Bombay High Court
Pramod Ashok Pujari vs The State Of Maharashtra & Anr on 7 August, 2012
Author: A.M. Khanwilkar
Bench: A.M. Khanwilkar, Rajesh G. Ketkar
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE SIDE
WRIT PETITION NO.2081 OF 2012
Pramod Ashok Pujari ... Petitioner
Vs.
The State of Maharashtra & anr. .... Respondents
Mr.D.S. Mhaispurkar, Amicus Curiae
Mrs.A.S. Pai, APP, for the Respondent - State
CORAM: A.M. KHANWILKAR &
R.G.KETKAR, JJ.
JUDGEMENT RESERVED ON: 3rd AUGUST, 2012
JUDGEMENT DELIVERED ON: 7th AUGUST, 2012
JUDGEMENT (PER A.M. KHANWILKAR, J.):-
1. This letter petition has been received through Nashik Central Prison from the detenu. It has been treated as Writ Petition under Article 226 of the Constitution of India, questioning the preventive detention order passed against the detenu on 16.11.2011 under the signature of Under Secretary to the Government of Maharashtra, Home Department (Special) in exercise of powers under 3(3) of the Maharashtra Prevention of vss 1 of 24 ::: Downloaded on - 09/06/2013 18:57:13 ::: wp.2081.2012.sxw Dangerous Activities of Slumlords, Bootleggers, Drug Offenders and Dangerous Persons Act, 1981 (hereinafter referred to as the said Act). The detention order was passed whilst the detenu was already lodged in jail in connection with the criminal offence registered against him under the provisions of the Indian Penal Code and Bombay Police Act. After passing of the order, the same has been served on the detenu in jail. Even the grounds of detention has been served on the detenu in jail. Since the petition is filed through jail, we requested Mr.Mhaispurkar, Advocate, to appear as Amicus Curiae to espouse the cause of the petitioner.
We also permitted him to file a formal petition after going through the compilation of documents forming part of the grounds of detention served on the detenu in jail. Copy of the said compilation was made over to the learned Amicus Curiae by the Office of the Public Prosecutor. Accordingly, the learned Amicus Curiae has filed memo of formal Writ Petition and has reiterated the grounds articulated in the memo of petition during his arguments before us.
2. The first contention, is that, since the detenu was already in jail, the subjective satisfaction recorded by the Detaining Authority for issuing the impugned detention order is vitiated. In that, the vss 2 of 24 ::: Downloaded on - 09/06/2013 18:57:13 ::: wp.2081.2012.sxw subjective satisfaction is founded on the ipse dixit of the sponsoring authority as well as the Detaining Authority and not supported by any circumstance or material indicative of real possibility of release of the detenu on bail, who was already in custody. The learned Amicus Curiae has stretched his argument to the extreme by contending that on the date of passing of the detention order, if no bail application has been moved by the detenu or was pending, then it necessarily follows that there was no likelihood of the person in custody being released on bail. In such cases, the detention order would be nothing but illegal.
3. To buttress this argument, reliance is placed on the decision of the three-Judge bench of the Apex Court in the case of Rekha vs. State of Tamil Nadu & anr., (2011) 4 SCC 260. Reliance is also placed on another decision of three-Judge bench in the case of Yumman Ongbi Lembi Leima vs. State of Manipur & Ors.,, (2012) 2 SCC 176. Before we analyse the facts of the present case, we would deal with the statement of law expounded in the aforesaid decisions. In Rekha's case (supra), in para 7, the Court found, as of fact, that the grounds of detention did not mention any details such as about similar cases in which bail was allegedly vss 3 of 24 ::: Downloaded on - 09/06/2013 18:57:13 ::: wp.2081.2012.sxw granted by the Court concerned. No date of bail order was mentioned, nor the bail application number, nor whether the bail orders were passed in respect of co-accused in the same case, nor about the bail orders passed in respect of other co-accused in cases on same footing, as the case of the accused. On the other hand, the extracted portion of para 4 of the grounds of detention mentioned that although the detenu was arrested in connection with the criminal offence of tampering the original labels and printing fresh labels to make them appear as though they are not expired drugs and redistribute the same for sale to the general public, the detenu "had not moved any bail application till the date of passing of the order". The detenu was arrested on 15.3.2010 and the detention order was passed on 8.4.2010. In the light of these facts, the Court opined that the statement made by the Detaining Authority in the grounds of detention that the detenu is taking action to apply for bail before the higher Court and since in similar cases, bails were granted by the Courts after lapse of time, there was real possibility of detenu coming out on bail in the said criminal case by filing a bail application before the higher Courts, was mere ipse dixit of the Detaining Authority. On that basis, it was held that such subjective satisfaction could not be relied upon to vss 4 of 24 ::: Downloaded on - 09/06/2013 18:57:13 ::: wp.2081.2012.sxw substantiate the alleged imminent possibility of the detenu coming out on bail. The Court, therefore, went on to hold that the detention order was illegal and vitiated.
4. Notably, in the same decision, the Apex Court in para 10 of the decision, has observed that if details were to be given by the authority about the alleged bail orders in similar cases mentioning the date of the orders, the bail application number, whether the bail order was passed in respect of co-accused in the same case, and whether the case of the co-accused was on the same footing as the case of the petitioner, then, of course, it could be argued that there is likelihood of the accused being released on bail, because it is normal practice of most Courts that if the co-accused has been granted bail and the accused is on the same footing, as that of the petitioner, then the petitioner is ordinarily granted bail.
5. In our opinion, therefore, the decision in Rekha's case (supra), is not an authority on the extreme proposition canvassed before us that in cases where no bail application is pending on the date of passing of the detention order, detention order cannot be passed "at all" against the accused, who is already in jail. The vss 5 of 24 ::: Downloaded on - 09/06/2013 18:57:13 ::: wp.2081.2012.sxw judicial review of the subjective satisfaction reached by the Detaining Authority, therefore, will have to be tested on case to case basis; and if tangible justification is spelt out in the grounds of detention that even though the accused is already in jail, yet, it is imminent to issue order of preventive detention qua him, that would be permissible and legitimate.
6. Even the exposition in the case of Leima (supra) will have to be understood accordingly. This decision reiterates the exposition in the case of Rekha (supra), which was decided in earlier point of time. Indeed, in this decision, the main contention of the petitioner was that the personal life and liberty of a person was too precious to be allowed to be interfered with in the manner in which it had been done in that case. The Court found that the detention order was not warranted in the fact situation of that case as it did not disclose any material which was before the Detaining Authority, other than the fact that there was every likelihood of the detenu being released on bail in connection with the cases in respect of which he had been arrested, to support the order of detention.
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7. We may now turn to the grounds of detention served on the detenu. It refers to the attempts made in the past to prevent the involvement of the petitioner in commission of criminal activities prejudicial to the maintainance of public order in the concerned localities by issuance of externment orders in 2005 and again in 2008 including a preventive detention order under the subject Act in 2008. It also refers to the fact that the petitioner has been convicted in as many as 23 criminal cases. Reference is then made to the complaint received from Shantilal Hiralal Shah about the incident on 25.7.2011 and offence registered on that basis u/s 397 of the I.P.C. and 37(i)(a) r/w 135 of the Bombay Police Act.
Notably, the grounds of detention refer to the fact that on 26.7.2011, the detenu was produced before the Magistrate for remand. The Magistrate granted remand of police custody till 2.8.2011, which was later on extended till 9.8.2011. On 9.8.2011, the Magistrate remanded the detenu to judicial custody which was extended from time to time until the passing of the impugned detention order. The grounds also pointedly refer to the fact that on 26.9.2011, the advocate for the detenu had submitted application for bail before the Magistrate and which was eventually rejected on 26.9.2011. Thereafter, chargesheet came to be filed in vss 7 of 24 ::: Downloaded on - 09/06/2013 18:57:13 ::: wp.2081.2012.sxw connection with the said criminal offence in the concerned Court.
The grounds of detention then advert to the fact that confidential enquiry was made about the criminal activities of the detenu in the localities of Jawahar Nagar, Road No.5 to 18, Sidharth Nagar, Motilal Nagar, S.V. Road, Shrirang Sable Marg, Goregaon (W), Mumbai-400062 wherein it was noticed that a large number of people were victimised by the detenu in the recent past. It is also noted that the detenu was found to be a dangerous person and nobody was ready to complain and make statement openly against him, due to fear of retaliation. The witnesses, only on being assured that their names and identities will be kept secret and concealed and they would not be called upon to give evidence against the detenu in any Court of Law or any other open forum, have expressed willingness to give their statements about the criminal activities of the detenu. The grounds of detention then reproduces the contents of the in-camera statements of the two witnesses disclosing the involvement of the detenu in the criminal activities in the vicinity, indicating that the detenu unleashed a reign of terror and having become a perpetual danger to the society at large.
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8. After having adverted to these matters, the Detaining Authority in paragraph 7 proceeded to record its subjective satisfaction in the following words:
7. I have carefully gone through the material placed before me and I am subjectively satisfied that you are acting in a manner prejudicial to the maintenance of public order.
I am aware that you are not granted bail in connection with Goregaon Police station, C.R. No.261/2011 and as such you are in a judicial custody. However you may be granted bail any time under the ordinary law of the land and you may avail of the bail facility in the said case, as the offence is not compulsorily punishable with death or life imprisonment. In view of your tendencies and inclination reflected in the offences committed by you as stated above, I am further satisfied that after your release on bail and your becaming a free person and in the event of your being at large, you being criminal, are likely to indulge in similar activities prejudicial to the maintenance of public order in future and that with a view to prevent you from acting in such prejudicial manner in future, it is necessary to detain you under the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders, Dangerous Persons and Video Pirates Act, 1981 (Mah. Act. No.LV of 1981) (Amendment 1996), (Amendment 2009) (emphasis supplied)
9. The above-mentioned highlighted portion leaves no manner of doubt that the Detaining Authority was fully aware of the fact that the detenu had applied for bail in the pending criminal case and the same was rejected on 26.9.2011. The Detaining Authority was also aware that on the date passing of the detention order i.e., 16.11.2011, no bail application was moved by the detenu or was vss 9 of 24 ::: Downloaded on - 09/06/2013 18:57:13 ::: wp.2081.2012.sxw pending in any Court; and further the chargesheet in the said criminal case was already filed on 19.10.2011. Keeping that in mind, the Detaining Authority arrived at the subjective satisfaction that the detenu may be granted bail at any time under the ordinary law of the land as the offence was not compulsorily punishable with death or life imprisonment and that the detenu may avail of bail in the said case. Thus, the Detaining Authority has spelt out tangible basis for arriving at the subjective satisfaction that there was imminent possibility of petitioner being released on bail -
considering the fact that he was not charged for offence punishable compulsorily with death or life imprisonment. Further, granting bail in such cases, after filing of the chargesheet in the case, is the normal practice of most Courts. A priori, it cannot be argued that it is a case of mere ipse dixit of the Detaining Authority regarding the imminent possibility of the accused coming out on bail. In the facts of the present case, therefore, the exposition in Rekha (supra) and Leima (supra), pressed into service by the learned Amicus Curiae will be of no avail.
10. The Learned APP has placed reliance on the exposition of the Apex Court in the case of Union of India vs. Arvind Shergill AIR vss 10 of 24 ::: Downloaded on - 09/06/2013 18:57:13 ::: wp.2081.2012.sxw 2000 SC 2924. In paragraph 4 of this decision, the Apex Court noted that the High Court had virtually decided the matter as if it was sitting in appeal on the subjective satisfaction reached by the Detaining Authority consequent to which the preventive detention order came to be passed. The Apex Court noted that the language of Section 3 of the COFEPOSA (corresponding to section 3 of the subject Act), clearly indicates that the responsibility for making a detention order rests upon the Detaining Authority who alone is entrusted with the duty in that regard and it will be a serious derogation from that responsibility if the Court substitutes its judgment for the satisfactiion of that authority on an investigation undertaken regarding sufficiency of the materials on which such satisfaction was grounded. The Court further noted that the only scope of inquiry is whether the grounds disclosed by the Authority in the order are relevant to the object which the legislation has in view, that is, for preventing the detenu from engaging in prejudicial activities. The concerned authorities have to take note of the various facts including the fact that the proposal was founded on solitary instance against the detenu and that he was granted bail earlier in respect of which application for cancellation of the same was made but was rejected by the High Court.
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11. We may now turn to the other decisions relied on by the learned APP. Reliance is placed on the decision of the Apex Court in the case of Noor Salman Makhani vs. Union of India, 1994 Cr.L.J. 602. In that case, the grievance of the detenu was that the detention order as passed, suffered from non-application of mind because of the bald statement made by the Detaining Authority about the possibility of detenu likely to be released on bail. The Apex Court rejected that plea in the facts of that case by observing that nothing more could have been said in the grounds of detention by the Detaining Authority in the context of its subjective satisfaction about the possibility that the detenu was likely to be released on bail. In that case, the apprehension of the Detaining Authority came to be true as the detenu was in fact released on bail subject to certain conditions on 25.9.1992, immediately after the order of detention was passed on 18.9.1992.
12. Reliance is also placed on the decision of the Division Bench of this Court in the case of Omprakash Parshuram Rihal vs. C.D. Singh, 1995 (1) ALL. M.R. 491. The challenge in that case was on similar lines, as in the present case. Even in that case, the vss 12 of 24 ::: Downloaded on - 09/06/2013 18:57:13 ::: wp.2081.2012.sxw detenu had moved a bail application which was rejected on 10.10.1994. Inspite of that, detention order was passed on 24.11.1994 under the provisions of Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988. The argument was that the subjective satisfaction of the Detaining Authority lacked awareness of any compelling necessity. The Court negatived the said plea and while doing so, relied on the observation of the Apex Court in the case of Biru Mahato vs. District Magistrate, Dhanbad, AIR 1982 SC 1539, Merugu Satyanarayana vs. State of Andhra Pradesh & ors., AIR 1982 SC 1543, Devi Lal Mahto vs. State of Bihar & anr., AIR 1982 SC 1548, and Vijay Kumar vs. Union of India, (1988) 2 SCC 57. The Apex Court in these decisions has observed that the awareness must be of the fact that the person, against whom the detention order is being made, is already under detention or in jail in respect of some offence. This awareness must find its place either in the grounds of detention or in the affidavit justifying the detention order when challenged.
13. The learned Amicus Curiae, however, was at pains to submit that keeping in mind the latest decision of the Apex Court, vss 13 of 24 ::: Downloaded on - 09/06/2013 18:57:13 ::: wp.2081.2012.sxw we should hold that the preventive detention is a jurisdiction of suspicion and to prevent misuse of this potentially dangerous power, it must be confined within the narrow limits that the same would be permitted only if the ordinary law of the land cannot deal with the situation. We are afraid, in the facts of the present case, it may not be possible to countenance this argument. As noticed earlier, the preventive detention order has been passed in exercise of powers under the said Act which is intended to prevent the dangerous activities of the detenu, which are prejudicial to the maintainance of public order. The detenu has been found to be a habitual offender. He was not only externed on two occasions in 2005 and 2008 respectively, but was required to be detained by issuance of preventive detention order under the subject Act in October, 2008 because of his continual criminal activities prejudicial to the maintainance of public order. He has been convicted in 23 criminal cases. The sentence period in each of the said case ranges upto a maxium of 6 months. Nevertheless, the detenu has shown propensity to engage himself in criminal activities, unabatedly, which are prejudicial to the maintainance of public order. That is evident from the latest criminal case registered against the detenu in respect of the incident of 25.7.2011 as also vss 14 of 24 ::: Downloaded on - 09/06/2013 18:57:13 ::: wp.2081.2012.sxw from the in-camera statements of two witnesses, who have spoken about the criminal activities of the detenu in the vicinity during the relevant period. These witnesses have plainly stated that they were afraid to give statements due to fear of retaliation by the detenu. It is only on being assured that their statements will be kept secret and they will not be required to give evidence against the detenu in any Court of Law or any other open forum that they expressed willingness to give their statements. The confidential enquiry also revealed that there were large number of people who were victimised by the detenu in the recent past but due to fear, they were not coming forward to give their statement. Accordingly, the argument under consideration will have to be stated to be rejected.
14. That takes us to the next ground urged before us.
According to the petitioner, the compilation of documents, along with the grounds of detention served on the detenu, contains Index in Hindi language. The copy of the original English Index has not been furnished to the detenu. That has deprived the detenu to compare the Index in vernacular language supplied to the detenu with the original Index in English to ascertain the discrepancy vss 15 of 24 ::: Downloaded on - 09/06/2013 18:57:13 ::: wp.2081.2012.sxw therein, if any. That inevitably affected the right to make effective representation guaranteed to the detenu, by the Constitution, under Article 22. The learned APP had produced the original record before us, from which, it is noticed that the original Index was in Marathi language and not in English language. It is not the case of the detenu that he is familiar with or has working knowledge of Marathi language. It is also not the case of the detenu that the description of documents, given in the Index furnished to the detenu in vernacular (Hindi) language, is not corresponding to the contents of the documents supplied to him along with the grounds of detention. It is also not the case of the detenu that the documents supplied to the detenu in Hindi language are not the same as that which are forming part of the proposal, which may be in Marathi or English language, as the case may be. In our opinion, therefore, non furnishing of copy of the original Index in Marathi language does not take the matter any further. The purpose of providing Index is to facilitate locating the relevant document on the basis of pagination alloted to it. The Index, by no stretch of imagination, can be said to be a document relied upon by the Detaining Authority in forming its subjective satisfaction. Thus, non supply of copy of the original Index in vss 16 of 24 ::: Downloaded on - 09/06/2013 18:57:13 ::: wp.2081.2012.sxw Marathi language to the detenu, by no standards, can be said to have abridged the fundamental right of the detenu, much less resulting in affecting his right to make effective representation.
15. The learned Amicus Curiae placed reliance on the decision in the case of Shahnawaz Siraj Shaikh vs. State of Maharashtra & Ors. 2009 ALL MR (Cri) 2608. In that case, the controversy was that the order of detention was challenged on the ground that the detenu did not know English language, in which the grounds of detention and the bulky material was served on him. In that case, the authority had relied on the noting made on every page of the documents accompanying the grounds of detention, recording that the contents thereof were explained to the detenu in Hindi and he understood the same. That is not the stand taken by the Respondents in the present case. Inasmuch as, in the present case, the documents accompanying the grounds of detention have been furnished to the detenu in the language known and understood by him, namely, in Hindi. Suffice it to observe that, in the present case, the grievance is not about non supply of document(s) relied upon much less referred to document by the Detaining Authority, while forming his subjective satisfaction. This vss 17 of 24 ::: Downloaded on - 09/06/2013 18:57:13 ::: wp.2081.2012.sxw decision, in our opinion, has no bearing on the ground under consideration.
16. We may, however, place on record the argument of the learned APP in the context of this ground. According to her, the detenu cannot make grievance of the non supply of original Index in Marathi language, having failed to request the Detaining Authority or the State Government to furnish him the same. We would only observe that if the document is a relied upon document by the Detaining Authority for forming subjective satisfaction, in that case, it will be imperative to supply that document to the detenu in the language known and understood by him, irrespective of, whether the detenu demands copy thereof from the Authority concerned. As aforesaid, in the present case, the grievance about non-supply of copy of original Index in Marathi language cannot be the basis to hold that the right of the detenu to make effective representation is abridged in any manner.
17. The next argument of the Learned Amicus Curiae is that, considering the seriousness of the offence, there was hardly any scope for grant of bail in the criminal case registered against the vss 18 of 24 ::: Downloaded on - 09/06/2013 18:57:13 ::: wp.2081.2012.sxw detenu. For that reason, the subjective satisfaction reached by the Detaining Authority is vitiated. Reliance is placed on the decision of the Apex Court in the case of T. V. Sravanan @ S. A. R. Prasana Venkatachaariar Chaturvedi vs. State (2006) 2 SCC 664 and Rivadeneyta Ricardo Agustin vs. government of the national Capital Territory of Delhi and Ors. 1994 Supp (1) SCC 597. This is another shade of the first argument already considered and rejected hitherto. Be that as it may, in the former case, the Court noted that the order of detention itself mentioned that the detenu had moved application for grant of bail before the Principal Sessions Judge, which was rejected. The detenu then moved another bail application before the High Court, which was withdrawn. The Detaining Authority also noted that the detenu had not moved any bail application subsequently. Even then, the Detaining Authority went on to state that there was possibility of detenu coming out on bail by filing another bail application before the Sessions Court or the High Court, since in similar cases the accused have been granted bail by the Sessions Court or the High Court, after lapse of time. The Court noted that the order of detention was passed merely 12 days after dismissal of the bail application, by the High Court and there was nothing on record to vss 19 of 24 ::: Downloaded on - 09/06/2013 18:57:13 ::: wp.2081.2012.sxw show that the accused had made any preparation for filing of bail application or the bail application was filed by him, which was likely to come up for hearing in due course.
18. In the case of Rivadeneyta Ricardo Augustin (supra), the Apex Court found that, the grounds of detention merely spoke of a possibility of the detenu's release, in case he moves a bail application. It was not mentioned that such a release was likely or that was imminent. On these findings, the issue was answered. In the present case, the grounds of detention, in no uncertain terms, mention about the possibility of petitioner being released if he moved bail but also that his release on bail and becoming a free person was imminent as the offence was not compulsorily punishable with death or life imprisonment and that the chargesheet has already been filed.
19. In the present case, the bail application was rejected on 26th September, 2011. By then, confidential inquiry was already commenced. On the basis of confidential inquiry, the Sponsoring Authority submitted proposal on 7 th October, 2011. Whilst that proposal was pending, charge-sheet came to be filed on 19 th vss 20 of 24 ::: Downloaded on - 09/06/2013 18:57:13 ::: wp.2081.2012.sxw October, 2011 in the criminal case pending against the detenu.
The material gathered during the confidential inquiry, while bail application was pending and the subsequent in-camera statements of the two witnesses, fortified that large number of people in the vicinity were victimised by the criminal activities of the detenu and were unwilling to depose against the petitioner, as he was a desperado and indulged in criminal activities, which are prejudicial to the maintenance of public order and more so, having struck terror in the minds of people living in the vicinity referred to in the grounds of detention and were not willing to give statements openly against the detenu, due to fear of retaliation. The Detaining Authority considered all these matters including the factum of case registered against the detenu was for offence which was not compulsorily punishable with death or life sentence and the Courts would normally grant bail in those matters, after filing of the charge-sheet. Moreover, the subjective satisfaction has been reached in the present case, keeping in mind that the petitioner was habitual offender and continued to indulge in criminal activities prejudicial to public order, unabatedly, inspite of having been convicted in 23 criminal cases, besides the preventive action taken against him on three occasions in the past. In substance, the vss 21 of 24 ::: Downloaded on - 09/06/2013 18:57:13 ::: wp.2081.2012.sxw subjective satisfaction is not founded on one factor but, combination thereof and totality of all the circumstances indicative of the fact that the ordinary law was not sufficient to prevent the detenu from indulging in criminal activities prejudicial to the maintainance of public order. Accordingly, there is no substance even in this argument under consideration.
20. It was next submitted by the Learned Amicus Curiae that the in-camera statements were recorded on the next day of rejection of bail application of the detenu. As is noticed from the original file, the confidential inquiry had already commenced; and in the process of that confidential inquiry, the in-camera statements of two witnesses came to be recorded on 27 th September, 2011 and 29th September, 2011, which is incidentally soon after the rejection of bail application of the detenu, by the concerned Court, on 26th September, 2011. We fail to understand as to how the subjective satisfaction of the Detaining Authority can be said to have vitiated on account of this coincidence. The Detaining Authority has finally considered the proposal and formed subjective satisfaction to issue order of preventive detention only on 16 th November, 2011 while taking the totality of the circumstances vss 22 of 24 ::: Downloaded on - 09/06/2013 18:57:14 ::: wp.2081.2012.sxw emerging from the documents relied upon by him. It is not the case of the detenu that the in-camera statements was recorded by the Sponsoring Authority under dictation of the Detaining Authority.
Whereas, the proposal for issuance of preventive detention order was submitted by the Sponsoring Authority on 7 th October, 2011, after collating the relevant materials, including the two in-camera statements. So long as the subjective satisfaction recorded by the Detaining Authority cannot be labelled as tainted one, the circumstance pressed into service of recording of in-camera statements by the Sponsoring Authority, soon after the rejection of bail application would not take the matter any further.
21. The next argument of the Learned Amicus Curiae is that the translated copies of the documents, supplied to the detenu, contain signature of Senior Police Inspector and not of the Detaining Authority. Even this grievance of the detenu does not commend to us. The signature of the Senior Police Inspector, appearing on the documents is only to attest the documents as True-Copy, which is a ministerial act and not affecting the right of the detenu, to make effective representation, in any manner.
Accordingly, the argument under consideration deserves to be vss 23 of 24 ::: Downloaded on - 09/06/2013 18:57:14 ::: wp.2081.2012.sxw stated to be rejected.
22. In our opinion, the grounds raised by the Learned Amicus Curiae, to espouse the cause of the detenu are of no avail.
Accordingly, this Petition ought to fail.
23. While parting, we place on record our deep sense of appreciation for the able assistance given by Mr.Mhaispurkar, the Learned Amicus Curiae, in this Letter Petition, received through Jail.
24. Accordingly, the Petition is dismissed.
25. Copy of the order be forwarded to the petitioner forthwith, who is in Jail, for information.
(R.G.KETKAR, J.) (A.M. KHANWILKAR,J.)
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