Meghalaya High Court
Smti Rekha G Momin vs The Union Of India And Ors on 11 June, 2015
Author: Uma Nath Singh
Bench: Uma Nath Singh
1
THE HIGH COURT OF MEGHALAYA
WP(Crl) No. 15 of 2014
Smti. Rekha G. Momin,
Aged about 24 years,
W/o Shri. Rapiush Ch. Sangma,
R/o Rongjeng, Rudinggittim,
East Garo Hills District, Meghalaya.
....... Petitioner
-Versus-
1. The Union of India,
Through the Secretary to the Government of India,
Ministry of Home Affairs, New Delhi.
2. The State of Meghalaya,
Through the Secretary to the
Government of Meghalaya,
Home & Political Department,
Shillong.
3. The Commissioner and Secretary
to the Government of Meghalaya,
Political Department,
Meghalaya, Shillong.
4. The District Magistrate,
East Garo Hills District,
Williamnagar, Meghalaya.
5. The Superintendent of District
Jail, Jowai, West Jaintia Hills
District, Meghalaya.
....... Respondents
BEFORE THE HON'BLE MR. JUSTICE UMA NATH SINGH, CHIEF JUSTICE THE HON'BLE MR JUSTICE T NANDAKUMAR SINGH 2 For the petitioner : Mr. S.P.Mahanta, Sr. Adv.
Mr. A.K.Agarwal, Adv.
Ms. M.Wahlang, Adv.
Mr. H. Lyngdoh, Adv.
For the respondents : Mr. K.S.Kynjing, AG.
Mr. N.D.Chullai, Sr. GA.
Mr. S.Sen Gupta, GA.
Mr. R.Gurung, GA.
Date of hearing : 04-06-2015
Date of Judgment : 11-06-2015
JUDGMENT AND ORDER
(Justice T. Nandakumar Singh)
Heard Mr. S.P. Mahanta, learned Sr. counsel appearing for the petitioner and also Mr. K.S.Kynjing, learned AG, appearing for the respondents No. 2 to 5. None appears for the respondent No.1.
2. The petitioner is the wife of the detenu (Shri. Rapiush Ch. Sangma). By this writ petition, the petitioner is challenging (i) the impugned detention order dated 11-08- 2014 issued by the detaining authority i.e. the District Magistrate, East Garo Hills District, Williamnagar in exercise of his powers conferred upon him under Section 3 (1) of the Meghalaya Preventive Detention Act, (for short MPDA), 1995, for detaining the detenu i.e. the petitioner's husband, (ii) the impugned order of the Government of Meghalaya dated 19-08- 2014 under Sub-section (3) of Section 3 of the MPDA, 1995, for approving the impugned detention order dated 11-08-2014 3 and (iii) the impugned order of the State Government dated 29-09-2014 for confirming the impugned detention order dated 11-08-2014 and continuing the detention of the detenu for a period of 3(three) years w.e.f. 11-08-2014 to 10-08-2017.
3. The object of law of preventive detention is not punitive but only preventive. Preventive detention is an anticipatory measure and does not relate to an offence. It is resorted when the Executive is convinced that such detention is necessary in order to prevent the persons detained from acting in a manner prejudicial to certain objects which are specified by the law. The framers of the Constitution, being aware that preventive detention involves a serious encroachment on the right to personal liberty, took care to incorporate, in clauses (4) and (5) of Article 22, certain minimum safeguards for the protection of persons sought to be preventively detained. These safeguards are required to be "zealously watched and enforced by the Court". The Apex Court in Rattan Singh v. State of Punjab: (1981) 4 SCC 481 observed that:
"..... May be that the detenu is a smuggler whose tribe (and how their numbers increase) deserves no sympathy since its activities have paralyzed the Indian economy. But the loss of preventive detention affords only a modicum of safeguards to persons detained under them and if freedom and liberty are to have any meaning in our democratic set-up, it is essential that at least those safeguards are not denied to the detenus......." (Ref:- Para 4 of the SCC in Rattan Singh's case (Supra)."
4. In Vijay Narayan Singh v. Bihar : (1984) 3 SCC 14, Chinnapa Redy, J observed "our Constitution does not 4 give a carte blanche to any organ of the State to be the sole arbiter .... Preventive detention is considered so treacherous and such an anathema to civilized thought and democratic polity that safeguards against undue exercise of the power to detain without trial have been built into the Constitution itself and incorporated as Fundamental Right ..... when demanded, where there has been any excessive detention, that is, whether the limits set by the Constitution and the Legislature have been transgressed. Preventive detention is not beyond judicial scrutiny."
5. It is fairly settled that jurisdiction of preventive detention is "suspicious jurisdiction" based on suspicion and an action is taken with the view to preventing a person from acting in any manner prejudicial to certain activities enumerated in the detention order. Interference by a court of law at that stage must be an exception rather than a rule. The Hon'ble Apex Court in State of Maharastra v. Bhaurao Punjabrao Gawande: (2008) 3 SCC 613 held that the Court must be conscious and mindful of the fact that jurisdiction preventive detention is "suspicious jurisdiction"
based on suspicion and an action is taken with the view to preventing a person from acting in any manner prejudicial to certain activities enumerated in the detention order.
Interference by a court of law at that stage, must be an exception rather than a rule because the exercise can be undertaken by a writ court with extreme care, caution and 5 circumspection. Para 63 of the SCC in Bhaurao Punjabrao Gawande's case (Supra) reads as follows:-
"63. From the foregoing discussion, in our judgment, the law appears to be fairly well settled and it is this. As a general rule, an order of detention passed by a detaining authority under the relevant "preventive detention" law cannot be set aside by a writ court at the pre-execution or pre-arrest stage unless the court is satisfied that there are exceptional circumstances specified in Addl. Secy. to the Govt. of India v. Alka Subhash Gadia: 1992 Supp (1) SCC 496: 1992 SCC (Cri) 301. The Court must be conscious and mindful of the fact that this is a "suspicious jurisdiction" i.e. jurisdiction based on suspicion and an action is taken "with a view to preventing"
a person from acting in any manner prejudicial to certain activities enumerated in the relevant detention law. Interference by a court of law at that stage must be an exception rather than a rule and such an exercise can be undertaken by a writ court with extreme care, caution and circumspection. A detenu cannot ordinarily seek a writ of mandamus if he does not surrender and is not served with an order of detention and the grounds in support of such order".
6. The concise fact of the case, sufficient for deciding the present petition, is recapitulated. The petitioner's husband (Shri Rapiush Ch. Sangma) was arrested by the Police Personnel of Garo Police Station in connection with Williamnagar P.S. Case No. 51 (6) 2014 under section 120(B)/ 121 / 121 (A) / 122 / 353 / 307 / 34 IPC read with Section 27 of the Arms Act read with Sections 16/17/18/20 of the U.A. (P) Act, on 16-06-2014, and the detenu was remanded to custody in connection with the said cases. While the detenu was in custody in connection with the said two cases, the District Magistrate, East Garo Hills District in 6 exercise of the powers conferred upon him under Section 3 (1) of the MPDA, 1995 issued the impugned detention order dated 11-08-2014 for detaining the detenu under MPDA, 1995. The impugned detention order dated 11-08-2014 clearly mentioned that the detenu has been in custody in connection with the said two cases and also that if Shri. Rapiush Ch. Sangma (Detenu) is remain at large, he would act in the manner prejudicial to the security of the State, maintenance of public order and threat to the life and property of the citizens and it is necessary that he be detained. It will be more profitable for deciding the matter in issue in the present writ petition to reproduce the impugned detention order dated 11- 08-2014 which read as follows:
"GOVERNMENT OF MEGHALAYA OFFICE OF THE DISTRICT MAGISTRATE::
EAST GARO HILLS DISTRICT ::
WILLIAMNAGAR NO. EGH/CON.209(MPDA)/2014/3, Dated Williamnagar, the 11th August, 2014 ORDER UNDER SECTION 3 (1) OF THE MEGHALAYA PREVENTIVE DETENTION ACT, 1995.
Whereas, a new militant outfit by the name of Garo Natianal Liberation Army (GNLA) has come into being in Garo Hills in Meghalaya of which Shri. Champion R. Sangma and Shri. Sohan D.Shira are the originators, mentors and founders;
Whereas this militant organization has unleashed a reign of terror on the peace loving citizenry by executing criminal activities like extortion, kidnapping for 7 ransom, ruthless murders of businessmen and traders, criminal intimidation to create a fear psychosis to suit their nefarious designs;
Whereas, this organization GNLA has been formed with the intention of waging war against the constitutional formed and elected sovereign government of the day for creation of a Garo national entity and for which they are training gullible and susceptible poor, unemployed, rural youth;
Whereas, it is circumstance wise proved that Shri. Rapiush Ch. Sangma, @ Bikdot Nikrang, S/O Late Oliver Ch. Marak, Village Ruduinggittim, P.O. & P.S. Rongjeng, District East Garo Hills who is now in judicial custody is an active member of GNLA who has contributed in his might in the furtherance of the devious designs of the militant organization GNLA and is of dangerous and desperate character who is an active threat to public order and public security;
Whereas, his repeated commission of crimes at the instance of his superiors in the militant organization reflect his incorrigible intent to forment terror and points towards his indifference and total disregard to life, liberty of innocent citizens and their peace and security;
Whereas, he has been arrested by police for his involvement in various unlawful activities and crimes like extortion, dacoity, kidnapping, murder and robbery etc. with deadly weapons for ransom, disruption of public order etc. for which police have implicated him in:
1. Williamnagar P.S. case No. 48 (5) 13
U/s 120 (B)/121/122 /353 /307/ 34 IPC R/W Sec 25 (1A)(1B)/27 Arms Act and Section 16/20/UA (P) Act.8
2. Williamnagar P.S. Case NO. 51(6)14 U/s120B/121/121A/122/353/307/ 34 IPC R/W Sec.27 Arms Act and Section 16/17/18/20 UA (P) Act.
Whereas, I am satisfied that if Shri Rapiush Ch. Sangma @ Bikdot Nikjrang is allowed to remain at large, he would act in a manner prejudicial to the security of the state and maintenance of public order in the district and would contribute in consolidation of the militant organization which shall be a constant threat to the peace, prosperity and security of the law abiding and peace loving citizenry of the district and the state and unleash mayhem and unspeakable atrocities on the people by indulging in murder, criminal intimidation, extortion, kidnapping for ransom in furtherance of their treacherous designs;
NOW, therefore, in exercise of the power conferred upon me under section 3(1) of the Meghalaya Preventive Detention Act, 1995, I Shri Vijay Kumar Mantri, IAS, District Magistrate, East Garo Hills District, Willaimnagar do hereby direct forthwith that the person of Shri Rapiush Ch. Sangma @ Bikdot Nikjrang shall be taken into preventive detention with immediate effect and that the detention shall be at District Jail, Jowai, Jaintia Hills until further orders.
Further, Shri Rapiush Ch. Sangma @ Bikdot Nikjrang shall, in accordance with article 22(5) of the Constitution of India read with section 8 (1) of MPDA, 1995 have every right to make a representation against the order of detention to the Govt. addressed to the District Magistrate, East Garo Hills, Williamnagar, the Principal Secretary in Political Department, Govt. of Meghalaya and the Under Secretary to the Government of India, Ministry of Home Affairs.
Given under my Hand and Seal of the Court this 11th day of August, 2014.
9
Sd/-
(Vijay Kumar Mantri) District Magistrate, East Garo Hills, District, Williamnagar."
7. The impugned detention order dated 11-08-2014 was later on approved by the Government of Meghalaya on 19-08- 2014 in exercise of the powers conferred by Sub-section (3) of Section 3 of the MPDA, 1995. Ultimately, the Government of Meghalaya confirmed the detention order dated 11-08-2014 by issuing the order dated 29-09-2014 and fixed the period of detention for 3(three) years w.e.f. 11-08-2014 to 10-08-2017.
8. The petitioner filed the writ petition assailing the (i) the impugned detention order dated 11-08-2014 (ii) the approval order dated 19-08-2014 and (iii) the confirmation order dated 29-09-2014 only on two grounds: (1) there is non-application of mind on the part of the detaining authority and (2) subjective satisfaction of the detaining authority that "if Shri. Rapiush Ch. Sangma is remain at large" he would act in the manner prejudicial to the security of the State, maintenance of public order and threat to the life and property of the citizens is only ipse dixit of the detaining authority. Para 34 of the present writ petition read as follows:
"34. That your Petitioner begs to state that at the time of issuance of the impugned order of detention, the detenue was already under detention and there was no immediate possibility of the Detenue being released in the case in which he was arrested. The said fact not having been referred to in the order of detention and infact wrongly considered on irrelevant and perverse facts, the impugned order was 10 passed most casually and mechanically without any application of mind to the relevant factors and as such the impugned Detention Order (Annexure-1) is liable to be set aside."
9. The respondent No.4 had filed the affidavit-in- opposition in the present writ petition; in the affidavit-in- opposition, the respondent No. 4 did not reply to the contents of the para 34 of the writ petition. The respondent No.4 had filed a very scanty affidavit-in-opposition which could not be taken as replies to the specific allegations made in the para Nos. 29, 30, 31, 32, 33 and 34 of the writ petition. Para 19 of the affidavit-in-opposition of the respondent No.4 read as follows:
"19. With regard to the averment made in para No. 29, 30, 31, 32, 33 and 34, the answering respondent states that the allegation made in these paragraphs are baseless. There is absolutely no lapses on the part of the District Magistrate and the booking of the detenue under MPDA is to stop him from causing law and order problem."
10. The Constitution Bench of the Apex Court in Kamlesh Kumar Ishwardas Patel Vs. Union of India & Ors : (1995) 4 SCC 51 observed that while discharging constitutional obligation to protect fundamental right of the people, more specifically right to personal liberty, the court would not be influenced by the nature of the activity of the detenu. The history of liberty is the history of procedural safeguards. The safeguards enshrined in clauses (4) and (5) of 11 the Article 22 are required to be jealousy watched and enforced by the Court.
11. The Apex Court through Hon'ble Justice H.L. Dattu in Pebam Ningol Mikol Mikoi Devi vs. State of Manipur and Others: (2010) 9 SCC 618 observed that :-
"3. Individual liberty is a cherished right, one of the most valuable fundamental rights guaranteed by the Constitution to the citizens of this country. On "liberty", William Shakespeare, the great play writer, has observed that "a man is master of his liberty." Benjamin Franklin goes even further and says that "any society that would give up a little liberty to gain a little security will deserve neither and lose both". The importance of protecting liberty and freedom is explained by the famous lawyer Clarence Darrow as "you can protect your liberties in this world only by protecting the other man's freedom; you can be free only if I am free." In India, the utmost importance is given to life and personal liberty of an individual, since we believe personal liberty is the paramount essential to human dignity and human happiness.
4. The Constitution of India protects the liberty of an individual. Article 21 provides that no person shall be deprived of his life and personal liberty except according to procedure established by law. In matters of preventive detention such as this, as there is deprivation of liberty without trial, and subsequent safeguards are provided in Article 22 of the Constitution. They are, when any person is detained pursuant to an order made under any law providing for preventive detention, the authority making the order is required to communicate the grounds on the basis of which, the order has been made and give him an opportunity to make a representation against the order as soon as possible. It thus, cannot be doubted that the constitutional framework envisages protection of liberty as essential, and makes the circumstances under which it can be deprived."
12. The Apex Court in Union of India vs. Paul Manickam and Another (2003) 8 SCC 342 held that even in 12 the case of a person in custody, detention order can validly be passed subject to 3 (three) principles. Para 14 of the SCC in Paul Manickam's case (supra) read as follows:
"14. .... The detaining authority must show its awareness to the fact of subsisting custody of the detenu and take that factor into account while making the order. If the detaining authority is reasonably satisfied with cogent materials that there is likelihood of his release and in view of his antecedent activities which are proximate in point of time, he must be detained in order to prevent him from indulging in such prejudicial activities, the detention order can be validly made. Where the detention order in respect of a person already in custody does not indicate that the detenu was likely to be released on bail, the order would be vitiated. (See N. Meera Rani v. Govt. of T.N. :
(1989) 4 SCC 418 : 1989 SCC (Cri) 732 : AIR 1989 SC 2027 and Dharmendra Suganchand Chelawat v. Union of India : (1990) 1 SCC 746 : 1990 SCC (Cri) 249 : AIR 1990 SC 1196 . The point was gone into detail in Kamarunnissa vs. Union of India : (1991) 1 SCC 128 : 1991 SCC (Cri) 88 : AIR 1991 SC 1640). The principles were set out as follows: even in the case of a person in custody, a detention order can be validly passed : (1) if the authority passing the order is aware of the fact that he is actually in custody; (2) if he has a reason to believe on the basis of reliable material placed before him (a) that there is a real possibility of his release on bail, and (b) that on being released, he would in all probability indulge in prejudicial activities; and (3) if it is felt essential to detain him to prevent him from so doing. If an order is passed after recording satisfaction in that regard, the order would be valid. In the case at hand the order of detention and grounds of detention show an awareness of custody and/or a possibility of release on bail."
13. For detaining a detenu already in custody under preventive detention law, the detaining authority shall have the subjective satisfaction that there is every possibility of releasing the detenu on bail and on being released, the detenu would in all probably indulge in prejudicial activities. 13
14. The Apex Court in Sunila Jain vs. Union of India and Another (2006) 3 SCC 321 held that detaining authority on the basis of the materials placed before him, shall come to the satisfaction that a detenu is likely to be released on bail and there cannot be such satisfaction by the detaining authority without taking into consideration of the bail application and also order passed in the bail application. The Apex Court further held that the detaining authority could come to the satisfaction, even if the detenu does not file the bail application that the detenu is likely to be released on bail in case the competent authority granted the bail in similar cases i.e. case similar with the case for which the detenu is in custody.
15. The Apex Court in Senthamilselvi vs. State of T.N. and Others (2006) 5 SCC 676 held that:
"10. ...The only requirement is that the detaining authority should be aware that the detenu is already in custody and is likely to be released on bail. The conclusion that the detenu may be released on bail cannot be ipse dixit of the detaining authority. On the basis of materials before him, the detaining authority came to the conclusion that there is likelihood of the detenu being released on bail. That is his subjective satisfaction based on materials. Normally, such satisfaction is not to be interfered with. On the facts of the case, the detaining authority has indicated as to why he was of the opinion that there is likelihood of detenu being released on bail. It has been clearly stated that in similar cases orders granting bail are passed by various courts. The appellant has not disputed correctness of this statement. Strong reliance was placed by learned counsel for the appellant on Rajesh Gulati v.14
Govt. of NCT of Delhi : (2002) 7 SCC 120 :
2002 SCC (Cri) 1627. The factual scenario in that case was entirely different. In fact, five bail applications filed had been already rejected. In the background this Court observed that it was not a "normal" case. The High Court was justified in rejecting the stand of the appellant."
16. The Apex Court in Rekha Devi vs. State of Tamil Nadu (2011) 5 SCC 244 clearly held that in the absence of bail application, detaining authority without any materials cannot come to the conclusion that the detenu is likely to be released on bail. However, in similar cases if the accused had been granted bail, the detaining authority for the sufficient reasons still could come to the conclusion that the detenu is likely to be released on bail.
17. In the present case, the detenu did not file the application for bail nor had the co-accused been released on bail nor the order for granting bail to the accused in the similar cases. Paras 7, 10, 11, 12, 25 of the SCC in Rekha's case (supra) read as follows:-
"7. A perusal of the above statement in Para 4 of the grounds of detention shows that no details have been given about the alleged similar cases in which bail was allegedly granted by the court concerned. Neither the date of the alleged bail orders has been mentioned therein, nor the bail application number, the co-accused on the same case, nor whether the bail orders were passed in respect of other, nor whether the bail orders were passed in respect of other co-accused in cases on the same footing as the case of the accused. All that has been stated in the grounds of detention is that "in similar cases bails were granted by the courts". In our opinion, in the absence of details this statement is mere ipse dixit, and cannot be 15 relied upon. In our opinion, this itself is sufficient to vitiate the detention order.
10. In our opinion, if details are given by the respondent 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 respects of the 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 the normal practice of most courts that if a co-accused has been granted bail and his case is on the same footing as that of the petitioner, then the petitioner is ordinarily granted bail. However, the respondent authority should have given details about the alleged bail order in similar cases, which has not been done in the present case. A mere ipse dixit statement in the grounds of detention cannot sustain the detention order and has to be ignored.
11. In our opinion, the detention order in question only contains ipse dixit regarding the alleged imminent possibility of the accused coming out on bail and there was no reliable material to this effect. Hence, the detention order in question cannot be sustained.
12. Moreover, even if a bail application of the petitioner relating to the same case was pending in a criminal case the detention order can still be challenged on various grounds e.g. that the act in question related to law and order and not public order, that there was no relevant material on which the detention order was passed, that there were mala fides, that the order was not passed by a competent authority, that the condition precedent for exercise of the power did not exist, that the subjective satisfaction was irrational, that there was non-application of mind, that the grounds are vague, indefinite, irrelevant, extraneous, non- existent or stale, that there was delay in passing the detention order or delay in executing it or delay in deciding the representation of the detenu, that the order was not approved by the Government, that there was failure to refer the case to the Advisory Board or that the reference was belated, etc.
25. In this connection, it may be noted that there is nothing on the record to indicate whether the 16 detaining authority was aware of the fact that the bail application of the accused was pending on the date when the detention order was passed on 8-4- 2010. On the other hand, in para 4 of the grounds of detention it is mentioned that "Thiru. Ramakrishnan is in remand in Crime No. 132 of 2010 and he has not moved any bail application so far". Thus, the detaining authority was not even aware whether a bail application of the accused was pending when he passed the detention order, rather the detaining authority passed the detention order under the impression that no bail application of the accused was pending but in similar cases bail had been granted by the courts. We have already stated above that no details of the alleged similar cases have been given. Hence, the detention order in question cannot be sustained."
18. The Apex Court in Yumman Ongbi Lembi Leima vs. State of Manipur: (2012) 2 SCC 176 held that:
"24. Article 21 of the Constitution enjoins that:
"21. Protection of life and personal liberty. - No person shall be deprived of his life or personal liberty except according to procedure established by law."
In the instant case, although the power is vested with the authorities concerned, unless the same are invoked and implemented in a justifiable manner, such action of the detaining authority cannot be sustained, inasmuch as, such a detention order is an exception to the provisions of Articles 21 and 22 (2) of the Constitution.
27. As has been observed in various cases of similar nature by this Court, the personal liberty of an individual is the most precious and prized right guaranteed under the Constitution in Part III thereof. The State has been granted the power to curb such rights under criminal laws as also under the laws of preventive detention, which, therefore, are required to be exercised with due caution as well as upon a proper appreciation of the facts as to whether such acts are in any way prejudicial to the interest and the security of the State and its citizens, or seek to disturb public law and order, warranting the issuance of such an order. An individual incident of an offence under 17 the Penal code, however heinous, is insufficient to make out a case for issuance of an order of preventive detention.
28. In our view, the detaining authority acted rather casually in the matter in issuing the order of detention and the High Court also appears to have missed the right to liberty as contained in Article 21 of the Constitution and Article 22 (2) thereof, as well as the provisions of Section 167 of the Code of Criminal Procedure."
19. For the foregoing reasons, this Court is of the considered view that there is non-application of mind on the part of detaining authority in passing the impugned detention order and also that the satisfaction of the detaining authority that "if Shri. Rapiush Ch. Sangma @ Bikdot Nikjrang is allowed to remain at large" for passing the impugned order under MPDA, 1995 is nothing but ipse dixit of the detaining authority.
20. Accordingly, the impugned detention order dated 11-08- 2014, the approval order dated 19-08-2014 and the confirmation order dated 29-09-2014 are hereby quashed and set aside. Thus, WP (Crl) No. 15/2014 is allowed. The detenu, Shri Rapiush Ch. Sangma, is accordingly set at liberty forthwith if he is, otherwise, not required in connection with any other case(s).
JUDGE CHIEF JUSTICE S.Rynjah