Andhra Pradesh High Court - Amravati

Guddeti Archana, vs The State Of Andhra Pradesh, on 1 May, 2024

Author: U.Durga Prasad Rao

Bench: U.Durga Prasad Rao

APHC010142732024
                          IN THE HIGH COURT OF ANDHRA PRADESH
                                        AT AMARAVATI                       [3479]
                                 (Special Original Jurisdiction)

                  WEDNESDAY, THE FIRST DAY OF MAY
                  TWO THOUSAND AND TWENTY FOUR
                                  PRESENT
      THE HONOURABLE SRI JUSTICE U.DURGA PRASAD RAO
        THE HONOURABLE SMT JUSTICE SUMATHI JAGADAM
                      WRIT PETITION NO: 3359/2024
     Between:
     Guddeti Archana,                                    ...PETITIONER
                                     AND
     The State Of Andhra Pradesh and Others           ...RESPONDENT(S)

The Court made the following:

U.DURGA PRASAD RAO, J:

Challenging the detention order passed by the

2nd respondent vide REV-MAGL/17/2024, dated 17.01.2023,

against the detenu namely Guddeti Ramanatha Reddy @

Vinjamuru Ramanatha Reddy, S/o.Ramasubba Reddy, basing on

the six crimes registered against the detenu in various police

stations and the consequential confirmation order passed by the

1st respondent vide G.O. Rt. No.469, General Administration (SC.I)

Department, dated 28.02.2024, the detenu's wife filed the present

writ petition.

2. Heard Sri D.Purna Chandra Reddy, learned counsel for

petitioner and learned Government Pleader representing the office

of the learned Additional Advocate General.

3. Learned Special Government Pleader representing the

office of the learned Additional Advocate General filed counter and

opposed the writ petition.

4. Learned counsel for petitioner assails the detention order on

two main grounds. Firstly that, out of six crimes which have been

taken into consideration for ordering detention order, the detenu

was granted bail in respect of two crimes i.e., Cr. Nos.102 and 160

of 2023, however by the time of passing of detention order, the

detenu is in judicial custody in respect of other crimes viz.,

Cr.Nos.126/2023, 171/2023 & 97/2023 and OR No.

38/2023-24 and the said fact was admitted in the counter of the

respondents. He would further submit that the sponsoring

authority has not placed the material relating to the granting of bail

in respect of two cases before the Detaining Authority and

consequently, no discussion was made by Detaining Authority with

regard to the consequences of the granting of bail. He would

further submit that bail orders were not furnished to the detenu so

as to make an effective representation before the State

Government/Advisory Board. For this grave procedural violation,

he would argue, the detention per se became illegal. On this

aspect, he placed reliance on the order of a Division Bench of this

Court in W.P. No.17210 of 2022.

Nextly he argued that as on the date of detention the detenu

was already in judicial custody in respect of other crimes viz.,

Cr.Nos.126/2023, 171/2023 & 97/2023 and OR No.

38/2023-24 and therefore, the question of his committing further

offence does not arise. However, without considering this fact, the

Detaining Authority mechanically passed the order.

Learned counsel thus prayed to set aside the impugned

detention order.

5. In oppugnation, learned Special Government Pleader, while

admitting the fact that the bail orders were not placed before the

Detaining Authority, would submit that the Sponsoring Authority

referred the matter to the Detaining Authority on 09.12.2023 and

the Detenu was granted bail just prior to the passing of the

detention order by the Detaining Authority and it was so happened,

because of non-communication of granting of bail to the

Sponsoring Authority, however, on that pretext, the orders passed

by the Detaining Authority cannot be vitiated in view of the

involvement of the detune in other crimes. He would further submit

that the Detaining Authority having been satisfied that the offences

which may be prejudicial to the maintenance of public order, he

ordered preventive detention and therefore, his order does not

suffer from any procedural irregularities. He, thus prayed to

dismiss the writ petition.

6. The point for consideration is whether the order of the

2nd respondent suffers from any legal infirmities and if so, the

detention order dated 17.01.2024 is liable to be set aside?

7. We have given anxious consideration to the above

respective arguments. As can be seen from the detention order

dated 17.01.2024 and the grounds of detention, admittedly, the

detaining authority has taken into consideration six cases for

ordering detention. Then, a perusal of the counter filed by the

3rd respondent would show that as on the date of passing of

detention order, the detenu was granted bail in respect of two

crimes, however, as per the submission of learned counsel for

petitioner, bail copies were not placed before the Detaining

Authority and also not supplied to the detenu.

8. Now, a perusal of the detention order shows that the

Detaining Authority has only mentioned that the detenu was

involved in six cases. Except that, the Detaining Authority has not

specifically mentioned about the detenu obtaining bail in respect of

two crimes by the date of passing of the detention order. This

indicates that the Sponsoring Authority has not placed before him

the copies of the bail applications and bail orders. Then, we

perused the material papers filed along with the counter by the

2nd respondent. In those material papers, the copies of the bail

orders are not found place. It also indicates that copy of the bail

orders were not furnished to the detenu as mandated by the

procedure.

9. In W.P. No.17210 of 2022, a Division Bench of this Court

has observed as follows with regard to the consequence of non-

furnishing of the bail orders to the Detaining Authority and non-

furnishing the same to the Detenu:

"8. x x x x x One of such procedural safeguards is that if the detenu was already granted conditional bails in the crimes which were taken as a ground for ordering preventive detention, it will be the solemn duty of the Sponsoring Authority to bring the said fact to the notice of the Detaining Authority by placing before it the bail applications and bail orders for its consideration. Failure on the part of the Sponsoring Authority to do so and also the failure on the part of the Detaining Authority to consider aforesaid material on being placed before it, render the detention per se illegal. The law on this aspect is no more res integra. In Vasanthu

Sumalatha1, a Division Bench of the common High Court of Andhra Pradesh has observed thus:

"43. If the bail order, which is a vital material, is not considered, the satisfaction of the detaining authority itself would be impaired. (V. Muragesh v. Collector and District Magistrate, Chittoor (2013 Crl.L.J. 585); Durgam Subramanyam v. Government of A.P. (2013 (4) ALT 243 (D.B); State of U.P v. Kamal Kishore Saini ((1988) 1 SCC 287; M. Ahamedkutty vs Union Of India 1990 SCR (1) 209, 1990 SCC (2) 1. Nonplacing and non-consideration of material, as vital as the bail order, vitiates the subjective decision of the detaining authority, and the Court cannot attempt to assess in what manner, and to what extent, consideration of the order granting bail to the detenu would have effected the satisfaction of the detaining authority. (Rushikesh Tanaji Bhoite v. State of Maharashtra (2012) 2 SCC

72). Failure of the sponsoring authority to place the conditional orders, granting anticipatory bail/bail, before the detaining authority is fatal as it is a vital material which would have weighed with the detaining authority at the time of passing the detention order.

[Durgam Subramanyam's case (supra). 54. Neither the order nor the grounds of detention refer either to the conditional or the unconditional orders of bail granted in favour of the detenus. As noted hereinabove failure of the detaining authority to consider the orders granting conditional bail would vitiate the orders of detention. ..xxx..."

9. It should be noted that in the above decision, the judgment in Sunila Jain's case2 (1st supra) relied upon by the learned Special Government Pleader was distinguished on facts. In Sunila Jain, copy of the order granting bail and order of remand has been furnished to the detenu. In that context, it

1 2015 SCC Online Hyd 790 = (2016) 1 ALT 738 (DB) 2 MANU/SC/8053/2006 = (2006) 3 SCC 321

was observed by the Hon'ble Apex Court that non-furnishing of a copy of the application of bail cannot be said to be a ground and that all the documents placed before the detaining authority are not required to be supplied and only relevant and vital documents are required to be supplied. The said judgment was distinguished in Vasanthu Sumalatha case (1 supra) as follows:

"53. Unlike in Sunila Jain (supra) where a copy of bail application, for an offence which was bailable, was not furnished and a copy of the order granting bail and the order of the remand were furnished to the detenu, in the present case the orders granting conditional bail were neither considered by the detaining authority nor were copies thereof furnished to the detenu. The conditional orders of bail restricted the movement of the detenus and required them to appear before the officer concerned periodically. If these conditional orders of bail had been brought to his notice, it may well have resulted in the detaining authority arriving at the subjective satisfaction that the detention of the detenus were unnecessary. Reliance placed by the Learned Advocate-General on Sunila Jain (supra) is, therefore, misplaced."

In Gattu Kavitha v. State of Telangana3, another Division Bench of the common High Court of Telangana & A.P. expressed similar view as follows:

"14. From the ratio in the decision, it is clear that non-supply of conditional bail orders by the sponsoring authority to the detaining authority and failure to refer to the same in the order of detention and grounds of detention, and non- consideration of such vital and relevant material, invalidates the

3 2016 SCC Online Hyd 718 = (2017) 1 ALD (Crl) 224

detention order. The law laid down in Vasanthu Sumalatha v. State of Andhra Pradesh, 2016 (2) ALD (Crl.) 156, which was recently affirmed by us in W.P.No.4805/2016 to the effect that failure to supply documents relied upon by the detaining authority would result in denying an opportunity to make an effective representation as guaranteed under Article 22(5) of the Constitution of India, would squarely apply to the instant case."

Division Bench of this Court further observed as follows:

"Thus, in essence, the conditional bail orders were neither considered nor furnished to the detenu, meaning thereby, the detention became illegal and unsustainable. On this ground alone, the detention order is liable to be set aside."

10. The above decision in our view squarely applies to the case

on hand as in the instant case also the bail orders were neither

placed before the Detaining Authority nor furnished to the detenu

to enable him to make an effective representation before the

Advisory Board. But, it is also much needed to consider that as on

the date of referring the matter to the Detaining Authority by the

Sponsoring Authority, no bails were granted and that too, bails

were granted just prior to the date of passing of the detention order,

as such, the Sponsoring Authority had no occassion to place the

material relating to the granting of bails and thus, the action of the

respondent in this view can be excused.

11. So far as the second ground is concerned, the submission

of the petitioner is that the Detaining Authority has not specifically

mentioned that the detenu is likely to get bail and thereby, the

possibility of his repeating the similar type of offences cannot be

obviated and therefore, the preventive detention alone is the

effective remedy. It is argued that without arriving at such

subjective satisfaction, the Detaining Authority has mechanically

ordered the preventive detention and therefore, the said order is

unjust and illegal.

12. As rightly argued by learned counsel for petitioner, there was

no discussion about the detenu's languishing in judicial custody in

respect of four crimes and the possibility of his obtaining bail and

repeating the similar type of crimes. There is no proper analysis of

the facts to arrive at subjective satisfaction by the Detaining

Authority.

13. In W.P. No.1803 of 2021, a Division Bench of this Court has

observed as follows:

"9. On a reading of the above, does not, in our view, show that there was any apprehension or any possibility of the detenu being released on bail. As observed by the Hon'ble Apex Court in Kamarunnisa's v. Union of India4 even in a case of a person in custody, a detention order can be validly

4 (1991) 1 SCC 128

passed (1) if the authority passing the order is aware of the fact that he is actually in custody; (2) if he has reason to believe on the basis of reliable material placed before him

(a) that there is a real possibility of his being released on bail, and (b) that on being so released he would in all probability indulge in prejudicial activity; and (3) if it is felt essential to detain him to prevent him from so doing. From a reading of the above, it is very much evident, the detaining authority was aware the detenu was in custody as on the date of passing of the order, but, there is no material placed before him to show that there is every likelihood of he being released on bail. Merely saying that there is every likelihood of detenu being granted/released on bail, as he was released in other cases may not satisfy the test as laid down in Champion R. Sangma's case5and Kamarunnisa's case (4 supra). Though the petitioner has been released in 7 out of 10 cases, no material has been placed on record to show that he has made any application seeking release on bail in the following three cases: