Madras High Court
Kamatchi vs The State Of Tamil Nadu on 13 August, 2024
Author: S.M.Subramaniam
Bench: S.M.Subramaniam, V.Sivagnanam
HCP.No.1839 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 13.08.2024
CORAM :
THE HONOURABLE MR. JUSTICE S.M.SUBRAMANIAM
AND
THE HONOURABLE MR. JUSTICE V.SIVAGNANAM
H.C.P.No.1839 of 2024
Kamatchi ... Petitioner/mother of the detenue
Vs.
1.The State of Tamil Nadu,
Rep. By its,
The Principal Secretary to Government,
Home, Prohibition and Excise Department,
Secretariat,
Chennai – 600 009.
2.The District Collector and District Magistrate,
Karur District,
Karur.
3.The Superintendent of Police,
The Central Prison,
Coimbatore.
4.The Superintendent of Police,
Karur District,
Karur.
5.The Inspector of Police,
Aravakurichi Police Station,
Karur District. ... Respondents
Page 1 of 7
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HCP.No.1839 of 2024
PRAYER: Petition filed under Article 226 of the Constitution of India to
issue a Writ of Habeas Corpus, to call for the records in detention passed
in detention order in Cr.M.P.No.15/2024 dated 02.06.2024 passed by the
2nd respondent herein and set aside the same as illegal and direct the
respondents to produce the body or person of my son namely
Sundarapandian son of Murugan, male aged about 29 years, now detained
at Central Prison, Coimbatore before this Court and set him at Liberty.
For Petitioner : Mr.J.Vijayaraja
For Respondents : Mr.E.Raj Thilak
Additional Public Prosecutor
ORDER
(Order of the Court was made by S.M.SUBRAMANIAM, J.)
The petitioner herein is the son of the detenu viz., Sundarapandian
son of Murugan, male aged about 29 years, now detained at Central
Prison, Coimbatore, has come forward with this petition challenging the
detention order passed by the second respondent in Cr.M.P.No.15/2024
dated 02.06.2024.
2. Heard the learned counsel for the petitioner, as well as the learned
Additional Public Prosecutor appearing for the respondents.
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3. Though several grounds are raised in the petition, the learned
counsel for the petitioner submitted that there is an inordinate delay in
passing the order of detention.
4. In the instant case, the detenu was arrested on 16.03.2024 and
thereafter, the detention order came to be passed on 02.06.2024. This fact
is not disputed by the learned Additional Public Prosecutor.
5. In the case of 'Sushanta Kumar Banik Vs. State of Tripura',
reported in '2022 LiveLaw (SC) 813', when there was an inordinate delay
from the date of proposal till passing of the detention order and likewise,
between the date of detention order and the actual arrest, the Hon'ble
Supreme Court had held that the live and proximate link, between the
grounds and the purpose of detention, stands snapped in arresting the
detenu. The relevant observation of the Hon'ble Supreme Court is extracted
hereunder:-
“20. It is manifestly clear from a conspectus of the
above decisions of this Court, that the underlying principle is
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that if there is unreasonable delay between the date of the
order of detention & actual arrest of the detenu and in the
same manner from the date of the proposal and passing of the
order of detention, such delay unless satisfactorily explained
throws a considerable doubt on the genuineness of the
requisite subjective satisfaction of the detaining authority in
passing the detention order and consequently render the
detention order bad and invalid because the “live and
proximate link” between the grounds of detention and the
purpose of detention is snapped in arresting the detenu. A
question whether the delay is unreasonable and stands
unexplained depends on the facts and circumstances of each
case.”
6. Drawing inspiration from the judgment in Sushanta Kumar
Banik's case, a co-ordinate Bench of this Court in the case of 'Gomathi
Vs. Principal Secretary to Government and Others', reported in '2023
SCC OnLine Mad 6332', had held that when there is an inordinate delay
from the date of arrest/date of proposal till the order of detention, the live
and proximate link between them would also stand snapped and thereby,
had quashed the detention order on this ground.
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7. In yet another case i.e., in 'Nagaraj Vs. State of Tamil Nadu',
reported in '(2018) 3 MWN (Cri) 428', this Court had held that the delay
of 36 days in passing the detention order after the arrest of the detenu
would snap the live and proximate link between the grounds and purpose
of detention. Hence, in view of the unexplained and inordinate delay in
passing the order of detention, after the arrest of the detenu, the detention
order in the present case, is liable to be quashed.
8. Accordingly, the detention order passed by the second respondent
in Cr.M.P.No.15/2024 dated 02.06.2024, is hereby set aside and the
Habeas Corpus Petition is allowed. The detenu viz., Sundarapandian son of
Murugan, male aged about 29 years, now detained at Central Prison,
Coimbatore, is directed to be set at liberty forthwith, unless his
confinement is required in connection with any other case.
[S.M.S., J.] [V.S.G., J.]
13.08.2024
Index: Yes/No
Internet:Yes/No
Neutral Citation: Yes/No
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gd
S.M.SUBRAMANIAM, J.
AND
V.SIVAGNANAM, J.
gd
To
1.The Principal Secretary to Government,
Home, Prohibition and Excise Department,
Secretariat,
Chennai – 600 009.
2.The District Collector and District Magistrate,
Karur Distri
Karur.
3.The Superintendent of Police,
The Central Prison,
Coimbatore.
4.The Superintendent of Police,
Karur District,
Karur.
5.The Inspector of Police,
Aravakurichi Police Station,
Karur District.
6.The Public Prosecutor,
Madras High Court.
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13.08.2024
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