Madras High Court
Rani vs The State Of Tamil Nadu on 26 June, 2025
Author: M.S.Ramesh
Bench: M.S. Ramesh
H.C.P.No.801 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 26.06.2025
CORAM :
THE HONOURABLE MR. JUSTICE M.S. RAMESH
AND
THE HONOURABLE MR. JUSTICE V.LAKSHMINARAYANAN
H.C.P.No.801 of 2025
Rani ... Petitioner
Vs.
1.The State of Tamil Nadu
Rep. by its Secretary to Government
Home, Prohibition and Excise Department
Secretariat, Chennai 600 009
2.The District Magistrate and District Collector
Thiruvallur
Thiruvallur District
3.The Superintendent of Police
O/o.Superintendent Office
Thiruvallur
Thiruvallur District
4.The Superintendent of Prison
Central Prison-II
Puzhal, Chennai
5.The Inspector of Police
All Women Police Station
Uthukottai
Thiruvallur District ... Respondents
Page 1 of 6
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H.C.P.No.801 of 2025
PRAYER: Petition filed under Article 226 of the Constitution of India to
issue a Writ of Habeas Corpus, calling for the records relating to the
proceedings of the 2nd respondent herein BCDFGISSSV No.03/2025
dated 08.03.2025 and quash the same and produce the detenu viz.Raja,
male, aged 28 years, S/o.Duraisamy TPDA No.6894 now detained at
Central Prison-II, Puzhal, Chennai before this Court and set him at liberty.
For Petitioner : Mr.K.G.Senthilkumar
For Respondents : Mr.E.Raj Thilak
Additional Public Prosecutor
ORDER
M.S.RAMESH, J.
AND
V.LAKSHMINARAYANAN, J.
The petitioner herein, who is the mother of detenu viz. Raja, aged
about 28 years, S/o.Duraisamy, has come forward with this petition
challenging the detention order passed by the second respondent dated
08.03.2025 slapped on her son, branding him as "Sexual Offender" 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].
2. Heard the learned counsel for the petitioner, as well as the learned
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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.
4. In the instant case, the detenu was arrested on 07.01.2025 and
thereafter, the detention order came to be passed on 08.03.2025. 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
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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 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',
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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
on 08.03.2025 in BCDFGISSSV No.03/2025, is hereby set aside and the
Habeas Corpus Petition is allowed. The detenu viz. Raja, male, aged about
28 years, S/o.Duraisamy, confined at Central Prison-II, Puzhal, Chennai, is
directed to be set at liberty forthwith, unless his confinement is required in
connection with any other case.
[M.S.R, J.] [V.L.N, J.]
26.06.2025
kas
Index: Yes/No
Neutral Citation
Speaking / Non speaking
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M.S.RAMESH, J.
and
V.LAKSHMINARAYANAN, J.
kas
To
1.The Secretary to Government
Home, Prohibition and Excise Department
Secretariat
Chennai 600 009
2.The District Magistrate and District Collector
Thiruvallur
Thiruvallur District
3.The Superintendent of Police
O/o.Superintendent Office
Thiruvallur
Thiruvallur District
4.The Superintendent of Prison
Central Prison-II
Puzhal
Chennai
5.The Inspector of Police
All Women Police Station
Uthukottai
Thiruvallur District
6.The Public Prosecutor,
High Court of Madras,
Chennai 600 104.
26.06.2025
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