Madras High Court
Sankarapandiyan vs State Of Tamil Nadu on 8 February, 2022
Author: R.Subramanian
Bench: R.Subramanian, N.Sathish Kumar
H.C.P(MD)No.765 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 08.02.2022
CORAM:
THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
and
THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR
H.C.P(MD) No.765 of 2021
Sankarapandiyan ... Petitioner
vs.
1.State of Tamil Nadu
Rep, by the Additional Chief Secretary to Government,
Home, Prohibition and Excise Department,
Secretariat, Chennai-600 009.
2.The District Collector and District Magistrate,
Thoothukudi District,
Thoothukudi.
3.The Superintendent of Prison,
Central Prison,
Palayamkottai,
Tirunelveli. ... Respondents
PRAYER: Petition filed under Article 226 of the Constitution of India,
to issue a Writ of Habeas Corpus, calling for the entire records
connected with the detention order passed in H.S.(M) Confdl No.
56/2021 dated 13.04.2021 on the file of the 2nd respondent herein and
quash the same and direct the respondents to produce the detenu or
body of the detenu namely Sankarapandiyan, aged about 22 years,
S/o. Balasubiramanian, now detained at the Central Prison,
Palayamkottai, before this Court and set him at liberty.
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H.C.P(MD)No.765 of 2021
For Petitioner : Mr.N.Pragalathan
For Respondents : Mr.A.Thiruvadi Kumar
Additional Public Prosecutor.
ORDER
R.SUBRAMANIAN, J.
AND N.SATHISH KUMAR, J.
The petitioner is the detenu, namely, Sankarapandiyan, S/o. Balasubiramanian, aged about 22 years. The detenu has been detained by the second respondent by his order in H.S.(M) Confdl No.56/2021 dated 13.04.2021, holding him to be a "Goonda", as contemplated under Section 2(f) of the Tamil Nadu Act 14 of 1982. The said order is under challenge in this Habeas Corpus Petition.
2. We have heard the learned counsel for the petitioner and the learned Additional Public Prosecutor appearing for the respondents. We have also perused the records produced by the Detaining Authority.
3. Though several grounds have been raised in the Habeas Corpus Petition, the learned counsel appearing for the petitioner would Page 2/7 https://www.mhc.tn.gov.in/judis H.C.P(MD)No.765 of 2021 mainly focus his arguments on the ground that there is gross violation of procedural safeguards, which would vitiate the detention. The learned counsel, by placing authorities, submitted that the representations made by the petitioner were not considered in time and there was an inordinate and unexplained delay with regard to the same.
4. The learned Additional Public Prosecutor opposed the Habeas Corpus Petition. He would submit that though there was delay in considering the representation, on that score alone, the impugned detention order cannot be quashed. According to the learned Additional Public Prosecutor, no prejudice has been caused to the detenu and thus, there is no violation of the fundamental rights guaranteed under Articles 21 and 22 of the Constitution of India.
5. The Detention Order in question was passed on 13.04.2021. The petitioner made a representation on 08.05.2021 and the same was received on 17.05.2021. Thereafter, remarks were called for by the Government from the Detaining Authority on 17.05.2021 and remarks were received on 28.05.2021, in which, there is a delay of 8 days excluding the Government Holidays of 2 days. Page 3/7 https://www.mhc.tn.gov.in/judis H.C.P(MD)No.765 of 2021 Thereafter, the Deputy Secretary has dealt with the representation on 28.05.2021 and Minister for Electricity, Prohibition and Excise has dealt with the representation on 26.07.2021, in which, there is a delay of 39 days excluding the Government Holidays of 19 days. Ultimately, the petitioner's representation was rejected on 26.07.2021. Thus, there is a delay of 47 days in considering the petitioner's representation which remains unexplained.
6. In Rekha vs. State of Tamil Nadu, reported in 2011 (5) SCC 244, the Honourable Supreme Court has held that the procedural safeguards are required to be zealously watched and enforced by the Courts of law and their rigour cannot be allowed to be diluted on the basis of the nature of the alleged activities undertaken by the detenu.
7. In Sumaiya vs. The Secretary to Government, reported in 2007 (2) MWN (Cr.) 145, a Division Bench of this Court has held that the unexplained delay of three days in disposal of the representation made on behalf of the detenu would be sufficient to set aside the order of detention.
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8. In Tara Chand vs. State of Rajasthan and others, reported in 1980 (2) SCC 321, the Honourable Supreme Court has held that any inordinate and unexplained delay on the part of the Government in considering the representation renders the very detention illegal.
9. In the present case, admittedly, there is an unexplained delay of 47 days in considering the representation. The impugned detention order is, therefore, liable to be quashed.
10. In the result, the Habeas Corpus Petition is allowed and the order of detention in H.S.(M) Confdl No.56/2021 dated 13.04.2021, passed by the second respondent is set aside. The detenu, namely, Sankarapandiyan, S/o. Balasubiramanian, is directed to be released forthwith unless his detention is required in connection with any other case.
(R.S.M., J.) (N.S.K., J.)
08.02.2022
Index : Yes / No
bala
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H.C.P(MD)No.765 of 2021
To
1.The Additional Chief Secretary to Government, State of Tamil Nadu, Home, Prohibition and Excise Department, Secretariat, Chennai-600 009.
2.The District Collector and District Magistrate, Thoothukudi District, Thoothukudi.
3.The Superintendent of Prison, Central Prison, Palayamkottai, Tirunelveli.
4.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
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AND N.SATHISH KUMAR, J.
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