Madras High Court
S.Gunasekaran vs Government Of Tamil Nadu on 30 November, 2023
Author: M.Sundar
Bench: M.Sundar
H.C.P(MD)No.1310 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 30.11.2023
Coram
THE HON'BLE MR.JUSTICE M.SUNDAR
and
THE HON'BLE MR. JUSTICE R.SAKTHIVEL
H.C.P(MD)No.1310 of 2023
S.Gunasekaran .. Petitioner/Father of the detenue
vs
1.Government of Tamil Nadu,
Represented by the Additional Chief Secretary to Government,
Home, Prohibition and Excise Department,
Secretariat,
Fort St. George,
Chennai – 600 009.
2.The District Collector and District Magistrate,
Office of the District Collector and District Magistrate,
Theni District,
Theni.
3.The Superintendent,
Central Prison,
Madurai. .. Respondents
Prayer:- Petition filed under Article 226 of the Constitution of India
praying for issuance of a writ of Habeas Corpus calling for the entire
records connected with the detention order of the second respondent in
https://www.mhc.tn.gov.in/judis
1/11
H.C.P(MD)No.1310 of 2023
Detention Order No.50 of 2023 on 04.08.2023 and detained at Central
Prison, Madurai and quash the same and direct the respondents to
produce the body or person of the petitioner's son namely
Thiru.Alagusundar, male aged about 25 years, son of Gunasekaran and
set him at liberty forthwith.
For Petitioner : Mr.B.Jameel Arasu
For Respondents : Mr.A.Thiruvadi Kumar
Additional Public Prosecutor
ORDER
[Order of the Court was made by M.SUNDAR, J.] When the captioned 'Habeas Corpus Petition' [hereinafter 'HCP' for the sake of brevity] was listed before us in the Admission Board on 01.11.2023, this Bench made the following order and a scanned reproduction of the same is as follows:
https://www.mhc.tn.gov.in/judis 2/11 H.C.P(MD)No.1310 of 2023 https://www.mhc.tn.gov.in/judis 3/11 H.C.P(MD)No.1310 of 2023 https://www.mhc.tn.gov.in/judis 4/11 H.C.P(MD)No.1310 of 2023
2.The aforementioned 01.11.2023 Admission Board order captures all essentials, i.e., all facts that are imperative for appreciating this final order and therefore, we are not setting out the facts again in this final order. Suffice to say that aforementioned Admission Board order shall be read as an integral part and parcel of this final order. Be that as it may, we are using the short forms, short references and abbreviations used in the Admission Board order in this order also for the sake of convenience and clarity.
https://www.mhc.tn.gov.in/judis 5/11 H.C.P(MD)No.1310 of 2023
3.There is no adverse case. This solitary case which is the sole substratum of the impugned preventive detention order is Crime No.76 of 2023 on the file of Rayappanpatti Police Station for alleged offences under Sections 147 and 363 of IPC and subsequently altered into Sections 147, 120-B, 294(b), 342, 323, 364(A) and 506(ii) of IPC and subsequently altered into Sections 147, 120-B, 294(b), 342, 323, 364(A) and 506(ii) of IPC and 174 of 'The Code of Criminal Procedure, 1973 (2 of 1974)' [hereinafter 'Cr.P.C' for the sake of brevity and clarity] and again altered into Sections 147, 120-B, 294(b), 342, 304(ii), 364(A) and 506(ii) of IPC and 174 of Cr.P.C. Considering the nature of the challenge to the impugned preventive detention order, it is not necessary to delve into the factual matrix of the case.
4.Mr.B.Jameel Arasu, learned counsel on record for petitioner and Mr.A.Thiruvadi Kumar, learned State Additional Public Prosecutor for all respondents are before us.
5.Learned counsel for petitioner submits that 'live and proximate link' between grounds of detention and purpose of detention has snapped as date of arrest in the ground case is 27.06.2023 but the https://www.mhc.tn.gov.in/judis 6/11 H.C.P(MD)No.1310 of 2023 impugned preventive detention order has been made only on 04.08.2023.
6.Mr.A.Thiruvadi Kumar, learned State Additional Public Prosecutor, submits to the contrary by saying that materials had to be collected and time was consumed in this exercise. Considering the facts / circumstances of the case on hand and nature of ground case, we find that this explanation of learned Prosecutor is unacceptable.
7.We remind ourselves of Sushanta Kumar Banik's case [Sushanta Kumar Banik Vs. State of Tripura & others reported in 2022 LiveLaw (SC) 813 : 2022 SCC OnLine SC 1333]. To be noted, Banik case arose under 'Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988' [hereinafter 'PIT NDPS Act' for the sake of brevity] in Tirupura, wherein after considering a proposal by a Sponsoring Authority and after noticing the trajectory the matter took, Hon'ble Supreme Court held that the 'live and proximate link between grounds of detention and purpose of detention snapping' point should be examined on a case to case basis. Hon'ble Supreme Court has held in https://www.mhc.tn.gov.in/judis 7/11 H.C.P(MD)No.1310 of 2023 Banik case law that this point has two facets. One facet is 'unreasonable delay' and the other facet is 'unexplained delay'. We find that the captioned matter falls under latter facet i.e., unexplained delay.
8.To be noted, Banik case has been respectfully followed by this Court in Gomathi Vs.The Principal Secretary to Government and others reported vide Neutral Citation of Madras High Court being 2023/MHC/334, Sadik Basha Yusuf Vs. The State of Tamil Nadu and others reported vide Neutral Citation of Madras High Court being 2023/MHC/733, Sangeetha Vs. The Secretary to the Government and others reported vide Neutral Citation of Madras High Court being 2023:MHC:1110, N.Anitha Vs. The Secretary to Government and others reported vide Neutral Citation of Madras High Court being 2023:MHC:1159 and a series of similar orders in HCP cases.
9.To be noted, the sole substratum of the impugned preventive detention order is a solitary case viz., Crime No.76 of 2023 on the file of Rayappanpatti Police Station for alleged offences under Sections 147 and 363 of IPC and subsequently altered into Sections 147, https://www.mhc.tn.gov.in/judis 8/11 H.C.P(MD)No.1310 of 2023 120-B, 294(b), 342, 323, 364(A) and 506(ii) of IPC and subsequently altered into Sections 147, 120-B, 294(b), 342, 323, 364(A) and 506(ii) of IPC and 174 of Cr.P.C and again altered into Sections 147, 120-B, 294(b), 342, 304(ii), 364(A) and 506(ii) of IPC and 174 of Cr.P.C.
10.Before concluding, we also remind ourselves that preventive detention is not a punishment and HCP is a high prerogative writ.
11.Ergo, the sequitur is, captioned HCP is allowed. Impugned preventive detention order dated 04.08.2023 bearing reference Detention Order No.50/2023 made by the second respondent is set aside and the detenu Thiru.Alagusundar, aged 25 years, son of Thiru.Gunasekaran, is directed to be set at liberty forthwith, if not required in connection with any other case / cases. There shall be no order as to costs.
(M.S.,J.) (R.S.V.,J.) 30.11.2023 Index : Yes/No Neutral Citation : Yes/No ps https://www.mhc.tn.gov.in/judis 9/11 H.C.P(MD)No.1310 of 2023 Post Script: (i) Registry to forthwith communicate this order to Jail authorities in Central Prison, Madurai.
(ii) All concerned to act on this order being uploaded in official website of this Court without insisting on certified copies. To be noted, this order when uploaded in official website of this Court will be watermarked and will also have a QR code. To
1.The Additional Chief Secretary to Government, Home, Prohibition and Excise Department, Secretariat, Fort St. George, Chennai – 600 009.
2.The District Collector and District Magistrate, Office of the District Collector and District Magistrate, Theni District, Theni.
3.The Superintendent, Central Prison, Madurai.
4.The Joint Secretary to Government, Public (Law and Order) Department, Secretariat, Chennai.
5.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
https://www.mhc.tn.gov.in/judis 10/11 H.C.P(MD)No.1310 of 2023 M.SUNDAR, J., and R.SAKTHIVEL, J., ps H.C.P(MD)No.1310 of 2023 30.11.2023 https://www.mhc.tn.gov.in/judis 11/11