Bombay High Court
Tajbag vs // on 30 June, 2011
Bench: V.K.Tahilramani, M.L.Tahaliyani
Cri. W.P. No.159/2011 1 Judgment
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
NAGPUR BENCH, NAGPUR.
CRIMINAL WRIT PETITION NO.159 OF 2011.
Firoz Khan alias Aabu S/o. Ajijkhan Alias
Pappu Pahelwan, Aged about 38 years,
Occupation : Business, R/o. Tajbag,
Near Delhiwale Amma Darga, Nagpur.
(presently detained in Yerwada Prison,
Pune) Through his wife Smt. Nurusuba
W/o. Firoj Khan, Aged 32 years, R/o.
Tajbag, Near Delhiwale Amma Darga, Nagpur.
....PETITIONER.
// VERSUS //
1. State of Maharashtra,
Through its Secretary, Home Department,
(Special), Mantralaya, Mumbai-32.
2. The Commissioner of Police,
Nagpur City, Nagpur.
....RESPONDENTS.
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Mr. N.S.Khandewale, Advocate for Appellant.
Mrs. Bharti Dangre, Additional Public Prosecutor for Respondents.
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CORAM: MRS. V.K.TAHILRAMANI AND
M.L.TAHALIYANI, JJ.
DATED : JUNE 30, 2011.
ORAL JUDGMENT ( Per : Mrs.Tahilramani, J.)
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Cri. W.P. No.159/2011 2 Judgment
1. Through this writ petition, preferred under Article 226 of the Constitution of India, the petitioner, who is wife of the detenu, has challenged order of detention dated 31.12.2010 passed by respondent No.2 Commissioner of Police, Nagpur. By the said order the detenu has been detained for a period of one year under sub-section (1) of Section 3 of the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders, Dangerous Persons And Video Pirates Act, 1981 (hereinafter referred to as "MPDA Act"). The Order of Detention along with the grounds of detention and annexures were served on the detenu on 10.01.2011.
2. The detention order is based on three C.R.S. i.e. CR. No.109 of 2010 of Sitabuldi Police Station and CR. No.79 of 2010 and CR. No.131 of 2010 of Sakkardara Police Station. C.R. No.109 of 2010 is under section 363, 324 read with 34, Crime No.79 of 2010 is under Section 324 read with Section 143, 147, 148 and 149 of the Indian Penal Code and Crime No.131 of 2010 is under Sections 385, 452, 294, 506-II read with Section 34 of the Indian Penal Code. In the first case i.e. Crime No.109 of 2010 a young boy was picked up from Zanshi Rani Chowk at about 7.00 p.m. he was forcibly dragged and put in a car. A piece of cloth was forcibly stuffed in the mouth of the boy then he was assaulted. In relation to this incident crime came to be registered against the detenu and his associates.
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3. In crime No.79 of 2010 the detenu and his associates armed with swords, spears and Khukari came to the house of the complainant. They started abusing him in filthy language and told him that they will not allow him to reside in the said area. When the complainant asked what he had done, the detenu got angry and assaulted the complainant with Khukari. The third C.R. is registered in relation to offence of extortion.
4. In addition to the three C.Rs to issue the order of detention reliance is also placed on in-camera statements of witnesses A & B. Witness A has stated that the detenu is a notorious bully in the locality. He threatens people in Tajbagh Area and demands money from them as protection money. Due to fear no-one in the locality comes forward to lodge complaint against him. He has further stated that one day in the month of June, 2010 at about 8.00 p.m. when the witness was standing near a Paan Shop the detenu and his associates stopped him and told him that he has done a lot of business and if he wanted to stay in the said area he should immediately pay Rs.Ten Thousand. As the witness did not pay the amount the detenu whipped out a knife from the pocket and put it on the neck of the witness and threatened him. The detenu then forcibly took out Rs.8,300/- from the pocket of the witness. Due to fear the witness did not report the matter to the police.
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5. In-camera witness B has stated that the detenu along with his associates moves around in Tajbag area armed with deadly weapons. The detenu demands money from shop keepers in the area. Due to fear to their lives and property every shopkeeper was paying Rs.500/- to Rs.1,000/- per month to the detenu as extortion money. If someone refused to give the money, the detenu and his associates assaulted the person. The witness has further stated that in the month of May, 2010 at about 7.30 p.m. the detenu came to his shop and demanded Rs.500/-. When the witness stated that he was not in a position to give Rs.500/-, the detenu got angry and threw away the articles from his shop. He also abused the witness in filthy language and threatened the witness by saying that he would burn the shop of the witness. Due to fear the witness gave Rs.500/- to the detenu.
On account of fear the witness did not report the matter to the police. It may be stated that third Crime i.e. C.R. No.131 of 2010 is inter alia also under Section 385 I.P.C. i.e. extortion. Details of the there crimes and two in-camera statements show that the activities of the detenu were clearly prejudicial to maintenance of public order.
6. We have heard the learned counsel for the petitioner and learned Additional Public Prosecutor for the respondents. Although in the writ petition a large number of grounds have been pleaded, however, the learned counsel for the petitioner pressed before us only five grounds. First ground is that material relied upon by the Detaining Authority has not been supplied to the detenu, hence, the ::: Downloaded on - 09/06/2013 17:25:23 ::: Cri. W.P. No.159/2011 5 Judgment detenu was deprived of the right to make an effective representation. The said material is copies of PCR and MCR of the detenu and his co-accused The said ground is raised in ground XII, XIII and XIV of the petition. Ground XII reads as under :
"In the grounds of detention para 6.1.3 the detaining authority has relied on the P C R orders passed by the ld. J.M.F.C. Court No.2, Nagpur, but no such documents are supplied to the petitioner thus it has caused great prejudice to the petitioner. Similarly in ground No.6.1.4. No document is supplied, though relied upon by the detaining authority."
The second ground forms part of para XIII. The relevant part of para XIII reads as under :
"In ground no 6.1.6 there are no documents filed by the detaining authority about the P.C.R. and M.C.R. applications and orders passed thereon. Similarly no documents are supplied to the petitioner as per the detention order ground No.6.1.8 this deliberate omission on the part of the respondent No. the detaining authority has caused serious prejudice and the detenu could not make effective representation. On this count also the detention order deserves to be quashed and set aside."
The third ground is raised in ground XIV, the relevant part reads as under :
"In para 6.2.7 the detaining authority has referred that the said Abdul Jabbar was produced before J.M.F.C. Court No.1 who remanded him to M.C.R. till 7.5.2010 however no such document is supplied to the petitioner along with the grounds of detention."
The learned counsel for the petitioner drew our attention to paragraph 6.1.3 and 6.1.4 in the grounds of detention. In para 6.1.3 in relation to C.R. 109/2010 it is stated that the associate of the detenu was produced before Judicial Magistrate First Class, Court No.2, Nagpur on 5.4.2010 and the ::: Downloaded on - 09/06/2013 17:25:23 ::: Cri. W.P. No.159/2011 6 Judgment Magistrate remanded him to magisterial custody till 6.4.2010. In para 6.1.4 it is stated that the associate of the detenu was again produced before the Judicial Magistrate First Class, Court No.2, Nagpur on 6-4-2010 and the Magistrate remanded him to Magisterial Custody till 19-4-2010. The learned counsel submitted that the Detaining Authority has clearly relied on this fact and hence, the documents pertaining to magisterial custody remand of the co-accused ought to have been furnished to the detenu. Similar ground is raised in relation to paragraph 6.1.6 in which there is a reference that associates of the detenu were produced before Judicial Magistrate First Class Court No.2, Nagpur on 8.4.2010 in Crime No.109/2010, who remanded them to magisterial custody till 19.04.2010. In para 6.2.7 of the grounds of detention in relation to C.R. 79 of 2010, it is stated that the associate of the detenu was produced before the JMFC Court, Nagpur on 27.4.2010 and he was remanded to Magisterial custody till 7.5.2010, however, no documents were supplied to the detenu. In addition to the contention that documents relating to MCR of the co-accused were not supplied to the detenu, it is contended that in para 6.1.8 of the grounds of detention in relation to Crime No.109/2010 it is stated that on 28.04.2010 the detenu was produced before Judicial Magistrate First Class Court No.2 who remanded him to police custody till 29.04.2010. It is contended that the Detaining Authority has also relied on this document and hence, the said document ought to have been furnished to the detenu. Thus, the grievance raised in these three grounds is in relation to non-supply of documents relating to PCR and MCR of the detenu and ::: Downloaded on - 09/06/2013 17:25:23 ::: Cri. W.P. No.159/2011 7 Judgment his co-accused respectively.
7. We have already noted above that the detention order is passed on the basis of three crimes and two in-camera statements, the details of which are reflected in the earlier paras. The documents relating to PCR & MCR can neither be said to be basic documents or a document on which the detention order is based. It is obvious that there is reference to these facts in the grounds of detention only to complete narration of the facts and it cannot be said that the detention order is in any way based on the fact that the detenu or his co-accused were remanded to MCR or PCR for a few days. Obviously the fact that they were remanded to PCR or MCR for a few days cannot have any bearing on the subjective satisfaction of the Detaining Authority as to whether the detention order is to be passed or not.
8. The Supreme Court in the case of Kamarunnissa V. Union of India, reported in AIR 1991 SC 1640 has observed that mere reference to certain facts in the ground of detention for completing narration of facts cannot entitle the detenu to claim copies of the said documents. In the present case it is quite clear that in the grounds of detention reference is made to PCR of the detenu and MCR of the co-
accused only to complete narration of facts and no reliance has been placed thereon in order to issue the order of detention. We fail to understand how the Detaining Authority can be compelled to give the documents which were not ::: Downloaded on - 09/06/2013 17:25:23 ::: Cri. W.P. No.159/2011 8 Judgment relied upon by him while arriving at his substantive satisfaction. We are also unable to appreciate how the documents relating to PCR or MCR of the detenu and co-accused for short period of time has any relevance while considering whether the order of detention should be passed to prevent the detenu from indulging in any prejudicial activities in future. We agree with the Detaining Authority that these documents are not vital documents as has been stated by the Detaining Authority in his reply. These documents not being vital documents on account of their non supply, the detention order cannot be vitiated. Moreover, the learned counsel for the detenu failed to point out how the detenu was prejudiced on account of non-supply of these documents. Thus, we find no merit in this contention.
9. The Second ground raised before us is stated in ground Nos. XI and partly in ground XIV of the petition. In ground XI it is stated that the name of the alleged associate of the detenu is wrongly translated as Sheikh Wasim s/o Sheikh Bashir whereas in the English version in para 6.1.2 of the grounds of detention it is stated as Sheikh Washim s/o Bashir Shsikh. In ground XIV it is stated that the name of detenu's associate is stated as 'Abdul Jabbar' in the grounds of detention whereas, in another document his name is shown as 'Abdul Sattar'. This has affected the valuable right of the detenu to make an effective representation. As far as this aspect is concerned it is clear that the detention order is passed on the basis of the activities of the present detenu and it is in no way concerned with the ::: Downloaded on - 09/06/2013 17:25:23 ::: Cri. W.P. No.159/2011 9 Judgment co-accused of the present detenu. Therefore, even if the name of the associate is wrongly mentioned in the grounds of detention or wrongly translated it will not affect the subjective satisfaction of the Detaining Authority in any manner in arriving at the decision whether it is necessary to detain the detenu, so also it will not affect the right of the detenu to make an effective representation. The representation would be aimed at clearing the name of the detenu and giving his clarification in relation to his own activities and the fact that the name of one of his associates is wrongly stated or wrongly translated would not vitiate the detention order.
10. The next ground raised is ground No.XVII. Ground XVII of the petition relates to in-camera statements. It reads as under :
"The Asst. Commissioner of Police, Sakkardara zone, has failed to record proper verification under the statements verifying the truthfulness of the contents and has also failed to record his satisfaction as per the law. The Asst. Commissioner of Police while verifying the statements ought to have recorded his satisfaction about the truthfulness and genuineness of the so called in-camera statements of witness "A" and "B".
The statements if perused would show that the name of the complainant, date and time of the alleged incident are deliberately kept blank in the copies supplied to the petitioner. A statement without the above details has resulted in adversely affecting the petitioner's right to make effective representation. The Asst. Commissioner of Police has failed to record his satisfaction about the truthfulness and genuineness of the contents of the said statements as well as the incident."
Ground No.XVII is in two parts. First two sentences and the last sentence deal with the Assistant Commissioner of Police, failing to record proper verification under the in-camera statements verifying the truthfulness and ::: Downloaded on - 09/06/2013 17:25:23 ::: Cri. W.P. No.159/2011 10 Judgment genuineness of the contents as well as the incident and also failing to record his satisfaction as per law. It is contended that the Assistant Commissioner of Police while verifying the statements ought to have recorded his satisfaction about the truthfulness and genuineness of the in-camera statements of witness A and B. As far as this contention is concerned, the endorsement of the Assistant Commissioner of Police below both the in-camera statements shows that he has indeed recorded proper verification after verifying the truthfulness and genuineness of the contents of both the in-camera statements as well as the incidents stated therein. We find no error in the verification recorded by the Assistant Commissioner of Police about truthfulness and genuineness of the contents of the in-camera statements as well as the incident narrated by witnesses A and B. The verification recorded by the Assistant Commissioner of Police below the in-camera statements clearly shows that he is satisfied about the truthfulness and genuineness of the contents of the statements as well as the incident. This verification itself reveals his satisfaction and there is no need for him to record his satisfaction on this aspect separately. The verification by the Assistant Commissioner of Police, copy of which has been furnished to the detenu shows that not only he verified that the statements were properly recorded but the enquiry made by him showed that incidents stated in the in-camera statements were true and genuine. Thus we find no substance in this ground.
11. The middle part of ground XVII i.e. sentence Nos. 3 and 4 therein states ::: Downloaded on - 09/06/2013 17:25:23 ::: Cri. W.P. No.159/2011 11 Judgment that the in-camera statements if perused would show that the name of the complainant, date and time of the alleged incident are deliberately kept blank in the copies supplied to the detenu. Such statement without details has resulted in adversely affecting the detenu's right to make an effective representation. No doubt some portions in the copies of the in-camera statements of witnesses A and B supplied to the detenu have been blanked out. This relates to names of the in-
camera witnesses and the dates when the incident occurred. However, it is noticed that in the grounds of detention the approximate period is clearly stated in relation to both the in-camera statements i.e. the incident relating to in-camera witness A has taken place in the month of June, 2010 and the incident relating to another in-camera witness B has taken place in the month of May, 2010. It is further stated that both the incidents have taken place in the evening. Therefore the approximate period when the prejudicial activities took place, has been communicated to the detenu.
12. In the case of Chandrakant v. S. Rammurthi, reported in 1993 CRI. L.J. 671 also a contention was raised that names of the witnesses were withheld and the exact date of the incident was also not given to the detenu, hence, it was not possible for the detenu to make an effective representation against such vague statements. This contention was negatived by Division Bench of this court and it was observed that even though the exact date of the incident was not given the approximate period was given. The statement given by the witnesses are also not ::: Downloaded on - 09/06/2013 17:25:23 ::: Cri. W.P. No.159/2011 12 Judgment vague as they referred to specific incidents. This Court observed that, the grounds cannot be considered as vague only because the identity of the witnesses is withheld when the statement made by them are quite specific. In the present case also both the statements of in-camera witnesses are quite specific, hence it cannot be said that the detenu could not make an effective representation.
13. The Supreme Court in the case of Pandharinath Shridhar Rangnekar vs. State of Maharashtra, reported in AIR 1973 SC 630 while dealing with the issue of in-camera statements observed that in camera statements are recorded only when witnesses are not willing to come forward to give evidence in public against such person by reason of apprehension in their mind as regards the safety of their person or property. The Supreme Court observed that a full and complete disclosure of particulars such as is requisite in an open prosecution will frustrate the very purpose of the proceedings. If concrete data is furnished to the person like specific dates of incidents or the names of the persons involved in those incidents it would be easy enough to fix the identity of those who out of fear of injury to their person or property are unwilling to depose in public. Relevant portion of paragraph 9 reads as under :
".... There is a brand of lawless element in society which it is impossible to bring to book by established methods of judicial trial because in such trials there can be no conviction without legal evidence. And legal evidence is impossible to obtain, because out of fear of reprisals witnesses are unwilling to depose in public. That explains why there is a limited obligation on the authorities to inform the proposed externee "of the general nature of the material allegations against him....."::: Downloaded on - 09/06/2013 17:25:23 :::
Cri. W.P. No.159/2011 13 Judgment
14. In the present case the detenu has been informed sufficient particulars of the material allegations made against him so as to enable him to make an effective representation. Hence, we find no merit in this submission. Thus, this grievance also fails.
15. Thereafter the learned counsel for the petitioner contended that the Detaining Authority has failed to record his satisfaction about the truthfulness and correctness of the in-camera statements in the grounds of detention hence, the detention order stands vitiated. This ground is raised in ground XVIII of the petition. In the return filed by the Detaining Authority, it is stated that in camera statements of witnesses A and B were recorded by Police Inspector, Police Station, Sakkardara Nagpur who is a gazetted officer and the truthfulness of these complaints was verified by the Police Officer of the rank of Assistant Commissioner of Police, Sakkardara, Nagpur a Special Executive Magistrate and the detaining authority was fully satisfied about the truthfulness of the in-camera statements.
16. Thus, the contention of the learned counsel for the petitioner was refuted by the learned Additional Public Prosecutor by pointing out material in the affidavit in reply of the Detaining Authority. She submitted that in the light of the affidavits the question does not survive that the Detaining Authority was not ::: Downloaded on - 09/06/2013 17:25:23 ::: Cri. W.P. No.159/2011 14 Judgment satisfied about the truthfulness and genuineness of the in-camera statements.
She further submitted that it is not necessary for the Detaining Authority to express his reaction to each and every circumstance in the grounds of detention and even if the satisfaction is expressed in the affidavit filed by the Detaining Authority it would be sufficient.
17. The learned counsel for the petitioner vehemently argued that this stand taken in the affidavit is by way of an afterthought and it cannot now be taken into consideration. To support his contention he relied on the decision of this Court in the case of Janardhan Vs. State of Maharashtra, reported in 2008 (3) Mh.L.J. (Cri.) 617. He submitted that in the said case also in the grounds and order of detention it was not stated by the Detaining Authority that the Detaining Authority was satisfied about the truthfulness and genuineness of the in-camera statements and the learned Additional Public Prosecutor had submitted that expressing the same in the affidavit would be sufficient. Mr. Khandewale pointed out that this contention was negatived by the Division Bench. Thus, he submitted that the Detaining Authority expressing his satisfaction in the affidavit would not serve the purpose.
18. On carefully perusing the decision in the case of Janardhan we find that it is stated therein that the facts in the said case are identical with the facts of the case of Mrs. Zabin Salim Hamja Shaikh, the facts of which are reflected in ::: Downloaded on - 09/06/2013 17:25:23 ::: Cri. W.P. No.159/2011 15 Judgment paragraph 12 of the decision in the case of Janardhan. The said para reads as under :
"Mrs. Pai the learned APP invited our attention to the reasons furnished in passing the detention order and more particularly the following statement of the Detaining Authority in para 5(b) i.e. "After going through the proposal submitted by the Sr. Inspector of Police, Shahu Nagar Police Station and the verification of in-camera statements done by the Divisional Assistant Commissioner of Police, I have reason to believe that the incidents narrated by the witnesses in their in-camera statements to be true." We are not inclined to accept this statement as it is apparent that the Divisional Assistant Commissioner failed to verify regarding the truthfulness of the incidents as stated in both the in-camera statements. The learned APP, therefore, invited our attention to the affidavits filed by the Detaining Authority as well as the Asst. Commissioner of Police who had verified the said statements. The Asst. Commissioner in his affidavit has stated, "After independently enquiring with them I was satisfied about their identity and truthfulness of the incidents narrated by them as well as the fear expressed by them of the detenu." In our opinion, this exercise by the Assistant Commissioner of Police is to fill in the gaps and such a statement cannot be accepted now in support of the contentions that the verifying officer had verified about the truthfulness of the incidents. From the file we have noted that the proposal was submitted by the Deputy Commissioner of Police who again in the mechanical manner stated that the incidents were found to be truthful and in any case he was not the officer who did the verification of the witnesses whose statements were recorded in- camera. The material which was placed before the Detaining Authority along with the proposal submitted by the DCP included the in-camera statements as well and the said statements lacked the legal requirements if they were held to be supporting the order of detention on the ground that the detenu is a dangerous person as defined under the MPDA Act. The learned APP relied upon the judgment of this Court in the case of Zebunnisa Abdul Majid vs. M.N. Singh and ors., 2001 (3) Mh.L.J. 365 and we must note that even in that case it is clear that the ACP had recorded the verification about the truthfulness of the incident." (Emphasis Supplied)
19. Thus, it is seen that in the said decision, the case made out was that ::: Downloaded on - 09/06/2013 17:25:23 ::: Cri. W.P. No.159/2011 16 Judgment verification of in-camera statements was done by the Divisional Assistant Commissioner of Police whereas it was found from the file that in fact there was no such verification of the statements of the witnesses whose statements were recorded in-camera and lateron an affidavit was filed by the Assistant Commissioner of Police, wherein it was stated that after independently inquiring with the witnesses he was satisfied about the identity of witnesses and truthfulness of the incident narrated by them. It is in these circumstances that it was observed that "in our opinion this exercise by the ACP is to fill in the gaps and such a statement cannot be accepted now in support of the contention that the Verifying Officer had verified about the truthfulness of the incident." After observing so, it was further observed that the material placed before the Detaining Authority in relation to in-camera statements lacked the legal requirement.
20. On perusal of the decision in the case of Janardhan (Supra) it is clear that the facts therein and the facts in the present case are in no way similar. In the present case the ACP has indeed verified both the in-camera statements. From the verification recorded by the ACP it is clear that he has verified that not only the in-camera witnesses indeed gave the statement as stated by them but he was also satisfied about the genuineness of the incidents stated by the in-camera witnesses. This fact is also seen from the statements of the in camera witnesses supplied to the detenu which contains the verification made thereon by the ::: Downloaded on - 09/06/2013 17:25:23 ::: Cri. W.P. No.159/2011 17 Judgment Assistant Commissioner of Police. Hence, it cannot be said that "now" an affidavit has been filed by the Detaining Authority by way of an afterthought trying to fill in the gaps. These in-camera statements were very much before the Detaining Authority and the verification of the Assistant Commissioner of Police regarding truthfulness and genuineness of the statements is noted on the in-
camera statements itself. Thus it is obvious that when the in-camera statements are perused, the verification recorded by the Assistant Commissioner of Police thereon is just not capable of being missed.
21. Thereafter the counsel for the petitioner again placed reliance on the observations in Janardhan (Supra) that it was necessary for the Detaining Authority to record his satisfaction in the grounds of detention that the contents of the in-camera statements were also true. He pointed out that in the said decision reliance was placed on the decision of the Supreme Court in the case of Smt.Phulwari Jagdambaprasad Pathak vs. Shri R.H. Mendonca, reported in 2000 ALL MR (Cri.) 1503. He further pointed out that in Janardhan's case an earlier decision of this Court in Smt. Vijaya Raju Gupta vs. Shri R.H. Mendonca and others, reported in 2001(1) Mh.L.J. 449 was also relied upon, wherein it is observed, "There remains no doubt in the light of the law laid down by the Apex Court that in-camera statement of a person/ witness can be utilised by the detaining authority for the purpose of arriving at subjective satisfaction for passing the order of detention. However, the Apex Court made it clear that the facts stated in the ::: Downloaded on - 09/06/2013 17:25:23 ::: Cri. W.P. No.159/2011 18 Judgment materials relied upon should be true and have a reasonable nexus with the purpose for which the order is passed. Necessary corollary, therefore is that the detaining authority must be satisfied about the truthfulness of the statements made in the in-
camera statements. Testing it from this touchstone, we find that neither in the detention order nor in the grounds of detention, the detaining authority has stated anything that he was satisfied about the truthfulness of the statements made in the in-camera statements..."
22. We have carefully perused the decision in the case of Janardhan (Supra).
In the case of Janardhan reliance is also placed on observations in relation to in-
camera statements in the the decision of the Supreme Court in Smt. Phulwari Jagdambaprasad Pathak (supra). The said observations are as under :
".... it is sufficient if from the material available on record the detaining authority could reasonably feel satisfied about the necessity for detention of the person concerned in order to prevent him from indulging in activities prejudicial to the maintenance of public order. In the absence of any provision specifying the type of material which may or may not be taken into consideration by the detaining authority and keeping in view the purpose the statute is intended to achieve the power vested in the detaining authority should not be unduly restricted. It is neither possible nor advisable to catelogue the type of materials which can form the basis of a detention order under the Act. That will depend on the facts and situation of a case.
Presumably, that is why the Parliament did not make any provision in the Act in that regard and left the matter to the discretion of the detaining authority. However, the facts stated in the materials relied upon should be true and should have a reasonable nexus with the purpose for which the order is passed." (emphasis supplied).
After quoting the observations in Phulwari Pathak, this Court went on to observe that :::: Downloaded on - 09/06/2013 17:25:23 :::
Cri. W.P. No.159/2011 19 Judgment ".... it becomes clear that Their Lordships held that the facts stated in the material or the statements relied upon should be true and there should be a reasonable nexus with the purpose for which the order is passed. Therefore, it was necessary for the detaining authority to record his satisfaction that the contents of the in-camera statements were also true. Mere correct recording of the statements of such witnesses is not sufficient."
23. In reply the learned Additional Public Prosecutor placed reliance on the decision of the Division Bench of this Court in the case of Smt. Sunita Hanumant Fulore Vs. The State of Maharashtra & Ors., reported in 2001 CRI. L.J. 2472. She pointed out that in the said decision also, earlier decisions in the case of Smt. Phulwari Pathak (supra) and Smt. Vijaya Raju Gupta (supra) were considered. In the said case the ground was specifically raised that neither in the detention order nor in the grounds of detention the Detaining Authority has stated that he was satisfied about the truthfulness of the statements made in the in-camera statements. In the said case also the Detaining Authority had stated in his affidavit that he was subjectively satisfied about the truthfulness of the statements of in camera witnesses. After perusal of the decision in the case of Smt. Phulwari Pathak it was observed that it is not applicable because what the Supreme Court has stated therein is that "however the fact as stated in the material relied upon should be proved and should have reasonable nexus for the purpose for which the order is passed." It is further observed that in the affidavit the Detaining Authority has categorically stated that he was satisfied about the truthfulness of the in-camera statements. The Division Bench then held that the ratio laid down in the decision in Phulwari Pathak's case has been followed by the Detaining ::: Downloaded on - 09/06/2013 17:25:23 ::: Cri. W.P. No.159/2011 20 Judgment Authority. Thus, it was held that the decision in the case of Smt. Phulwari Pathak does not lay down that in the grounds of detention it should be mentioned by the Detaining Authority that he was subjectively satisfied about the truthfulness of the in-camera statements. The Division Bench in Smt. Sunita's case also considered the case of Smt. Vijaya Raju (supra) and in relation to it observed as under :
"..we find that it was a decision on its own facts. In the said case, three returns were filed by the Detaining Authority. In the first return, the Detaining Authority had merely denied that the in-camera statements are false and fabricated but had not averred that he was satisfied about the truthfulness of the averments contained therein. In the second and third returns, the Detaining Authority had put the cart before the horse in as much as he had averred that since the Assistant Commissioner of Police had verified the statements, they were true. But this is not the case here. Here, the Detaining Authority, as we have seen above, has categorically stated that he had perused the entire material, including the in camera statements and was satisfied about the truthfulness of the said statements."
24. It is to be noted that in the case of Sunita Fulore (supra) the Detaining Authority has specifically stated about his satisfaction regarding truthfulness and genuineness of the in-camera statements not in the grounds of detention but only in his affidavit. This affidavit was relied upon by the Division Bench of this Court in Sunita Fulore. Even though the subjective satisfaction of the Detention Authority was expressed only in the affidavit, it was found sufficient by the Court and the Court negatived the contention that the detention order would be vitiated as no satisfaction was expressed in the detention order or grounds of detention.
During the hearing of Janardhan (supra) this earlier decision of the Division ::: Downloaded on - 09/06/2013 17:25:23 ::: Cri. W.P. No.159/2011 21 Judgment Bench of this Court, in the case of Sunita Fulore, wherein both the decisions in Phulwari Pathak and Vijaya Raju were considered and it was held that it is not necessary that the subjective satisfaction about the truthfulness and genuineness of the in-camera statements should be reflected in the grounds of detention itself but even if it is expressed by the Detaining Authority in his affidavit, it would be sufficient, was not pointed out by either of the parties. So also various decisions of the Supreme Court wherein it is held that even if the satisfaction of the Detaining Authority is only expressed in the affidavit and not in the grounds of detention, it would be sufficient were not pointed out, hence, they could not be considered.
25. The Supreme Court in the case of Meregu Satyanarayana vs. State of A.P., reported in AIR 1982 SC 1543 has observed that as far as subjective satisfaction is concerned it should either be reflected in the detention order or the affidavit justifying the detention order when challenged.
26. The Supreme Court in the case of State of Gujrat vs. Sunil Fulchand Shah, reported in AIR 1988 SC 723 held that it is not necessary for the Detaining Authority to mention in the grounds of detention his reaction in relation to every piece of evidence. A Division Bench of this Court in the case of Zebunnisa Vs. N.M. Singh, reported in 2001(3) Mh.L.J. 365, has observed as under :
"Once the detaining authority is subjectively satisfied about the truthfulness of the contents of the in-camera statements the inclusion ::: Downloaded on - 09/06/2013 17:25:23 ::: Cri. W.P. No.159/2011 22 Judgment of such in-camera statements in the grounds of detention cannot be faulted. It is not necessary to express in the grounds of detention reaction to every piece of evidence placed before the Detaining Authority. Statements of witnesses had been recorded in-camera because they did not want to disclose their identity out of fear of reprisal at the hands of the detenu. The witnesses did not register cases out of fear. This itself was a good reason to consider the detenu to be a threat to maintenance of public order. After considering all aspects of the matter in their proper perspective the detaining authority had expressly stated in the affidavit that he was satisfied about the truthfulness of the said statements. Such satisfaction cannot be questioned." (emphasis supplied ) The above two decisions also were not brought to the notice of the Court during the hearing of Janardhan, hence, they were not taken into consideration.
27. Both the decisions of the Supreme Court were not considered in the case of Janardhan. So also two earlier decisions of this Court on the same point not being brought to the notice of the Court were not considered. In any event, we find that the case of Janardhan was decided in the peculiar facts of that case which are not present in the present case. Hence, decision in the case of Janardhan would be of no help in this matter.
28. In the circumstances, we find this petition to be devoid of substance. Rule discharged.
JUDGE JUDGE
RR..
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