Gauhati High Court
Mondira Das And Anr vs The Union Of India And 5 Ors on 11 May, 2023
Page No.# 1/6
GAHC010092512023
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : W.P.(Crl.)/17/2023
1: MONDIRA DAS AND ANR
D/O- LATE JHARU DAS,
R/O- AMBAGAN, KHALILPUR (JHAGRAPAR PART-I),
P.S.- DHUBRI, DIST.- DHUBRI, ASSAM.
2: SUKUMAR DAS (DETENUE)
SON OF LATE JHARU DAS
R/O- AMBAGAN KHALILPUR (JHAGRARPAR PT-I)
P.S.- DHUBRI DISTRICT- DHUBRI (ASSAM) PIN CODE
VERSUS
1: THE UNION OF INDIA AND 5 ORS
THROUGH THE SECRETARY TO THE GOVT. OF INDIA,
MINISTRY OF HOME, NEW DELHI.
2:THE STATE OF ASSAM THROUGH THE SECRETARY TO THE GOVT. OF
ASSAM HOME AND POLITICAL DEPARTMENT DISPUR GUWAHATI- 781006.
3:THE SECRETARY TO THE GOVT. OF ASSAM HOME AND POLITICAL(A)
DEPARTMENT DISPUR GUWAHATI 781006.
4:THE DIRECTOR GENERAL OF POLICE (DGP) ASSAM
ULUBARI GUWAHATI 781007.
5:THE SUPERINTENDENT, CENTRAL JAIL DHUBRI.
6:THE DISTRICT MAGISTRATE, DHUBRI
For the Petitioners : Mr. P. Das, Advocate.
Ms. N. Borah, Advocate.
For the Respondents : Mr. J. Sarmah, Central Government Counsel for respondent No.1.
: Mr. D. Saikia, Advocate General, Assam, assisted by Mr. D. Nath,
Senior Government Advocate, Assam for respondent Nos.2 to 7.
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-B E F O R E -
HON'BLE THE CHIEF JUSTICE
HON'BLE MRS. JUSTICE MITALI THAKURIA
11.05.2023
This writ petition seeking issuance of a writ in the nature of habeas
corpus has been filed by the petitioner herein being the sister of the detenu,
namely, Shri Sukumar Das, who has been detained vide order dated
24.08.2022 issued by the respondent Commissioner & Secretary to the
Government of Assam, Home & Political Department exercising powers under
the Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances
Act, 1988 (hereinafter referred to as the "1988 Act"). The petitioner has
challenged the said detention order on various grounds, amongst others,
including non-application of mind, non-supply of relevant documents and
delay in disposal of the representations, etc.
The matter was posted for the first time before the Court on
10.05.2023. Since the order of detention was passed on 24.08.2022 and
upon enquiry from the learned counsel for the petitioner, a response was
received that no order of confirmation of the detention order has been
served to the detenu, who is lodged at Central Jail, Dhubri, we directed Mr.
D. Nath, learned Senior Government Advocate, Assam appearing on behalf of
the State Government authorities to apprise the Court regarding the order of
confirmation, if any, passed authorizing detention of the petitioner beyond
three months.
Today, Mr. Nath has placed on record copy of the communication
dated 10.05.2023 issued by the Under Secretary to the Government of
Assam, Political (A) Department. The communication is taken on record and
the contents thereof are reproduced herein below for the sake of ready
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reference:-
"In inviting a reference to the letter on the subject cited above, I am
directed to inform you that the confirmation of detention order issued
vide this Department letter No.HMA-19011/113/2022/Pol-A/Ecf-
212283/98, dated 24/08/2022 in respect of Sukumar Das, S/o Late
Jharu Das, resident of District Dhubri, Assam is under process in the
Department. The Advisory Board constituted under PITNDPS Act, 1988,
had earlier opined in favour of the afore-mentioned detention order."
Bare perusal of the aforesaid communication establishes beyond all
manner of doubt that till date, no order of confirmation has been issued
authorizing the detention of the detenu Shri Sukumar Das beyond the period
of three months.
Article 22 of the Constitution of India governs the detention of a
person under the laws of preventive detention. Article 22(4) of the
Constitution of India clearly postulates that no law providing for preventive
detention shall authorize the detention of a person for a longer period than
three months, unless the Advisory Board has reported that there is sufficient
cause for such detention.
As per Section 9(f) of the 1988 Act, which reads as below, upon
receiving the report of the Advisory Board, if the Board has opined that there
is no sufficient cause for detention of the person concerned, the appropriate
Government is under an obligation to revoke the detention order and cause
the person detained to be released forthwith. However, if the Board has
reported that there is in its opinion sufficient cause for detention of the
person, the appropriate Government "may" confirm the detention order and
continue the detention of the person concerned for such period as it thinks
fit.
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"(f) in every case where the Advisory Board has reported that there is
in its opinion sufficient cause for the detention of a person, the
appropriate Government may confirm the detention order and continue
the detention of the person concerned for such period as it thinks fit
and in every case where the Advisory Board has reported that there is
in its opinion no sufficient cause for the detention of the person
concerned, the appropriate Government shall revoke the detention
order and cause the person to be released forthwith."
Thus, once the report of the Advisory Board is received, the State
Government is under an obligation to pass an order of confirmation or
revocation, as the case may be, of the initial detention order and the said
order must be issued within the period of three months because the initial
detention cannot exceed the said period as prescribed under Article 22(4) of
the Constitution of India.
Section 10 of the 1988 Act prescribes the situations in which a
person/persons may be detained for a period longer than three months
without obtaining the opinion of the Advisory Board. This section too, does
not authorize detention of a person for a period beyond six months from the
date of detention. Section 11 of the 1988 Act stipulates that the maximum
period for which any person may be detained in pursuance of any detention
order to which the provisions of Section 10 do not apply and which has been
confirmed under Section 9(f) shall be one year from the date of detention.
Thus, under the scheme of the 1988 Act, the detaining authority is under an
obligation to call for the report of the Advisory Board within the prescribed
time frame (eleven weeks) and to issue an order of confirmation, within the
period of three months as provided under Article 22(4) of the Constitution of
India, failing which, the further detention of the detenu would be rendered
totally illegal.
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The situation in the case at hand is alarming to say the least
because the detenu has been kept behind bars for a period of more than
eight months without the initial detention order being confirmed. Every
moment of custody of the detenu beyond the period of three months from
the date of the initial order of detention without the order of confirmation
being passed, amounts to illegal detention pure and simple.
Reference in this regard may be made to the judgment rendered by
Hon'ble Supreme Court in the case of Nirmal Kumar Khandelwal -Vs-
Union of India & Ors., reported in (1978) 2 SCC 508.
We had noticed a similar situation while deciding Writ Appeal
No.299/2022 (Sharukh Ahmed @ Muktar -Vs- The Union of India & Ors.) .
The said order was passed way back on 24.02.2023 but till date, the State
authorities have not rectified the sheer blunder in the matter of issuing the
detention orders.
As per the communication dated 10.05.2023 placed on record by
Mr. Nath, steps for issuing the order of confirmation are under process,
manifestly, the order of confirmation is not in existence. Thus, further
detention of the detenu Shri Sukumar Das is declared to be illegal as being in
gross contravention of the mandate of Article 22(4) of the Constitution of
India. He shall be released from custody forthwith, if not wanted in any
other case. As a symbolic compensation to the detenu for his grossly illegal
detention for a period of more than nearly four and half months (after
completion of the three months initial period), we direct the respondent
State to pay a sum of Rs.50,000/- (Rupees Fifty Thousand) to the detenu,
namely, Shri Sukumar Das, within a period of 30(thirty) days from today.
The habeas corpus petition is accepted in these terms.
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We further direct that the Assam State Legal Services Authority shall
forthwith, seek a report from all prisons across the State of Assam regarding
the status of detenues, who have been detained under the preventive
detention laws, so as to find out whether any similar situation as has been
noticed by this Court, prevails and to take remedial measures, if so required.
The compliance report of the above directions shall be placed on
record for the Court's perusal on next date.
List on 23.06.2023 for production of the compliance report.
JUDGE CHIEF JUSTICE
Comparing Assistant
