Madras High Court
Nila vs The Principal Secretary To on 16 June, 2025
Author: M.S.Ramesh
Bench: M.S. Ramesh
HCP.No.133 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 16.06.2025
CORAM :
THE HONOURABLE MR. JUSTICE M.S. RAMESH
AND
THE HONOURABLE MR. JUSTICE V. LAKSHMINARAYANAN
H.C.P.No.133 of 2025
Nila ... Petitioner/Cousin sister of the detenu
Vs.
1. The Principal Secretary To
Government
Home Prohibition And Excise
Department, Secretariat, Chennai
-600 009.
2.The Commissioner Of Police
Avadi City
3.The Superintendent Of Prison
Central Prison, Puzhal, Chennai-
66
4.The Inspector Of Police (law And
Order)
M5-Ennore Police Station,
Chennai
... 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
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HCP.No.133 of 2025
order of Detention passed by the second respondent dated 10.12.2024
in Memo No.209/BCDFGISSSV/2024 against the Petitioner's brother
namely Sathya @ Thattu Sathya, aged 25 years, S/o.Gunasekaran,
confined at central prison, Puzhal, Chennai and set aside the same and
direct the respondents to produce the detenue before the court and set
him at liberty
For Petitioner : Mr.S.Senthilvel
For Respondents : Mr.E.Raj Thilak
Additional Public Prosecutor
ORDER
M.S.RAMESH, J.
AND
V. LAKSHMINARAYANAN,J.
The petitioner herein, who is the cousin sister of the detenu viz.,
Sathya @ Thattu Sathya, aged 25 years, S/o.Gunasekaran, confined at
central prison, Puzhal, Chennai, has come forward with this petition
challenging the detention order passed by the second respondent dated
10.12.2024, issued against her brother, branding him as "Goonda" under
the Tamil Nadu Prevention of Dangerous Activities of Bootleggers,
Cyber Law Offenders, Drug Offenders, Forest Offenders, Goondas,
Immoral Traffic Offenders, Sand Offenders, Sexual Offenders, Slum
Grabbers and Video Pirates Act, 1982 [Tamil Nadu Act 14 of 1982].
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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 this petition, the learned
counsel for the petitioner focused mainly on the ground that the
subjective satisfaction of the Detaining Authority that the relatives of the
detenu are taking steps to take out the detenu on bail, suffers from non-
application of mind as the Special Report filed by the Investigating
Officer is not dated. Hence, the learned counsel raised a bona fide doubt
as to when the Special Report was sent by the Sponsoring Authority to
the Detaining Authority. The learned counsel further pointed out that,
unless the Special Report of the Sponsoring Authority is immediately
before the Detention Order, it may not have relevance and hence, the
subjective satisfaction of the Detaining Authority based on this undated
document, would vitiate the Detention Order.
4. It is seen from the records that the Special Report of the
Sponsoring Authority in page No.60 is not dated. When the Special
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Report of the Sponsoring Authority is not dated, the veracity of the
Report becomes doubtful. The compelling necessity to detain the detenu
would also depend on when the Sponsoring Authority has sent his
Report. In the absence of the report, the compelling necessity to detain,
becomes suspect. Hence, this Court is of the view that the subjective
satisfaction arrived at by the Detaining Authority based on such undated
materials, suffers from non-application of mind.
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 dealt with a situation where the Detention Order
is passed without an application of mind. In case, any of the reasons
stated in the order of detention is non-existent or a material information
is wrongly assumed, that will 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 paragraph Nos.10 and 11 of
the said judgment of the Hon'ble Supreme Court:-
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“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 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
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be sustained.”
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. Accordingly, the detention order passed by the second
respondent on 10.12.2024 in No.209/BCDFGISSSV/2024, is hereby set
aside and the Habeas Corpus Petition is allowed. The detenu viz., Sathya
@ Thattu Sathya, aged 25 years, S/o.Gunasekaran, confined at central
prison, Puzhal, Chennai, is directed to be set at liberty forthwith, unless
he is required in connection with any other case.
[M.S.R., J] [V.L.N., J]
16.06.2025
(4/4)
Index: Yes/No
Speaking/Non-speaking order
Neutral Citation: Yes/No
Anu
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To
1. The Principal Secretary To
Government
Home Prohibition And Excise
Department, Secretariat, Chennai
-600 009.
2.The Commissioner Of Police
Avadi City
3.The Superintendent Of Prison
Central Prison, Puzhal, Chennai-
4.The Inspector Of Police (law And
Order)
M5-Ennore Police Station,
Chennai
5.The Joint Secretary,
Law and Order Department,
Secretariat, Chennai.
6.The Public Prosecutor,
High Court, Madras.
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M.S.RAMESH, J.
and
V. LAKSHMINARAYANAN,J.
Anu
16.06.2025
(4/4)
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