Madras High Court
Chezhiyan vs State Of Tamil Nadu Rep. By on 8 February, 2018
Bench: S.Vimala, T.Krishnavalli
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 08.02.2018
CORAM
THE HONOURABLE DR. JUSTICE S.VIMALA
AND
THE HONOURABLE MRS.JUSTICE T.KRISHNAVALLI
HCP(MD).No.1255 of 2017
Chezhiyan : Petitioner
Vs.
1.State of Tamil Nadu rep. By
The Principal Secretary to Government,
Home, Prohibition and Excise Department,
Fort St. George Chennai-600009.
2.The District Collector and District Magistrate,
O/o. The District Collector and
District Magistrate,
Nagapattinam District, Nagapattinam.
3.The Superintendent
Central Prison, Tiruchirappalli : Respondents
PRAYER: Petition is filed under Article 226 of the Constitution of India
praying for the issue of a Writ of Habeas Corpus, to call for the entire
records, in detention order passed in C.O.C.No.54/2017 dated 10.08.2017 on
the file of the 2nd respondent herein and set aside the same as illegal and
direct the respondents to produce the petitioner namely, Chezhiyan,
S/o.Krishnasamy, male aged 46 years, who is detained in Central Prison,
Tiruchirappalli, before this Court and set him at liberty.
!For Petitioner : Mr.K.A.S.Prabhu
^For Respondents : Mr.C.Ramesh,
Additional Public Prosecutor
:ORDER
[Order of the Court was made by S.VIMALA, J] The petitioner is the detenu viz., Chezhiyan, S/o.Krishnasamy, male aged about 46 years. The detenu has been detained, as per the order of the second respondent, dated 10.08.2017, under Section 2(b) of the Tamil Nadu Act 14 of 1982, branding him as ?Bootlegger?. Challenging the same, the petitioner has come up with this Habeas Corpus Petition.
2.We have heard the learned counsel for the petitioner and the learned Additional Public Prosecutor for the respondents. We have also perused the records carefully.
3.Though several grounds have been raised in the Habeas Corpus Petition, the learned counsel for the petitioner would mainly focus his argument on the ground that there is violation of procedural safeguards, which are guaranteed under Articles 21 and 22 of the Constitution of India. The learned counsel would submit that the representation made by the petitioner was not considered on time and there was an inordinate and unexplained delay. The learned counsel has relied on few Judgments of the Hon'ble Supreme Court. Based on the same, the learned counsel would plead for setting aside the detention order.
4. The learned Additional Public Prosecutor would, however, oppose this Habeas Corpus Petition. He would submit that though there was delay in considering the representation, on that score, the impugned detention order need not be interfered with, as on account of the said delay, 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.
5. We have considered the above submissions.
6. In this case, the Detention Order was passed on 10.08.2017. As against the same, the petitioner made a representation on 21.08.2017. The remarks were called for by the Government from the Detaining Authority on 28.08.2017. The remarks were received on 05.09.2017. Thereafter, the Government considered the issue and passed the order rejecting the representation on 18.09.2017. It is the contention of the petitioner that there was delay of 5 days in receiving the remarks and there was delay of 9 days on the part of the Government in considering the same.
7. Now, the question is as to whether on that score, the impugned order can be quashed.
8. In Rekha Vs. State of Tamil Nadu, [2011 (5) SCC 244], the Hon'ble Supreme Court has held that the right to life and liberty of a person is protected, under Article 21 of the Constitution of India. The Hon'ble Supreme Court has further held that the procedural safeguards are 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 of 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/detenue would be sufficient to set aside the detention order.
10. In Tara Chand Vs. State of Rajasthan and others, [1980 (2) SCC 321], the Hon'ble Supreme Court has held that any inordinate and unexplained delay on the part of the Government in considering the representation renders the detention illegal. This dictum has been followed in several Judgments consistently by the Hon'ble Supreme Court as well as this Court.
11.In the decision in JAYANARAYAN SUKUL v. STATE OF WEST BENGAL reported in AIR 1970 SC 675, it has been held that the Government has to be vigilent in the governance of the citizens and that the representation should be considered as early as possible without any delay.
12.If any representation is received prior to passing the order of detention, the four principles are to be followed in letter and spirit, which reads as follows:-
?First, the appropriate authority is bound to give an opportunity to the detenu to make a representation and to consider the representation of the detenu as early as possible. Secondly, the consideration of the representation of the detenu by the appropriate authority is entirely independent of any action by the Advisory Board. Thirdly, there should not be any delay in the matter of consideration. It is true that no hard and fast rule can be laid down as to measure the time taken by the appropriate authority for consideration but it has to be remembered that the Government has to be vigilant in the governance of the citizens. A citizen's right raises a correlative duty of the State. Fourthly, the appropriate Government is to exercise its opinion and judgment on the representation before sending the case along with the detenu's representation to the Advisory Board.?
13. Applying the said dictum laid down by the Hon'ble Supreme Court, if we look into the facts of the present case, undoubtedly, there is an inordinate and unexplained delay of 5 working days in receiving the remarks and 9 working days delay on the part of the Government in considering the same and therefore, the impugned detention order is liable to be quashed.
14. In the result, this Habeas Corpus Petition is allowed and the impugned Detention Order, passed by the second respondent, in his proceedings in C.O.C.No.54/2017 dated 10.08.2017 is quashed. The detenu, namely, Chezhiyan, S/o.Krishnasamy, male aged 46 years, is ordered to be set at liberty forthwith, if he is not required for detention in connection with any other case.
To
1.The Principal Secretary to Government, Home, Prohibition and Excise Department, Fort St. George Chennai-600009.
2.The District Collector and District Magistrate, O/o. The District Collector and District Magistrate, Nagapattinam District, Nagapattinam.
3.The Superintendent Central Prison, Tiruchirappalli
4.The Superintendent of Prison, Palayamkottai Central Prison, Tirunelveli District.
(in duplicate for communication to the detenu)
5.The Additional Public Prosecutor Madurai Bench of Madras High Court, Madurai.
.