Bombay High Court
Karan Ramesh Ghuge vs Dy. Commissioner Of Police on 4 July, 2013
Author: S.B. Shukre
Bench: S.C.Dharmadhikari, S.B.Shukre
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CRIMINAL WRIT PETITION NO.1305 OF 2013
Karan Ramesh Ghuge, ]
Age: 20 years, residing at Kotangaon, ]
Taluka & District Nasik. ] ..Petitioner.
V/s.
1.
Dy. Commissioner of Police, ]
Zone-II, Nashik, ]
]
2. Principal Secretary (Spl) ]
Home Department, Mantralaya, ]
Mumbai. ]
]
3. The State of Maharashtra ] ..Respondents.
Mr. U.N. Tripathi for the appellant.
Mr. K.V. Saste, A.P.P. for the respondent.
CORAM : S.C.DHARMADHIKARI AND S.B.SHUKRE, JJ.
JUDGMENT RESERVED ON : 25TH JUNE, 2013
JUDGMENT PRONOUNCED ON : 4TH JULY, 2013
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JUDGMENT (PER S.B. SHUKRE, J.)
1. This Writ Petition has been filed against the order dated 24th December, 2012 passed under Section 57(1)(a)(i) of the Bombay Police Act, 1951 by the Deputy Commissioner of Police, Zone-2, Nashik City externing the petitioner from the limits of Nasik City and Nasik Rural for a period of two years, which has been confirmed by the appellate authority on 22nd March, 2013.
2. Heard. Rule, returnable forthwith. The petition is heard finally at the stage of admission with the consent of the parties.
3. Learned counsel for the petitioner has challenged the impugned order on the grounds that it is based upon extraneous material of which no notice was given to the petitioner and that in-
camera statements of witnesses were vague, in as much as the dates on which they were recorded were not disclosed, resulting in causing of prejudice to the defence of the petitioner.
4. Learned A.P.P. for the State has submitted that reasonable opportunity has been afforded to the petitioner to meet the case against him and that the show cause notice issued to him disclosed in sufficient details, the allegations against him. It is further submitted 2/7 ::: Downloaded on - 27/08/2013 21:03:06 ::: wp1305-13J on behalf of the prosecution that the petitioner's activities have been found to be prejudicial to the peace and harmony of the society and that there was a reasonable apprehension that he would again engage himself in perpetrating violent acts against the peace loving members of the society, therefore, it is submitted that there is no reason for this Court to interfere with the impugned order.
5. With the assistance of the learned counsel for the petitioner and the learned A.P.P., we have carefully gone through the petition, all the documents, annexures, including the impugned order and the order of the appellate authority. We have also carefully considered the affidavit in reply.
6. It is seen from the impugned order that the foundation has been has been two crimes registered against the petitioner namely, Crime Nos.31/2011 and 333/2011 and some allegations made against him by two witnesses (a) & (b) that he has committed certain acts of violence against them.
7. These crime numbers as well general nature of the allegations levelled against the petitioner by these two witnesses do find mention in the show cause notice, but, what is lacking in the show 3/7 ::: Downloaded on - 27/08/2013 21:03:06 ::: wp1305-13J cause notice is something which goes to the root of the whole matter.
The places of occurrence of the alleged incidents, as stated by the witnesses (a) & (b), have not been mentioned specifically in the show cause notice. Similarly, the dates on which the statements of these two witnesses were recorded in-camera also do not find any place in the show cause notice. These are material facts which ought to have been mentioned in the show cause notice to enable the petitioner to know the exact nature of the case against him so as to put forward his defence in an effective manner.
ig We, therefore, find that the principles of natural justice have not been followed in this case and the petitioner has been deprived of reasonable opportunity to meet the case against him.
8. Affording of a reasonable opportunity to a person against whom an order having serious consequences for his life or liberty is to be passed, is a sine qua non for passing of the order. This Court has consistently taken such a view on several occasions in the past. In the case of Iqbal Hussain Abid Hussain Qureshi V/s. The State of Maharashtra & Ors. reported in (1999) Vol 101(1) Bom. L.R. 63, referred to us by the learned counsel for the petitioner, the learned Single Judge had reiterated it. However, despite that, the D.C.P. Zone-2, Nasik has repeated the same mistake. We only expect that 4/7 ::: Downloaded on - 27/08/2013 21:03:06 ::: wp1305-13J the authorities concerned shall atleast in future pay their due attention to the law laid down by this court and follow it in letter and spirit.
9. There is another ground mentioned in the impugned order.
It refers to two crime numbers registered against the petitioner with Nasik road police station. In one crime bearing No.31/2011, the petitioner has been convicted for offences punishable under Sections 324, 504 & 506 of the Indian penal Code and another crime bearing No.333/2011 registered for the offences punishable under Sections 143, 147, 148, 427 read with 149 of the Indian Penal Code and 135 of the Bombay Police Act, 1951 is sub-judice. Thus, it is not understood as to how the punishment in just one crime could be considered sufficient to reach a conclusion that the petitioner is likely again to engage himself in the commission of an offence similar to that for which he was convicted earlier. It must be noted here that the impugned order has been passed under Section 57(1)(a)(i) of the Bombay Police Act. In order to exercise jurisdiction under this Section, there are two necessary prerequisites, one, the person must be convicted for an offence under any of the Chapters XII, XVI or XVII of the Indian Penal Code and second, the empowered officer must have reason to believe that such person is likely again to engage himself in the commission of a similar offence. The second condition 5/7 ::: Downloaded on - 27/08/2013 21:03:06 ::: wp1305-13J can be said to be fulfilled only when there is some additional material apart from prior conviction in a similar offence, on the basis of which a subjective satisfaction can be reached that the person has a tendency or criminality in mind or over-powering urge to indulge in a similar offence. No doubt, the satisfaction of an empowered officer is subjective, but it has to be necessarily based upon some empirical material from which any prudent man can draw similar inference. In the instant case, there is no such additional material present on record and, therefore, the impugned order is vitiated also on this ground.
10. In view of the above discussion, we find much substance in the arguments of learned counsel for the petitioner and do not find any merit in the submissions of learned A.P.P. for the State.
11. There is one more contention raised by learned counsel for the petitioner. According to him, the impugned order is based upon an extraneous material not mentioned in the show cause notice. We do not, however, agree with him on this count as we could not find in the impugned order mention of any material not disclosed in the show cause notice. It is a different matter that the material stated in the notice and lateron relied upon was vague in nature as well as insufficient to draw the necessary conclusion under Section 57(1)(a)(i).
6/7 ::: Downloaded on - 27/08/2013 21:03:06 :::wp1305-13J Therefore, the law laid down by this Court in the case of Hari Singh V/s. State of Maharashtra & Ors. reported in 1987 (3) Crimes 605 that the externment order under section 56 of the Bombay Police Act based upon an additional material which was not the subject matter of the show cause notice cannot be sustained in law, would not be useful to the petitioner in this case.
12. In the result, the petition succeeds and the impugned order dated 24th December, 2012 and the order passed by the appellate authority on 22nd March, 2013 are quashed and set aside.
13. Rule is made absolute in terms of prayer clauses (b) & (c).
(S.B.SHUKRE, J.) (S.C.DHARMADHIKARI J.) 7/7 ::: Downloaded on - 27/08/2013 21:03:06 :::