Madras High Court
Valathi Alias Anjali vs State Of Tamil Nadu on 2 December, 2022
Bench: M.S. Ramesh, N. Anand Venkatesh
HCP(MD)No.1244 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 02.12.2022
CORAM
THE HON'BLE MR JUSTICE M.S. RAMESH
AND
THE HON'BLE MR JUSTICE N. ANAND VENKATESH
H.C.P.(MD)No.1244 of 2022
Valathi alias Anjali ... Petitioner / Detenue
Vs.
1.State of Tamil Nadu,
Rep. by the Additional Chief Secretary to Government,
Home, Prohibition and Excise Department,
Secretariat,
Chennai-600 009.
2.The District Collector and District Magistrate,
Tirunelveli District,
Tirunelveli.
3.The Superintendent of Prison,
Central Prison,
Palayamkottai,
Tirunelveli. ...Respondents
PRAYER: Petition filed under Article 226 of the Constitution of India to
issue a Writ of Habeas Corpus, calling for the entire records connected with
the detention order passed in M.H.S.Confdl.No.76 of 2022 dated
20.05.2022 on the file of the 2nd respondent herein and quash the same and
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HCP(MD)No.1244 of 2022
direct the respondents to produce the detenu or body of the detenu namely
Valathi alias Anjali, aged about 22 years, S/o.Kaliraj, now detained at the
Central Prison, Palayamkottai, before this Court and set him at liberty
forthwith.
For Petitioner : Mr.N.Pragalathan
For Respondents : Mr.A.Thiruvadi Kumar
Additional Public Prosecutor
ORDER
(Order of the Court was made by N. ANAND VENKATESH, J.) The petitioner is the detenu viz., Valathi alias Anjali, aged about 22 years, S/o.Kaliraj. The detenu has been detained by the second respondent by his order in M.H.S.Confdl.No.76 of 2022 dated 20.05.2022 holding him to be a "Goonda", as contemplated under Section 2(f) of Tamil Nadu Act 14 of 1982. The said order is under challenge in this Habeas Corpus Petition.
2.We have heard the learned counsel appearing for the petitioner and the learned Additional Public Prosecutor appearing for the respondents. We have also perused the records produced by the Detaining Authority. Page 2 of 8 https://www.mhc.tn.gov.in/judis HCP(MD)No.1244 of 2022
3.Though several grounds have been raised in the Habeas Corpus Petition, the learned counsel appearing for the petitioner would mainly focus his argument on the ground that there is gross violation of procedural safeguards, which would vitiate the detention. The learned counsel, by placing authorities, submitted that the representation made by the petitioner was not considered on time and there was an inordinate and unexplained delay.
4.The learned Additional Public Prosecutor strongly opposed the Habeas Corpus Petition by filing his counter. He would submit that though there was delay in considering the representation, on that score alone, the impugned detention order cannot be quashed. According to the learned Additional Public Prosecutor, no prejudice has been caused to the detenu and thus, there is no violation of the fundamental rights guaranteed under Articles 21 and 22 of the Constitution of India. Page 3 of 8 https://www.mhc.tn.gov.in/judis HCP(MD)No.1244 of 2022
5.The learned Additional Public Prosecutor, on instructions, submitted that the investigation was completed and charge sheet has been filed on 27.05.2022 on time and the case is now pending in C.C.No.887 of 2022 on the file of the learned Judicial Magistrate No.III, Tirunelveli.
6.The Detention Order in question was passed on 20.05.2022. The petitioner made a representation dated 18.07.2022. The representation was received on 25.07.2022. The file was submitted on 08.08.2022. Thereafter, the Government considered the matter and passed the order rejecting the petitioner's representation on 16.08.2022.
7.It is the contention of the petitioner that there was a total delay of 18 days in considering the representation by the Hon'ble Minister for Electricity, Prohibition and Excise Department after the Deputy Secretary dealt with it, of which, 8 days were Government Holidays and hence, there was inordinate delay of 10 days in considering the representation.
8.In Rekha vs. State of Tamil Nadu (2011 (5) SCC 244), the Honourable Supreme Court has held that the procedural safeguards are Page 4 of 8 https://www.mhc.tn.gov.in/judis HCP(MD)No.1244 of 2022 required to be zealously watched and enforced by the Courts of law and their rigour cannot be allowed to be diluted on the basis of the nature of the alleged activities undertaken by the detenu.
9.In Sumaiya vs. The Secretary to Government (2007 (2) MWN (Cr.) 145), a Division Bench of this Court has held that the unexplained delay of three days in disposal of the representation made on behalf of the detenu would be sufficient to set aside the order of detention.
10.In Tara Chand vs. State of Rajasthan and others, reported in 1980 (2) SCC 321, the Honourable Supreme Court has held that any inordinate and unexplained delay on the part of the Government in considering the representation renders the very detention illegal.
11.In the subject case, admittedly, there is an inordinate and unexplained delay of 10 days in considering the representation by the Hon'ble Minister for Electricity, Prohibition and Excise Department. The impugned detention order is, therefore, liable to be quashed. Page 5 of 8 https://www.mhc.tn.gov.in/judis HCP(MD)No.1244 of 2022
12.In the result, the Habeas Corpus Petition is allowed and the order of detention in M.H.S.Confdl.No.76 of 2022 dated 20.05.2022 passed by the second respondent is set aside. The detenu, viz., Valathi alias Anjali, aged about 22 years, S/o.Kaliraj is directed to be released forthwith unless his detention is required in connection with any other case.
(M.S.R.,J.) (N.A.V.,J.)
02.12.2022
Index : Yes/No
Internet : Yes
Sm
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HCP(MD)No.1244 of 2022
To:
1.The Additional Chief Secretary to Government, Home, Prohibition and Excise Department, Secretariat, Chennai-600 009.
2.The District Collector and District Magistrate, Tirunelveli District, Tirunelveli.
3.The Superintendent of Prison, Central Prison, Palayamkottai, Tirunelveli.
4.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
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and N. ANAND VENKATESH, J.
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