S.Vijayalakshmi vs The State Of Tamil Nadu
2025 Latest Caselaw 6942 Mad

Citation : 2025 Latest Caselaw 6942 Mad
Judgement Date : 11 September, 2025

Madras High Court

S.Vijayalakshmi vs The State Of Tamil Nadu on 11 September, 2025

Author: J.Nisha Banu

Bench: J. Nisha Banu

H.C.P.No.1216 of 2025

IN THE HIGH COURT OF JUDICATURE AT MADRAS

DATED: 11-09-2025
CORAM:
THE HONOURABLE MRS. JUSTICE J. NISHA BANU
AND
THE HONOURABLE MR. JUSTICE S. SOUNTHAR

H.C.P.No.1216 of 2025

S.Vijayalakshmi
W/o Sigamani ... Petitioner

Vs.
1. The State of Tamil Nadu,
Rep. By its Principal Secretary to Government,
Home, Prohibition & Excise Department,
Secretariat Complex, Chenni - 600 009.

2. The Commissioner of Police,
Office of Commissioner of Police,
Greater Chennai,
Chennai.

3. The Superintendent of Prison,
Central Prison Puzhal,
Chennai - 600 066

4. The Inspector of Police,
D-2, Triplicane Police Station,
Chennai District. ... Respondents

PRAYER: The Habeas Corpus Petition is filed under Article 226 of the
Constitution of India for the issuance of a Writ of Habeas Corpus, to call
for records relating to the detention order in No.243/BCDFGISSSV/2025
dated 07.05.2025 passed by the 2nd respondent under the Tamilnadu Act
14 of 1982 and quash the same and direct the respondents to produce the

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H.C.P.No.1216 of 2025

body and person of the petitioner named Kanchi, detenu, aged 24 years,
S/o Sigamani who is presently confined in Central Prison, Puzhal,
Chennai, before this Court and set him at liberty.
For Petitioner : Mr.Santhosh

For Respondents : Mr.A.Gokulakrishnan
Additional Public Prosecutor

ORDER

J.Nisha Banu,J.

and S.Sounthar,J

The petitioner is the mother of the detenu, viz., Kanchi, aged 24

years, S/o Sigamani, has come forward with this petition challenging the

detention order passed by the second respondent in

No.243/BCDFGISSSV/2025 dated 07.05.2025, branding him as "Drug

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]

read with the order issued by the Government in G.O.(D).No.97 Home

Prohibition and Excise (XVI) Department dated 11.04.2025 under sub

section (2) of Section 3 of the said Act.

2. We have heard the learned counsel appearing for the petitioner

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and the learned Additional Public Prosecutor appearing for the

respondents. We have also perused the records produced by the Detaining

Authority.

3. Learned counsel for the petitioner would state that the petitioner

was arrested on 30.03.2025 and the detention order was passed only on

07.05.2025. Hence, there is a delay in passing the order of detention.

Therefore, the detention order is liable to be quashed.

4. Learned Additional Public Prosecutor would also states that the

petitioner was arrested on 30.03.2025 and the order of detention was

passed only on 07.05.2025 and there is a delay of 7 days in passing the

detention order.

5. We have gone through the entire materials placed on record. As

seen from the grounds of detention, it is clear that though the detenu was

arrested on 30.03.2025, the order of detention came to be passed only on

07.05.2025. There is no satisfactory explanation offered by the Detaining

Authority for the delay in passing the order of detention. Hence, the

impugned order of detention is liable to be set aside.

6. Further, the issue involved in this petition is squarely covered by

the ratio laid down by the decision of the Hon'ble Supreme Court in the

case of Sushanta Kumar Banik Vs. State of Tripura', reported in '2022

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LiveLaw (SC) 813. The relevant portion of the said judgment 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 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.” Therefore, following the aforesaid judgment of the Hon'ble Supreme

Court, the impugned order passed by the 2nd respondent is liable to be set

aside.

7. Accordingly, the Habeas Corpus Petition is allowed and the

detention order passed by the second respondent

respondent in No.243/BCDFGISSSV/2025 dated 07.05.2025 is hereby

set aside. The detenu, viz., Kanchi, S/o Sigamani, aged 24 years, who is

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now confined in the Central Prison, Puzhal, Chennai, is hereby directed

to be set at liberty forthwith unless his presence is required in connection

with any other case.

(J.NISHA BANU, J.) (S. SOUNTHAR, J.)

11-09-2025 vsi To

1. The Principal Secretary to Government, Home, Prohibition & Excise Department, Secretariat Complex, Chenni - 600 009.

2. The Commissioner of Police, Office of Commissioner of Police, Greater Chennai, Chennai.