of detention and thereafter, lodged in the Porbunder Prison from 27th or 28th September, 1989 till 6th October, 1989, where he was served with the impugned order of detention. The argument of the detenu that his detention was illegal and resulted in vitiating the order of detention has been answered by the Court on the finding that from the record it appeared that initial arrest of the detenu was under section 41(1)(i) of the Criminal Procedure Code and was arrested pursuant to the order of detention with effect from 6th October, 1989 when the copy of the order and the grounds were served on the detenu while in jail. We ::: Downloaded on - 09/06/2013 16:28:55 ::: 24 wp2481.10.sxw fail to understand as to how this decision will be of any avail to the Petitioner.
16. As has been noticed earlier that even if the initial arrest of the detenu was without service of order of detention, that by itself would not vitiate the order of detention. The continued detention would be lawful atleast on and from service of the copy of the order and grounds therefor on the detenu while in custody. The mandate of Article 22(5) of the Constitution of India read with Section 3(3) of the COFEPOSA Act is that the person detained in pursuance of a detention order should be communicated with the "grounds" on which the preventive detention order has been made against him. The same shall be communicated to him, as soon as may be, after the detention, but ordinarily not later than five days,and in exceptional circumstances and for reasons to be recorded in writing, not later than fifteen days from the date of detention. So long as this mandate is complied with, it is not open to contend that the order of detention is vitiated on account of non-service thereof at the time of actual arrest of the detenu contemporaneously. The Apex Court in the case of Jasbir Singh v/s. Governor, Delhi[(1999) 4 SCC 228] had occasion ::: Downloaded on - 09/06/2013 16:28:55 ::: 25 wp2481.10.sxw to expound on the purport of Section 3 (3) of the COFEPOSA Act and the Court has held that the expression "as soon as may be" cannot be read in isolation from the phrase "but ordinarily not later than 5 days". The Court opined that reading conjointly the aforesaid expressions it cannot be said that non-service of the grounds of detention on the very same day when the order of detention was served on the detenu even though the grounds might have been prepared constitutes infraction of sub-section (3) of Section 3 of the Act. The Court observed that there may be a variety of reasons why a detaining authority would not be able to serve the grounds of detention on the same day even though the same may be ready. Considering the above, we find no merits in the grievance made before us that the order of detention passed against the detenu dated 19th December, 2009 has vitiated on account of the arrest of the detenu without service of order of detention on him contemporaneously on 1st January, 2010.
17. That takes us to the next challenge of the Petitioner. It is contended that there has been undue delay in issuing order of detention. As a result, the said order is vitiated. According to the Petitioner, the detenu was ::: Downloaded on - 09/06/2013 16:28:55 ::: 26 wp2481.10.sxw arrested in connection with the foreign currency seized from him at the airport on 29th April, 2009. His Statement under section 108 of Customs Act was recorded on 29th April, 2009 and came to be arrested. He was produced before the Magistrate on 30th April, 2009. Eventually, he was released on bail by the concerned criminal court on 4th May, 2009 and later on his further statement was recorded on 12th May, 2009 and again on 18th May, 2009. However, nothing happened thereafter. But to the utter surprise of the detenu, a show cause notice dated October 27, 2009 was served on him. Eventually, the detention order came to be passed by the Detaining Authority on 19th December, 2009. Relying on these facts, it is submitted that no explanation is forthcoming as regards the undue delay in issuance of the impugned detention order. This assertion of the Petitioner has been countered by the Detaining Authority as well as the Sponsoring Authority. The Detaining Authority has given all the relevant dates as to how the proposal was processed and has offered justification for issuing the detention order eventually on 19th December, 2009. The relevant extract of paragraph-7 of the reply affidavit filed by the Detaining Authority in this behalf reads thus:
"7. ............ I say that detention order was made for ::: Downloaded on - 09/06/2013 16:28:55 :::
27 wp2481.10.sxw bonafied purpose and therefore, it is lawful and valid. It is denied that the detention order is not issued promptly and vigilantly soon after crucial part of investigation was over. It is also denied that the detention order was deferred, withheld and kept back in abeyance till the issuance of show cause notice. I deny that there is delay in issuing the order of detention against the detenue. I say that the Sponsoring Authority had forwarded the proposal for preventive detention order under COFEPOSA Act in case of the detenue vide its letter dated 15.09.2009, which was received in the office on 16.09.2009. I say that the proposal was scrutinized by the concerned Assistant and it was submitted on 18.09.2009 to the Under Secretary who endorsed it on 18.09.2009 and forwarded it to the Joint Secretary who carefully went through all the documents and endorsed it on 19.09.2009 and forwarded it to the then Detaining Authority. However, the then Detaining Authority directed that since she was transferred, the proposal be submitted to the new Detaining Authority. Accordingly, after the new Detaining Authority assumed the charge, the proposal was submitted to the new Detaining Authority by the Under Secretary on 30.09.2009 through the Joint Secretary. The Joint Secretary endorsed it on 01.10.2009. I say that as the Detaining Authority, I carefully went through all the papers and gave my endorsement on 05.10.2009 wherein, I had directed to call IO on 09.10.2009. I say that the Officer of Sponsoring Authority had attended the office on 09.10.2009. After discussion with him, I directed him to submit information on certain points. I say that thereafter by its letter dated 04.11.2009, the Sponsoring Authority forwarded a copy of show cause notice dated 27.10.2009 which was submitted to me on 05.11.2009. I say that on 07.11.2009, I directed to include further generated documents into relied upon documents and further directed to wait for additional information as discussed with the Additional Commissioner, Customs on 09.10.2009. Referring to the discussion with me on 09.10.2009, the Sponsoring Authority submitted its report on 05.11.2009, which was received on 09.11.2009. The concerned Assistant made a note on 10.11.2009 and submitted it to the Under Secretary who endorsed it on 11.11.2009 and submitted it to ::: Downloaded on - 09/06/2013 16:28:55 ::: 28 wp2481.10.sxw the Joint Secretary. The Joint Secretary endorsed it on 12.11.2009 and submitted it to me. On 13.11.2009 I directed to get the details about foreign visit of the detenue.
Thereafter, by its letter dated 14.12.2009, the Sponsoring Authority submitted further generated documents which were submitted by the concerned Assistant on 16.12.2009 to the Under Secretary. The Under Secretary gave his endorsement on 16.12.2009 and submitted the papers to me. I directed to include further generated documents into relied upon documents and considering the communication made by the Sponsoring Authority regarding return of detenue from the foreign visit, directed to issue the detention order by drafting the detention order along with the grounds of detention and further directed to submit the fair copy of the same. Accordingly, the fair copy of the detention order and grounds of detention was submitted to me on 19.12.2009 and on the same day the detention order was issued by me against the detenue. I say that all the papers i.e. the relied upon documents were placed before me. I scrutinized all the documents and on my subjective satisfaction, I contemporaneously issued the order of detention against the detenue on 19.12.2009. Hence, I deny that there is delay in issuing the order of detention. I also deny that the order of detention is issued against the detenue was deferred and held back in abeyance by me as Detaining Authority. I deny that there is inordinate and excusable delay in issuing the order of detention against the present detenue. I say that order of detention has been issued against the detenue on the material which was placed before me. As I was subjectively satisfied that the activities of the detenue were of smuggling in nature, hence, to prevent the detenue from further indulging in such prejudicial activities in future, it was absolutely necessary to issue the order of detention against the detenue. Thus, the order of detention is justified. It is denied that the live link has been snapped and the credible chain is broken, when I issued the order of detention against the detenue. It is denied that the impugned order of detention is issued after long lapse of time and it stale and punitive in character rather than preventive in nature. It is denied that the grounds of detention are not proximate to the ::: Downloaded on - 09/06/2013 16:28:55 ::: 29 wp2481.10.sxw alleged prejudicial activities on the basis of which the detention order is issued. It is denied that the detention order is malafide and null and void abinitio. Thus, there is no substance in the say of the petitioner in this para."
18. On the other hand, the Sponsoring Authority has dealt with the grievance of the Petitioner in paragraph-5 of the affidavit and has stated thus :
"5. With reference to para Nos.6(i)(b) of the petition, I say that the detention order was issued promptly and vigilantly as is evident from the following sequence of events:-
29.04.2009 - date of seizure of foreign currency from the detenue.
29.04.2009 - first statement of the detenue was
recorded under section 108 of Customs
Act.
29.04.2009 - Detenue Shri Pravinchandra
Wadecha was arrested.
30.04.2009 - Remand application made before the
Holiday Additional CMM, 3rd Court,
Esplanade, Mumbai.
02.05.2009 - The detenue was released on bail of
Rs.2 lakhs.
18.05.2009 - Further statement of the detenue
Shri Pravinchandra Wadecha was
recorded under 108 of Customs Act, 1962.
03.07.2009 - Proposal approved by the
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30 wp2481.10.sxw
Commissioner (A.P.) for action under
COFEPOSA Act.
07.09.2009 - The said COFEPOSA proposal was
approved by Screening Committee.
19.12.2009 - Detention Order No. 1209/CR-110/
SPL-3(A) issued by the Detaining
Authority.
01.01.2010 - Detenue Pravinchandra Wadecha
detained and handed over to Sahar
Police Station, Mumbai.
03.01.2010 - Detention order was executed.
Thus, there is no substance in the allegations that the detention order was delayed and there is inordinate delay in passing the detention order. I say that there was continuous activities in regards to the issuance of detention order as can be seen from chronological of events at the level of sponsoring Authority as well as Detaining Authority.
Therefore, the detention order was issued promptly and vigilantly. I say that the detention order was made for bonafide purpose and therefore, it is lawful and valid. It is denied there is delay of 7 months of passing the detention order and detenu not indulging in any alleged prejudicial activities during the said interregnum, the live link having been snapped and credible chain having been broken. It is also denied that the impugned detention order is passed after long lapse of time hence, became stale and punitive in character rather than preventive in nature."
19. Going by the dates disclosed by the Detaining Authority as well as Sponsoring Authority, it would appear as if no steps whatsoever were taken, in particular, between 18th May, 2009 till 3rd July, 2009 and ::: Downloaded on - 09/06/2013 16:28:55 ::: 31 wp2481.10.sxw again between 3rd July, 2009 when the proposal was approved by the Commissioner till 7th September, 2009 when the proposal was approved by the Screening Committee. Thereafter steps taken between approval of the proposal by Screening Committee on 7th September, 2009 till passing of the order of detention on 19th December, 2009 has also not been mentioned in the said affidavits. It may appear as if the Detaining Authority has no explanation to offer in this behalf. However, during the course of argument, we allowed the learned APP to rely on the original record, which was made available in the Court to point out as to how the matter progressed during the above said intervening period. From the original record, it is noticed that the detenu was arrested for similar offence under Customs Act on 19th September, 2008. After the arrest of the detenu in April 2009 for similar offence, the Sponsoring Authority submitted proposal for preventive detention against the detenu. That proposal was submitted on June 15, 2009 after further statement of the detenu was recorded on 18th May, 2009. The same was approved by the Commissioner on 3rd July, 2009. Thereafter, the draft proposal was approved on 13th July, 2009 and as a consequence communication was sent to the Scrutiny Committee on 15th July, 2009 for considering the ::: Downloaded on - 09/06/2013 16:28:55 ::: 32 wp2481.10.sxw proposal for issuance of order of detention in the present case. The said communication was received by the Screening Committee on 17th July, 2009. In response, the Screening Committee informed by its communication dated 21st August, 2009, that the Screening Committee was to meet on 2nd September, 2009. However, on 2nd September, 2009, the meeting was postponed. The reason why the meeting was postponed is not available in the record. However, the meeting was in fact held on 7th September, 2009. It was attended by the 11 members of the Committee including the Chairman where the proposal regarding detention of Pravinchandra Wadecha was considered. The same was approved even by the Screening Committee. The decision of the Screening Committee was communicated on 15th September, 2009, which was received in the office of the Detaining Authority on 16th September, 2010. The same was then submitted to the Under Secretary , who endorsed it and forwarded to the Joint Secretary on 18/9/2009.
The Joint Secretary after endorsing it forwarded it to the Detaining Authority on 19/9/2009 for appropriate action. However, as the Detaining Authority was under transfer, no decision could be taken on the said file till 30th September, 2009, until the new Detaining Authority ::: Downloaded on - 09/06/2013 16:28:55 ::: 33 wp2481.10.sxw took over the office. The file was placed before the Detaining Authority on that date. The file was then sent to Joint Secretary for discussion.
Thereafter, the Detaining Authority once again scrutinised the file on 5th October, 2009; and on 9th October, 2009 called upon the Sponsoring Authority to submit further information. The report of the Sponsoring Authority was received on 5th November, 2009, which was duly received by the Detaining Authority on 9th November, 2009. On receipt of the said report, the Assistant made note on 10th November, 2009 and submitted the same to the Under Secretary on 11th November, 2009, which was then submitted to the Joint Secretary. The Joint Secretary made endorsement on the file on 12th November, 2009 and submitted the same to the Detaining Authority. On 13th November, 2009, the Detaining Authority asked for details about foreign visits of the detenu, which information was furnished by the Sponsoring Authority vide letter dated 14th December, 2009. The same was submitted by the concerned Assistant before the Detaining Authority on 16th December, 2009.
Eventually, after considering all the material on record, the Detaining Authority passed the detention order on 19th December, 2009.
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20. From the movements of the file from different authorities and the explanation offered by the Detaining Authority as well as the Sponsoring Authority including the notes made in the original file, it is not possible to countenance the argument that there was any undue or unexplained delay in issuance of the detention order. It is not a case, as if no explanation whatsoever has been offered by the concerned authorities.
The question is: whether the explanation offered is plausible one and is just and proper. It is not a case of undue or unexplained delay as such.
Counsel for the Petitioner however, placed reliance on the decision of the Apex Court in the case of Issac Babu v/s. Union of India & Anr.[(1990) 4 SCC 135]. In that case, the delay was of almost four months. The explanation as was offered by the Authority on affidavit in paragraph-27 of its affidavit was adverted to by the Apex Court. In the facts of that case, the Court opined that the explanation was not satisfactory. Indeed, it went on to observe that it was not incumbent on the authorities to wait till the issuance of show cause notice. In the present case, the Detaining Authority has categorically denied in paragraph-7 of its affidavit that issuance of detention order was kept in abeyance till the outcome of the show cause notice. In other words, from the material on record it is not ::: Downloaded on - 09/06/2013 16:28:55 ::: 35 wp2481.10.sxw possible to suggest that the Authority had kept the proposal pending or in abeyance until the issuance of show cause notice or the outcome thereon. Whereas, the Sponsoring Authority submitted its proposal for approval on 15th June, 2009, much before the issuance of show cause notice dated October 27, 2009. The proposal was duly approved by the Commissioner and thereafter was sent for approval of the Screening Committee. Even the Screening Committee processed the said proposal and eventually took its decision thereon on 7th September, 2009. There is nothing to indicate that the proposal was kept in abeyance at any stage to consider the outcome of the show cause notice.
21. Reliance is then placed on the unreported decision of Division Bench of our High Court in the case of Kedar Ahmed Sheikh V/s. Shri J.P.Dane in Criminal Writ Petition No.655 of 1992 decided on September 4, 1992. In that case, the entire investigation pertaining to the criminal case was over on 24th May, 1991. Thereafter, the proposal for detention was prepared sometime in June, 1991. The proposal was sent to the Screening Committee for its approval. As the member constituting Screening Committee were not present, consideration by the Screening ::: Downloaded on - 09/06/2013 16:28:55 ::: 36 wp2481.10.sxw Committee was adjourned to 26th August, 1991 for a period of one month. Thereafter, Screening Committee cleared the proposal on 26th August, 1991. In the light of these facts, the Division Bench of this High Court observed thus:
"8. ........... It is again surprising to note that merely because one of the members constituting the Screening Committee was not present, the consideration of the Screening Committee was adjourned to 26.8.1991 for a period of one month. It is not understood why the Screening Committee is not persuaded to remember the expediency attached to clearance of proposals for the detention. Apparently, the Screening Committee is made as if it is one of the Company Board Meetings, once in while. On 26.8.1991, the Screening Committee cleared the proposal and forwarded the same to the authority. Thereafter, collecting all the information on 10.9.1991, no action was taken by the detaining authority for a period upto 4.11.1991 merely to discuss the proposal with the Commissioner of Police. These lapses on part of the Sponsoring Authority and the detaining authority are so glaring that by no stretch of imagination can these delay be explained, particularly the period from June to 29.7.1991 when the ready proposal was lying idle with the Sponsoring Authority till it was forwarded.
One more month elapsed before the Screening Committee merely because of the absence of one of its Members and another lapse of one and half month before the detaining authority after collection of all information for consideration. We have no hesitation to hold that the delay in issuance of the Order is not only undue but is also unexplained, thereby throwing doubt on the subjective satisfaction of the detaining authority regarding the prejudicial and the purpose of detention. The impugned order of Detention is therefore, liable to be quashed and the same is ordered accordingly."::: Downloaded on - 09/06/2013 16:28:55 :::
37 wp2481.10.sxw
22. We are in respectful agreement with the observations made in the said decision that the Screening Committee cannot treat the preventive detention proposals as if it is one of the Company Board Meeting and decide to meet once in a while. When the matter concerns liberty of a person and moreso, when the proposal is regarding preventive detention of such person, the Authorities are expected to act with utmost despatch at every stage of the said proposal. Be that as it may, in the facts of the present case, we have already noticed that there is no undue delay in consideration of the proposal even by the Screening Committee.
23. Our attention is invited by the learned APP to the exposition of the Division Bench of our High Court in the case of Ashok Kumar v/s.
State of Maharashtra & ors. [2003 All M.R. (Cri.) 1237] and in the case of Mohandas Dhandumal Khemani V/s. State of Maharashtra & ors.[2003 All MR(Cri.) 833]. The Court has restated the settled legal position that the general rule is that detention order would be vitiated if there is no explanation for the delay. The delay simplicitor in issuance of the detention order does not vitiate the same. In case of preventive detention such as the present one, even unexplained delay in issuance of ::: Downloaded on - 09/06/2013 16:28:55 ::: 38 wp2481.10.sxw detention order by itself would not vitiate the same. In such a case, it would be vitiated only if on account of delay the live-link between the prejudicial activities of the detenu and the rationale of clamping a detention order on him is snapped. For determining whether such a live link has been snapped or not, the propensity and potentiality of the detenu to commit prejudicial activities would be very material. If the aforesaid test as laid down by this Court is applied to the facts of the present case, we have no reason to doubt the subjective satisfaction recorded by the concerned Authorities in that behalf. The fact that the proposal was initiated in June, 2009, which culminated with the order of Detaining Authority only on 19th December, 2009. That by itself can be no ground to find fault with the action of the Authorities or to hold that the Detention order is vitiated.
24. That takes us to the next challenge of the Petitioner. It is argued that it is noticed from the record and it is common ground that after issuance of show cause notice to the detenu on 27th October, 2009, there is nothing to indicate that the detenu had indulged in similar prejudicial activities so as to warrant clamping of preventive detention order against him. To buttress this submission, reliance is placed on the ::: Downloaded on - 09/06/2013 16:28:55 ::: 39 wp2481.10.sxw decision of the Apex Court in the case of V.C.Mohand v/s. Union of India & ors.[(2002) 3 SCC 451]. Emphasis was placed on the observations made in paragraph-8 to 10 of the said decision. We are afraid, this decision is of no avail to the Petitioner. In as much as, in paragraph-8 to 10 of the said decision, the Court has recorded the argument of the Petitioner in that case that the charges were too stale to take recourse to issuance of the order of detention and more so, on account of admitted fact of non-involvement of detenu in any illegal activity thereafter.
However, the Apex Court has not interfered with the detention order on that count. Instead, on a fair reading of paragraph-11 and 12 of the same decision, it is noticed that the Apex Court was impressed in favour of the Petitioner on account of the fact that the relevant and material documents were not placed by the Sponsoring Authority before the Detaining Authority conveniently, which had a serious effect on the opinion of the Detaining Authority and made definite inroad into petitioner's liberty without application of mind.
25. Reliance was also placed on another decision of the Apex Court in T.A.Abdul Rahman v/s. State of Kerala & ors.[AIR 1990 SC 225].
::: Downloaded on - 09/06/2013 16:28:55 :::40 wp2481.10.sxw Emphasis was placed on the discussion in paragraph-11 of the same Judgment. In paragraph-11 the Court has observed thus:
"11. The conspectus of the above decisions can be summarized thus : The question whether the prejudicial activities of a person necessitating to pass an 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. No hard and fast rule can be precisely formulated that would be applicable under all circumstances and no exhaustive guidelines can be laid down in that behalf. It follows that the test of proximity is not a rigid or mechanical test by merely counting number of months between the offending acts and the order of detention. However, when there is undue and long delay between the prejudicial activities and the passing of detention order, the Court has to scrutinise whether the detailing authority has satisfactorily examined such a delay and afforded a tenable and reasonable explanation as to why such a delay has occasioned, when called upon to broken in the circumstances of each case."
26. In paragraph-12 of the same decision, the Court has dealt with the argument that there was unsatisfacto3ry and unexplained delay between the date of the order of detention and the date of securing the arrest of the detenu. That is not the grievance before this Court. Even if we were called upon to consider the said grievance, having regard to the fact situation in the case on hand, the detention order was passed only ::: Downloaded on - 09/06/2013 16:28:55 ::: 41 wp2481.10.sxw on 19th December, 2009, which was sent by the Detaining Authority by speed post to the Sponsoring Authority and received by the Sponsoring Authority on 22nd December, 2009, coupled with the fact that the detenu was in fact detained in connection with the said order on 1st January, 2010. By no stretch of imagination, therefore, it can be said that there was any delay much less undue delay in execution of the detention order, as such. Moreover, it is also noticed that since the detenu was resident of Surat in Gujarat, execution of the detention order was required to be done by the Commissioner of Police, Surat, in respect of which necessary arrangement was made. The argument of the Petitioner that the detenu had not indulged in any similar prejudicial activity even after issuance of show cause notice by itself does not mean that the live link between the prejudicial activities of the detenu and the rationale behind clamping of prevention detention against him had snapped. In that, it has come on record that before issuance of show cause notice, the detenu had applied to the concerned criminal Court to permit him to go abroad. That application was moved on 17th July, 2009. The same was allowed on 10th August, 2009. Thereafter, the detenu availed of the said order and went abroad between July, 2009 till 9th December, 2009. It has also ::: Downloaded on - 09/06/2013 16:28:55 ::: 42 wp2481.10.sxw come on record that when the detenu returned from abroad, no untoward incident was recorded nor any complaint received that he has again indulged in the prejudicial activity of smuggling, which is the basis on which the order of preventive detention has been issued against him on 19th December, 2009. The fact that the detenu was granted permission to go abroad by the concerned criminal Court and that in fact he had gone abroad and returned back on 9th December, 2009 was considered by the appropriate authority. That information was made available to the Detaining Authority, which can be seen from the communication in the original record. In spite of that, the subjective satisfaction of the Detaining Authority was the basis to issue preventive detention order against the detenu. That cannot be lightly brushed aside by the Court.
Thus, it is not a case of non-application of mind of the relevant facts.
27. In this context, we may also deal with the grievance of the Petitioner that although the detenu was available for service of detention order on 19th December, 2009, 21st December, 2009 and 30th December, 2009, as he had attended the Court on the said dates. No attempt was made to serve the impugned order of detention. The argument though attractive will have to be stated to be rejected. In the first place, the ::: Downloaded on - 09/06/2013 16:28:55 ::: 43 wp2481.10.sxw order of detention came to be passed by the Detention Authority only on 19th December, 2009. The same was dispatched by the Office of the Detaining Authority by speed post to the Sponsoring Authority and that communication was received by the Sponsoring Authority on 22nd December, 2009. In that sense, the Sponsoring Authority cannot be expected to have knowledge of issuance of detention order on 19th December, 2009, until the same was received on 22nd December, 2009.
Thus understood, the appearance made by the detenu in Court on 19th December, 2009 and 21st December, 2009, on which dates, the order of detention was not served on the detenu cannot take the matter any further. Insofar as the appearance made by the detenu on 30th December, 2009, it was not for hearing of the matter on that date, as such. But, the detenu appeared in the court only to furnish surety, which was required to be done in terms of the order of the Court. It is not the case of the Petitioner that the detenu had appeared in court on 30th December, 2009 for complying the said formality after giving prior notice to the Appropriate Authority or for that matter the Sponsoring Authority. If that information was to be divulged by the Detenu, it is possible that the Sponsoring Authority or the Executing Authority would have caused to ::: Downloaded on - 09/06/2013 16:28:55 ::: 44 wp2481.10.sxw execute the impugned preventive detention order. Counsel for the Petitioner however placed reliance on the decision of Apex Court in the case of A. Mohmed Farooq V/s. Joint Secretary 2000 SCC (Cri) 411.
In paragraph 4 of this decision, the Court noticed in that case that the Petitioner during the relevant period was regularly attending his office.
In addition, he also appeared before the Magistrate on 25th February, 1999 and 25th March, 1999 when his case was listed before the Court.
Despite availability of the Petitioner, the authorities took no steps to execute the order. For the finding recorded by us hitherto, this decision will be of no avail to the Petitioner.
28. The last argument canvassed before us is that the property seized from the detenu was not prohibited goods, as such. Moreso, the same was eventually returned to the detenu on payment of penalty. It is argued that in such cases, the question of issuing preventive detention order does not arise and if issued, such action would be drastic and unwarranted action. The fact that seizure of foreign currency made from the detenu has been later on returned to the detenu on payment of penalty, that does not mean that there was no cause for proceeding against the detenu. We are in agreement with the argument canvassed on ::: Downloaded on - 09/06/2013 16:28:55 ::: 45 wp2481.10.sxw behalf of the Respondent that smuggling of foreign exchange in and out of India is prohibited by virtue of provisions of FEMA Act read with the directions issued by the RBI being Regulation of Foreign (Export and Import of currency), 2000 framed under the Act of 1999. The amount recovered from the detenu was far in excess of the permissible limits provided by the said guidelines. This aspect has been dealt with by the Sponsoring Authority in its reply affidavit in paragraph-10. In addition, the learned APP has invited our attention to the decision of the Division Bench of our High Court in the case of Anil Kumar Chawla V/s. State of Maharashtra [(2004) All MR (cri) 351]. In paragraph-21 of this decision, the Court has observed that the term "smuggled" goods also includes smuggling of currency notes. Reliance has been placed on the decision of the Apex Court in the case of Narendra V/s. B.P. Gujral reported in AIR 1979 SC 420. In paragraph-26 of the said decision, the Apex Court has considered the sweep of section 3 of the Act. Reliance has also been placed on another decision of the Division Bench of our High Court in the case of Mohan Chhaturmal Daryani V/s. State of Maharashtra reported in 2004 (3) Mah.L.J. 637. In paragraph-6 of the said decision, the Court has dealt with the distinction between the ::: Downloaded on - 09/06/2013 16:28:55 ::: 46 wp2481.10.sxw expression "augmentation" and "conservation" of foreign exchange. The Court opined that the activities of the detenu, as in the present case, would clearly affect the conservation of foreign exchange. Even in that case the detenu was intercepted at the airport while trying to smuggle 15000 US $ out of India. In the circumstances, even this grievance of the Petitioner will have to be negatived.
29. No other ground has been urged before us on behalf of the Petitioner during the arguments.
30. Taking over all view of the matter, therefore, we find no ground to interfere with the impugned detention order. We reject the argument of the Petitioner that the impugned detention order is vitiated on any count. Accordingly, this Petition should fail. The same is dismissed.
(U.D.SALVI, J.) (A.M.KHANWILKAR, J.)
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