Madras High Court
Viji vs The State Rep By Its on 19 August, 2024
Author: S.M.Subramaniam
Bench: S.M.Subramaniam
HCP.No.1690 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 19.08.2024
CORAM :
THE HONOURABLE MR. JUSTICE S.M.SUBRAMANIAM
AND
THE HONOURABLE MR. JUSTICE R.SAKTHIVEL
H.C.P.No.1690 of 2024
Viji ... Petitioner/Mother of
the detenue
Vs.
1. The State Rep by its,
Government of Tamilnadu, rep by its
The Additional Chief Secretary,
Home, Prohibition and Excise Department,
Secretariat, Chennai.
2. The Commissioner of Police,
Greater Chennai.
3. The Superintendent of Prison,
Central Prison, Puzhal,
Chennai District.
4. The Inspector of Police,
H-6, R.K.Nagar Police Station,
Chennai District. ... Respondents
Page 1 of 8
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HCP.No.1690 of 2024
PRAYER: Petition filed under Article 226 of the Constitution of India to
issue a Writ of Habeas Corpus, calling for the records in detention order
passed in No.606/BCDFGISSSV/2024 dated 30.05.2024 on the file of the
2nd respondent herein and quash the same and direct the respondents herein
to produce the body of Petitioner's son Thiru.Akash M/A.23 years now
confined in Central Prison, Puzhal, Chennai before this Court and set him at
liberty.
For Petitioner : Mr.D.Padmanabhan
For Respondents : Mr.E.Raj Thilak,
Additional Public Prosecutor
ORDER
(Order of the Court was made by S.M.SUBRAMANIAM, J.)
The petitioner herein, who is the mother of the detenu namely Akash
S/o. Harikrishnan aged about 23 years, confined at Central Prison, Puzhal,
Chennai, has come forward with this petition challenging the detention order
passed by the second respondent dated 30.05.2024 slapped on her son,
branding him as "Goonda" under the Tamil Nadu Act 14 of 1982.
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. The learned counsel for the petitioner submitted that the
Government Order in G.O.(D).No.82, Home, Prohibition and Excise (XVI)
Department dated 15.04.2024 has not been translated in the language
known to the detenue and thus the detenu is deprived from making effective
representation.
4. On perusal of the documents available on record, particularly in
Page Nos.415 to 417 of Volume I of the booklet, a copy of the Government
Order in G.O.(D).No.82, Home, Prohibition and Excise (XVI) Department
dated 15.04.2024 is available and the translated copy in vernacular version
of the same has not been furnished to the detenue. Therefore, the detenue is
deprived from making effective representation and that the Detention Order
passed by the Detaining Authority is vitiated. Further, it is brought to the
notice of this Court that the detenue has not filed any bail application.
Therefore, the inference drawn by the Authorities for detaining the detenue
under Act 14 of 1982 is not based on any acceptable ground.
5. In this context, it is useful to refer to the judgment of the
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Hon'ble Supreme Court in 'Powanammal Vs. State of Tamil Nadu' reported
in '(1999) 2 SCC 413'. The Hon'ble Supreme Court, after discussing the
safeguards embodied in Article 22[5] of the Constitution, observed that the
detenu should be afforded an opportunity of making representation
effectively against the Detention Order and that, the failure to supply every
material in the language which can be understood by the detenu, is
imperative. In the said context, the Hon'ble Supreme Court has held in
Paragraphs 9 and 16 {as in SCC journal} as follows:
“9.However, this Court has maintained a
distinction between a document which has been relied
upon by the detaining authority in the grounds of
detention and a document which finds a mere
reference in the grounds of detention. Whereas the
non-supply of a copy of the document relied upon in
the grounds of detention has been held to be fatal to
continued detention, the detenu need not show that
any prejudice is caused to him. This is because the
non-supply of such a document would amount to
denial of the right of being communicated the grounds
and of being afforded the opportunity of making an
effective representation against the order. But it would
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not be so where the document merely finds a reference
in the order of detention or among the grounds
thereof. In such a case, the detenu's complaint of non-
supply of document has to be supported by prejudice
caused to him in making an effective representation.
What applies to a document would equally apply to
furnishing a translated copy of the document in the
language known to and understood by the detenu,
should the document be in a different language.
..... 16.For the above reasons, in our view, the
non-supply of the Tamil version of the English
document, on the facts and in the circumstances,
renders her continued detention illegal. We, therefore,
direct that the detenue be set free forthwith unless she
is required to be detained in any other case. The
appeal is accordingly allowed.”
6. In view of the ratio laid down by the Hon'ble Supreme Court
and in view of the aforesaid facts, this Court is of the view that the detention
order is liable to be quashed.
7. Hence, for the aforesaid reasons, the detention order passed by
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the second respondent on 30.05.2024 in proceedings
No.606/BCDFGISSSV/2024, is hereby set aside and the Habeas Corpus
Petition is allowed. The detenu viz., Akash S/o. Harikrishnan, aged 23
years, confined at Central Prison, Puzhal, Chennai is directed to be set at
liberty forthwith, unless he is required in connection with any other case.
[S.M.S., J.] [R.S.V., J.]
19.08.2024
Index : Yes/No
Speaking Order : Yes/No
Neutral Citation : Yes/No
veda
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To
1. The State Rep by its,
Government of Tamilnadu, rep by its
The Additional Chief Secretary,
Home, Prohibition and Excise Department,
Secretariat, Chennai.
2. The Joint Secretary to Government,
Public (Law and Order) Department,
Fort St.Geore, Chennai - 9.
3. The Commissioner of Police,
Greater Chennai.
4. The Superintendent of Prison,
Central Prison, Puzhal,
Chennai District.
5. The Inspector of Police,
H-6, R.K.Nagar Police Station,
Chennai District.
6. The Public Prosecutor,
Madras High Court,
Chennai - 104.
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S.M.SUBRAMANIAM, J.
AND
R.SAKTHIVEL, J.
veda
19.08.2024
https://www.mhc.tn.gov.in/judis
