Madras High Court
Anitha vs The State Of Tamil Nadu on 28 January, 2025
Author: S.M.Subramaniam
Bench: S.M.Subramaniam
HCP.No.64 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 28.01.2025
CORAM :
THE HONOURABLE MR. JUSTICE S.M.SUBRAMANIAM
AND
THE HONOURABLE MR. JUSTICE M.JOTHIRAMAN
H.C.P.No.64 of 2025
Anitha ... Petitioner/Sister of the
Detenu
Vs.
1. The State of Tamil Nadu,
Represented by Additional Chief Secretary to Government,
Home, Prohibition and Excise Department,
Fort St.George, Chennai - 600 009.
2. The Commissioner of Police,
Avadi City.
3. The Superintendent of Prison,
Central Prison, Puzhal,
Chennai.
4. The Inspector of Police,
M-6, Manali Police Station,
Chennai. ... Respondents
Page 1 of 7
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HCP.No.64 of 2025
PRAYER: Petition filed under Article 226 of the Constitution of India to
issue a Writ of Habeas Corpus, to call for the records relating to the
detention order dated 28.08.2024 passed by the second respondent in his
proceedings No.142/BCDFGISSSV/2024 and quash the same and direct the
respondents herein to produce the petitioner's brother namely Manikandan
@ Kulla Mani, S/o. Perumal, aged about 26 years, who is presently
undergoing detention in the Central Prison, Puzhal, Chennai as GOONDA
before this Court and set him at liberty forthwith.
For Petitioner : Mr.M.Vinoth
For Respondents : Mr. R.Muniyapparaj
Additional Public Prosecutor
ORDER
(Order of the Court was made by the Hon'ble M.JOTHIRAMAN, J.)
The preventive detention order passed by the second respondent in
proceedings No.142/BCDFGISSSV/2024 dated 28.08.2024 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.
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.
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4. In the instant case, the detenu was arrested on 30.06.2024 and
thereafter, the detention order came to be passed on 28.08.2024. 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
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
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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.
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
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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 2nd respondent,
in proceedings No.142/BCDFGISSSV/2024 dated 28.08.2024 is hereby set
aside and the Habeas Corpus Petition is allowed. The detenu viz.,
Manikandan @ Kulla Mani, S/o. Perumal aged 26 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.] [M.J.R., J.]
28.01.2025
Index : Yes/No
Speaking Order : Yes/No
Neutral Citation : Yes/No
veda
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To
1. The State of Tamil Nadu,
Represented by Additional Chief Secretary to Government,
Home, Prohibition and Excise Department,
Fort St.George, Chennai - 600 009.
2. The Joint Secretary to Government,
Public (Law and Order) Department,
Fort St.George, Chennai - 9.
3. The Commissioner of Police,
Avadi City.
4. The Superintendent of Prison,
Central Prison, Puzhal,
Chennai.
5. The Inspector of Police,
M-6, Manali Police Station,
Chennai.
6. The Public Prosecutor,
Madras High Court,
Chennai - 104.
https://www.mhc.tn.gov.in/judis
S.M.SUBRAMANIAM, J.
AND
M.JOTHIRAMAN, J.
veda
28.01.2025
https://www.mhc.tn.gov.in/judis
