Madhya Pradesh High Court
Vilesh vs The State Of Madhya Pradesh on 16 June, 2025
Author: Vivek Rusia
Bench: Vivek Rusia
NEUTRAL CITATION NO. 2025: MPHC-IND:14341
1 W.P. No. 15911 of 2025
IN THE HIGH COURT OF MADHYA PRADESH
AT I N D O R E
BEFORE
HON'BLE SHRI JUSTICE VIVEK RUSIA
&
HON'BLE SHRI JUSTICE BINOD KUMAR DWIVEDI
ON THE 16th OF JUNE, 2025
WRIT PETITION No. 15911 of 2025
VILESH
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
---------------------------------------------------------------------------------------------------------
Appearance:
Shri Dhiman Chandra Mallik - Advocate for the petitioner.
Shri Bhuwan Gautam - G.A. for respondents/State.
ORDER
Per: Justice Vivek Rusia The petitioner has filed this present petition under Article 226 of the Constitution of India, challenging the orders dated 22.12.2024 and 21.03.2025 passed by respondents Nos. 2 and 3, whereby he was sent to detention under Section 3(2) of the National Security Act. The facts of the case, in short, are as under
2. The petitioner belongs to the Scheduled Tribe community and is a permanent resident of Village Lambi Sadad, Police Station -
Bajna, District: Ratlam. The petitioner possesses a degree in civil engineering. On 20.12.2024, near about 9:30 PM Bus No. MP-43- PO288 collided with a motorcycle in the village of Chhawni- Jhoriya Signature Not Verified Signed by: VATAN SHRIVASTAVA Signing time: 20-06-2025 13:28:48 NEUTRAL CITATION NO. 2025:MPHC-IND:14341 2 W.P. No. 15911 of 2025 which resulted in the death of two young persons aged about 20 to 22 years. The matter was reported to the police station and according to the petitioner; the police did not register an F.I.R. against the owner and driver of the offending bus. On the next date i.e. 21.12.2024, the postmortem took place at Ratlam Medical College wherein a large number of local villagers gathered. After the postmortem, the dead bodies were handed over to the relatives. They took the bodies to the police station showing the agitation against the owner and the bus driver demanding the registration of an FIR against them. According to the petitioner instead of lodging the FIR against the bus owner and driver two FIRs have been registered against him and others at Crime No. 670/2024 and 671/2024 at Police Station Bajna on 22.12.2024.
3. According to the petitioner, he has falsely been implicated in these two FIRs and he does not know anything about the incidents. On the basis of these two criminal cases and earlier criminal records of the petitioner, the District Magistrate vide Order No.659 dated 22.12.2024 passed under Section 3(2) of the NSA Act has sent the petitioner for detention in Central Jail Bherugarh for the period of three months. The information was given to the father of the petitioner Shri Ramesh Kharadi.
4. The petitioner submitted a representation to the Home Department of the Government of Madhya Pradesh for cancellation of the detention order. The detention order was approved by the Advisory Board and thereafter, vide order dated 20.01.2025 the State Government passed the detention order for the period of three Signature Not Verified Signed by: VATAN SHRIVASTAVA Signing time: 20-06-2025 13:28:48 NEUTRAL CITATION NO. 2025: MPHC-IND:14341 3 W.P. No. 15911 of 2025 months up to 22.03.2025. The petitioner filed this writ petition on 05.05.2025 seeking quashment of the order dated 22.12.2024 and 21.03.2025 whereby the period of detention has been extended from 22.03.2025 to 22.06.2025.
Submissions of petitioner's counsel
5. Learned counsel for the petitioner submits that the petitioner was detained in jail in compliance with the order dated 22.12.2024. The State Government passed the order of confirmation after the lapse of thirty days. Under Section 3(4) of the NSA Act, the order of confirmation order ought to have been passed within twelve days, therefore, after the expiry of twelve days from 22.12.2024 the detention of the petitioner became illegal and he was liable to be released. The order of District Magistrate was approved on 20.01.2025 i.e. after fifteen days. In support of the aforesaid, learned counsel for the petitioner has placed reliance on the judgment passed by the Apex Court in the case of Hetchin Haokip vs. The State of Manipur reported in (2018) 9 SCC 562.
6. Learned counsel for the petitioner further submits that the representation submitted by the petitioner dated 11.03.2025 has not been decided by the authority which is nothing but a gross violation of provisions of Section 8 of the NSA Act and Article 22(5) of the Constitution of India. Hence, the order of detention is liable to be quashed in view of the law laid down by the Apex Court in the case of Sarabjeet Singh Mokha vs. District Magistrate, Jabalpur and Others reported in (2021) 20 SCC 98 and Jaseela Shaji vs. The Union of India and Others reported in (2024) 9 SCC 53. Learned Signature Not Verified Signed by: VATAN SHRIVASTAVA Signing time: 20-06-2025 13:28:48 NEUTRAL CITATION NO. 2025:MPHC-IND:14341 4 W.P. No. 15911 of 2025 counsel lastly submits that there is a violation of Section 3(5) of the NSA Act as the matter has not been reported to the Central Government within seven days. There is no martial to pass an order of extension of the detention period beyond three months. The statement of the local witness have been concocted by the police as one of them has filed an affidavit before this court that he did not give a statement to the police. That on the basis of old criminal cases the detention order cannot be passed. In one criminal case, the appellant faced the trial and got acquittal and in another criminal case the charges have not been proved against him, therefore, he is liable to be treated as an innocent person. The petitioner possesses a degree in civil engineering hence he is innocent, he is being victimized by the respondents by registering a case against him. Hence, he be set at liberty to lead a peaceful life. Submissions of respondents/State counsel
7. The State Government has filed the reply by submitting that the period of detention i.e. three months has already expired, therefore, the validity of the order dated 20.01.2025 cannot be examined in this writ petition.
8. The S.H.O Police Station Bajna vide letter dated 04.03.2025 sent information to the S.P. Ratlam that this petitioner has been engaged in criminal activities since 2016. He is a quarrelsome and notorious person. Earlier he was externed under the Rajya Suraksha Adhiniyam despite that there is no change in his criminal activities. He is the main accused in Criminal Case No.671/2024 registered under Sections 109, 191(2), 191(3), 132 and 121(1) of the BNS Act Signature Not Verified Signed by: VATAN SHRIVASTAVA Signing time: 20-06-2025 13:28:48 NEUTRAL CITATION NO. 2025: MPHC-IND:14341 5 W.P. No. 15911 of 2025 and at present, he is absconding as a main accused. The local traders and businessmen made a joint complaint that he has been illegally demanding protection money from them. It is further submitted by the respondents that on the basis of the aforesaid report, the SHO sent the statements given by the local villagers and the businessmen about the illegal conduct of the petitioner. The S.P. Ratlam vide letter dated 05.03.2025 requested the District Magistrate to further extend three months of detention. The District Magistrate vide letter dated 10.03.2025 to the Secretary, Home Department requested for extension of three months and now vide order dated 21.03.2025, the period has been extended for a further period of three months i.e. up to 22.06.2025. The said period is going to expire by the end of this week, hence no interference is called for and the writ petition may be dismissed.
Appreciation and conclusion
9. The period of the first order of detention had expired on 22.03.2025 and the petitioner has filed this writ petition in the month of May i.e. after two months. He was not vigilant about the protection of his fundamental rights. Now the petitioner is about to undergo an entire period of six months of detention in the jail. Out of two criminal cases in one case he has been enlarged on bail and in another case i.e. F.I.R No.671/2024 he is the main accused alongwith twenty three others. He assaulted Constable Gendalal by means of Lathi and in the said case his bail application has been rejected by the Trial Court. As on today, there is no material has been produced by the State to show that any proposal has been sent for an extension Signature Not Verified Signed by: VATAN SHRIVASTAVA Signing time: 20-06-2025 13:28:48 NEUTRAL CITATION NO. 2025:MPHC-IND:14341 6 W.P. No. 15911 of 2025 of a further period from 22.06.2025.
10. Even otherwise, the petitioner has a strong criminal record. The details of criminal cases registered against him are as under:-
1. दिन ां क 16.07.2016 को फररय िीय दिि ब ई पदि मोहन खर डी दनव सी ग्र म ि म्बीtस िड़ के स थ र स्त i रोककर, ग िी गिोच , म रपीट कर ज न से म रने की धमकी िी ज ने दक ररपोटट पर से थ न ब जन पर अप.क्र. 193/2016 ध र 341 , 294, 323, 506, 34 भ .ि.दव. क क यम कर अन वेिक को ध र 41क ज .फौ. क नोदटस दिय गय व अनुसांध न पूर्ट कर च ि न क्रम ां क 180/ 20.07.2016 कि दकय गय है जो न्य ोोय िय पेश दकय गय दजसक मु .फो.नां . 892/ 22.07.2016 िजट होकर न्य य िय दवच र धीन है ।
2. दिन ां क 17.10 .2018 को फररय िी कमेिश दपि सुखि ि जैन उम्र 39 स ि दनव सी र वटी द्व र दिन ां क 14.10.2018 को िे वी िे वि ओां के सांबांध में अश्लीकि फेसबुक पोस्ट पर ध दमटक भ वन ओां को ठे स पहां च ने के कृत्यो पर अपर ध क्र.
273/2018 ध र 295 भ िदव िजट कर आपको दनरफ्त र दकय । अनुसांध न पूर्ट कर च ि न क्रम ां क 64/ 14.03.2020 कि दकय जो मु .फो.न. 825/25.10.2022 पर िजट होकर एमएिए कोटट इन्दौवर स्थ कन ां िरर् होकर SC PPM क्रम ां क 08/ 03.04.2024 पर दवच र धीन हैं ।
3. दिन ां क 05.07.2021 को फररय िी न यब िहसीिि र नवीन दपि बृजमोहन गगट दनव सी ऑदफसर क िोनी रिि म की ररपोटट पर थ न स्टे दोशन रोड़ रिि म पर अप.क्र. 432/2021 ध र 188 , 269, 270 भ .ि.दव. व ध र 51 बी आपि प्रबांधन अदधदनयम 2005 क अपर ध क यम कर आपको दगरफ्त र दकय । अनुसांध न पूर्ट कर च ि न क्रम ां क 570/12.12.2021 कि दकय है जो मु .फो.नां . 585/04.03.2024 पर िजट होकर म ननीय न्य कय िय में दवच र धीन है ।
4. दिन ां क 03.11.2022 को फररय िी दनरीक्षक दििीप र जोररय की ररपोटट पर से थ न डी. डी. नगर रिि म पर अप .क्र. 860/ 03.11.2022 ध र 188 भ .ि .दव. क क यम दकय गय । दजसमें च ि न क्रम ां क 871/24.12.2022 कि दकय ज कर म ननीय न्य यय िय में मु .फौ. क्रम ां क 361/ 27.02.23 पर िजट होकर दवच र धीन है ।
5. दिन ां क 15.11.2022 को फररय िी दवक स दपि मिनि ि प रगी दनव सी ग्र म पिसोड़ी की ररपोटट पर थ न दबिप ां क पर अपर ध क्र. 653/2022 ध र 294 , 341, 353, 332, 146, 147, 336, 506 भ िदव पर 3(1)ि , 3(1)ध, 3(2)(अां ) अनुसूची ज दि/जनज दि अत्य च र दनव रर् अदधदनयम क पांजीबद्ध दकय गय । दजसमें च ि न क्रम ां क 28/ 16.02.2023 कि दकय ज कर म ननीय न्य य िय में Signature Not Verified Signed by: VATAN SHRIVASTAVA Signing time: 20-06-2025 13:28:48 NEUTRAL CITATION NO. 2025: MPHC-IND:14341 7 W.P. No. 15911 of 2025 मु.फौ. क्रम ां क 28/27.02.2023 पर िजट होकर दवच र धीन है ।
6. दिन ां क 11.09.2022 को अन वेिक की आपर दधक गदिदवदधयोां पर अांकुश िग ने के दिए थ न ब जन दजि रिि म पर प्रदिबांध त्मवक क यटव ही करने हे िु ध र 107 , 116(3) ज .फो. क इस्तस्तग स म ननीय न्य नय िय ब जन में पेश दकय गय दजसक प्रकरर् क्रम ां क- 332/2022 है ।
7. दिन ां क 17.11.2022 को आपकी आपर दधक गदिदवदधयोां पर अांकुश िग ने के दिये थ न ब जन दजि रिि म पर प्रदिबांध स्तत्मक क यटव ही करने हे िु ध र 110 ज .फो. क इस्तबग स क्रम ां क 14/2022 क िैय र कर एस.डी.एम. न्य जय िय सैि न में पेश दकय गय ।
8. आपके आपर दधक प्रवृदि पर अांकुश िग ये ज ने एवां िोक व्य1वस्थ ो श स्ति व्य वस्थ प बन ए रखने हे िु दिन ां क 27.09.2023 को इस्तरग स क्र. ध र 5 र ज्यन सुरक्ष अदधदनयम के िहि दजि िण्ड िदधक री को पेश दकय गय , जह ां न्य गय िय द्व र एक वर्ट के दिये सीम विी दजिोां से ब हर ज ने हे िु आिे श प ररि दकय है ।
9. दिन ां क 21.12.2024 को आपके द्व र अपने स दथयोां के स थ एक मि होकर शव को फररय िी की िु क न के ओटिे पर रख कर प्रिशटन करिे हए फररय िी से रूपये दमिने के ब ि ही अांदिम सांस्क रर दकये ज ने क कह गय और अश्लीोेि ग िीय दचल्ल ोे-चोट कर धमकी िी गई। फररय िी की ररपोटट पर अप.क्र. 670/24 ध र 296 , 351(3), 119(1), 308(2), 191(1), 301 बी.एन.एस. के िहि पांजीबद्ध कर दववेचन में दिय गय ।
10. दिन ां क 21.12.24 को आपके द्व र अपने स दथयोां के स थ एक मि होकर अवैध वसूिी के उद्दे श्य से शव क प्रिशटन करने , उत्ेोदजि होकर ग िी गिोच करने व ज न से म रने की दनयि से प्र र् -घ िक हमि करने एवां श सकीय क यट में ब ध उत्पनन्नक कर क नून व्यरवस्थ क की स्तस्थदि दनदमटि की ज ने की ररपोटट पर थ न ब जन पर अप.क्र.671/24 ध र 109 , 191(2), 191(3), 132, 121(1) बी.एन.एस. क पांजीबद्ध कर अनुसांध न में दिय गय ।
11. Looking at the criminal records of the petitioner it is clear that there has been a day-to-day increase in his criminal activities. Despite the order of externment dated 27.09.2023 for the period of one year again he was found involved in two criminal activities. After the bus accident and death of two local boys, he led a mob and attacked police officers as well as abused the bus owner and driver. There is an allegation that he has been illegally demanding the Signature Not Verified Signed by: VATAN SHRIVASTAVA Signing time: 20-06-2025 13:28:48 NEUTRAL CITATION NO. 2025:MPHC-IND:14341 8 W.P. No. 15911 of 2025 money for cremation of two deceased died in an accident, therefore, the order of detention has rightly been passed and no interference is liable to be made by this Court.
12. So far as the legal ground raised by the petitioner is concerned that the order of detention has not been approved by the State Government is liable to be rejected. The order of detention passed by the District Magistrate dated 22.12.2024 which had been approved by the State Government on 22.01.2025. Even otherwise, the period of detention had already expired and during the validity of the said period, the petitioner did not approach this Court alleging illegal detention. Apart from this detention under the NSA Act, the petitioner is also under custody in criminal cases. In two criminal cases, out of which only in one criminal case the bail has been granted to him, therefore, even if the order of detention has been quashed the petitioner is not going to be released from jail.
13. In view of the above, the present petition stands dismissed. No order as to costs.
(VIVEK RUSIA) (BINOD KUMAR DWIVEDI)
JUDGE JUDGE
Vatan
Signature Not Verified
Signed by: VATAN
SHRIVASTAVA
Signing time: 20-06-2025
13:28:48