Madras High Court
Ayee vs State Of Tamil Nadu on 2 June, 2025
Author: A.D.Jagadish Chandira
Bench: A.D.Jagadish Chandira
HCP(MD)No.79 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 02.06.2025
CORAM:
THE HONOURABLE MR.JUSTICE A.D.JAGADISH CHANDIRA
and
THE HONOURABLE MS.JUSTICE R.POORNIMA
HABEAS CORPUS PETITION(MD)No.79 of 2025
Ayee ... Petitioner
vs.
1. State of Tamil Nadu,
Rep by its,
The Additional Chief Secretary to Government,
Home, Prohibition and Excise Department,
Secretariat,
Chennai-600 009.
2. The District Collector and District Magistrate,
O/o. The Collectorate,
Sivagangai District.
3. The Superintendent,
Central Prison,
Madurai. ... Respondents
PRAYER: Petition filed under Article 226 of the Constitution of
India, to issue a Writ of Habeas Corpus, calling for the entire records in
detention passed in detention order in CRMP No.20/GOONDA/2024
dated 29.07.2024 and set aside the same as illegal and direct the
Page No.1 of 8
https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/06/2025 05:23:56 pm )
HCP(MD)No.79 of 2025
respondents to produce the body or person of the petitioner's son
namely, Asaimuthu, Male aged 24 years, S/o.Muthupandi (now
detained at Central Prison, Madurai) before this Court and set him at
liberty.
For Petitioner : Mr.G.Karuppasamy Pandiyan
For Respondents : Mr.A.Thiruvadi Kumar
Additional Public Prosecutor
ORDER
[Order of the Court was made by A.D.JAGADISH CHANDIRA, J.] The petitioner is the mother of the detenu viz., Asaimuthu, S/o.Muthupandi, aged about 24 years. The detenu has been detained by the second respondent by his order in CRMP No.20/GOONDA/2024 dated 29.07.2024, 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 No.2 of 8 https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/06/2025 05:23:56 pm ) HCP(MD)No.79 of 2025
3. Though several grounds have been raised in the Habeas Corpus Petition, learned counsel for the petitioner submitted that the Detaining Authority, while detaining the detenu, has relied on the remand order, but the same has not been furnished to the detenu. It is, therefore, stated that the detenu is deprived of his valuable right to make an effective representation.
4. On a perusal of the Booklet, this Court finds that the remand order relied on by the Detaining Authority has not been furnished to the detenu. Therefore, we are of the view that the non- furnishing of the said document would deprive the detenu of his valuable right to make an effective representation. It is in the said circumstances, this Court finds that the impugned detention order passed by the Detaining Authority is vitiated.
5. In this context, it is useful to refer to the Judgment of the Honourable Supreme Court in the case of Powanammal vs. State of Tamil Nadu, reported in (1999) 2 SCC 413, wherein the Apex Court, after discussing the safeguards embodied in Article 22(5) of the Constitution Page No.3 of 8 https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/06/2025 05:23:56 pm ) HCP(MD)No.79 of 2025 of India, observed that the detenu should be afforded an opportunity of making a representation effectively against the detention order and that the failure to supply every material in the language which can be understood by the detenu, is imperative. The relevant portion of the said decision is extracted hereunder:
''6. The short question that falls for our consideration is whether failure to supply the Tamil version of the order of remand passed in English, a language not known to the detenue, would vitiate her further detention.
...
...
9. However, this Court has maintained a distinction between a document which has been relied upon by the detaining authority in the grounds of detention and a document which finds a mere reference in the grounds of detention. Whereas the non-supply of a copy of the document relied upon in the grounds of detention has been held to be fatal to continued detention, the detenu need not show that any prejudice is caused to him. This is because the non-supply of such a document would amount to denial of the right of being communicated the grounds and of being afforded the opportunity of making an effective representation against Page No.4 of 8 https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/06/2025 05:23:56 pm ) HCP(MD)No.79 of 2025 the order. But it would not be so where the document merely finds a reference in the order of detention or among the grounds thereof. In such a case, the detenu's complaint of non-supply of document has to be supported by prejudice caused to him in making an effective representation. What applies to a document would equally apply to furnishing a translated copy of the document in the language known to and understood by the detenu, should the document be in a different language.
...
...
16. For the above reasons, in our view, the non supply of the Tamil version of the English document, on the facts and in the circumstances, renders her continued detention illegal. We, therefore, direct that the detenue be set free forthwith unless she is required to be detained in any other case. The appeal is accordingly allowed.''
6. We find that the above cited Powanammal's case applies in all force to the case on hand, as we find that non-furnishing of the remand order relied on by the Detaining Authority to the detenu, has impaired his constitutional right to make an effective representation Page No.5 of 8 https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/06/2025 05:23:56 pm ) HCP(MD)No.79 of 2025 against the impugned preventive detention order. To be noted, this constitutional right is ingrained in the form of a safeguard in Clause (5) of Article 22 of the Constitution of India. We, therefore, have no hesitation in quashing the impugned detention order.
7. In the result, the Habeas Corpus Petition is allowed and the order of detention in CRMP No.20/GOONDA/2024 dated 29.07.2024, passed by the second respondent is set aside. The detenu, Asaimuthu, S/o.Muthupandi, aged about 24 years, is directed to be released forthwith, unless his detention is required in connection with any other case.
[A.D.J.C., J.] [R.P., J.]
02.06.2025
Index : Yes / No
Neutral Citation : Yes / No
bala
To:
1. The Additional Chief Secretary to Government, Home, Prohibition and Excise Department, Secretariat, Chennai-600 009.
Page No.6 of 8 https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/06/2025 05:23:56 pm ) HCP(MD)No.79 of 2025
2. The District Collector and District Magistrate, O/o. The Collectorate, Sivagangai District.
3. The Superintendent, Central Prison, Madurai.
4.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
Page No.7 of 8 https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/06/2025 05:23:56 pm ) HCP(MD)No.79 of 2025 A.D.JAGADISH CHANDIRA, J.
AND R.POORNIMA, J.
bala ORDER MADE IN HCP(MD)No.79 of 2025 DATED : 02.06.2025 Page No.8 of 8 https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/06/2025 05:23:56 pm )