Dipak @ Fanty Ashokrao Kawanpure vs State Of Mah. Thr. Its Secretary ...
2022 Latest Caselaw 8223 Bom

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           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    NAGPUR BENCH AT NAGPUR

               CRIMINAL WRIT PETITION NO. 126 OF 2022

Dipak @ Fantya Ashokrao Kawanpure,
Aged about 22 years, Occ.: Labourer,
R/o. Near Post Office, Warud, Tah. Ward,              .. Petitioner
District - Amravati.

                  Versus

1. State of Maharashtra
Through its Secretary, Home Department,
Mantralaya, Mumbai - 32

2. The Collector and District Magistrate,            .. Respondents
Amravati Office at Camp, Amravati.


3. The Police Inspector, Police Station,
Warud, District - Amravati.


Mr. S.B. Gandhe, Advocate for petitioner.
Mr. S.S. Doifode, APP for respondent Nos.1 to 3.

                              CORAM :           MANISH PITALE, &
                                                VALMIKI SA MENEZES, JJ.

                     RESERVED ON            :   10/08/2022
               PRONOUNCED ON                :   23/08/2022


JUDGMENT : [PER : Valmiki Sa Menezes, J.]

Rule. Heard finally by consent of the learned counsel for

the parties.

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(2) This is a Criminal Writ Petition invoking this Court's

powers under Article 226 of the Constitution of India, and powers under

Section 482 of the Code of Criminal Procedure, 1973, seeking a writ, order

or direction to quash and set aside order of detention of the Petitioner dated

30.12.2021, passed by Respondent No.2 - the Collector and District

Magistrate, Amravati, under Section 3 of the Maharashtra Prevention of

Dangerous Activities of Slumlords, Bootleggers, Drug-Offenders, Dangerous

Persons, Video Pirates, Sand Smugglers and Persons Engaged in Black-

Marketing of Essential Commodities Act, 1981 (for short 'of the Act of

1981'), which order was confirmed by impugned order dated 04.02.2022

issued by Respondent No.1 - State of Maharashtra, through its Secretary,

Home Department, Mantralaya, Mumbai, whereby the petitioner was

ordered to be continued in detention for a period of twelve months.

(3) Shri Gandhe, learned counsel for the petitioner

submitted that the Respondent No.3 - Police Inspector, Police Station,

Warud, District - Amravati, through the Superintendent of Police, Amravati

and Sub-Divisional Police Officer, Morshi, had furnished a confidential

proposal dated 01.12.2021 bearing No.410/2021 to the Respondent No.2,

proposing preventive detention of the Petitioner on the ground that the

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alleged criminal activities of the petitioner in the area were creating terror

in the vicinity of Police Station, Warud. He further submitted that the

proposal contained seven criminal cases registered against the Petitioner

since the year 2017, on which basis preventive action was sought against

the Petitioner in the said proposal.

(4) He further submitted that by the aforesaid proposal,

Respondent No.3 had relied upon statements of two confidential witnesses

who alleged that the Petitioner had given threats and they were under

apprehension that the Petitioner would indulge in further acts of violence

against them. That the detaining authority, Respondent No.2 accepted the

proposal dated 01.12.2021 furnished by Respondent No.3, passed the

impugned detention order dated 30.12.2021 under Section 3(1) read with

Section 3(2) of the Act of 1981, along with grounds of preventive detention

stated therein. It is further his contention that the impugned detention

order is also based upon two offences made reference to therein and

specifically bearing :

(i) Crime No.655/2021 under Section 4 and 25 of the Arms Act, 1959, read with Section 123 of the Maharashtra Police Act, 1951, registered at Police Station Warud.

(ii) Crime No.482/2021 under Section 392, 506 of the Indian Penal Code registered at Police Station Warud.

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It was further submitted that the main ground for

challenging the order of detention was that the reliance of the

Respondent No.2, on the two offences of the year 2021, out of the

seven offences registered against the Petitioner, was without

reference to or considering the bail orders passed by the competent

Magistrate in the aforesaid two cases namely Crime No.655/2021

and Crime No.482/2021, since the orders passed in bail applications

moved by the petitioner in the said two criminal applications had

never been placed before the detaining authority for consideration,

before the impugned orders were passed.

(5) Mr. Gandhe, learned counsel for the petitioner invited

our attention to the orders granting bail, the first order being dated

01.09.2021 passed by the Judicial Magistrate First Class, Warud, in Crime

No.482/2021 and the second bail order being dated 12.11.2021 passed in

Crime No.655/2021 and took us through the reasons cited by the Magistrate

for enlarging the Petitioner on bail.

The learned counsel for the petitioner further relied upon

the judgment of the Bombay High Court in the case of Ratnamala Mukund

Balkhande and Ors. Vs. State of Maharashtra and Ors. (Criminal Writ

Petition No.820/2021 decided on 01.07.2022) MANU/MH/2155/2022,

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wherein this Court after referring to another judgment rendered by another

Division Bench of this Hon'ble Court in Elizabeth Ranibhai Prabhudas

Gaikwad Vs. State of Maharashtra and anr. reported in 2021 All.M.R.

(Criminal) 1394, held that non-consideration of the reasons set out in our

order granting bail in criminal cases considered by the detaining authority,

while passing the impugned order, vitiates the entire process of reaching his

subjective satisfaction while passing the order. He further relied upon the

judgments of the Hon'ble Supreme Court in the case of Shaik Nazeen Vs.

State of Telangana and Ors. reported in 2022 LiveLaw (SC) 559 and

Mallada K. Sri Ram Vs. the State of Telangana and Ors.

MANU/SC/0444/2022, to buttress his argument that the orders of detention

were passed without reference to orders granting bail in the very same

criminal case under consideration, vitiates the order of detention in its

entirety.

(6) Mr. Doifode, learned Assistant Public Prosecutor

appeared for the Respondent Nos.1 to 3 and sought to support the

impugned orders on the basis of the record placed before the detaining

authority, and more specifically by taking us through the seven criminal

cases filed against the petitioner between the years 2017 and 2022. He

further argued that of the seven criminal cases referred to in paragraph 3 of

the grounds of detention, the detaining authority had made specific

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reference to orders of bail passed by the Judicial Magistrate First Class,

Warud, in those two cases namely Crime No.655/2021 and Crime

No.482/2021. He, however, accepts the position that neither of the two bail

applications or copies of orders passed in the said two criminal cases

granting bail to the Petitioner were placed before the detaining authority for

consideration while passing the impugned orders. Mr. Doifode, learned

Assistant Public Prosecutor further relied upon the judgments of the Hon'ble

Supreme Court in the case of the District Magistrate, Nowgong and anr. Vs.

Sarat Mudoi, reported in AIR (1984) SC 43, Mrs. Saraswati Seshagiri Vs.

State of Kerala and another, reported in AIR (1982) SC 1165 and Haridas

Amarchand Shah of Bombay Vs. K.L. Verma and Ors., reported in AIR

(1989) SC 497. He further argues that since there is a reference to the

orders granting bail to the petitioner in the aforementioned criminal cases,

in the detention order, the petitioner could not raise any ground that he was

prejudiced in any manner.

(7) We have heard the learned counsel for the parties and

considered their submissions as well as record before us.

(8) It would be advantageous to first consider the position

of law on the submissions made before us, as laid down by the Hon'ble

Supreme Court and this Court in various judgments.

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A Division Bench of this Court in the case of Ratnamala

Mukund Balkhande and Ors. (supra), after referring to another judgment of

the Bombay High Court in Elizabeth Ranibhai Prabhudas Gaikwad Vs. State

of Maharashtra and anr. reported in 2021 All.M.R. (Criminal) 1394 and to

the judgment rendered by the Supreme Court in the case of Abdul Sathar

Ibrahim Manik Vs. Union of India and Ors. reported in AIR (1991) SC 2261,

has held that where the orders of bail granted to the detenu by the

competent Court were not placed before the detaining authority for

consideration, the entire order passed by the detaining authority stood

vitiated, as the detaining authority was deprived of the opportunity to

consider relevant material, which was available. In Ratanmala Mukund

Balkhande and Ors. (supra) this Court held thus:

"7. We would first deal with the objection that bail orders were not placed before the detaining authority. On this point, the law is very clear. This Court, in the case of Elizabeth Ranibhai Prabhudas Gaikwad Vs.The State of Maharashtra and anr. reported in 2021 ALL MR (Cri) 1394, following the law expounded by the Apex Court in the case of Abdul Sathar Ibrahim Manik Vs.Union of India and ors reported in AIR 1991 SC 2261 held thus:-

"If the Authority does not take into consideration the orders of bail granted to the proposed detenue, it may lead to an anomalous situation whereby one authority of law i.e. Criminal Court thinks it fit to enlarge such a person in criminal offences registered against him and the other authority of law considers it necessary that such person is detained in custody because of his criminal activities exhibited by

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pendency of criminal cases against him. The law does not expect any mismatch between the orders passed by the two law enforcing authorities and therefore, it is necessary that when one authority releases a person on bail, the other authority seeking to detain him again for the same criminal activities, considers the impact of the bail order and reaches to an appropriate conclusion in the matter. This law is expounded by the Apex Court in the case of Abdul Sattar Ibrahim Manik .vs. Union of India and Others, AIR 1991 SC 2261 : [1991 ALL MR ONLINE 1728 (S.C.)] which has been followed by another Division Bench in the case of Paras s/o. Ramprasad Sahu vs. State of Maharashtra and another, 2003 (3) Mh.L.J. 24 : [2003 ALL MR (Cri) 2296]. In paragraph 8 of this Judgment, the Division Bench has reproduced relevant observations of Supreme Court in the cited case of Abdul Sattar Ibrahim Manik. For the sake of convenience, we would like to reproduce the same as under :

"In a case where detenu is released on bail and is at liberty at the time of passing the order of detention, then the Detaining Authority has to necessarily rely upon them as that would be vital ground for ordering detention. In such a case the bail application and the order granting bail should necessarily be placed before the authority and the copies should be supplied to the detenu."

(9) In the case of Shaik Nazneen (supra), it was held that

setting aside of a detention order on the basis that it was not justified would

not leave the State without any remedy, as in case, the detenu is a menace

to the society as is being alleged, then the prosecution could seek for the

cancellation of his bail and/or move an appeal to the Higher Court. It has

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further held that seeking shelter under the preventive detention law is not

the proper remedy under the facts and circumstances of the case.

(10) In Mallada K. Sri Ram (supra) the Hon'ble Supreme

Court, while considering the orders of detention passed under the Telangana

Prevention of Dangerous Activities of Bootleggers, Dacoits, Drug-Offenders,

Immoral Traffic Offenders, Food Adulteration Offenders, Fake Document

Offenders, Scheduled Commodities Offenders, Forest Offenders, Gaming

Offenders, Sexual Offenders, Explosive Substances Offenders, Arms

Offenders, Cyber Crime Offenders and White Collar or Financial Offenders

Act, 1986, in relation to the fundamental rights under Article 22 of the

Constitution of India conferred upon the citizen has held :

"15. A mere apprehension of a breach of law and order is not sufficient to meet the standard of adversely affecting the "maintenance of public order". In this case, the apprehension of a disturbance to public order owing to a crime that was reported over seven months prior to the detention order has no basis in fact. The apprehension of an adverse impact to public order is a mere surmise of the detaining authority, especially when there have been no reports of unrest since the detenu was released on bail on 8 January 2021 and detained with effect from 26 June 2021. The nature of the allegations against the detenu are grave. However, the personal liberty of an accused cannot be sacrificed on the altar of preventive detention merely because a person is implicated in a criminal proceeding. The powers of preventive detention are exceptional and even draconian. Tracing their origin to the colonial era, they have

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been continued with strict constitutional safeguards against abuse. Article 22 of the Constitution was specifically inserted and extensively debated in the Constituent Assembly to ensure that the exceptional powers of preventive detention do not devolve into a draconian and arbitrary exercise of state authority. The case at hand is a clear example of non-application of mind to material circumstances having a bearing on the subjective satisfaction of the detaining authority. The two FIRs which were registered against the detenu are capable of being dealt by the ordinary course of criminal law".

(11) In the case of Khaja Bilal Ahmed (supra) the Hon'ble

Supreme Court has held :

"15.................The purpose of the Telangana Offenders Act 1986 is to prevent any person from acting in a manner prejudicial to the maintenance of public order. For this purpose, Section 3 prescribes that the detaining authority must be satisfied that the person to be detained is likely to indulge in illegal activities in the future and act in a manner prejudicial to the maintenance of public order. The satisfaction to be arrived at by the detaining authority must not be based on irrelevant or invalid grounds. It must be arrived at on the basis of relevant material; material which is not stale and has a live link with the satisfaction of the detaining authority. The order of detention may refer to the previous criminal antecedents only if they have a direct nexus or link with the immediate need to detain an individual. If the previous criminal activities of the appellant could indicate his tendency or inclination to act in a manner prejudicial to the maintenance of public order, then it may have a bearing on the subjective satisfaction of the detaining authority. However, in the absence of a clear indication of a causal connection, a mere reference to the pending criminal cases

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cannot account for the requirements of Section 3. It is not open to the detaining authority to simply refer to stale incidents and hold them as the basis of an order of detention. Such stale material will have no bearing on the probability of the detenu engaging in prejudicial activities in the future."

(12) In Rushikesh Tanaji Bhoite Vs. State of Maharashtra and

Ors. reported in 2012 ALL SCR 1373, the Hon'ble Supreme Court while

considering the effect of not placing orders on the record of the Detaining

Authority, passed by the Judicial Magistrate First Class, Warud, releasing the

detenu on bail for crimes that are referred to by the authorities while

passing the orders of detention has held as under:

"8. It would be, thus, seen that the order releasing the detenu on bail in the crime registered on August 14, 2010 and the order relaxing the bail condition were passed by the Judicial Magistrate, 1st Class, Dharangaon much before the issuance of detention order dated January 10, 2011. However, the detention order or the grounds supplied to the detenu do not show that the detaining authority was aware of the bail order granted in favour of the detenu on August 15, 2010.

9. In a case where detenu is released on bail and is enjoying his freedom under the order of the court at the time of passing the order of detention, then such order of bail, in our opinion, must be placed before the detaining authority to enable him to reach at the proper satisfaction.

10. In the present case, since the order of bail dated August 15, 2010

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was neither placed before the detaining authority at the time of passing the order of detention nor the detaining authority was aware of the order of bail, in our view, the detention order is rendered invalid. We 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 but suffice it to say that non-placing and non-consideration of the material as vital as the bail order has vitiated the subjective decision of the detaining authority."

In this judgment, the Hon'ble Supreme Court has in terms

held that since the order of bail was not placed before the detaining

authority at the time of passing the order of detention, even though the

detaining authority was aware of the order of bail, the detention order was

rendered invalid.

(13) The Bombay High Court, while considering the position

that when only the operative part of a bail order was placed before the

authority for consideration while passing the detention order, whether the

detention order would still be vitiated for non-consideration for the reasons

contained in the order of grant of bail, has held :

"9. Of course, it is submitted by learned APP that these five crimes were only considered as indicative of the previous criminal activity and therefore it was not necessary for the detaining authority to consider the reasons for which the detenu was granted bail in each of these crimes.

In our respectful submission the argument cannot be accepted. The law

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settled by Hon'ble Apex Court in the case of Abdul Sathar Ibrahim Manik (supra), is clear in this regard. Hon'ble Supreme Court has in clear terms observed that in the case where detenu is released on bail and is at liberty at the time of passing the order of detention, then the detaining authority has to necessarily rely upon them as that would be a vital ground for ordering detention. Hon'ble Supreme Court further held that in such a case, the bail application and the order granting bail must necessarily be placed before the authority and the copies should also be supplied to the detenu. It would then mean that, whenever previous crimes registered against the detenu are considered as indicative of continuous criminal activity of the detenu, the detaining authority must also consider the reasons for which the detenu was granted bail in those previously registered crimes. This is because of the fact that those reasons would enable the detaining authority to reach proper satisfaction upon knowing existence of prima facie case against the detenu or otherwise in those previously registered crimes. Besides, as held by this Court in the case of Elizabeth Ranibhai Prabhudas Gaikwad (supra) there should not be any mismatch or unexplained inconsistency between the order passed by one authority granting bail and the order passed by another authority directing detention of that person for the very criminal activity. Consideration of the reasons of bail would help the detaining authority bridge the gap, in some cases, between the reasons for which bail was granted and the reasons for which preventive detention is ordered. Thus, we find no substance in the argument of learned APP made in this regard.

10. Learned APP has invited our attention to the case of Lakhan Kisan Tusambad Vs.District Magistrate, Beed and ors. reported in 2022 ALL MR (Cri)1748, to support the contention that since previous crimes were considered only for the purpose of demonstrating past crime record, non placing of bail orders in those crimes has not adversely affected the detention order. Let us, therefore, consider this case.

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(14) The Nagpur Bench of this Court in its judgment dated

01.07.2022 passed in Ratanmala Mukund Balkhande Vs. State of

Maharashtra and Ors., Criminal Writ Petition No.820/2021 , was considering

a situation where the detaining authority had knowledge that the detenu

was on bail in all seven crimes referred to in the detention order, that the

reasons for grant of bail were not placed before the detaining authority,

whilst considering the effect of non-placement of the reasons contained in

the bail orders passed by the competent Court, it has held:

"8. In this case, although, seven crimes registered against the detenu formed the material for reaching the subjective satisfaction of the detaining authority, admittedly, in five of the crimes, in which the detenu was on bail, no bail orders were placed before the detaining authority. This lacuna, in our opinion, has vitiated the satisfaction reached by the detaining authority as it was deprived of opportunity to consider relevant material, though available.

(15) In the case of Elizabeth Ranibhai Prabhudas Gaikwad

Vs. State of Maharashtra and anr. reported in 2021 All.M.R. (Criminal)

1394, a Division Bench of this Court gave the following reasons for

holding a detention order passed without considering copies of bail

orders passed in the crimes under consideration:

"2........... If the Authority does not take into consideration the orders of bail granted to the proposed detenu, it may lead to an anomalous

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situation whereby one authority of law i.e. Criminal Court thinks it fit to enlarge such a person in criminal offences registered against him and the other authority of law considers it necessary that such person is detained in custody because of his criminal activities exhibited by pendency of criminal cases against him The law does not expect any mismatch between the orders passed by the two law enforcing authorites and therefore, it is necessary that when one authority releases a person on bail, the other authority seeking to detain him again for the same criminal activities, considers the impact of the bail order and reaches to an appropriate conclusion in the matter. This law is expounded by the Apex Court in the case of Abdul Sattar Ibrahim Manik .vs. Union of India and Others, AIR 1991 SC 2261 which has been followed by another Division Bench in the case of Paras s/o.

Ramprasad Sahu vs. State of Maharashtra and another, 2003 (3) Mh.L.J. 24. In paragraph 8 of this Judgment, the Division Bench has reproduced relevant observations of Supreme Court in the cited case of Abdul Sattar Ibrahim Manik. For the sake of convenience, we would like to reproduce the same as under :

"In a case where detenu is released on bail and is at liberty at the time of passing the order of detention, then the Detaining Authority has to necessarily rely upon them as that would be vital ground for ordering detention. In such a case the bail application and the order granting bail should necessarily be placed before the authority and the copies should be supplied to the detenu."

3. As stated earlier, the impugned orders do not consider in any manner the bail orders passed in various criminal cases pending against the petitioner and therefore, the impugned order cannot be said to be valid in the eye of law. It stands vitiated owing to the law

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laid down by Hon'ble Supreme Court in the said case of Abdul Sattar Ibrahim Manik."

(16) The Nagpur Bench of this Court has also considered the

proposition that no prejudice could be caused to a detenu by non-

consideration of the reasons contained in the bail order in a crime which

was considered by the detaining authority in Criminal Writ Petition

No.916/2021, Shakir Khan Zakir Khan Vs. State of Maharashtra and anr.

dated 14.07.2022, and has held :

"5. Learned Additional Public Prosecutor for the Respondent Nos.1 and 2 disagreeing with the submission of the learned counsel for the petitioner submits that no prejudice has been caused, whatsoever to the petitioner by non consideration of a reasoned bail order because the detaining authority has considered the nature of allegations contained in the First Information Report filed against the petitioner.

6. We do not think that the argument so submitted by the learned Additional Public Prosecutor can be accepted in view of the opinion expressed by this Court in the cases of Ratnamala Mukund Balkhande Vs. State of Maharashtra and Ors., Criminal Writ Petition No.820/2021 decided on 01.07.2022, Hanif Karim Laluwale Vs. State of Maharashtra and Ors., Criminal Writ Petition No.75 of 2022, decided on 28.06.2022 and in the case of Vilas Kisan Pawar Vs. State of Maharashtra and anr., Criminal Writ Petition No.915 of 2021, decided on 14.07.2022. The facts of the present case are in fact similar to the facts involved in the said case, therefore, the issue involved in this petition would stand covered by the view taken in those petitions, which would mean that

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the impugned order cannot be sustained in the eye of law, Criminal Writ Petition is allowed in terms of prayer Clause (i), which reads as under:

(i) Pass any appropriate writ order or direction and thereby quash and set side the impugned order dated 28.10.2021 (Annexure No.I) passed by Respondent No.2, Collector, Akola City, Akola."

(17) Applying the ratio laid down by the Hon'ble Supreme

Court and the Bombay High Court in all the above referred case law, we

have no doubt in our mind that the orders impugned in the present petition

are required to be quashed and set aside for the following reasons:

(A) The detention order and the grounds contained therein

make reference to seven criminal cases against the petitioner of the

seven cases in Crime No.655/2021 and Crime No.482/2021 are

discussed in detailed. In the discussion, reference is made to the

arrest of the detenu, his production before the Judicial Magistrate

First Class, Warud, and the fact that he was released on bail in the

said two criminal cases. There is, however, no reference made to the

reasons in the orders granting bail to the detenu since the sponsoring

authority, though it must have had copies of the said bail orders, has

not bothered to place the same before the detaining authority, for its

consideration.

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The aforesaid bail applications with the orders

passed thereon had been placed before us and the detailed reasons

therein by the Magistrate while releasing the detenu on bail and

which have not been considered by the detaining authority, which, as

held by the judgments of the Hon'ble Supreme Court and this Court

vitiates the impugned orders.

(B) We also find from the record that the detaining

authority, while passing its order dated 30.12.2021, has not specified

the period of detention as required under the provision of Section 3

of the Act of 1981, similarly, the order dated 06.01.2022 was

confirmed of the Government of Maharashtra passed under Section 3

(3) of the said of Act of 1981 also does not specify the period of

detention as required by the said provisions.

(18) The ratio laid down in the District Magistrate, Nowgong

and anr. Vs. Sarat Mudoi, reported in AIR (1984) SC 43 and in Mrs.

Saraswati Seshagiri Vs. State of Kerala and another, reported in AIR (1982)

SC 1165 and as cited by Mr. Doifode, learned APP for the State, were both

rendered in a set of facts where past conduct or antecedent history of the

detenu was considered while passing the detention order. Neither of these

judgments were based upon the non-filing of orders of grant of bail to the

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detenu by a Magistrate, which is the factor brought before us for

determination. In Haridas Amarchand Shah of Bombay Vs. K.L. Verma and

Ors., reported in AIR (1989) SC 497 as cited by Mr. Doifode, non-furnishing

of all documents such as Bank Pass Books, considered by the Authority

under the National Security Act, 1980, as grounds for reaching its subjective

satisfaction were considered by the Supreme Court as a ground which does

not vitiate the detention order. The facts of this judgment too are not on the

aspect as to the consequence of non-furnishing of a bail order for

consideration by the authority while answering at its subjective satisfaction.

For these reasons, none of the judgments cited by the learned APP would

apply to the present case.

(19) For the reasons stated above, we allow the present

criminal writ petition in terms of prayer Clauses (I) and (II). The petitioner

shall be released from detention forthwith, unless required in any other

case. Rule is made absolute in the above terms.

(20) We have taken notice of the fact that several matters of

similar nature have been heard by us, wherein orders of bail granted by the

Magistrate, though within the knowledge of the sponsoring authority, have

not been placed before the Detaining Authority for consideration while

passing orders under Section 3 of the Act of 1981. It is distressing to note

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that, we have been constrained to set aside several orders of detention, on

this ground alone, leaving us to believe that the concerned authorities have

adopted a negligent or casual attitude towards pursuing such cases in a

proper manner, by failing to place all relevant material within their powers

before the detaining authority for its consideration.

(21) In these circumstances, we deem it fit to direct the Home

Secretary, Government of Maharashtra, to circulate this judgment to all

concerned Police Officers and District Magistrates and to ensure that they

are sufficiently trained and are made aware in all cases, in which detention

is sought under the Maharashtra Prevention of Dangerous Activities of

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

Sand Smugglers and Persons Engaged in Black-Marketing of Essential

Commodities Act, 1981, that all relevant material, which includes the

reasoned order granting bail to a proposed detenu, are placed before the

authority for consideration while recording its subjective satisfaction under

the provisions of the said Act.

                          [VALMIKI SA MENEZES, J.]                 [MANISH PITALE J.]



               Prity


Signed By:PRITY S GABHANE
Reason:
Location:
Signing Date:23.08.2022 14:35
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