Lakhan Kisan Tusambad vs District Magistrate, Beed And ...
2021 Latest Caselaw 14426 Bom

                                    1                    CRWP-385-2021

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                   CRIMINAL WRIT PETITION NO. 385 OF 2021

Lakhan Kisan Tusambad,
Age : 28 yrs. R/o. Watarves
Watarves, Peth Beed
Tq & Dist: Beed                                           ...Petitioner

        Versus

1. District Magistrate,
   Office of the District Magistrate
   Beed, Dist.: Beed.

2. The State of Maharashtra
   (Through Addl. Chief Secretary
   to Government of Maharashtra,
   Mantralaya, Home Department,
   Mantralaya, Mumbai)

3. The Superintendent
   Aurangabad Central Prison,
   Harsul, Dist.: Aurangabad

4.    The Secretary,
      Advisory Board for M.P.D.A.
      C/o. Home Department,
      Mantralaya, Mumbai.                    `            ...Respondents

Mr U.N. Tripathi, Advocate holding for Mr A.D. Ostwal,
Advocate a/w Ms Jayshree Tripathi, Advocate for Petitioner
Mr Rajendra V. Dasalkar, A.P.P. for Respondents-State

                                CORAM : V.K. JADHAV AND
                                        SHRIKANT D. KULKARNI, JJ.

                                RESERVED ON          :    21.08.2021
                                PRONOUNCED ON :           05.10.2021

 JUDGMENT : (PER SHRIKANT D. KULKARNI, J.)

1. Rule. Rule made returnable forthwith. With the consent of the

learned counsel for both the sides, heard finally at admission stage.

2 CRWP-385-2021

2. The petitioner is challenging the order of detention passed by

respondent No.1/District Magistrate, Beed by invoking writ jurisdiction

under Article 226 of the Constitution of India.

3. According to the petitioner, the detaining authority has taken

into consideration one non-cognizable offence vide No. 491/2020 for the

offence punishable under section 504 and 506 of Indian Penal Code and

two in-camera statements of witness A and B for arriving at subjective

satisfaction and passed the order of detention dated 06.12.2020 under

section 3(2) of The Maharashtra Prevention of Dangerous Activities of

Slumlords, Bootleggers, Drug-Offenders, Dangerous Persons and Video

Pirates Act, 1981 (hereinafter referred to as 'the MPDA Act' for the sake of

convenience). The petitioner was interviewed by the Advisory Board at

Mumbai on 08.01.2021. The Advisory Board also confirmed the decision

of the detaining authority. The petitioner also sent his representation to the

Additional Chief Secretary, Home Department (Special), Government of

Maharashtra, Mantralaya, Mumbai for revocation of the order of detention

but no fruitful outcome. According to the petitioner, the detention order has

been passed by the detaining authority by taking into consideration

irrelevant cases and cases not falling within Chapter XVI and XVII of I.P.C

or any cases under Arms Act, according to the scheme of MPDA Act.

4. Heard Mr U.N. Tripathi, learned counsel for the petitioner and

Mr R.V. Dasalkar, learned A.P.P. for the State/Respondents at length.

3 CRWP-385-2021

5. Mr Tripathi, learned counsel for the petitioner vehemently

submitted that the order of detention is on solitary non-cognizable

complaint vide No. 491/2020 under sections 504 and 506 of I.P.C. coupled

with two in-camera statements of the witness. The definition of 'Dangerous

Person' is defined under section 2 (b) (b-1) of the MPDA Act. The

detaining authority has committed an error and passed order of detention

branding the petitioner as dangerous person when there is no such

material on record. It is clear case of non-application of mind by the

authority. Mr Tripathi, the learned counsel for the petitioner submitted that

two in-camera statements are also relied by the detaining authority. On

perusing the same, it would be clear that the same is copied down from

one after another. It shows total non-application of mind of the detaining

authority for taking into consideration the statements which are vague in

nature. The order of detention is illegal and bad in law and liable to be

quashed and set aside.

6. Mr Tripathi, learned counsel for the petitioner submitted that the

representation of the petitioner dated 14.12.2020 was rejected by the

State Government on 07.01.2021. There was an unexplained delay of

about 18 days while considering the petitioner's representation which is

fatal. According to Mr Tripathi, learned counsel, the right of the petitioner

guaranteed under Article 22 (5) of the Constitution of India is violated on

account of inordinate and unexplained delay on the part of the State

Government. On that ground, the impugned order is liable to be quashed

and set aside. He submitted that the petitioner is unable to read and write

4 CRWP-385-2021

English language. The authority has not furnished Marathi translation of

orders and documents relied on, and as such, again it is violation of right

guaranteed under Article 22 (5) of the Constitution of India. Mr Tripathi,

learned counsel submitted that the impugned order does not stand on

legal platform, and thus, it is liable to be quashed and set aside.

7. Mr Tripathi, learned counsel for the petitioner has placed his

reliance on the following stock of citations in support of his argument :-

(i) Darpan K. Sharma Vs. State of Tamil Nadu reported in 2003 SCC (Cri) 537

(ii) Mustakmiya J. Shaikh Vs. M.M. Mehta, Commissioner of Police and others reported in 1995 3 SCC 237

(iii) Jay @ Nunya Rajesh Bhosale Vs. The Commissioner of Police, Pune and others reported in 2015 ALL M.R. (Cri)

(iv) Rama Dhondu Borade Vs. V.K. Saraf, commissioner of Police and others reported in (1989) 3 SCC 173

(v) Mahesh Kumar Chauhan Alias Banti Vs. Union of India and others reported in (1990) 3 SCC 148

(vi) Rohit Sidram Khatal (Detenu) Vs. The Commissioner of Police, Solapur (Criminal Writ Petition No. 1576 of 2020)

(vii) Hadibandhu Das Vs. District Magistrate, Cuttack and Another reported in AIR 1969 SC 43

(viii) Nainmal P. Shah Vs. Union of India reported in AIR 1980 SCC 2129

5 CRWP-385-2021

(ix) Mrs. Satwinder K. Mann Vs. State of Maharashtra reported in 2002 ALL MR (Cri) 1123

8. Per contra, Mr R.V. Dasalkar, learned A.P.P. for the State

submitted that the impugned order of detention passed against the

petitioner has been passed by the District Magistrate, Beed after

subjective satisfaction. He submitted that the petitioner is a dangerous

person as defined under the MPDA Act. He has committed serious

offences viz rioting, voluntarily causing heart, robbery, stone pelting,

house trespass, violation of externment order, disobedience of an order

lawfully promulgated by a public servant. He has created reign of terror in

the locality of Peth Beed and adjoining areas and disturbed the peace in

that locality.

9. Mr Dasalkar, learned A.P.P. submitted that after receiving the

proposal for detention of the petitioner, the detaining authority has

personally perused the documents and after having subjective satisfaction,

the order of detention came to be passed on 06.12.2020. The authority

has also considered antecedents of the petitioner and noticed that the

criminal activities of the petitioner are increasing and thereby prejudicial to

the maintenance of public order. He submitted that the State Authority has

considered the representation of the petitioner/detenu dated 19.12.2020

and after careful examination of the same, rejected it. The said decision

was communicated to the detenu through the Superintendent of Central

Prison, Aurangabad vide it's letter dated 07.01.2021.

6 CRWP-385-2021

10. Mr Dasalkar, learned A.P.P. for the State/Respondents has

placed his reliance on the following stock of citations in support of his

argument :-

(i) Harish Patil Vs. The State of Maharashtra and others reported in 2016 ALL MR (Cri) 5144

(ii) Adil Chaus Vs. Commissioner of Police and others ` reported in 2012 (2) Bom.CR (Cri) 30

(iii) Smt. Phulwari Jagadambaprasad Pathak Vs. R.H.

Mendonca and others reported in AIR 2000 SC 2527

(iv) Magar Pimple Vs. State of Maharashtra and Anr. reported in 2006 ALL MR (Cri) 491

(v) State of Tamil Nadu Through Secretary to Government, Public (Law and order-F) and Another Vs. Nabila and Another reported in (2015) 12 SCC 127

11. Mr R.V. Dasalkar, learned A.P.P. submitted that there is no

merit in the criminal writ petition and same is liable to be dismissed.

12. We have considered the submissions advanced by Mr Tripathi,

learned counsel for the petitioner and Mr R.V. Dasalkar, learned A.P.P. for

the State/Respondents.

13. We have carefully gone through the impugned order of

detention passed by respondent No.1/District Magistrate, Beed and Police

papers made available by the learned A.P.P.

7 CRWP-385-2021

14. The petitioner is challenging the impugned order of detention

mainly on following four grounds :-

(i) Non-application of mind by detaining authority.

(ii) Representation of the petitioner was not considered expeditiously. The detaining authority has taken into account irrelevant cases and cases not falling within Chapter XVI and XVII of I.P.C. or any cases under Arms Act according to the scheme of MPDA Act.

(iii) In camera statements not verified in truthful manner.

(iv) Translation of the orders and documents in Marathi were not supplied to the petitioner and it violated under Article 22 (5) of the Constitution of India.

15. Mr Tripathi, learned counsel for the petitioner forcefully argued

that there is totally non-application of mind by the detaining authority while

passing the impugned order of detention and Mr Tripathi, learned counsel

has relied upon the following Judgments :

(i) Rama Dhondu Borade Vs. V.K. Saraf, commissioner of Police and others reported in (1989) 3 SCC 173

(ii) Mahesh Kumar Chauhan Alias Banti Vs. Union of India and others reported in (1990) 3 SCC 148

(iii) Rohit Sidram Khatal (Detenu) Vs. The Commissioner of Police, Solapur (Criminal Writ Petition No. 1576 of 2020)

8 CRWP-385-2021

16. On the other hand, Mr R.V. Dasalkar, learned A.P.P. for the

State vehemently submitted that the impugned order of detention itself

speaks that the detaining authority has applied its mind and after having

subjective satisfaction on the material placed before him, passed the order

of detention.

17. We have carefully gone through the impugned order of

detention dated 06.12.2020, committal order and the grounds of detention

at page Nos. 19 to 23 respectively.

18. The detaining authority has considered following material for

passing detention order.

 Sr. P.Stn.            Cr. No.      Under Section       Date      of Remarks
 No.                                                    offence/FIR
 01      Peth Beed     Non          504, 506 of IPC     22.11.2020      Investigation
                       Cognizable
                       491/2020

19. Apart from that, the detaining authority has also considered two

in-camera statements marked as witness A & B. On going through the

grounds for detention, more particularly in para 5.1.2, 6, 6.1, 6.1.1., 6.2,

6.2.1. given by the Authority in its order speak itself. The detaining

authority has considered N.C. case registered at Peth, Beed Police Station

for the offence punishable under section 504 and 506 of I.P.C. initiated at

the instance of Mahadeo Sukhdeo Doiphode, resident of Iet, Tq. & Dist.

Beed. The detaining authority has discussed in detail as to how the people

are not coming forward to lodge complaint against the petitioner due to

fear.

9 CRWP-385-2021

20. The detaining authority has also considered two in-camera

statements of witness - A and B thoroughly. It is revealled after perusing

para No. 6.1 of the impugned order relating to witness - A that petitioner is

engaged in snatching Ganthan (Necklace) from the neck of female

forceably. He is also involved in committing theft, assault, forming an

unlawful assembly, assaulting persons by committing house trespass, etc.

In para Nos. 6.1.1, the detaining authority has also taken into

consideration one incident occurred on 20.08.2020 at about 4.00 p.m. The

petitioner seems to have threatened to the witness as to how he is asking

to the traders of Mondha not to give money to him. The petitioner alleged

to have taken out kukri from his waist and put it on the neck of witness and

kicked in his stomach. The witness fell down and shouted for help, but

nobody responded. On seeing the incident, people started running away.

The shopkeepers shut their shops due to terror of the petitioner and no

one rushed to the spot to help witness. Likewise, the statement of the

witness No. B is also considered by the detaining authority in detail, as to

how the petitioner is involved in criminal activities.

21. In-camera statements of witness A and B seem to be

independent and it cannot be said to be copied of another statement. We

are unable to accept the argument advanced by Mr Tripathi, learned

counsel for the petitioner that in-camera statements of witness A and

are replica of one another. Those in-camera statements give distinct

incidents and different factual scenario.

10 CRWP-385-2021

22. In case of Adil Chaus Vs. Commissioner of Police and

others (supra), the Division Bench of this Court Bench at Aurangabad

held that when the detaining authority was satisfied that the petitioner was

a dangerous person as defined in the MPDA Act, 1981 on the basis of

material placed before the authority, and find in the facts of the case,

grounds of detention are satisfactory and provide a live link and refused to

exercise extraordinary writ jurisdiction to look into subjective satisfaction of

the detaining authority.

23. In case of State of Tamil Nadu Through Secretary to

Government, Public (Law and order-F) and Another Vs. Nabila and

Another (supra), it is held by the Hon'ble Supreme Court that preventive

detention order is not punitive, but only preventive. No charge is required

to be framed. No offence is required to be proved and in view of the

constitutional safeguards of Article 21 and 22 of the Constitution, strict and

meticulous manner of compliance with procedure for preventive decision is

required.

24. Even though Mr Tripathi, learned counsel has relied upon

above said three Judgments in support of his argument on the ground of

non-application of mind by the Authority, the facts of the case in hand very

well speak that the detaining authority has applied its mind having regard

to the material placed before him and after subjective satisfaction, seems

to have passed the detention order dated 06.12.2020. The detaining

11 CRWP-385-2021

authority has not only considered previous antecedents, but also present

criminal activities of the petitioner coupled with two in-camera statements.

We do not find any merit in ground No. 1 raised by the petitioner.

25. Now, coming to second ground pleaded by the petitioner

regarding inordinate delay in deciding his representation by the State.

According to the petitioner, the representation made by him dated

14.12.2020 was sent to the Superintendent of Aurangabad Central Prison,

Harsul, Aurangabad by speed post for onward transmission to State

Government for expeditious consideration and communication to the

detenu/petitioner. According to Mr Tripathi, learned counsel for the

petitioner, the State Government has delayed while considering the

representation of the petitioner expeditiously and diligently and

communicating result to the petitioner. As such, the State Authority needs

to explain the gross delay occurred from the date of receipt of

representation till its decision to the satisfaction of this Court, failing which

the detention order needs to be held as bad in law and liable to be

quashed and set aside.

26. Mr Tripathi, learned counsel for the petitioner submits that there

was 18 days delay in deciding the representation sent by the petitioner and

the affidavit sworn in by the detaining authority has nowhere explained

about such delay. The impugned order of detention needs to be quashed

and set aside solely on this ground since it violates fundamental right of the

petitioner guaranteed under Article 22 of the Constitution of India.

12 CRWP-385-2021

27. Mr Dasalkar, learned A.P.P. submitted that the State has

promptly attended the representation sent by the petitioner. The date of

representation of the petitioner is not 14.12.2020, but in fact, it is dated

19.12.2020. He submitted that after receipt of representation, the State

Government has considered the same on its own merits and rejected the

same. The decision was communicated to the petitioner through the

Superintendent of Central Prison, Aurangabad vide its letter No. MPDA-

1220/CR/217/SPL. 3 B, Home Department (Special), Mantralaya, Mumbai,

dated 07.01.2021. As such, there is no merit in the ground raised by the

petitioner.

28. Having regard to the submissions made by the learned counsel

for the petitioner and the learned A.P.P. for the State, we have gone

through the record in order to ascertain the position as well as papers/file

made available by the learned A.P.P.

29. We have noticed the following dates, highlighting on the issue.

 (i)           Date of detention order                     06.12.2020

 (ii)          Date of actual detention                    07.12.2020

 (iii)         Date on which grounds of
               detention issued                            06.12.2020

 (iv)          Date of representation of the
               petitioner                                  19.12.2020

 (v)           On 06.12.2020,the information about detention of the petitioner

is given to his brother Vijay Kisan Tusambad R/o Waterves, Peth Beed Tq. & Dist. Beed about the detention and lodging of detenu in prison at Central Jail Harsul, Aurangabad and his signature on the office copy of the intimation letter obtained.

                                       13                    CRWP-385-2021



 (vi)          The grounds of detention were explained to the detenu before

Jail Authority in the language known to him i.e. Marathi dated 07.12.2020.

 (vii)         Date of decision on the representation
               and communication to the petitioner/
               detenu                                                  07.01.2021

30. The affidavit-in-reply sworn in by the detaining authority. Para

No. 13 is important, which reads thus -

13. Deponent submits that, it is not correct to say that no communication has been received from the State Government as regard to the consideration of the representation of the detenu dated 19/12/2020 by the State Government. Deponent submits that, after receipt of the said representation, State Government has considered carefully and independently and rejected the prayer made by the detenu in his representation and communicated the said decision to the detenu through Superintendent of Central Prison, Aurangabad vide it's letter No. MPDA-1220/CR/217/SPL. 3B, Home Department (Special), Mantralaya, Mumbai, dated 07.01.2021, hence allegations made by the petitioner are totally false and denied.

31. On making necessary calculations, it is found that the

representation is decided by the authority after 18 days. Can it be said to

be inordinate delay and needs explanation from the State Authority. In

case of Rama Dhondu Borade Vs. V.K. Saraf, commissioner of Police

and others reported in (1989) 3 SCC 173, after referring various earlier

decisions, the Apex Court has observed in para No. 19 which reads thus -

19. The propositions deducible from the various reported decisions of this Court can be stated thus :

14 CRWP-385-2021

The detenu has an independent constitutional right to make his representation under Article 22(5) of the Constitution of India. Correspondingly, there is a constitutional mandate commanding the concerned authority to whom the detenu forwards his representation questioning the correctness of the detention order clamped upon him and requesting for his release, to consider the said representation within reasonable dispatch and to dispose the same as expeditiously as possible. The constitutional requirement must be satisfied with respect but if this constitutional imperative is observed in breach, it would amount to negation of the constitutional obligation rendering the continued detention constitutionally impermissible and illegal, since such a breach would defeat the very concept of liberty - the highly cherished right -- which is enshrined in Article 21 of the Constitution.

32. There is no prescribed period provided either under the

provisions of the Constitution of India or under the provisions of MPDA

Act, 1981, within which the representation should be dealt with. The use of

the word "as soon as may be" occurring in Article 22(5) of the Constitution

of India reflects that the representation sent by the detenu should be

expeditiously considered and disposed of with due promptitude and

diligence and with a sense of urgency and without avoidable delay. What

is reasonable dispatch depends on the facts and circumstances of each

case and no hard and fast rule can be laid down in that regard. However,

in case the gap between the receipt of the representation and its

consideration by the authority is so unreasonably long and the explanation

offered by the authority is so unsatisfactory, such delay could vitiate the

order of detention.

15 CRWP-385-2021

33. In case of Mahesh Kumar Chauhan Alias Banti Vs. Union of

India and others reported in (1990) 3 SCC 148, the same view is

expressed by the Hon'ble Supreme Court and held that if there is undue

and unexplained delay in deciding the representation of the detenu, it is

violative of Article 22(5) of the Constitution of India and order of detention

needs to be quashed.

34. The Division Bench of this Court in case of Rohit Sidram

Khatal (Detenu) Vs. The Commissioner of Police, Solapur (Criminal

Writ Petition No. 1576 of 2020, Principal Seat at Bombay) decided on

27th November, 2020 by following the decisions of the Hon'ble Supreme

Court held that if there is undue delay in deciding the representation of the

detenu and the same is not satisfactorily explained by the State, the order

of detention is liable to be quashed and set aside.

35. Now, coming again to the facts of this case. It is evident from

the affidavit sworn in by the detaining authority, as referred in his para

No.13, the State Government has received the representation of the

petitioner dated 19.12.2020. The copy of the representation sent to the

State Government is placed on record by the petitioner along with the list

of documents at page No. 35 and 36. Page No. 35 is covering letter

addressed to the Superintendent, Aurangabad Central Prison, Harsul,

Aurangabad dated 14.12.2020 sent by the Advocate for detenu Mr Tripathi

followed by representation at page No. 36 which is of dated 14 th

December, 2020. On perusing the original file of the Home Department

16 CRWP-385-2021

made available by the learned A.P.P., it is noticed by us that though

representation made by the petitioner is dated 14 th December, 2020, in

fact, it was signed by the petitioner on 19.12.2020. The petitioner has also

issued a request letter addressed to the Superintendent of Central Prison,

Aurangabad, which is also dated 19.12.2020 in Marathi with a request to

forward his representation to the Additional Chief Secretary (Home

Department) (Special), Mantralaya, Mumbai. The letter also speaks that

the petitioner has received representation from his advocate Mr Tripathi on

08.12.2020 and he seems to have forwarded the same through the jail

authority, Aurangabad to the State Home Department on 19.12.2020. As

such, we have to accept the argument advanced by Mr Dasalkar, learned

A.P.P. for the State that though the representation given by the petitioner

is dated 14.12.2020, but it is signed by the petitioner on 19.12.2020 and

forwarded on 19.12.2020.

36. On going through the original file of the Home Department, it is

further noticed by us that the State has taken the decision on the

representation made by the petitioner on 07.01.2021. On careful

examination of the file, we do not find on which date, the State

Government has received the representation made by the petitioner dated

19.12.2020. The affidavit sworn in by the detaining authority is also silent

on this point. It is further noticed by us that the affidavit is also silent as to

why the State Authority has taken 18 days time to consider the

representation made by the petitioner. True it is that 18 days time is not a

big span of time. At the same time, it is mandatory on the part of the State

17 CRWP-385-2021

Authority to explain as to why it has taken 18 days time to consider the

representation, how the time was consumed and how the representation

was processed with result thereof. No explanation is given by the

detaining authority on this point. It was very much necessary on the part of

the State authority to explain as to why they required 18 days time to

consider representation and that too to the satisfaction of the Court. In

view of the citation in case of Mahesh Kumar Chauhan Alias Banti Vs.

Union of India and others reported in (1990) 3 SCC 148 (supra). The

State has taken the time from 19.12.2020 to 07.01.2021 for processing the

representation and decision thereon. There was delay of 18 days in taking

decision on representation moved by the petitioner. It is, therefore, clear

that the representation dated 19.12.2020 moved by the petitioner is not

considered expeditiously and diligently. As pointed out earlier, the delay in

consideration of the representation of the detenu is not fatal if the delay is

satisfactorily and reasonably explained. In the present facts for the period

from 19.12.2020 to 07.01.2021, there is absolutely no explanation

forthcoming. Therefore, in our opinion, the order of detention would stand

vitiated on the ground of delay in deciding the representation of the

petitioner. If representation of the detenu is not decided expeditiously and

diligently, it amounts to violation of valuable right conferred under Article

22(5) of the Constitution of India. Certainly, the impugned order of

detention needs to be quashed and set aside on the ground of delay in

deciding the representation moved by the petitioner.

18 CRWP-385-2021

37. Now, coming to another ground raised by the petitioner

regarding verification of in-camera statements, we have gone through the

original file. It is noticed by us that in-camera statements have been

verified by the concerned S.D.P.O. and he found the version therein

truthful. In the case of Harish Patil Vs. The State of Maharashtra and

others (supra), it is held by the Division Bench of this Court at Principal

Seat that when there is material and contemporaneous documents before

Detaining Authority to show that in-camera statements were true and

genuine and copies of these documents have been furnished to detenu -

Subjective satisfaction cannot be said to be illusory or fanciful but it is real

and rational - Detention based on these in-camera statements cannot be

said to be invalid. In case of Smt. Phulwari Jagadambaprasad Pathak

Vs. R.H. Mendonca and others (supra), it is held by the Hon'ble Supreme

Court that in-camera statements of persons/witnesses can be utilized for

the purpose of arriving at subjective satisfaction of the detaining authority

for passing the order of detention. We do not see any reason to take

different view. As such, we do not find any merit in this ground. 21.

38. Now, coming to last ground raised by the petitioner regarding

translation of the orders and documents in Marathi not supplied to him. It

is evident from the record that the petitioner has made representation to

the Additional Chief Secretary (Home Department) (Special), Mantralaya,

Mumbai in English language and not in Marathi. On going through the said

representation, it is noticed by us that it is nowhere stated at the end of the

representation that the contents of the representation were read over and

19 CRWP-385-2021

explained to the petitioner in Marathi. If the petitioner is not conversant

with English language, obviously his representation would have found

clause at the end of the representation that the contents of the

representation were read over and explained to the petitioner in Marathi.

In absence thereof, we have to infer that the petitioner is well conversant

with English language. Further, it is evident from the record that the

grounds of the detention though in English language seems to have

explained to the petitioner in Marathi as evident from the file and in view of

the endorsement put up by the jail authority. The petitioner seems to have

made representation after consulting his advocate which indicates that

proper procedure is followed in this case. No prejudice whatsoever is

shown to have caused to the petitioner in this respect. We, therefore, do

not find any force in that ground.

39. The citations in case of Hadibandhu Das Vs. District

Magistrate, Cuttack and Another reported in AIR 1969 SCC 43,

Nainmal P. Shah Vs. Union of India reported in AIR 1980 SCC 2129

and Mrs. Satwinder K. Mann Vs. State of Maharashtra reported in

2002 ALL MR (Cri) 1123 relied upon by Mr Tripathi, learned counsel for

the petitioner are not any way helpful to the petitioner in view of the

distinguishable facts of the case in hand.

40. Having regard to the above reasons and discussion, the

impugned order of detention is liable to be quashed and set aside on the

ground of unexplained delay in taking decision on the representation made

20 CRWP-385-2021

by the petitioner.

41. We, therefore, proceed to pass the following order :-

ORDER

(I) The Criminal Writ Petition is hereby allowed.

(II) The detenu be released forthwith, if not required in any other case.

 (III)        Rule made absolute in above terms.




 [ SHRIKANT D. KULKARNI, J. ]                       [ V.K. JADHAV, J. ]



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