Madras High Court
Pandiyan vs The Secretary To The Government on 19 October, 2024
Author: S.M.Subramaniam
Bench: S.M.Subramaniam, V.Sivagnanam
HCP.No.2357 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 19.10.2024
CORAM :
THE HONOURABLE MR. JUSTICE S.M.SUBRAMANIAM
AND
THE HONOURABLE MR. JUSTICE V.SIVAGNANAM
H.C.P.No.2357 of 2024
Pandiyan ... Petitioner/Father of the
Detenu
Vs.
1. The Secretary to the Government,
Home, Prohibition and Excise Department,
Secretariat,
Chennai - 600 009.
2. District Magistrate and District Collector,
Erode District,
Erode.
3. The Superintendent of Police,
Erode,
Erode District.
4. The Superintendent,
Central Prison,
Coimbatore.
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HCP.No.2357 of 2024
5. State represented by
The Inspector of Police,
Vellode Police Station,
Erode District. ... Respondents
PRAYER: Petition filed under Article 226 of the Constitution of India to
issue a Writ of Habeas Corpus, to call for the records in connection with the
order of detention passed by the 2nd respondent dated 26.08.2024 in
Cr.M.P.No.47/Drug Offender/2024 C1 against the petitioner son Surya @
Soundharapandi, M/24 years, Son of Pandiyan, who is confined at Central
Prison, Coimbatore and set aside the same and consequently direct the
respondents to produce the detenu before this Court and set him at liberty.
For Petitioner : Mr.S.Saranraj
For Respondents : Mr. E. Raj Thilak
Additional Public Prosecutor
ORDER
(Order of the Court was made by S.M.SUBRAMANIAM, J.)
The preventive detention order passed by the second respondent dated
26.08.2024 is sought to be quashed in the present habeas corpus petition.
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 29.05.2024 and
thereafter, the detention order came to be passed on 26.08.2024. 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 that if
there is unreasonable delay between the date of the order of
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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 proceedings Cr.M.P.No.47/Drug Offender/2024 C1 dated
26.08.2024 is hereby set aside and the Habeas Corpus Petition is allowed.
The detenu viz., Surya alias Soundharapandi, aged 24 years, S/o. Pandiyan
confined 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.]
19.10.2024
Index : Yes/No
Speaking Order : Yes/No
Neutral Citation : Yes/No
veda
To
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1. The Secretary to the Government,
Home, Prohibition and Excise Department,
Secretariat,
Chennai - 600 009.
2. The Joint Secretary to Government,
Public (Law and Order) Department,
Fort St.George, Chennai - 9.
3. District Magistrate and District Collector,
Erode District,
Erode.
4. The Superintendent of Police,
Erode,
Erode District.
5. The Superintendent,
Central Prison,
Coimbatore.
6. The Inspector of Police,
Vellode Police Station,
Erode District.
7. The Public Prosecutor,
Madras High Court,
Chennai - 104.
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S.M.SUBRAMANIAM, J.
AND
V.SIVAGNANAM, J.
veda
19.10.2024
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