Madras High Court
Shahul Ameeth vs The State Of Tamilnadu on 28 April, 2015
Author: B.Rajendran
Bench: S.Tamilvanan, B.Rajendran
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 28.04.2015
CORAM:
THE HONOURABLE DR.JUSTICE S.TAMILVANAN
AND
THE HONOURABLE MR.JUSTICE B.RAJENDRAN
H.C.P.No.3212/2014
Shahul Ameeth .. Petitioner
Vs
1.The State of Tamilnadu
Rep. by its Secretary to Government
Prohibition and
Excise Department (Home)
Secretariat
Chennai-600 009.
2.The Commissioner of Police
Chennai. .. Respondents
Prayer:- This Habeas Corpus Petition is filed under Article 226 of the Constitution of India to issue a Writ of Habeas Corpus calling for the records in No.1592/BDFGISSV/2014, dated 27.10.2014 on the file of the second respondent herein and quash the same and direct the respondents herein to produce the body of petitioner's brother viz., Syed Abdul Kareem @ Sheik, Male, aged 28 years, S/o.Sadiq Batcha, now confined in Central Prison-II, Puzhal, Chennai, before this Court and set him at liberty.
For Petitioner : Mr.Mohamad Aasif
For Respondents : Mr.M.Maharaja,
Additional Public Prosecutor
ORDER
(Order of the Court is made by S.TAMILVANAN,J) Challenge is made to the order of detention passed by the second respondent vide proceeding No.1592/BDFGISSV/2014, dated 27.10.2014, whereby the detenu/the brother of the petitioner herein, by name, Syed Abdul Kareem @ Sheik, Male, aged 28 years, S/o.Sadiq Batcha, was ordered to be detained under the provisions of the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, 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 of 1982) branding him as a "GOONDA".
2.Though many grounds have been raised in the petition, Mr.Mohamad Aasif, the learned counsel for the petitioner has assailed the impugned detention order only on the ground of non-supply of copy of the bail applications in the similar cases, referred to in the grounds of detention, for arriving at the subjective satisfaction that there is likelihood of the detenu coming out on bail, which has affected the constitutional right of making an effective and purposeful representation to the authorities concerned, thereby vitiating the detention.
3.Per contra, Mr.M.Maharaja, the learned Additional Public Prosecutor would submit that the impugned detention order has been passed on cogent and sufficient materials and there is no illegality or infirmity in the impugned order of detention. However, he submitted that the copy of the bail applications in the similar cases, referred to in the grounds of detention were not supplied to the detenu.
4.We have given our careful and anxious consideration to the rival submissions put forward by the learned counsel on either side and thoroughly scanned through the impugned detention order and the entire materials available on record.
5.It is seen from paragraph No.4 of the Grounds of Detention that in similar cases the accused was granted bail, viz., [a] by the learned XVIII Metropolitan Magistrate, Saidapet, Chennai, in Crl.M.P.No.766 of 2014 in respect of the case in Cr.No.356/2014 for the offence under Section 379 IPC on the file of E-3 Teynampet Police Station; [b]by the learned V Metropolitan Magistrate, Egmore, Chennai, in Crl.M.P.Nos. 1259 and 1364 of 2012 in respect of the case in Cr.No.1062 of 2011 for the offence under Sections 457 and 380 IPC on the file of P-3 Vyasarpadi Police Station; and [c] by the learned Principal Sessions Judge, Thiruvallur, in Crl.M.P.No.2392/2012 in respect of the case in Cr.No. 1960 of 2012 for the offences under Sections 341, 294(b), 336, 427, 392, 397 and 506 (ii) IPC on the file of T-1 Ambattur Police Station. On a perusal of the Paper Book furnished by the Prosecution, it is seen that it does not contain any of the documents, viz., the bail applications, in respect of the similar cases. The said bail applications filed in similar cases were the documents relied upon by the Detaining Authority to come to a subjective satisfaction that the detenu was likely to be released on bail. Admittedly, such documents have not been supplied to the detenu, as it did not form part of the Paper Book furnished by the Prosecution. Therefore, non-supply of the copy of the bail applications and other documents in similar cases to the detenu would vitiate the impugned detention order.
6.The Honourable Supreme Court in M.Ahamed Kutty Vs. Union of India and another (1990-2-SCC-1) has observed thus:-
7. Considering the facts in the instant case, the bail applications and the bail order were vital materials for consideration. If those were not considered the satisfaction of the detaining authority itself would have been impaired and if those had been considered, they would be documents relied on by the detaining authority though not specifically mentioned in the annexure to the order of detention and those ought to have formed part of the documents supplied to the detenu with the grounds of detention and without them the grounds themselves could not be said to have been complete. We have, therefore, no alternative but to hold that it amounted to denial of the detenu's right to make an effective representation and that it resulted in violation of Article 22(5) of the Constitution of India rendering the continued detention of the detenu illegal and entitling the detenu to be set at liberty in this case. (Emphasis added).
7. This Court in Jarinabegam Vs. State of Tamil Nadu by Secretary to Government, Prohibition and Exercise Department, Chennai and another (2007-1-MLJ-Crl-18) relying upon the decision of the Honourable Supreme Court cited supra has held that non-supply of the copy of the bail applications in similar cases to the detenu has the effect of vitiating the order or detention.
8. As already analysed by us, in the facts and circumstances of the present case, non-supply of the documents, viz., bail applications, in similar cases, to the detenu has the effect of vitiating the impugned detention order. Further, due to non-supply of such a vital document, the detenu has lost valuable right to make an effective representation to the authorities concerned.
9. In the light of the above said principles laid down by the Honourable Supreme Court and for the reasons stated above, the impugned order of detention is vitiated and the same is liable to be quashed.
10. In the result, this Habeas Corpus Petition is allowed. The impugned detention order is set aside. The detenu is directed to be released forthwith, unless his presence is required in connection with any other case.
[S.T.J.,] [B.R.,J.]
28.04.2015
paa
To
1.The Secretary to Government
State of Tamilnadu
Prohibition and Excise Department (Home)
Secretariat, Chennai-600 009.
S.TAMILVANAN, J.
AND
B.RAJENDRAN, J.
paa
2.The Commissioner of Police
Chennai.
3.The Public Prosecutor,
High Court, Chennai.
4.The Superintendent of Central Prison-II,
Puzhal, Chennai.
H.C.P.No.3212/2014
28.04.2015