Madras High Court
Semparuthi vs The Secretary To Government on 6 November, 2020
Bench: M.M.Sundresh, D.Krishnakumar
HCP No.842 of 2020
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 06.11.2020
Coram
The Hon'ble Mr. Justice M.M.SUNDRESH
and
The Hon'ble Mr. Justice D.KRISHNAKUMAR
H.C.P. No. 842 of 2020
Semparuthi ...Petitioner
Vs.
1.The Secretary to Government,
Government of Tamil Nadu,
Home Prohibition & Excise Department,
Secretariat, Chennai-9.
2.The District Collector & District Magistrate
of Ranipet District, Ranipet.
3.The Superintendent of Police,
Ranipet District, Ranipet.
4.The Superintendent of Prison,
Central Prison, Vellore-2.
5.The Inspector of Police,
SIPCOT Police Station, Ranipet District. ...Respondents
Petition filed under Article 226 of The Constitution of India
praying for the issuance of a Writ of Habeas Corpus to call for the
records in connection with the order of detention passed by the second
respondent dated 18.05.2020 in B3.D.O.No.44/2020 against the
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HCP No.842 of 2020
petitioner husband Prabhakaran, male, aged 27 years, S/O
Dhatchanamoorthi, who is confined at the Central Prison, Vellore, set
aside the same and direct the respondents to produce the detenu
before this Court and set him at liberty.
For Petitioner : Mr.D.Balaji
For Respondents Mr.R.Prathap Kumar,
:
Addl. Public Prosecutor
ORDER
[Order of the Court was made by M.M.SUNDRESH, J.] The petitioner is the wife of the detenu, Prabhakaran, male, aged 27 years, S/O Dhatchanamoorthi. The detenu has been detained by the second respondent by his order in B3.D.O.No.44/2020, dated 18.05.2020, holding to be a "Sand Offender", as contemplated under Section 2(gg) 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.
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3.Though many grounds have been raised in the petition, learned counsel appearing for the petitioner, confines his argument only in respect of non-application of mind on the part of the detaining authority in passing the order of detention. According to the learned counsel appearing for the petitioner, the sponsoring authority has stated in the Arrest Memo at page No.46 of the Booklet furnished to the detenu, that the arrest of the detenu has been intimated to the family member of the detenu. However, there is no material to substantiate the service of arrest intimation stated to have been made to the family member of the detenu. Therefore, it is stated that the detenu was deprived of making an effective representation in the absence of furnishing of full particulars by the detaining authority. Hence, it is stated that the Detaining Authority has passed the impugned detention order in total non-application of mind.
4.Per contra, the learned Additional Public Prosecutor would submit that the arrest of the detenu has been intimated to the family member of the detenu through SMS. However we find that there are no material particulars to substantiate the same. This Court has also taken the similar view in such cases that the detention order cannot be sustained.
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5.As evidenced from the document in page No.46 of the Booklet furnished to us, a mere endorsement is made by the authorities to the effect that the arrest intimation has been informed to the family member of the detenu through SMS but no materials have been furnished to substantiate that the said intimation was sent through Thapal or Registered post or as per the procedure laid down. Therefore, non-furnishing of details given to the relatives of the detenu would amount to deprivation of the right of the detenu to make an effective representation and the same would vitiate the order of detention and the same cannot be sustained in the eye of law.
6.It is a trite law that personal liberty protected under Article 21 is so sacrosanct and so high in the scale of Constitutional values that it is the obligation of the detaining authority to show that the impugned detention meticulously accords with the procedure established by law. Preventive detention is preventive and not punitive. When ordinary law of the land is sufficient to deal with, taking recourse to the preventive detention law is illegal. The impugned detention order is therefore liable to be quashed.
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7. In the result, the Habeas Corpus Petition is allowed and the order of detention in B3.D.O.No.44/2020 dated 18.05.2020 dated 12.07.2019, passed by the second respondent is set aside. The detenu, namely, Prabhakaran, male, aged 27 years, S/O Dhatchanamoorthi, is directed to be released forthwith unless his detention is required in connection with any other case.
(M.M.S.,J.) (D.K.K.,J.) 06.11.2020 Index: Yes/No mmi/ssm To
1.The Secretary to Government, Government of Tamil Nadu, Home Prohibition & Excise Department, Secretariat, Chennai-9.
2.The District Collector & District Magistrate of Ranipet District, Ranipet.
3.The Superintendent of Police, Ranipet District, Ranipet.
4.The Superintendent of Prison, Central Prison, Vellore-2.
5.The Inspector of Police, SIPCOT Police Station, Ranipet District.
6.The Public Prosecutor, High Court, Madras.
Page 5 of 6 http://www.judis.nic.in HCP No.842 of 2020 M.M.SUNDRESH, J.
and D.KRISHNAKUMAR, J.
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