Bombay High Court
Sharad S/O Chandanlal Jaiswal vs State Of Maharashtra And Anr. on 21 February, 1991
Equivalent citations: 1991(4)BOMCR233, (1994)94BOMLR803
JUDGMENT N.P. Chapalgaonker, J.
1. Petitioner is a member of the Municipal Council and is a journalist. He is a Commerce Graduate and is associated with some educational institutions and sport association. On 22nd April, 1989, a show cause notice purporting to be under section 59 of the Bombay Police Act, 1951, requiring petitioner to show cause as to why action under section 56(1)(a) and 56(1)(bb)(1) of the said Act be not taken against him and he be not externed from the areas of Parbhani, Nanded and Akola Districts for a period of one year. It was contended that since last five years petitioner's acts have created or are likely to cause alarm, danger or harm., Instances of these acts were cited as offences registered at Serial Nos. 92 of 84, 122 of 85, 150 of 85, 24 of 87 and 125 of 88 in Hingoli Police Station. It was also mentioned in the notice that five non-cognizable cases have also been registered in the said Police Station against the petitioner and Police have instituted chapter cases under Chapter VIII of the Code of Criminal Procedure, in the year 1986 and 1987. It was also alleged that witnesses are not coming forward to depose against the petitioner by fear of injury to the person and property. In part 2 of the said notice, it was also alleged that the petitioner caused delay in the emersion procession of Lord Ganesh in the year 1986 and in the year 1988. Because of this, communal tension erupted in Hingoli town and the activities of the petitioner cited above, are creating hatred between sections of the society which are prejudicial to the public order and the petitioner can be treated to be a person endangering public order. In reply to the said notice, petitioner contended that he is a respectable citizen who has worked as Vice-President of the Municipal Council for three years and he is not convicted in any offences registered against him. He is acquitted of some offences and rest of the matters are pending. It was also denied that the witnesses are not coming forward to depose against the petitioner. He also denied the charge that the emersion procession was deliberately delayed and he pointed out in the year 1988, that idol of the petitioner's institution was first emersed. Various documents showing the association of the petitioner with charitable institutions and political parties and affidavits of some citizens were also filed. On 9th May, 1989, Sub-Divisional Magistrate, Hingoli, was pleased to pass an order under section 56(1)(bb)(1) of the Bombay Police Act, 1951, directing petitioner that he should remove himself from the Districts of Parbhani, Nanded and Akola, for a period of nine months from the date of the order. Aggrieved by this order, petitioner preferred an appeal before the State Government on 17th May, 1989. In the appeal-memo, he submitted that the Sub-Divisional Magistrate enquiring the matter, is a biased person for the reason that in June, 1988, he had caused the eviction of hutment dwellers during the rainy season which was objected to by the petitioner and the case of the hutment dwellers was represented by the petitioner before the State of Maharashtra and for this reason, Sub-Divisional Magistrate, Hingoli, has passed the externment order without due application of mind. The State of Maharashtra by its order dated 11th July, 1989, was pleased to dismiss the appeal filed by the petitioner but limited the extent of the externment order to parbhani District alone. This order passed by the State Government dated 11th of July, 1989, is the subject-matter of challenge in this writ petition.
2. Shri S.S. Chaudhary, learned Counsel appearing for petitioner, has assailed the order of externment mainly raising three contentions. His first submission is that the grounds for externment of the petitioner mentioned in the notice as well as in the order are vague in nature. He further submits that the action of the Sub-Divisional Magistrate, Hingoli, is mala fide since petitioner had objected demolition of huts by the Sub-Divisional Magistrate who was also acting as an Assistant Collector. Last point raised by Shri Chaudhary is that, there is no evidence to believe that the petitioner is guilty of such deeds which are likely to cause a reasonable apprehension in the mind of the authority to justify an action under section 56 of the Bombay Police Act, 1951. Shri Chaudhary further submits that the externment order is passed on the grounds different than those were intimated to the petitioner in the notice under section 59 of the Act of 1951. According to him, the main basis on which the powers under the Bombay Police Act were sought to be exercised as given in the notice are, that five cases for different crimes are registered against the petitioner in Hingoli Police Station, alleging that he has committed cognizable offences and five cases have been reported which are non-cognizable in nature. Apart from this, three chapter cases for action under section 107 and 151 of the Code of Criminal Procedure, have also been registered against the petitioner. Whereas the externment order does not say even a word about the pendency of these criminal cases and proceedings. According to Shri Chaudhary, apprehension in the mind of the authority that the petitioner is likely to cause terror, danger and injury to the citizens in Hingoli town, was based on the existence of these cases, whereas the externment order does not mention this ground. Substance of the grounds mentioned in the externment order is based on three allegations. The first is that the activities and approach of the petitioner during the year 1986 Ganpati procession in Hingoli, was intended to cause communal misunderstanding. The second is that, his activities during the year 1988 Ganpati procession, were intended to cause and create feeling of enmity and hatred on grounds of religion, and the third is that the petitioner planned and abated installation of statue of Dr. Ambedkar over night in an encroached Government land, without prior permission in the year June, 1988. It is further submitted by Shri Chaudhary that, no independent evidence has been lead by the respondent State to substantiate these three allegations. Since the Assistant Collector wanted to remove certain huts from a locality called 'Talabkatta' in Hingoli and since petitioner organized an agitation against the said demolition of huts and represented case of the hutment dwellers in his capacity as Vice-President of the Municipal Council, Hingoli, authorities were irritated and a mala fide action in colourable exercise of powers under section 56 was resorted to extern the petitioner.
3. In reply to these submission, Shri D.H. Wagh, learned Addl. Public Prosecutor, submits that all the grounds in the externment order were substantially mentioned in the notice and if externment order is passed on some of the grounds instead of all the grounds mentioned in the notice under section 59, it would not, by itself, invalidate the externment order. He further submitted that Shri Kerure, Sub-Divisional Magistrate, Hingoli, has negative the contentions raised by the petitioner and the allegation of mala fide is without any basis.
4. It is true that the externment order is based only on some of the grounds which are mentioned in the notice under section 59. But it is not based on any ground which was not intimated to the petitioner under section 59. Purpose of the notice is to make aware the person against whom action is proposed about the allegations against him. If the general nature of the allegations is intimated, it is sufficient compliance of the requirement. If the Magistrate, in an enquiry, arrives at a conclusion that some of these grounds are not substantiated then he may refuse to consider those grounds as basis for externment. But if he is satisfied that other grounds intimated to the petitioner are found to be correct, after considering the explanation given by the person concerned and the record made available to him, he would be justified in proceedings on the basis of those grounds only. Therefore, contention of Shri Chaudhary, in this regard, will have to be rejected. It is not necessary to consider remaining two submissions of Shri Chaudhary, in view of another point which this Court will have to consider.
5. As the facts of this case would go to show that the order of externment was passed against the petitioner on 9th May, 1989, and though this Court had admitted this writ petition by granting rule on 28-7-1989, only rule regarding interim relief was granted at that time. Therefore, the petitioner had to remove himself from the District of Parbhani on 28-7-1989. Interim stay was granted by this Court on 17-8-1989 staying the order of externment imposing some conditions. Therefore, the externment period commenced firstly from the date of externment order i.e. 9th of May, 1989 and secondly at least from the date when the State Government had dismissed the appeal i.e. from 11th of July, 1989. Section 58 of the Bombay Police Act, 1951, provides that a direction under sections 55, 56, 57 or 57-A not to enter any particular area, shall be for such period as may be specified therein and shall in no case exceed a period of two years from the date on which the person removes himself or is removed from the area. Section 58 of the Act of 1951 is quoted below :---
"58. A direction made under section 55, 56, 57 or 57-A not to enter any particular area or such area and any district or districts, or any part thereof, contiguous thereto, or any specified area or areas as the case may be, shall be for such period as may be specified therein and shall in no case exceed a period of two years from the date on which the person removes himself or is removed from the area, district or districts or part aforesaid or from the specified area or areas, as the case may be".
Therefore, the maximum period for which an order of externment could have been passed, is two years and whatever period is specified in the order of externment, shall be operative from the day when a person removes himself from the said area. It is not in dispute that when the appeal was dismissed, no stay was granted to the petitioner. Appeal was dismissed on 11th of July, 1989, No stay was granted to the petitioner by any authority till 17th of August, 1989, and the petitioner had to go out of Parbhani district. Since the period started running from 11th of July, 1989, it cannot last for more than nine months thereafter and, therefore, assuming that all the grounds raised for externment are valid, the externment order has become infructuous now. As against this, Shri D.H. Wagh, learned Addl. Public Prosecutor, representing respondents, submits that the removal of the petitioner from Parbhani District, for a period of nine months is necessary and he was removed only for a period of about one month and further operation of the order was stayed by the interim relief granted by this Court. He, therefore, submits that the remaining period of externment will have to be undergone by the petitioner and if this Court comes to the conclusion that the grounds for externment are valid, then the petitioner should be directed to obey the order and remove himself from the District of Parbhani for remaining period of the order.
6. Provisions of Chapter V(II) of the Bombay Police Act, 1951, generally are preventive in nature. They are similar in character to the provisions contained in Chapter VIII of the Code of Criminal Procedure though the actions which can be taken differ. These provisions are preventive and not punitive. These are not intended for punishment of past offences. Purpose of the proceedings under these provisions is to prevent commission of breach of peace which is imminent. Punishment may be defined as infliction of some pain, suffering, loss or social disability, as a direct consequence of some action or omission on the part of the person punished. Therefore, punishment is a consequence which a person would be asked to suffer because of something done by him in the past. A punishment can be deterrent or reformative. It is intended to deter other members of the society so that they should not commit the same mistake and it is reformative in the sense that the person who has done a misdeed should be given to understand that he has to change and mend his ways. Neither of these intentions do exist when an order under Chapter V(II) of the Bombay Police Act, 1951, is made, Judging from past conduct of the person and having regard to the present conditions of public order in a particular locality, it is apprehended by the authorities that such a person is likely to create disturbance, as are specified in those provisions, the action is proposed. After considering the explanation given by the person and the material placed on record by the Police authorities, when the Magistrate finds that the apprehension is well founded, personal liberty of that person is restricted by the order passed under these provisions. Restrictions on personal liberty will always have to be reasonable one and they will have to be construed strictly.
7. If an order is passed externing a person from a particular locality under section 56 of the Bombay Police Act, and if he removes himself from that locality, the period mentioned in the order starts running from the day when he so removes, as is specifically provided by section 58, quoted above. There is no provision in section 58 or anywhere else in the Bombay Police Act, providing that the period for which the order under section 55, 56, 57 or 57-A, is stayed by the State Government, or by the High Court, or the Supreme Court, shall be excluded while counting the period for which the person will have to remove himself. In the absence of such a provision, an order passed under this chapter of the Bombay Police Act, 1951, shall cease to have effect on the day when the period specified in the order commencing from the day when the person directed removes himself from the said locality, is over, and in no case, it can be revived after that period. Grant of stay by the State Government or by this Court, has no effect to extend the outer limit fixed by section 58 for operation of the order. Contention of Shri Wagh, that if for some period the order is stayed, the period is automatically extended for the period covered by the stay of the said order cannot be accepted for the reason that there is a basic difference between the sentence imposed as punishment and the restriction to the personal liberty imposed on a person apprehending some future happenings. In case of punishment, misdeed is complete. In case of prevention, apprehension about future misconduct should be an existing one and for how much period such apprehension would be valid, is a question to be determined by the authority in the light of the facts of each case, and the period so fixed, cannot stand extended because of stay of the externment order.
8. Supreme Court, in the case of Pandharinath Shridhar Rangnekar v. Dy. Commissioner of Police, State of Maharashtra, , observed thus :
"How long, within the statutory limit of 2 years fixed by section 58, the order shall operate and to what territories, within the statutory limitations of section 56 it should extend, are matters which must depend for their decision on the nature of the date which the authority is able to collect in the externment proceedings".
In the instant case, authorities came to the conclusion that removal of the petitioner for a period of nine months is enough and if section 58 lays down that this period will commence from the day when he has removed himself from the area, it will start running from that day. It is not the case of the respondent State that despite no stay between the dismissal of the appeal and grant of interim relief by this Court, petitioner had not removed himself from Parbhani District. Therefore, the period of externment order is already over. Satisfaction of the authority competent to pass an order under section 56, is mainly based on the circumstances which are prevailing at the time when the order is passed. Exigencies of the situation are likely to change year to year and month to month and, therefore, what was sufficient to the satisfaction of the authority to pass an order under section 56 in the year 1987, may not be felt sufficient by the same authority in the year 1991.
9. Since I am holding that the period of externment is already over, no useful purpose would be served by considering the validity or otherwise of the grounds of externment. Therefore, this writ petition is disposed of having become infructuous. There shall be no order as to costs.