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[Cites 4, Cited by 1]

Madras High Court

Gajendran @ Navaneethakrishnan vs The Additional Chief Secretary To ... on 26 October, 2021

Author: V.Bharathidasan

Bench: V. Bharathidasan, S.Ananthi

                                                                             H.C.P(MD)No.617 of 2021


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED :26.10.2021

                                                      CORAM:

                            THE HONOURABLE MR.JUSTICE V. BHARATHIDASAN
                                               and
                               THE HONOURABLE MRS.JUSTICE S.ANANTHI

                                            H.C.P.(MD) No.617 of 2021

                     Gajendran @ Navaneethakrishnan                       ... Petitioner/Detenu
                                                         -Vs-
                     1. The Additional Chief Secretary to Government,
                        Home, Prohibition and Excise Department,
                        Fort St. George,
                        Chennai-600009.
                     2. The District Collector and District Magistrate,
                        Office of the District Collector and District Magistrate,
                        Ramanathapuram District.
                     3. The Superintendent of Prison,
                        Madurai Central Prison,
                        Madurai District.                             ... Respondents

                     PRAYER : Petition is filed under Article 226 of the Constitution of India
                     praying for the issue of a Writ of Habeas Corpus, calling for the entire
                     records connected with the detention order passed in S.R.No.
                     11/Goonda/2021 dated 04.04.2021 on the file of the second respondent
                     herein and quash the same and direct the respondents to produce the
                     detenu or body of the detenu namely, Gajendran @ Navaneethakrishnan,
                     S/o.Subbu, aged about 28 years, now detained at the Central Prison,
                     Madurai, before this Court and set him at liberty.

                     1/7
https://www.mhc.tn.gov.in/judis/
                                                                            H.C.P(MD)No.617 of 2021



                                   For Petitioner     :Mr.S.Ramesh Kumar
                                   For Respondents    :Mr.S.Ravi
                                                       Additional Public Prosecutor

                                                      ORDER

(Order of the Court was made by S.ANANTHI, J.) This habeas corpus petition has been filed by the detenu, namely, Gajendran @ Navaneethakrishnan, S/o.Subbu, aged about 28 years, challenging the detention order in S.R.No.11/Goonda/2021 dated 04.04.2021 passed by the second respondent, branding him as “Goonda” as contemplated under Section 2(f) of Tamil Nadu Act 14 of 1982.

2. Mr.S.Ramesh Kumar, learned counsel for the petitioner, would argue that even though the petitioner has raised several grounds, he has confined his arguments only to the delay in disposal of the petitioner's representation. It is submitted by the learned counsel for the petitioner that the procedural safeguards guaranteed under Articles 21 and 22 of the Constitution of India have not been followed in this case and there is unexplained and inordinate delay in disposal of the petitioner's representation, which would vitiate the impugned order of detention. 2/7 https://www.mhc.tn.gov.in/judis/ H.C.P(MD)No.617 of 2021

3. Mr.S.Ravi, learned Additional Public Prosecutor, while reiterating the counter affidavit filed by the second respondent, submitted that after satisfying with the materials placed by the Sponsoring Authority, the Detaining Authority has passed the detention order and there is no illegality or infirmity in the detention order. It is also stated that even if there is any delay in disposal of the representation, it has not caused any prejudice to the rights of the detenu and hence, prayed for dismissal of the habeas corpus petition.

4. Heard both sides and perused the materials available on record.

5. In the instant case, the proforma has been furnished by the learned Additional Public Prosecutor. The proforma would indicate that as against the impugned detention order, the petitioner has made a representation to the 1st respondent on 12.04.2021 which was received on 19.04.2021. Remarks on the said representation were called for on 20.04.2021 and it was received on 03.05.2021. The Deputy Secretary concerned has dealt with the representation on 05.05.2021 and the 3/7 https://www.mhc.tn.gov.in/judis/ H.C.P(MD)No.617 of 2021 Hon'ble Minister concerned has dealt with the representation on 08.05.2021 and finally, the representation came to be rejected on 07.06.2021. It is seen that in between 20.04.2021 and 03.05.2021, there was a delay of 12 days. After excluding the government holidays of 4 days, there was a delay of 8 days in considering the petitioner's representation.

6. At this juncture, it is useful to refer the decision of the Honourable Apex Court in the case of Rajammal vs. State of Tamil Nadu and another, reported in 1999 (1) SCC 417, wherein the Apex Court has observed and held that it is for the Authority concerned to explain the delay, if any, in disposal of the representation and if any delay was caused on account of nay indifference or lapse in considering the representation, such delay will adversely affect further detention of the prisoner.

7. In the case on hand, as stated supra, the delay of 8 days in considering the representation of the petitioner has not been properly explained by the respondents. Hence, in our considered view, the 4/7 https://www.mhc.tn.gov.in/judis/ H.C.P(MD)No.617 of 2021 detention order is liable to be set aside solely on the ground of delay by following the decision of the Honourable Apex Court referred supra.

8. In fine, the Habeas Corpus Petition is allowed. The detention order in S.R.No.11/Goonda/2021 dated 04.04.2021 passed by the second respondent, is set aside. Consequently, the detenu, Gajendran @ Navaneethakrishnan, S/o.Subbu, aged about 28 years, who is now detained at Central Prison, Madurai, is directed to be released forthwith unless his presence or custody or detention is required in connection with any other case.

                                                           [V.B.D.,J.]    &     [S.A.I.,J.]
                                                                         26.10.2021
                     Index    : Yes / No
                     Internet : Yes / No
                     cm/csm


                     Note :
                     In view of the present lock down owing to

COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate / litigant concerned.

5/7 https://www.mhc.tn.gov.in/judis/ H.C.P(MD)No.617 of 2021 To

1. The Additional Chief Secretary to Government, Home, Prohibition and Excise Department, Fort St. George, Chennai-600009.

2. The District Collector and District Magistrate, Office of the District Collector and District Magistrate, Ramanathapuram District.

3. The Superintendent of Prison, Madurai Central Prison, Madurai District.

4. The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

6/7 https://www.mhc.tn.gov.in/judis/ H.C.P(MD)No.617 of 2021 V.BHARATHIDASAN, J.

and S.ANANTHI, J.

cm/csm ORDER MADE IN H.C.P.(MD) No.617 of 2021 DATED : 26.10.2021 7/7 https://www.mhc.tn.gov.in/judis/