Bombay High Court
Smt. Yogita Wife Of Colin Gudinho vs The Commissioner Of Police & Another on 27 August, 1997
Equivalent citations: 1998BOMCR(CRI)~
Author: S. Radhakrishnan
Bench: S. Radhakrishnan
ORDER A.V. Savant, J.
1. Heard both the learned Counsel; Smt. Kiran Gupta for the petitioner and Shri Bagwe, Assistant Public Prosecutor for the Slate.
2. The petitioner Smt. Yogita Colin Gudinho is the wife of the detenue Colin Francis Gudinho, who has been detained under the order dated 17-10-1996 (Exh. A-pg. 24) passed by the Commissioner of Police, Brihan- Mumbai in exercise of his powers under sub-section (1) of section 3 of the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers and Drug-Offenders Act, 1981 (for short, "the M.P.D.A. Act".). The order of detention has been passed with a view to preventing the detenue from acting in any manner prejudicial to the maintenance of public order. By another order passed on the same date, 17-10-1996 (Exh. B/pg.25), the detenue has been directed to be detained in the Nasik Road Central Prison at Nasik. On 28-10-1996 the State Government passed an order under sub-section (3) of section 3 of the M.P.D.A. Act approving the order passed by the Commissioner of Police on 17-10-1996. On December 20, 1996 the State Government passed the order under sub-section (1) of section 12 of the said Act confirming the order of detention for a period of one year from the date of detention. The relevant facts as they emerge from the grounds of detention dated 17-10-1996 may briefly be stated as under.
3. The detenue Colin and his two brothers Travern Gudinho who is the detenue in Criminal Writ Petition No. 272 of 1992 and Winson Gudinho, who is the detenue in Criminal Writ Petition No. 273 of 1997 were carrying on business as bootleggers at village Gorai, Borivili (West), Mumbai 91. On the 3rd March 1996, at about 13.30 hrs., Winson told the detenue that two police constables had gone to their liquor-still -bhatti. The detenue, Colin, immediately went there and found two policemen in civil drels, namely Chandrakant Murlidhar Vayal PC. 24500 and Ankush Prabhu Omase -P.C. 20776. The detenue requested the two constables to permit them to carry on their illegal operations on the eve of the Holi celebrations. But the constables did not accede to the request and started lifting the articles and destroying their bhatti. The two brothers of the detenue viz. Travern and Winson and their four employees Govind Bhaiya, Lala Bhaiya, Taklu Bhaiya and Kanhaiya came there. Govind Bhaiya threw chilli powder in the eyes of the Police Constable Ankush Omase and Winson assaulted P.C. Omase with a Chopper on his head, as a result of which P.C. Omase fell down. Travern held Police Constable Vayal and Lala Bhayia assaulted PC. Vayal with a hammer on his head, as a result of which he fell down. The detenue and his brothers with the help of their four employees dragged the two constables aside presuming that they were dead, tied big stones to their bodies with nylon strings and hid their bodies in the bushes near the nullah. This incident was in the afternoon of 3rd March 1996. The same evening, at about 21 hrs., when it was high tide, the co-detenues and the detenue in this case took out the bodies of the two constables, brought them to the coast of the creek, tide heavy stones to each of the dead bodies with the help of nylon strings on the chest and stomach, tied their legs folded, kept the bodies in their boat and then threw them in the high tide. The detenue and his brothers removed the clothes of the two constables, cut them into pieces and threw them into the water. Then they took out their own clothes, which were blood stained, and set fire to them at a place in the neighbourhood of their own house in the field. On the next day, 4th March 1996, the detenue and his brothers gave Rs. 5,000/- to the four employees mentioned above asking them to go to their native place.
4. On the 6th March 1996, Nivruti Baburao Mali, Asstt. Police Inspector, attached to the Borivili Police Station received the information that a dead body of a male person was floating by the side of the Gorai creek shore. He went there and recovered the said body. Both the legs were tied with a nylon string and stones were tied on the body with nylon strings. There were injuries on the head of the deceased. The father of the deceased viz. Murlidhar Vayal identified the dead body on 6th March to be that of his son Police Constable Chandrakant Vayal. The body was handed over to the father, who performed the last rites. C.R. No. 119/96 was registered by the Borivili Police Station for the offence punishable under section 302 read with section 201 of the Indian Penal Code. Out of the four employees viz, Govind Bhaiya, Taklu Bhaiya, Lala Bhaiya and Kanhaiya, except Taklu Bhaiya, the other three are absconding.
5. On the 8th March 1996, the second body viz. of P.C. Ankush Omase was detected by one Harishchandra Jambale, who informed the Dadar Police Station. When the said body was taken out, both the legs were found to have been tied with a Nylon string. There were injuries on the head. The body of Ankush Omase was identified by his brother Bhau Omase. On the complaint of Harishchandra Jambale offences under section 302 read with section 201 of the Indian Penal Code were registered at the Dadar Police Station vide C.R. No. 75/96. Later on, in the course of investigation, when it transpired that the two murders were committed in the course of the same transaction, C.R. No. 75/96 at the Dadar Police Station was transferred to the Borivili Police Station, which had earlier registered C.R. No. 119/96 on 6th March 1996 for the offences punishable under section 302 read with section 201 I.P.C.. Both the Police constables - deceased - were reported to be missing after 3rd March 1996 since they had not reported for their duties at the Borivili Police Station.
6. The grounds for detention further show that when the discreet enquiries were made into the bootlegging activities of the detenue and his two brothers in the area of Essel World, Gorai Village, Borivili (West), Mumbai, it was found that the witnesses/ victims to the activities of the detenue and his brothers were afraid of deposing or even making any statements for fear of reprisals at the hands of the detenue and his brothers. However, on the assurance that they would not be called upon to give evidence and that their identity would not be disclosed and would be kept secret, they agreed to disclose the activities of the detenue and their statements were recorded in camera.
7. In the statements so recorded in -camera, three witnesses A, B, and C have given the details of the bootlegging activities of the detenue and his two brothers, who were acting in a manner pre-judicial to the maintenance of public order within the meaning of sub-clause(ii) of clause (a) of section 2 of the M.P.D.A. Act. Section 2(a) reads as under :-
"2. In this Act, unless the context otherwise requires, -
(a) "acting in any manner prejudicial to the maintenance of public order" means -
(i) in the case of a slumlords when he is engaged, or is making preparations for engaging, in any of his activities as a slumlord. which effect adversely, or are likely to affect adversely, the maintenance of public order;
(ii) in the case of a bootlegger, when he is engaged, or is making preparations for engaging, in any of his activities as a bootlegger, which affect adversely, or are likely to affect adversely, the maintenance of public order;
(iii) in the case of a drug- offender, when he is engaged, or is making preparations for engaging, in any of his activities as a drug-
offender, which affect adversely, or are likely to affect adversely, the maintenance of public order.
explanation - For the purpose of this Clause (a), public order shall be deemed to have been affected adversely, or shall be deemed likely to be affected adversely, inter alia, if any of the activities of any of the persons referred to in this clause, directly or indirectly, is causing pr calculated to cause any harm, danger or alarm or a feeling insecurity, among the general public or any section thereof or a grave or widespread danger to life or public health:"
8. ft would be evident from the above definition that the Explanation to Clause (a) of section 2 makes it clear that for the purpose of said Clause (a), public order shall be deemed to have been affected adversely or shall be deemed likely to be affected adversely, inter alia, if any of the activities of any of the persons referred to in the said clause, directly or indirectly, is causing or calculated to cause any harm, danger or alarm or a feeling of insecurity amongst the general public or any section thereof or a grave or widespread danger to life or public health. Witness 'A', who is the resident of Gorai village, gave his statement on 5th July 1996. He knows the detenue and his two brothers Travern and Winson. The witness says that the detenues distill illicit liquor in their field by the side of Essel World. They are not afraid of anyone. In the first week of January, 1996, the witness had seen the detenue and his two brothers unloading tubes containing illicit liquor from a country-craft and putting the same in a car. He had watched them for some time carrying out the said operation. However, the detenue and his brothers rushed at witness 'A', assaulted him with fists and kicks and further threatened him that if the witness informed the police about their bootlegging activities, they would kill him and the members of his family. Thereafter, the detenue and his brothers took away the rubber tubes containing illicit liquor. Obviously, due to threats and fear for his life, witness 'A' did not inform the police about the incident.
9. Statement of witness 'B', resident of Gorai road, was recorded on the 5th July 1996. He also claims to know the detenue and his brothers Travern and Winson and that all of them distill illicit liquour in their field by the side of Essel World. All of them indulge in serious crimes. When in the fourth week of January 1996 the witness had seen the detenue and his brothers unloading the tubes containing illicit liquor from a country-craft, the detenue and his brothers rushed towards the witness since they did not like anyone watching their activities. They threatened the witness that if he informed the police about their bootlegging activities, they would kill, him and the members of his family. He was, therefore, told to keep quiet and disappear quietly. The witness, being frightened, left the place and did not inform the police.
10. Statement of witness 'C', resident of Gorai village, was recorded on 4th July 1996. He also knew the detenue and his two brothers, who were indulging in distilling illicit liquor and were involved in commission of serious offences. When on a day in the second week of February 1996 witness 'C' had seen them unloading tubes containing illicit liquor from a country-craft at the shore of the creek and putting the same in a white car, the detenue and his brothers rushed towards the witness 'C', assaulted him and threatened him that if the witness informed the police about the bootlegging activities of the detenue he and every one in his family would be killed.
The witness was, therefore, asked to leave the place quietly. Due to fear, the witness left the place and did not report the matter to anyone.
11. In the light of the above material, the detaining authority has recorded his subjective satisfaction that the detenue was carrying on bottlegging activities in Gorai village area. The said activities were in contravention of the provisions of the Bombay Prohibition Act, 1949. The bottlegging activities were causing and calculated to cause harm, alarm and danger and feeling of insecurity amongst the general public in the said locality and areas within the jurisdiction of the Borivili Police Station. It was, thus, concluded that the activities of the detenue were prejudicial to the maintenance of public order in the said area within the jurisdiction of Borivili Police Station. It was, therefore, necessary to detain the detenue with a view to preventing him from acting in such a prejudicial manner in future. The order of detention further records awareness of the detaining authority that the detenue had not been granted bail in C.R. No. 119/96 of the Borivili Police Station and that the detenue was in custody. However, the detaining authority says that he had reasons to believe that the detenue may be granted bail in course of time and in the event of his becoming a free person he was likely to revert to similar activities prejudicial to the maintenance of public order and it was, therefore, necessary to detain the detenue under the M.P.D.A. Act with a view to preventing him from acting in such a prejudicial manner in future.
12. Alongwith the grounds of detention, the detenue was furnished with copies of the entire material, including statements of the witnesses, as also the statements of the co-detenues and the members of their family. We have perused the said statements. The statement of co-detenue Travern recorded on 7th March 1996 gives the details of-the incident of 3rd March 1996. It clearly shows that when the two police constables went there, the detenue and his brothers realised that if the two police constables were allowed to go back, they would come back with a larger police force and would completely destroy the bhatti - liquor still and, therefore, decided to kill them. We have also perused the statement of Yogita, wife of the present detenue Colin, which statement was recorded on the 7th March 1996. Our attention has been invited to the statements of the three witnesses A, B and C referring to the three different incidents of the months of January and February 1996, which we have briefly summarised above.
13. In reply to the petition, the then Commissioner of Police, Brihan-Mumbai, Shri S.C. Malhotra has filed his affidavit. In para 5 of the affidavit he has given the details of the proposal for detention of the detenue, as initiated by the Senior Inspector of Police, Borivili Police Station, on 27th July 1996 culiminating in the order of detention dated 17-10-1996. The detaining authority has then referred to the activities of the detenue and has stated that the material on record clearly showed that the detenue was a bootlegger and that his activities were prejudicial to the maintenance of public order inasmuch as the detenue was a bootlegger was engaged or was making preparation to engage in the said activities as a bootlegger which had adversely affected the maintenance of public order. The detaining authority then refers to the fact that the material on record clearly showed that the conduct of the detenue was prejudicial to the maintenance of public order and not merely law and order. The two constables had gone there to dismantle the liquor still - bhatti and they were killed so that they should not escape and return with larger police force for dismantling the still. The detenue and his associates did not hesitate to kill the two police constables in a brutal manner and their activities clearly showed that they had caused harm, alarm and danger to the residents of the locality. The statements of the three witnesses A, B and C show that the activities of the detenue were directly causing harm, danger and a feeling of insecurity amongst the residents of Gorai village and the areas within the jurisdiction of the Borivili Police Station and there was a widespread danger of life to the public, as was evident from the statements of the three witnesses A, B and C. It is not necessary to refer to the other details of the affidavit in the light of the contentions that have been advanced before us.
14. Another affidavit has been filed by Shri. B.S. Wankhede, Desk Officer, Government of Maharashtra, Home Department (Special), Mantralaya, giving the various details of the action taken by the detaining authority, the State Government and the Advisory Board from time to time. An affidavit has also been filed by the concerned Jailor Shri S.C. Bhagure of the Nasik Road Central Prison, giving the details of the service and communication of the order and forwarding the copies of the representations and the steps taken in that behalf.
15. Two more affidavits have been filed recently; one by Shri R.P. Adane, Police Sub-Inspector of the Borivili Police Station, dealing with the steps taken for dealing with the representations. Another affidavit has been filed by Shri B.K. Mahadeshwar, Police Sub-Inspector, attached to the R.C.B. C.I.D. Mumbai, in respect of the steps taken in connection with the representations of the detenue. It may not be necessary to deal with these affidavits in the light of the contentions raised before us.
16. Smt. Gupta appearing for the petitioner, wife of the detenue, has raised the following contentions before us. Firstly, it is contended that the activities of the detenue were not at all prejudicial to the maintenance of public order within the meaning of Clause (a) of section 2 of the M.P.D.A. Act and hence, no order of detention could be made under sub-section (1) of section 3 of the Act. It was contended that as a result of the activities of the detenue and his brothers, at the most, law & order may have been affected, but public order could not be deemed to have been affected adversely within the meaning of Explanation to Clause (a) of section 2 of the Act. It was contended that no harm was caused nor was there any feeling of insecurity created amongst the general public, nor was there any widespread danger to public health as a result of such bootlegging activities of the detenue. In short, it is contended that the activities of the detenue did not attract either section 2(a)(ii) or its Explanation so as to warrant the issuance of an order under sub-section (1) of section 3 of the Act. At the highest, it was a law and order problem, but not a problem of maintenance of public order. Placing reliance upon the opinion dated 6th July 1996 given by the Selection Grade Public Prosecutor, which forms part of the documents furnished to the detenue, alongwith the Grounds of Detention, it was contended that the statements of the three witnesses A, B & C must have been recorded subsequently and must have been ante-dated. We must hasten to add that no such contention has been taken in the petition though, in the course of the arguments, the learned Counsel went to the extent of saying that the statements must have been fabricated to justify the order of detention. As stated earlier, the statements of three witnesses were recorded on the 4th and 5th July 1996, whereas the order of detention has been issued on the 17th October 1996. That apart, we will examine this contention on merits.
17. Secondly, it was contended that since the detenue was in jail in connection with C.R. No. 119/96 of the Borivili Police Station for the offences punishable under section 302 read with section 201, there was no justification for issuance of an order of detention. In short, it was suggested that if the person was in jail, the order of detention should not have been issued in the facts of the present case.
18. Thirdly, it was contended that the opinion of the Special Grade Public Prosecutor obtained on the 6th July 1996 ruled out detention under the National Security Act, 1980. Causing murder of two police constables who had come to dismantle the illicit still (bhatti) cannot be the basis for detention under the M.P.D.A. Act and since, as contended earlier, the statements of the three witnesses were doubtful, no case for detention under the M.P.D.A. Act was made out on the basis of the statements of the three witnesses - A, B & C. In short, it was contended that there was no material for detention of the detenue.
19. After the arguments were concluded, fourth contention was raised in respect of the alleged delay in issuing the order of detention on 17-10-1996, though the material on record discloses the incidents of January, February and March 1996. Since this is a Habeas Corpus petition, even without any pleading in that behalf, we have permitted Smt. Gupta to orally raise the contention of delay and we have examined the same with the assistance of the original file.
20. Shri Bagwe, the learned Assistant Public Prosecutor has, in reply, contended that in the first place, the provisions of section 2(a) and in particular. Explanation to said section squarely apply to the bootlegging activities of the detenue and the material on record clearly discloses that the activities of the detenue were prejudicial to the maintenance of public order. They have caused alarm and a feeling of insecurity in the minds of the general public and there was a grave and widespread danger to life and also public health as a result of the bootlegging activities of the detenue. The detenue used to threaten witnesses, as is evident from the statements of witnesses A, B & C, and when confronted with two police constables, the detenue and his brothers did hot hesistate to kill them.
21. On the second contention, Shri Bagwe contended that it is well-settled that even a person in jail can be detained and all that the law required was that the detaining authority must be aware of the fact that the person was in custody, but the material on record still justified his detention with a view to preventing him from acting in any manner prejudicial to the maintenance of public order, in the event of his being released on bail.
22. The third contention regarding the absence of any material for detention was denied. It was contended that the statements of the witnesses were recorded on the dates mentioned viz. 4th and 5th July 1997 and the entire material on record more than amply satisfied the preventive detention under M.P.D.A. Act. The two police constables were brutally killed and the activities in the months of January and February 1996 clearly justified the resort to the power of preventive detention.
23. In respect of the last contention on delay, Shri Bagwe has produced before us the original file. We have perused the same. On the basis of the same, he has contended that there is no unexplained delay. We will deal with the said contentions as under :---
24. In Mrs. Harpreet Kaur Harvinder Singh Bedi v. State of Maharashtra and another, reported at 1992, Criminal Law Journal, pg. 769 the Apex Court was dealing with the order of detention passed under the same provisions of the M.P.D.A. Act of 1961. The detenue was a bootlegger and an incident had occured on 9th September 1990, after which an order of detention was passed on 26th February 1991 under section 3(1) of the said Act. Habeas Corpus petition to this Court was dismissed and appeal was filed before the Hon'ble Supreme Court. In para 3 of the judgment the facts set out disclose that when the police tried to stop the vehicle of the detenue, he accelerated the speed, when it passed by the police party, giving rise to apprehension in the minds of the police that they were likely to be run over. White driving towards the police party, the detenue hurled abuses and shouted that he would kill them. While driving the car recklessly he dashed against a pedestrian causing him injury and while driving the car, he shouted that whoever came in the way, would be killed. The Matunga police station registered the offences punishable under sections 307, 321 read with section 34 of the Indian Penal Code. We are dealing with a case where the detenue, when confronted with two police constables, with the help of his two brothers, instantly killed them. In paras 7 & 8 of the decision in Mrs. Harpreet Kaur's case, the Apex Court dealt with the leading cases of (i) Ram Manohar Lohia v. State of Bihar, reported at and (ii) Arun Ghosh v. State of West Bengal, reported at 1970, Criminal Law Journal 1136. In para 12, the Court dealt with the question of solitary act of omission or commission being the basis for recording subjective satisfaction by the detaining authority for passing an order of detention if the reach, effect and potentiality of the act was such that it disturbed public tranquillity by creating terror and panic in the society, as has happened in the present case. In para 20 of the judgment, at page 775 of the Report, the Court dealt with the Explanation to section 2(a) of the 1981 Act, which we have reproduced above, and observed that the legislative intent in enacting Explanation to section 2(a) has to be kept in view while dealing with detention under the Act. In para 21 of the judgment, the Apex Court dealt with the facts of the case, the conduct of the detenue, the statements of the four witnesses - A, B, C & D and recorded a clear finding that the detention under section 3(1) of the Act was perfectly justified.
25. We have already indicated above that the statement of the brother of the detenue viz.Travern recorded on 7th March 1996 categorically shows that the detenue and his brothers immediately decided to kill the two police constables so that they should not be able to escape and return with larger police force for dismantling their bhatti. The statements of the witnesses A, B, & C clearly show that the detenue had caused a feeling of insecurity and of widespread danger to life in the area of Gorai village and adjoining areas within the jurisdiction of the Borivili Police Station. In our view, the ratio of the Apex Court decision in Shri Harpreet Kaur's case clearly supports the contention raised by Shri Bagwe.
26. In Veermani v. State of Tamil Nadu, reported at 1995, Criminal Law Journal, 2644, the Apex Court was. dealing with preventive detention under the provisions of the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum Grabbers Act, 1982. The petition filed by the detenue was dismissed by the High Court. But a S.L.P. as also the petition under Article 32 was filed in the Apex Court. In para 3 of the judgment, at pages 2646 and 2647 of the Report, the Court dealt with the question as to whether the conduct of the detenue was affecting only law and order and was not prejudicial to the maintenance of public order. It was held that the conduct was prejudicial to the maintenance of public order.
27. We have already referred to the statements of the detenue's brother Travern, as also of Yogita, the wife of the detenue and the three witnesses A, B & C. The detaining authority on the basis of the material placed before it has recorded a categoric finding of the activities of the detenue, which were in contravention of the provisions of the Bombay Prohibition Act, 1949, were causing harm, alarm and danger, as also feeling of insecurity amongst the general public in the said locality and the areas within the jurisdiction of the Borivili Police Station. It is well-settled that it is not for this Court to examine the sufficiency of the material on which the detaining authority has recorded its subjective satisfaction. This is not the case where there is any allegation of mala fides. Merely because the Special Grade Public Prosecutor in his opinion dated 6th July 1996 indicated while opining that preventive action under the M.P.D.A. Act could be taken and that the statements of few witnesses in-camera should be obtained, it would not follow that statements of witnesses A, B & C recorded on 4th and 5th July 1996 were in fact recorded after 6th July 1996 and have been ante-dated. Since no such specific contention was taken in the petition, Shri Bagwe, the learned Asstt. Public Prosecutor, pointed out with reference to the original papers that when opinion of the Public Prosecutor was sought, it is not as if the investigation had stopped. There is nothing before us to indicate that the statements of the three witnesses were in fact recorded subsequently but were ante-dated. As stated earlier, the order of detention has been issued on 17th October 1996, based on the past conduct of the detenue, on the basis of which subjective satisfaction has been recorded that his activities were prejudicial to the maintenance of public order within the meaning of Clause (a) of section 2 of the 1981 Act. In the absence of any allegation of mala fides or even a specific contention regarding the statements being ante-dated, it is not possible for us to accept the contention of Smt. Gupta in that behalf. Relying upon the two Supreme Court decisions in Mrs. Harpreet Kaur's case and Veermani's case, we have no hesitation in rejecting the first contention of the petitioner that the activities of the detenue were not hit by the provisions of section 2(a) or that the activities were such to which Explanation to section 2(a) did not apply and hence, detention under section 3(1) of the Act was not justified. We, therefore, reject the first contention.
28. Coming to the second contention that the detenue was in jail and could not be detained, we have already indicated the law laid down by the Apex Court in the above mentioned two cases. In particular, the last decision in Veermani's case, reported at 1995, Criminal Law Journal, 2644, clearly lays down that in a series of decisions the Apex Court has been consistently holding that an order of detention can be validly passed against a person in custody. All that is required to be observed is that the detaining authority must be aware of the fact that the detenue is already in custody. Further, the detaining authority must record a finding that the detenue is likely to be granted bail and after becoming a free person he was likely to revert to similar activities prejudicial to the maintenance of public order in future and, therefore it was necessary to detain him, with a view to preventing him from acting in a prejudicial manner. We may quote the following portion appearing at the end of paras 5 & 6 of the judgment in Veermani's case, at page 2648 :---
"But in later cases this question has been considered further and this Court has clearly laid down that no decisions of this Court has gone to the extent of holding that no order of detention can validly be passed against a person in custody under any circumstances and that the facts and circumstances of each case have to be taken into consideration in the context of considering the order of detention passed in the case of a detenue who is already in jail. Vide Sanjay Kumar Aggarwal v. Union of India, , N. Meera Rani v. Govt. of Tamil Nadu, , Dharmendra Sugnachand Chelawat v. Union of India, . Kamarunnissa v. Union of India, and Abdul Sathar Ibrahim Manik v. Union of India, .
6. From the catena of decisions of this Court it is clear that even in the case of a person in custody, a detention older can validly be passed if the authority passing the order is aware of the fact that he is actually in custody; if he has reason to believe on the basis of the reliable material that there is a possibility of his being released on bail and that on being so released, the delenue would in all probabilities indulge in prejudicial activities and if the authority passes an order after recording his satisfaction the same cannot be struck down".
29. While we do not wish to multiply the authorities, we may only refer to the decision in Abdul Sathar Ibrahim Manik v. Union of India and others, reported at to which Shri Bagwe has particularly invited our attention. In this case the Apex Court was dealing with detention under the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act 1974. In para 4 of the judgment, at page 2263 of the Report, the Court, referred to the fact that the detenue was in jail and the detaining authority had referred to that fact, but still recorded a subjective satisfaction that it was necessary to detain him since there was likelihood of his being released on bail in which case he was likely to indulge in similar prejudicial activities necessitating his detention under COFEPOSA. Relying upon its earlier decision in Dharmendra Suganchand Chelawat and another v. Union of India and others, reported at , the Court reiterated that an order of detention can be validly passed against a person in custody and for that purpose it is necessary that the grounds of detention must show that the detaining authority was aware of the fact that the detenue is already in detention and there were compelling reasons justifying such detention and that there should be cogent material on the basis of which the detaining authority may be satisfied that the detenue is likely to be released from custody in the near future and the nature of the antecedents and activities of the detenue indicate that he is likely to indulge in such activities if released and, therefore, it is necessary to detain him in order to prevent him from engaging in such activities. These observations are to be found in para 4 at page 2263 of the report. In this view of the matter, the Apex Court rejected the judgment that no detention was warranted.
The same conclusion is reiterated in para 17 of the judgment, at page 2272 of the report.
30. In the present case, the detaining authority has referred to the conduct of the detenue in the months of January, February and March 1996. Three witnesses have categorically deposed that they were threatened and were told that they and the members of their family would be killed in the event of the witnesses reporting the matter to police. The detenue and his brothers were indulging in bootlegging activities. Not only that they did not even tolerate ordinary citizens watching their activities, but they did not hesitate to kill two constables who were discharging their duties and had come to dismantle the "bhatti". On the mere apprehension that if the constables were allowed to escape, they would come back with a larger force, the detenue and his brothers took the instant decision of killing both the constables and did act accordingly. We have no doubt whatsoever that having regard to the entire material that was placed, before the detaining authority, this was clearly a case justifying exercise of powers under section 3(1) of the M.P.D.A. Act as the activities of the detenue were clearly prejudicial to the maintenance of public order. The presumption created by Explanation to Clause (a) of section 2 of the Act is clearly attracted in the case of the detenue, who had caused harm, danger and a feeling of insecurity amongst the general public and there was widespread danger to life and public health as a result of the prejudicial activities of the detenue, who was acting in a manner prejudicial to the maintenance of public order rendering it necessary to make an order under subsection (1) of section 3 of the said Act. There is, thus, no merit in the second contention of Smt. Gupta that the detenue ought not to have been detained since he was already in jail and there were no compelling circumstances. We find that the circumstances were very much compelling, necessitating the issuance of an order of detention under the Act. We, accordingly, reject the second contention.
31. The third contention of Smt. Gupta is that in view of the opinion of the Special Grade P.P. no detention under the N.S.A. was contemplated and if detention under the M.P.D.A. Act was necessary, the detaining authority was not justified in placing reliance on the statements of witnesses A, B & C, since they are ante-dated. It was, therefore, contended that this is a case of no material for issuing the order of detention. Apart from the fact that no such specific contention has been raised in the petition, it is not possible for us to accept the contention that the statements of the three witnesses recorded on the 4th and 5th July 1996 were recorded after the opinion of the Public Prosecutor which was given on 6th July 1996, but were ante-dated. No allegation of mala fides has been made against anyone and there is no intrinsic evidence on record to suggest that the statements were ante dated. Shri Bagwe's explanation that even after having sought the opinion of the P.P., the investigation was in progress, convinces us. It is not unusual that the police may seek opinion of its Law Officer and at the same time, continue further investigation to strengthen the prima facie view for making a proposal for detention. Not much reliance can be placed on one sentence appearing in the opinion of the P.P. that "a few in-camera statements should be recorded in support of the proposal for detention under the 1981 Act". Nothing has been placed before us to show that the entire material, including the statements recorded on the 4th and 5th July 1996 was forwarded to the P.P. In fact, as contended by Shri Bagwe, the papers were sent much earlier and the opinion is dated 6th July 1996, whereas, simultaneously, statements were recorded on 4th and 5th July 1996. There is thus, no merit in the third contention raised by Smt. Gupta since there is enough material to support the order of detention.
32. As indicated earlier, after the arguments were concluded Smt. Gupta raised the contention about the alleged delay between the main offending incident of 3rd March 1996 and the issuance of the order of detention on the 17th October 1996. Though no contention was raised in the petition to this effect, having regard to the fact that this is a Habeas Corpus petition, we have permitted the learned Counsel to address us. In fairness to the learned A.P.P., however, we called for the original file and perused the same. It shows that though the main offending incident took place on 3rd March 1996, the dead body of the police constable Chandrakant Vayal was found on 6th March 1996, whereas the dead body of police constable Ankush Omase was found on 8th March 1996. Investigation proceeded further resulting in recording of several statements which form part of the grounds of detention. Statements have been recorded commencing with the month of March and ending with the in camera statements recorded in the first week of July 1996. In between, on the 28th May 1996 the charge-sheet was sent in the double murder case to the Metropolitan Magistrate's Court, Borivili, in C.C. No. 603/P of 1996. The proposal for detention was sent by the Senior Police Inspector, Borivili Police Station on 27th July 1996 after the last in-camera statement was "recorded on 5th July 1996. The Assistant Commissioner of Police, Borivili, considered the said proposal on 31st July 1996 and forwarded the same to the D.C.P., Zone-X, who considered the same on 3rd August 1996 and processed it further. The Additional Commissioner of Police considered the same on 7th August 1996, after which papers were sent to the Senior Police Inspector, Prevention of Crime Branch, C.I.D. for certain clarification. The second opinion of the Special Grade P.P. was obtained on 21st August 1996. As stated earlier, his opinion was first obtained on 6th July 1996. The Senior Police Inspector, P.C.S. C.I.D. considered the same on the 24th August 1996. On 26th August 1996 proposal was considered by the A.C.P. Headquarters, Crime Prevention; on the 28th August 1997 by the D.C.P. (Preventive), on the 29th August by the Additional Commissioner of Police and also by the Joint C.P on the same and finally, the Commissioner of Police approved the proposal for detention on 4th September 1996. Papers were then sent for translation of documents forming part of the grounds of detention, to the Senior Police Inspector, P.C.B., C.I.D. The translations were finalised on 15-10-1996 and the papers were again placed before the Additional C.P. on the same day, who approved the same. On 17-10-1996, the Commissioner of Police passed the order of detention. We are, thus, satisfied that there is no un-explained delay in issuing the order of detention on 17th October 1996 having regard to the above developments reflected from the original file produced before us by Shri Bagwe. The law in this behalf is well-settled and we may only refer to a few decisions of the Apex Court on that point.
33. In Gora v. State of West Bengal, reported at , the offending incident was a dacoity on the night between 25th and 26th June 1973 and the order of detention was issued on December 29, 1973 under sub-section (1) & (2) of section 3 of the Maintenance of Internal Security Act, 1971. The argument of the detenue was that there was a lapse of more than six months between the incident in June 1973 and the date of the order of detention and, therefore, the live-link was snapped. The Apex Court rejected the contention observing that the test of proximity is not a rigid or mechanical test to be blindly applied by merely counting the number of months between the 'offending act' and the order of detention. It is a subsidiary test evolved by the Court for the purpose of determining the main question whether the past activities of the detenue are such that from them a reasonable prognosis can be made as to the future conduct of the detenue and its utility, therefore, lies only in so far as it subserves this purpose and it cannot be allowed to dominate or drown it. It is further observed that the Court has to consider whether the connection between the offending act and the need for detention has been broken. If acts of the detenue forming the basis of the subjective satisfaction are not too remote, and the link is live, an order of detention can be made irrespective of the time-lag between the two. The observations to this effect are to be found in para 2 of the judgment at page 475 of the Report.
34. In Ashok Narain v. Union of India and others, reported at , the offending act was of 23rd February 1981 when the detenue was apprehended and on a personal search some items of foreign currency were seized. An order of detention under the COFEPOSA was issued on 14-10-1981. Rejecting the contention that a long time had elapsed between the offending act and the order of detention, the Apex Court observed at page 1223 that the passage of time from the date of initial apprehension of the detenue and the making of the order of detention was not occasioned by any laxity on the part of the agency concerned, but was a result of the full and detailed consideration of the facts and circumstances of the case by the various departments involved. The Apex Court concluded that there was no tardiness on the part of anyone and the detention order was not in any manner illegal. We have already indicated above the various steps taken, commencing with the initiation of proposal on 27th July 1996 and ending with the order of detention passed on 17-10-1996. We do not find any un-explained delay in the present case which would vitiate the order of detention.
35. Then in Rajendrakumar Natvarlal Shah v. State of Gujarat and others, reported at , the Apex Court considered the question of delay in making the order. The Court was dealing with detention under the Gujarat Prevention of Anti-Social Activities Act, 1985. The Court emphasised the fact that unless the Court finds that the incidents are stale or illusory or that there is no real nexus between the grounds and the impugned order of detention, the Court should not strike down the order on the ground of delay. In the view that we have taken regarding the contention of delay, it is not possible for us to hold that the incidents of January, February and March 1996 are either stale or the link had snapped or that the subjective satisfaction recorded by the detaining authority was vitiated on account of some time-lag. The alleged delay has been satisfactorily explained by Shri Bagwe, the learned A.P.P., since there was no specific plea taken in the writ petition and we had permitted the petitioner's Counsel to orally raise the contention. In the light of the law laid down by the Apex Court, we find that there is no unexplained delay in issuing the order of detention on 17-10-1996. At any rate, the delay, if any, has not vitiated the subjective satisfaction recorded by the detaining authority for passing the order under section 3(1) of the M.P.D.A. Act. There is, thus, no merit in this contention also.
36. In view of the above, all the four contentions raised by Smt. Gupta fail. Rule is accordingly discharged.
37. Petition dismissed.