Madras High Court
Kaleeswari vs The State Of Tamil Nadu on 28 October, 2022
HCP(MD)No.1020 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 28.10.2022
CORAM
THE HON'BLE MRS JUSTICE J. NISHA BANU
AND
THE HON'BLE MR JUSTICE N. ANAND VENKATESH
H.C.P.(MD)No.1020 of 2022
Kaleeswari ... Petitioner / Wife of the Detenue
Vs.
1.The State of Tamil Nadu,
Rep. by the Additional Chief Secretary to Government,
Home, Prohibition and Excise Department,
Fort St.George, Chennai- 9.
2.The District Collector and District Magistrate,
Dindigul District.
3.The Superintendent of Central Prison,
Madurai. ...Respondents
PRAYER: Petition filed under Article 226 of the Constitution of India to
issue a Writ of Habeas Corpus, calling for the records relating to the
detention order passed by the second respondent vide Detention order No.
35/2022, dated 22.04.2022 and quash the same and direct the respondents to
produce the detenu Chelladurai, S/o.Rajendran, aged about 27 years, now
detained at Central Prison, Madurai before this Court and set him at liberty.
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HCP(MD)No.1020 of 2022
For Petitioner : Mr.D.Venkatesh
For Respondents : Mr.A.Thiruvadi Kumar
Additional Public Prosecutor
ORDER
J. NISHA BANU,J.
and
N. ANAND VENKATESH,J.
The petitioner is the wife of the detenu viz., Chelladurai,
S/o.Rajendran, aged 27 years. The detenu has been detained by the second
respondent by his order in Detention Order No.35 of 2022, dated
22.04.2022 holding him to be a "Sexual Offender", as contemplated under
Section 2(ggg) of Tamil Nadu Act 14 of 1982. The said order is under
challenge in this Habeas Corpus Petition.
2.We have heard the learned counsel appearing for the petitioner and
the learned Additional Public Prosecutor appearing for the respondents. We
have also perused the records produced by the Detaining Authority.
3.Though several grounds have been raised in the Habeas Corpus
Petition, the learned counsel appearing for the petitioner would mainly
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HCP(MD)No.1020 of 2022
focus his argument on the ground that there is gross violation of procedural
safeguards, which would vitiate the detention. The learned counsel, by
placing authorities, submitted that the representation made by the petitioner
was not considered on time and there was an inordinate and unexplained
delay.
4. The second ground that was urged by the learned counsel for the
petitioner is that the detaining authority has relied upon the order passed in
Crl.M.P.No.311 of 2020 and has come to the conclusion that there is a
likelihood of the detenu being let out on bail. The learned counsel for the
petitioner submitted that the said order is completely illegible. Hence, the
learned counsel for the petitioner relied upon the latest judgment of the
Hon'ble Apex Court in the case of The State of Manipur Vs. Buyamayum
Abdul Hanan @ Anand in Crl.A.No.1819 of 2022 and submitted that such
illegible copy of documents prevents the detenu from making an effective
representation, which is violative of Article 22(5) of the Constitution of
India.
5. The learned Additional Public Prosecutor strongly opposed the
Habeas Corpus Petition by filing his counter. He would submit that though
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HCP(MD)No.1020 of 2022
there was delay in considering the representation, on that score alone, the
impugned detention order cannot be quashed. According to the learned
Additional Public Prosecutor, no prejudice has been caused to the detenu
and thus, there is no violation of the fundamental rights guaranteed under
Articles 21 and 22 of the Constitution of India.
6.The Detention Order in question was passed on 22.04.2022. The
petitioner made a representation dated 07.06.2022. Thereafter, the
Government considered the matter and passed the order rejecting the
petitioner's representation on 16.06.2022.
7.It is the contention of the petitioner that there was a delay of 5 days
in submitting the remarks by the Detaining Authority, of which 2 days were
Government holidays and hence, there was an inordinate delay of 3 days in
submitting the remarks.
8.In Rekha vs. State of Tamil Nadu (2011 (5) SCC 244), the
Honourable Supreme Court has held that the procedural safeguards are
required to be zealously watched and enforced by the Courts of law and
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HCP(MD)No.1020 of 2022
their rigour cannot be allowed to be diluted on the basis of the nature of the
alleged activities undertaken by the detenu.
9.In Sumaiya vs. The Secretary to Government (2007 (2) MWN
(Cr.) 145), a Division Bench of this Court has held that the unexplained
delay of three days in disposal of the representation made on behalf of the
detenu would be sufficient to set aside the order of detention.
10.In Tara Chand vs. State of Rajasthan and others, reported in
1980 (2) SCC 321, the Honourable Supreme Court has held that any
inordinate and unexplained delay on the part of the Government in
considering the representation renders the very detention illegal.
11.In the subject case, admittedly, there is an inordinate and
unexplained delay of 3 days in submitting the remarks by the Detaining
Authority. The impugned detention order is, therefore, liable to be quashed.
12.Insofar as the second ground that was urged by the learned counsel
for the petitioner, We have carefully considered the submissions of the
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HCP(MD)No.1020 of 2022
learned counsel for the petitioner. The bail order that was relied upon by the
detaining authority is available at Page Nos.68 and 69 of the documents
book and it is completely illegible. Hence, as rightly contended by the
learned counsel for the petitioner, this supply of illegible documents, which
was relied upon by the detaining authority prevents the detenu from making
an effective representation and the same is violative of the Article 22(5) of
the Constitution of India. This issue is covered by the judgment that was
relied upon by the learned counsel for the petitioner. In view of the same,
the detention order is illegal and liable to be interfered with.
13.In the result, the Habeas Corpus Petition is allowed and the order
of detention in Detention Order No.35 of 2022, dated 22.04.2022 passed by
the second respondent is set aside. The detenu, viz., Chelladurai,
S/o.Rajendran, aged 27 years, is directed to be released forthwith unless his
detention is required in connection with any other case.
(J.N.B.,J.) (N.A.V.,J.)
28.10.2022
Index : Yes/No
Internet : Yes
ta
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HCP(MD)No.1020 of 2022
To:
1.The Additional Chief Secretary to Government,
Home, Prohibition and Excise Department,
Fort St.George, Chennai- 9.
2.The District Collector and District Magistrate,
Dindigul District.
3.The Superintendent of Central Prison,
Madurai.
4.The Additional Public Prosecutor,
Madurai Bench of Madras High Court, Madurai.
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HCP(MD)No.1020 of 2022
J. NISHA BANU,J.
and
N. ANAND VENKATESH,J.
ta
H.C.P.(MD)No.1020 of 2022
28.10.2022
https://www.mhc.tn.gov.in/judis
