Madras High Court
Ranjitha vs The Principal Secretary To Government on 29 November, 2018
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B E F O R E T H E MADU RAI B E N C H O F MADRA S HIGH C O U RT
DAT E D : 0 3 . 0 6 . 2 0 1 9
C O R AM:
T H E HO N O U R A B L E MR. J U S T I C E M. S AT H YA N A R AYA N A N
and
T H E HO N O U R A B L E MR. J U S T I C E B . P U G A L E N DHI
H. C . P(MD)N o. 1 7 3 2 o f 2 0 1 8
Ranjitha ... Petitioner
Vs.
1.The Principal Secretary to Government,
Home, Prohibition and Excise Department,
State of Tamilnadu,
Fort St. George,
Chennai – 600 009.
2.The District Collector and the District Magistrate,
Tirunelveli District,
Tirunelveli – 9.
3.The Superintendent of Prison,
Palayamkottai Central Prison,
Tirunelveli District. ... Respondents
Prayer: Habeas Corpus Petition filed under Article 226 of the Constitution of
India praying for the issuance of a Writ of Habeas Corpus, calling for the entire
records, connected with the detention order of the respondent No.2 in
M.H.S.Confdl.No.141/2018 dated 29.11.2018 and quash the same and direct the
respondents to produce the detenu by name Sureshkumar, son of Suyambu
Nadar, aged about 27 years, now detained in Palayamkottai Central Prison
before this Hon'ble Court and set him at liberty forthwith.
http://www.judis.nic.in
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For Petitioner : Mr.R.Vinoth Bharathi
For Respondents : Mr.K.Dinesh Babu
Additional Public Prosecutor
O R DE R
(Order of the Court was made by M. S AT H YA N A R AYA N A N , J . )
The petitioner is the wife of the detenu and challenging the legality
of the impugned order of detention dated 29.11.2018 passed by the 2nd
respondent, in and by which, the detenu has been branded as a Goonda under
the provisions of section 3[1] of the Tamil Nadu Prevention of Dangerous
Activities of Boot leggers, Cyber Law Offenders, Drug Offenders, Forest
Offenders, Goondas, Immoral Traffic Offenders, Sand Offenders, Sexual
Offenders, Slum Grabbers and Video Pirates Act, 1982 (Tamil Nadu Act
14/1982), came forward to file the present habeas corpus petition.
2.A perusal of the Grounds of Detention dated 29.11.2018, passed by
the 2nd respondent herein, the detenu, viz., Sureshkumar came to the adverse
notice in the following three cases:-
Sl. Name of the Police Station and Crime No. Section of Law
No.
1. Thisayanvilai Police Station Cr.No.203 of 2015 294(b), 387 and 506(ii)
I.P.C.
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2. Thisayanvilai Police Station Cr.No.65 of 2016 448, 294(b) I.P.C. and 4 of
Tamil Nadu Prohibition of
Harassment of Women
Act
3. Thattarmadam Police Station Cr.No.59 of 2018 302 I.P.C.
It is further stated in the grounds of detention that when the defacto
complainant viz., Rajamani, Sub Inspector of Police, Thisayanvilai and the Police
party were conducting patrol duty, the detenu came to the spot with an
intention to disturb public and traffic and started to abuse and threaten the
defacto complainant with dire consequences and made an attempt to cut him
by using an Aruval. When the public gathered there to rescue the defacto
complainant, they were threatened with dire consequences by brandishing an
aruval and taking advantage of the situation they fled away. On the basis of the
complaint given by the defacto complainant, Thisayanvilai Police registered a
case in Crime No.379/2018 for the commission of the offences u/s.294(b), 353,
307 and 506(ii) IPC (ground case) and took up the case for investigation. The
detenu was arrested on 21.11.2018 and he was remanded to Judicial Custody by
Judicial Magistrate, Nanguneri and his period of remand would expire on
05.12.2018. The Detaining Authority on a perusal and consideration of the
materials has derived the subjective satisfaction that the activities of the detenu
were prejudicial to the maintenance of the public peace and order and as such,
branded him as a Goonda and detained him under the provisions of the Tamil
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Nadu Act 14 of 1982, by clamping the impugned order of detention and
challenging the legality of the same, the present Habeas Corpus Petition is filed.
3. The learned counsel for the petitioner by drawing the attention of
this Court to paragraph 6 of the grounds of detention would submit that in
order to derive the subjective satisfaction that there is imminent possibility of
the detenu coming out on bail, which is prejudicial to the maintenance of
public order, the detaining authority has placed reliance upon the order
granting bail in Cr.M.P.No.743 of 2015 dated 11.02.2015 of the Principal Sessions
Court, Tirunelveli District and it cannot be a similar case for the reason that in
the said case the petitioner therein did not involve himself in any other case,
except the case in which he has filed bail application, whereas the detenu has
three adverse cases and therefore, there was total non-application of mind on
the part of the detaining authority as to the factual aspects and therefore,
prays for quashment of the impugned order of detention.
4.Per contra, Mr.K.Dinesh Babu, learned Additional Public Prosecutor
appearing for the State would submit that the Detaining Authority, after due
and proper application of mind has rightly clamped the order of detention and
prays for dismissal of this petition.
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5. This Court has considered the rival submissions and also perused
the materials placed before it.
6. As rightly pointed out by the learned counsel for the petitioner, the
detenu is in custody in connection with the ground case in Crime No.379 of
2018 and his application for bail in Cr.M.P.No.6453 of 2018 is pending before
the Sessions Court, Tirunelveli and the detaining authority in order to derive the
subjective satisfaction as to the real and imminent possibility of the detenu
coming out on bail, which is prejudicial to the maintenance of public order has
relied on the order of the Sessions Court, Tirunelveli dated 11.02.2015 in
Cr.M.P.No.743 of 2015, filed by one Mariappan alias Mavatta Mariappan, son of
Arumuga Thevar, which is available in page 273 of the booklet, would disclose
among other things as to the non-involvement of the petitioner therein in any
other case. However, in the case on hand, the detenue has involved in three
adverse cases. As such, said case cannot be considered as a similar case and the
subjective satisfaction arrived by the detaining authority in that regard is
vitiated. Therefore, this Court is of the view that on this sole ground, the
detention order, impugned herein, is liable to be set aside.
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7.In the result, the Habeas Corpus Petition is allowed by setting aside
the Order of Detention passed by the second respondent herein, namely, The
District Collector, Tirunelveli in M.H.S.Confdl.No.141/2018 dated 29.11.2018.
Consequently, the detenu, namely, Sureshkumar, son of Suyambu Nadar, aged
about 27 years, who is now detained at Central Prison, Palayamkottai is directed
to be released forthwith unless his presence [or] custody [or] detention is
required in connection with any other case/proceedings.
[M. S . N. , J .] [ B. P. , J . ]
0 3.0 6.2 0 1 9
Index : Yes / No
Internet : Yes / No
sj
To
1.The Principal Secretary to Government,
Home, Prohibition and Excise Department,
State of Tamilnadu,
Fort St. George,
Chennai – 600 009.
2.The District Collector and the District Magistrate,
Tirunelveli District,
Tirunelveli – 9.
3.The Superintendent of Prison,
Palayamkottai Central Prison,
Tirunelveli District.
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4.The Additional Public Prosecutor,
Madurai Bench of Madras High Court,
Madurai.
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M. S AT H YA N A R AYA N A N , J .
and B . P U G A L E N DHI , J .
sj H. C. P(MD)N o. 1 7 3 2 o f 2 0 1 8 0 3.0 6.2 0 1 9 http://www.judis.nic.in