Bombay High Court
Shri Nasir Ismail Mujavar vs Commissioner Of Police on 14 September, 2012
Author: R.Y. Ganoo
Bench: A.M. Khanwilkar, R.Y. Ganoo
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
WRIT PETITION NO. 1691 OF 2012
Shri Nasir Ismail Mujavar
Age 38 years, r/at Aayshebee
Shaikh Chawl, Room No.12,
Near Janseva Committee, Gundavali Hill,
Andheri (East), Mumbai - 400 069. .. Petitioner
v/s.
1. Commissioner of Police, Mumbai
2. The State of Maharashtra
3. The Superintendent,
Nashik Road Central Prison, Nashik ..Respondents
Mr. U.N. Tripathi, for the petitioners
Mrs. P.H. Kantharia, APP for respondent State
CORAM : A.M. KHANWILKAR &
R.Y.GANOO, JJ.
DATE ON WHICH JUDGMENT IS RESERVED : 4th SEPTEMBER, 2012.
DATE ON WHICH JUDGMENT IS PRONOUNCED:14th SEPTEMBER, 2012.
JUDGMENT :(Per R.Y. Ganoo, J.)
1. By this petition, the petitioner is challenging the Detention order, D.O. No.1/PCB/DP/Zone-X-2012 passed by the Commissioner of Police, Brihan Mumbai on 3rd February, 2012. By this order it was directed U.S.Jagtap 1 of 24 ::: Downloaded on - 09/06/2013 19:07:48 ::: 1691-12-WP-judgment=.doc that the petitioner be detained under the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 (For short Act of 1981). Mr. C.D. Choudhari, under Secretary, Government of Maharashtra, Home Department (Special) Mantralaya has filed affidavit dated 15 th June, 2012 opposing the petition. Mr. Arup M. Patnaik, Commissioner of Police, respondent no.1 has filed affidavit opposing the petition.
Additional affidavit is also filed by Mr. Patnaik being affidavit dated 17 th August, 2012.
2. The Sponsoring Authority has based its recommendations for considering the case of the petitioner for detention on the basis of alleged involvement of the petitioner in the commission of an offence under Section 387 and 307 of IPC r/w Section 37(1), 135 of Bombay Police Act, 1951 registered with Andheri Police Station on 11 th October, 2011 vide C.R. No. 371 of 2011. Incamera statements of two persons have also been taken into consideration for considering the case of the petitioner for detention. It is noticed that against the petitioner, 6 proceedings were initiated by way of preventive actions. The Detaining Authority has considered the material placed before him and has passed U.S.Jagtap 2 of 24 ::: Downloaded on - 09/06/2013 19:07:48 ::: 1691-12-WP-judgment=.doc the order of detention dated 3rd February, 2012.
3. The grounds of detention were communicated to the petitioner by letter dated 3rd February, 2012. The detention order has been approved on 9th February, 2012. The order of detention has been confirmed by the State of Maharashtra on 12th March, 2012. With these facts, we now turn to the grounds raised by the petitioner so as to challenge the detention order. We propose to deal with the challenge, ground wise.
4. Learned advocate Mr. Tripathi appearing on behalf of the petitioner pointed out to us that the petitioner was released on bail by the learned Metropolitan Magistrate, Railway Mobile Court, Andheri Court, Mumbai before whom the case concerning the C.R. No. 371 of 2011 was pending. He submitted that while granting bail, stringent conditions were imposed upon the petitioner and that the Detaining Authority has not considered the said fact of grant of bail to the petitioner in the proper perspective and on account of that it is clear that all the material which was placed before the Detaining Authority has not been considered.
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5. Learned advocate Mr. Tripathi relied upon the judgment in the case of Chowdarapu Raghunandan V/s. State of Tamil Nadu & Ors.
(2002)3 Supreme Court Cases 754. He relied upon this judgment to submit that if there is no due and proper application of mind and all the relevant and vital material has not been noticed by the Detaining Authority, the detention order is vitiated. Learned advocate Mr. Tripathi relied upon the judgment in the case of Khudiram Das Vs. The State of West Bengal & Ors. (1975) 2 Supreme Court Cases 81 and submitted that the High Court can go into the question as to the effect of non-consideration of the relevant material for the purposes of arriving at subjective satisfaction. According to him, the subjective satisfaction has not been properly arrived at and hence, the order of detention must be quashed. Learned advocate Mr. Tripathi relied upon the judgment in the case of Siraj Khan Vs. Himingliana & Ors. 1989, Cri.L.J. 392. By relying upon this judgment, he submitted that fact of securing bail by the detenue constitutes a very important factor while arriving at the decision to decide whether the subjective satisfaction was properly arrived at or not. He submitted that on account of non-consideration of the fact of grant of bail, subjective satisfaction of the Detaining Authority is vitiated. He submitted that on this count, the order of U.S.Jagtap 4 of 24 ::: Downloaded on - 09/06/2013 19:07:48 ::: 1691-12-WP-judgment=.doc detention is required to be quashed.
6. Learned advocate Mrs. Kantharia appearing on behalf of the State in reply to the aforesaid contention, submitted that the Detaining Authority has considered the fact of grant of bail to the petitioner and has given his comment as to why he was not inclined to accept the said fact in favour of the petitioner. According to her, the Detaining Authority has arrived at an appropriate decision and the subjective satisfaction is not vitiated. She relied upon the judgment in the case of Vinod Vithal Rane Vs. R.H. Mendonca & Ors. 2001(2) Mh.L.J.437. By relying upon this judgment, she submitted that the Court cannot sit over the subjective satisfaction recorded by the Detaining Authority.
She further submitted that the subjective satisfaction once recorded by the Detaining Authority, cannot be lightly interfered with by the Court.
Learned advocate Mrs. Kantharia submitted that this ground cannot be answered in favour of the petitioner.
7. We have considered the aforesaid submissions and the judgments mentioned above. In paragraph 7 of the grounds for detention, the Detaining Authority has considered the fact as regards release of the U.S.Jagtap 5 of 24 ::: Downloaded on - 09/06/2013 19:07:48 ::: 1691-12-WP-judgment=.doc petitioner on bail. The Detaining Authority has observed that because the petitioner is released and on account of his tendencies and inclination reflected in the offences committed by him, the petitioner would indulge in the activities prejudicial to the maintenance of the public order in future and with a view to prevent the petitioner from acting in such prejudicial manner in future, it is necessary to detain him under the Act of 1981. The relevant observations are quoted in paragraph 7 of grounds of detention and they are as follows.
"7. I have carefully gone through the material placed before me and I am subjectively satisfied that you are acting in a manner prejudicial to the maintenance of public order. I am aware that you have been released on bail in C.R. No.371/11 registered with Andheri Police Station and you have become a free person. In view of your tendencies and inclinations reflected in the offences committed by you as stated above, I am further satisfied that after you release on bail and in the event of being at large, you being a criminal, you are likely to indulge in activities prejudicial to the maintenance of public order in future and that with a view to prevent you from acting in such a prejudicial manner in future, it is necessary to detain you under the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders, Dangerous Persons and Video Pirates Act, 1981 (Maharashtra Act No.LV of 1981 (Amendment 1996) (Amendment 2009)."
8. Having gone through the aforesaid observations, we are not inclined to accept the argument advanced by learned advocate Mr. Tripathi. A U.S.Jagtap 6 of 24 ::: Downloaded on - 09/06/2013 19:07:48 ::: 1691-12-WP-judgment=.doc perusal of the aforesaid observations indicates that the Detaining Authority has applied his mind to the fact of grant of bail and has thereafter come to a conclusion that the said grant of bail cannot be considered in favour of the petitioner and that on account of the activities conducted by the petitioner, his detention is necessary. In our view, the Detaining Authority has considered the material placed before him in the proper perspective and has passed proper order and subjective satisfaction of the Detaining Authority is not vitiated.
9. Learned advocate Mr. Tripathi appearing on behalf of the petitioner next submitted that in accordance with the provisions of Section 3 of the Act of 1981, an order or detention, if not approved within 12 days from the date of passing of the order of detention would not remain in force.
Learned advocate Mr. Tripathi further submitted that it was open for the petitioner to make a representation to the Detaining Authority for the purpose of recalling the order of detention and as such it was necessary for the Detaining Authority to inform the petitioner specifically that if he does not make a representation to the Detaining Authority before a particular date, the order of detention would be taken up for approval.
Learned advocate Mr. Tripathi in a way suggested that the order of U.S.Jagtap 7 of 24 ::: Downloaded on - 09/06/2013 19:07:48 ::: 1691-12-WP-judgment=.doc detention could not have been approved by the State Government unless the petitioner exhausted his right to make the representation to the Detaining Authority. He submitted that on this count, the order of detention is required to be quashed.
10. Learned advocate Mr. Tripathi in support of this contention had relied upon the judgment in the case of State of Maharashtra & Ors.
Vs. Santosh Shankar Acharya (2000)7 Supreme Court Cases 463. He submitted that on account of the provisions of the Act of 1981 and in the wake of the aforesaid judgment, it was necessary for the Detaining Authority to communicate to the detenue his right to make a representation to detaining authority.
11. Learned advocate Mrs. Kantharia appearing on behalf of the respondent submitted that Section 3 (1) of the Act of 1981 confers power on State Government to make order directing detention of a person. Learned advocate Mrs. Kantharia further submitted that Sub-
Section 2 and 3 of Section 3 do not require the District Magistrate or the Commissioner of Police to state the period of detention while exercising their powers under Sub-Section 1 of Section 3 of the Act of 1981. To U.S.Jagtap 8 of 24 ::: Downloaded on - 09/06/2013 19:07:48 ::: 1691-12-WP-judgment=.doc support this contention, she relied upon the judgment in the case of Mrs. T. Devaki Vs. Government of Tamil Nadu & Ors. AIR 1990 S.C. 1086 and Rajendra Daulat Desai Vs. The State of Maharashtra & Ors. Criminal W.P. No.1969/2010 decided on 21.10.2010 (Bombay High Court). She submitted that reading the provisions of Section 3 of the Act of 1981, it would be clear that it is sufficient if the Detaining Authority informs the detenue that he has a right to make representation to the Detaining Authority, pending approval of the order of detention under Section 3(3) of the Act of 1981 by the State Government. She pointed out to us paragraph 8 of the grounds of detention and submitted that the petitioner was informed about his right to make the representation to the Detaining Authority. According to her, there is no provision in the said Act of 1981 requiring the Detaining Authority to inform the detenu as to within how many days the detenue i.e. the petitioner should make a representation to the Detaining Authority. She therefore submitted that the ground raised by the petitioner cannot be sustained.
12. We have considered the submissions advanced across the bar and the judgments cited in that behalf. We have noted the contents of U.S.Jagtap 9 of 24 ::: Downloaded on - 09/06/2013 19:07:48 ::: 1691-12-WP-judgment=.doc paragraph 8, which are mentioned hereinabove.
"8. I further inform you that pending approval of this detention order under section 3(3) by the State Government; you have a right to make a representation to the Detaining Authority, i.e. the Commissioner of Police, Brihan Mumbai against the order of detention. If you wish to make such a representation, you should address it to the Commissioner of Police, Brihan Mumbai, c/o Deputy Commissioner of Police (Preventive) Crime Branch, 3rd Floor, Shivaji Market, Mata Ramabai Ambedkar Marg, Mumbai 400 001, through the Superintendent of the Jail where you are detained. On approval of the detention order by the State Government under Section 3(3), your right of representation to the Detaining Authority is automatically extinguished."
13. A perusal of the aforesaid quoted portion would clearly go to show that in the grounds of detention itself the petitioner was informed that he has a right to make representation to the Detaining Authority. The aforesaid quoted portion clearly gives information to the petitioner as to whom the representation should be addressed and as to where the same should be delivered. It also mentions the legal provision that the right of representation would automatically get extinguished on approval of the detention order by the State Government. In our view, the Detaining Authority has properly communicated to the petitioner his right to make a representation to the Detaining Authority and consequences of not making such a representation. Since the provisions U.S.Jagtap 10 of 24 ::: Downloaded on - 09/06/2013 19:07:48 ::: 1691-12-WP-judgment=.doc of law do not require that specific period within which a representation should be made to the Detaining Authority should be communicated, there is no need for the Detaining Authority to communicate such period. It was sufficient for the Detaining Authority to intimate to the petitioner that his right to make a representation would come to an end on approval of the detention order by the State Government. We see no reason to interfere in the order of detention on this ground.
14. Learned advocate Mr. Tripathi appearing on behalf of the petitioner then took us through the grounds of detention and in particular paragraph 4. He pointed out that in paragraph 4, the Detaining Authority has referred to 6 preventive actions taken against the petitioner between the period 1997 to 2011. He submitted that so far as these preventive actions are concerned, some of them have ended in favour of the petitioner and therefore, those preventive actions initiated against the petitioner could not have been taken into consideration by the Detaining Authority for the purpose of arriving at his subjective satisfaction. He submitted that non-consideration of developments favourable to the petitioner as regards the preventive actions has resulted in non-application of mind and consequently the subjective U.S.Jagtap 11 of 24 ::: Downloaded on - 09/06/2013 19:07:48 ::: 1691-12-WP-judgment=.doc satisfaction is vitiated.
15. Learned advocate Mrs. Kantharia appearing on behalf of the respondents submitted that it is true that in the grounds of detention, the Detaining Authority has mentioned the particulars of 6 preventive actions initiated against the petitioner, she however, submitted that these actions have not been considered by the Detaining Authority for the purpose of arriving at final conclusion that the petitioner is required to be detained by passing an order under the Act of 1981. In support of her submission, she took us through paragraph 1 of the grounds of detention and submitted that contents of paragraph 5 of the grounds of detention alone were considered by the Detaining Authority and on the basis of said contents of paragraph 5, the Detaining Authority came to the conclusion that an order of detention is required to be passed under the Act of 1981. Learned advocate Mrs. Kantharia appearing on behalf of the respondents pointed out a specific assertion made in that behalf in last portion of affidavit dated 17th August, 2012 filed by Mr. Patnaik, the Detaining Authority. According to her, by the said affidavit, the Detaining Authority has clarified as to what material weighed on him for the purposes of passing the detention order is specifically mentioned.
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She pointed out to us the specific sentence in the affidavit namely "not on the basis of paragraph 4." She submitted that this assertion would go to show that the contents of paragraph 4 were not considered by the Detaining Authority for the purposes of passing the final order.
16. We have considered this submission. We are inclined to accept the submission advanced by learned advocate Mrs. Kantharia. It is true that in paragraph 4 of the grounds of detention, there is a reference to 6 preventive actions initiated against the petitioner. However, an assertive statement made in the paragraph 1 of the order of detention, the contents of which are as follows clearly support the stand of the respondents.
"In pursuance of Section 8 of the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders, Dangerous Persons and Video Pirates Act, 1981 (Maharashtra Act No.LV of 1981) (Amendment 1996) (Amendment 2009) r/w Article 22(5) of the Constitution of India, I hereby communicate to you the grounds as mentioned in Paragraph no.5 below, on which a detention order has been made by me on this day against you under sub-Section (2) of Section 3 of the said Act."
17. It is clear that the contents of paragraph 5 of the grounds of detention were considered for the purposes of arriving at subjective satisfaction. The affidavit dated 17th August, 2012 adds to the assertion U.S.Jagtap 13 of 24 ::: Downloaded on - 09/06/2013 19:07:48 ::: 1691-12-WP-judgment=.doc made in paragraph 1 of the grounds of detention, which is quoted above. The relevant portion of the affidavit is as follows.
"I say that in paragraph No.4 of the grounds of detention, details pertaining to the past history is mentioned and my subjective satisfaction is on the basis of paragraph No.5 specifically read with paragraph Nos. 5(a) to 5(b)(ii) and not on the basis of paragraph No.4 and although I have mentioned in paragraph No.7 disclosing my subjective satisfaction and the documents and material which are relied by me are duly furnished to the detenue i.e. total number of 44 documents running into page Nos. 1 to 304."
18. We have considered the text of paragraph 5 of the grounds of detention. Paragraph 5(a) to paragraph 5(a)(vii) deal with the events which took place so far as the alleged involvement of the petitioner in C.R. No.371 of 2011 registered with Andheri Police Station under Section 387 and 307 of the IPC r/w Secton 37(1), 135 of the Bombay Police Act, being the incident which is alleged to have taken place on 11th October, 2011. Paragraph 5(b) to 5(b)(ii) deal with the incamera statements made by two persons wherein allegations have been levelled against the petitioner which go to indicate that the petitioner's actions were prejudicial to the maintenance of public order. The Detaining Authority having specifically mentioned the overt acts alleged against the petitioner, we are inclined to hold that the contents of paragraph 5 U.S.Jagtap 14 of 24 ::: Downloaded on - 09/06/2013 19:07:48 ::: 1691-12-WP-judgment=.doc were rightly considered by the Detaining Authority so as to come to the conclusion that the petitioner was acting prejudicial to the maintenance of public order and that the order of detention was necessary. In our view, there is no reason to interfere in the order of detention on the ground mentioned aforesaid.
19. Learned advocate Mr. Tripathi appearing on behalf of the petitioner then took us through the order of detention as well as the order dated 12th March, 2012 passed by Home Department (Special) Mantralaya, Mumbai - 400 032 (This order is at page 37 of the paper book).
Learned advocate Mr. Tripathi submitted that the State Government while confirming the order of detention has not considered the material in an independent manner and a reading of the order dated 12 th March, 2012 indicates that the State Government was fully influenced by the comment / report of the Advisory Board. Learned advocate Mr. Tripathi, therefore, submitted that this Court should accept the stand of the petitioner that the only material which weighed with the State Government to confirm the detention order was comment / report of the Advisory board and as such the order of detention should be quashed.
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20. Learned advocate Mrs. Kantharia appearing on behalf of the respondents opposed the submissions. She took us through the order dated 12th March, 2012 and submitted that a reading of the order dated 12th March, 2012 as a whole, it would be clear that the said order has been passed by considering the entire material as well as the opinion / report of the Advisory Board. She submitted that the order of detention cannot be quashed on this ground.
21. We have perused the order dated 12 th March, 2012. We are not inclined to accept the submission advanced by learned advocate for the petitioner. Having read order dated 12th March, 2012, we are inclined to observe that order dated 12th March, 2012 indicates that all the material as well as the opinion / report of the Advisory Board was considered and order of confirmation has been passed. The relevant portion of the order dated 12th March, 2012 is as follows:
"And whereas, the State Government after considering the opinion/report of the Advisory Board has decided that it is necessary to confirm the detention order and continue the detention of the said detenue."
22. In view of the aforesaid observations, we are not inclined to set aside the order of detention on this ground.
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23. Learned advocate Mr. Tripathi appearing on behalf of the petitioner has then submitted that on account of delay in considering the representation filed by the petitioner by the State Government, the valuable right of the petitioner to have his representation decided as expeditiously as possible is violated and as such the order of detention cannot be continued. He submitted that his representation dated 21 st February, 2012 has been rejected and the decision of rejecting the representation was arrived on 1 st March, 2012. Learned advocate Mr. Tiwari took us through the affidavit in reply filed by Mr. P.H. Wagde, Deputy Secretary to the Government of Maharashtra, Home Department (Special) Mantralaya, Mumbai being affidavit dated 13 th August, 2012 and submitted that there was a delay in reaching the representation to the State Government. He also submitted that there was a delay in deciding the representation after the same was received by the State Government. Learned advocate Mr. Tripathi had further submitted that the representation was rejected by letter dated 6 th March, 2012 and the original letter was served on him on 1st March, 2012. He submitted that if the original letter dated 6th March, 2012 was served on him on 1 st March, 2012, it is clear that the process of deciding the representation U.S.Jagtap 17 of 24 ::: Downloaded on - 09/06/2013 19:07:48 ::: 1691-12-WP-judgment=.doc has not been properly attended to and decision was arrived at in advance to reject the representation and that the said decision was taken at a later point of time namely on 6 th March, 2012. He, therefore, submitted that the petitioner's right to have the representation as expeditiously as possible is infringed. In support of this proposition, he relied upon the judgment in the case of Harish Pahwa Vs. State of Uttar Pradesh, 1981, SC 1126. He submitted that the order of detention cannot continue and the petitioner should be released.
24. Learned advocate Mrs. Kantharia appearing on behalf of the respondents in the first place submitted that the representation made to the State Government is not dated 21st February, 2012 as alleged but it is dated 23rd February, 2012. Learned advocate Mrs. Kantharia took us through the relevant dates which are reflected in the affidavit of Mr. Wagde and pointed out that the representation was attended to as expeditiously as possible and there was no delay on the part of the Authorities concerned in deciding the said representation. She took us through the relevant dates and submitted that the information was obtained from the office of the Detaining Authority as well as Nashik Road Central Prison, Nashik. She submitted that on consideration of U.S.Jagtap 18 of 24 ::: Downloaded on - 09/06/2013 19:07:48 ::: 1691-12-WP-judgment=.doc the relevant dates, the representation was attended to as expeditiously as possible and there was no delay much less intentional delay on the part of the State Government in arriving at decision on the said representation. She had drawn our attention to the affidavit of Mr. Wagde in support of her submission.
25. As regards the detention of the petitioner, the order rejecting his representation was served on him on 1 st March, 2012, she contended that such an argument cannot be accepted. In the first place, she took us through the text of the petition and submitted that except in the ground challenging the order of detention, there is no positive assertion in the petition that the order rejecting the petitioner's representation by the State Government was served on him on 1 st March, 2012. According to her, in the absence of such assertion, the stand taken by the petitioner that the rejection order was served upon him on 1 st March, 2012 cannot be accepted. She pointed out that the order dated 6th March, 2012 was received by the Jail Authorities on 7th March, 2012 and the same was served upon the petitioner on 7th March, 2012. She drew our attention to the affidavit of Mr. Wagde, where he had denied that the rejection of order bears a rubber stamp of Thane Central Jail on which it is stated U.S.Jagtap 19 of 24 ::: Downloaded on - 09/06/2013 19:07:48 ::: 1691-12-WP-judgment=.doc that the original order is received on 1 st March, 2012. Learned advocate Mrs. Kantharia further submitted that she has taken instructions from the concerned Jail Officer and that the Jail Officer has confirmed that the order dated 6th March, 2012 rejecting the representation was served upon the petitioner on 7th March, 2012 as the same was received on 7 th March, 2012. She, therefore, submitted that the stand taken by the petitioner that his detention cannot continue should not be accepted.
26. We have considered the rival submissions and relevant material. At the outset, it is required to be mentioned that the representation submitted by the petitioner is dated 23rd February, 2012 as is confirmed in the affidavit of Mr. Wagde. The said representation was sent by jail authorities to concerned officer along with forwarding letter dated 25 th February, 2012. It was received in Mantralaya on 27 th February, 2012 as 26th February, 2012 was Sunday. The remarks of the Detaining Authority were called by letter dated 27th February, 2012 i.e. on the very day when the representation was received. The remarks were received on 2nd March, 2012. It is seen that the said remarks were procured from the office of the Detaining Authority and Nashik Road Central Prision, Nashik. Hence, time taken between 27th February, 2012 upto 2nd March, U.S.Jagtap 20 of 24 ::: Downloaded on - 09/06/2013 19:07:48 ::: 1691-12-WP-judgment=.doc 2012 has been properly explained. On receipt of the remarks on 2 nd March, 2012, decision to reject the representation was taken on 6 th March, 2012. Between 2nd March, 2012 and 6th March, 2012, the papers were considered. It will have to be noted that 4 th March, 2012 was Sunday on which the office of the concerned Authority was closed. In our view, the time taken to decide the representation has been properly explained in the affidavit of Mr. Wagde and on consideration of the relevant dates, we are inclined to observe that the representation was attended to as expeditiously as possible and there was no delay, much less, intentional, avoidable and unexplained delay on the part of the Authorities concerned who were required to decide the representation.
We, therefore, hold that the order rejecting the representation dated 6 th March, 2012 was passed as expeditiously as possible and we are not inclined to hold that the valuable right of the petitioner under Article 22(5) of the Constitution of India has been violated. No doubt, the Authority has offered explanation on the basis of information gathered from the Detaining Authority and Nashik Road Central Prison, Nashik.
That was inevitable as we can take judicial notice of the fact that due to recent fire accident in Mantralaya, the original case papers in the office of the Authority have been destroyed. Suffice it to note that the U.S.Jagtap 21 of 24 ::: Downloaded on - 09/06/2013 19:07:48 ::: 1691-12-WP-judgment=.doc explanation offered is genuine and plausible.
27. On the basis of the affidavit of Mr. Wagde, it is clear that the order rejecting the representation was received by Thane Central Prison on 7 th March, 2012 and it was served upon the petitioner on 7 th March, 2012.
We are inclined to accept the statement made in that behalf, particularly when the letter in the nature of endorsement which was served upon the Jail Authorities bears the remark of the jailor that the order was delivered to the petitioner on 7th March, 2012. On the letter endorsed to the jail authorities a stamp is affixed contents of stamp clearly show that the order was received on 7th March, 2012 and contents of said letter dated 6th March, 2012 are explained to the petitioner.
Below the stamp one finds signature of petitioner as well as the Jailor.
These facts are not disputed by the petitioner. In the face of these facts the stand of the petitioner that the order was served on him on 1 st March, 2012 cannot be accepted. Having accepted the stand of the respondents that the order rejecting the representation dated 6 th March, 2012 was served upon him on 7th March, 2012, there was no question of serving the same upon the petitioner on 1 st March, 2012. Even otherwise, the petitioner has not stated in the petition by way of positive U.S.Jagtap 22 of 24 ::: Downloaded on - 09/06/2013 19:07:49 ::: 1691-12-WP-judgment=.doc assertion that the order rejecting the representation bearing date 6 th March, 2012 was served on him on 1 st March, 2012. Considering the affidavit of Mr. Wagde, it is just difficult to accept the stand that the order was served on him on 1st March, 2012. We say so because the remarks of the Detaining Authority were received by the concerned Officer in Mantralaya on 2nd March, 2012 itself. There was no question of any order, much less order dated 6th March, 2012 being passed on 1st March, 2012 and served upon the petitioner on 1st March, 2012.
28. In the result, we hold that the stand taken by the petitioner that there was a delay in deciding the representation, cannot be accepted.
29. For the reasons mentioned aforesaid, we are inclined to hold that the grounds, which were placed before the Court by the petitioner so as to put up a challenge to the order of detention, cannot sustain. The stand of the petitioner that his further detention cannot continue also cannot be accepted.
30. For the reasons mentioned aforesaid, we are inclined to dismiss the petition and accordingly petition is dismissed.
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31. The original letter dated 6th March, 2012 addressed to the petitioner was taken in Court's custody in the course of hearing.
Same is kept in sealed cover. Office to return the said letter to advocate for petitioner.
[R.Y.GANOO, J.] [A.M. KHANWILKAR, J.]
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