Madras High Court
Kavibharathi vs The Secretary To The Government on 1 December, 2023
Author: S.S.Sundar
Bench: S.S.Sundar
HCP.No.1516/2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED 01.12.2023
CORAM
THE HONOURABLE MR . JUSTICE S.S.SUNDAR
AND
THE HONOURABLE MR. JUSTICE SUNDER MOHAN
H.C.P.No.1516/2023
Kavibharathi .. Petitioner
Versus
1.The Secretary to the Government
Home, Prohibition and Excise Department
Secretariat, Chennai 600 009.
2.The Commissioner of Police
Salem City,
3.The Superintendent of Prison
Central Prison, Salem-7.
4.The Inspector of Police
Kondalampatty Police Station
Salem City. .. Respondents
Prayer:- Habeas Corpus Petition filed under Article 226 of the Constitution
of India praying for a Writ of Habeas Corpus for the records in connection
1
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HCP.No.1516/2023
with the order of detention passed by the 2nd respondent dated 10.07.2023 in
CMP.No.64/Drug Offender/Salem City/2023 against the petitioner husband
Palaniyandi @ Beema @ Bharathi, male, aged 26 years, son of
Rameswaran, who is confined at Central Prison, Vellore and set aside the
same and direct the respondents to produce the detenu before this Court and
set him at liberty.
For Petitioner : Mr.D.Balaji
For Respondents : Mr.E.Raj Thilak
Additional Public Prosecutor
assisted by Mr.Aravind.C
ORDER
[Order of the Court was made by S.S.SUNDAR, J.]
(1)The petitioner, wife of the detenu herein, has come forward with this
petition challenging the detention order passed by the 2nd respondent
dated 10.07.2023 slapped on her husband, branding her as "Drug
Offender" under the Tamil Nadu Act 14 of 1982.
(2)Heard the learned counsel for the petitioner and the learned Additional
Public Prosecutor appearing for the respondents.
(3)Though several grounds are raised in the petition, the learned counsel for
the petitioner contended that the bail order in the similar case relied on by
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the Detaining Authority to arrive at the subjective satisfaction that the
detenu is likely to be released on bail, was obtained during COVID-19
situation and that placing reliance on such order shows the non-
application of mind on the part of the Detaining Authority.
(4)On a perusal of the Grounds of Detention, it is seen that the Detaining
Authority had relied upon the order of bail in similar case in
CMP.No.323/2020 passed by the learned Special Judge for EC Act
Cases, Salem. However, in the Booklet, in particular, page No.102, it is
seen that the bail order in the similar case was obtained during COVID-
19 situation and bail was granted to the accused therein with a specific
reference to COVID-19. Further, this Court finds that the said order
relates to release of the accused persons therein on statutory bail
u/s.167[2] of Cr.P.C., since the accused therein had been in prison for
more than 90 days and not on merits. It is in the said circumstances, this
Court finds that the subjective satisfaction arrived at by the Detaining
Authority to hold that the detenu is likely to be released on bail, suffers
from non-application of mind.
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(5)The Hon'ble Supreme Court, in the case of Rekha Vs. State of Tamil
Nadu through Secretary to Government and Another reported in 2011
[5] SCC 244, has considered a case where it is stated that in the grounds
of detention that relatives of detenu are taking action to take him on bail
in the criminal case in which the detenu was in remand and that in similar
case, bail was granted by Courts. Since no details had been given about
the alleged similar cases in which bail was allegedly granted by the Court
concerned, it is held by Hon'ble Supreme Court that in the absence of
details, the statement which is mere ipse dixit, cannot be relied upon and
that itself is sufficient to vitiate the detention order. When the subjective
satisfaction was irrational or there was non-application of mind, the
Hon'ble Supreme Court held that the order of detention is liable to be
quashed. It is relevant to extract paragraphs No.10 and 11 of the said
judgment of the Hon'ble Supreme Court:-
''10. In our opinion, if details are given by the
respondent authority about the alleged bail orders in
similar cases mentioning the date of the orders, the bail
application number, whether the bail order was passed
in respect of the co-accused in the same case, and
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whether the case of the co-accused was on the same
footing as the case of the petitioner, then, of course, it
could be argued that there is likelihood of the accused
being released on bail, because it is the normal
practice of most courts that if a co-accused has been
granted bail and his case is on the same footing as that
of the petitioner, then the petitioner is ordinarily
granted bail. However, the respondent authority should
have given details about the alleged bail order in
similar cases, which has not been done in the present
case. A mere ipse dixit statement in the grounds of
detention cannot sustain the detention order and has to
be ignored.
11. In our opinion, the detention order in
question only contains ipse dixit regarding the alleged
imminent possibility of the accused coming out on bail
and there was no reliable material to this effect. Hence,
the detention order in question cannot be sustained.''
(6)In view of the ratio laid down by the Hon'ble Supreme Court in the
aforesaid judgment and in view aforesaid facts, this Court is of the view
that the detention order is liable to be quashed.
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(7)Accordingly, the detention order passed by the 2nd respondent dated
10.07.2023 in CMP.No.62/Drug Offender/Salem City/2023, is hereby set
aside and the Habeas Corpus Petition is allowed. The detenu is directed
to be set at liberty forthwith unless he is required in connection with any
other case.
[SSSRJ] [SM J]
01.12.2023
AP
Internet: Yes
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To
1.The Secretary to the Government
Home, Prohibition and Excise Department
Secretariat, Chennai 600 009.
2.The Commissioner of Police
Salem City,
3.The Superintendent of Prison
Central Prison, Salem-7.
4.The Inspector of Police
Kondalampatty Police Station
Salem City.
5.The Public Prosecutor
High Court, Madras.
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S.S.SUNDAR, J.,
AND
SUNDER MOHAN, J.,
AP
01.12.2023
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