Wangkhem Sarkar Meitei Aged About ... vs State Of Manipur
2023 Latest Caselaw 196 Mani

LAIREN Digitally
        by
                 signed

MAYUM INDRAJEET
        LAIRENMAYUM

INDRAJE SINGH
        Date:
ET      2023.05.31
        13:25:21
SINGH +05'30'
                                 IN THE HIGH COURT OF MANIPUR
                                           AT IMPHAL

                                       W.P. (Crl.) No. 47 of 2023

                     Wangkhem Sarkar Meitei aged about 38 years S/o (late) W. Nageshwor
                     Meitei of Wapokpi Chingol Leikai, P.O. & P.S. Sugnu, Kakching District,
                     Manipur Pin-795101.

                                                                                 ... Petitioner

                                                  - Versus -


                     1. State of Manipur, represented by Chief Secretary, Government of
                        Manipur, Old Secretariat Building, P.O. & P.S. Imphal, District Imphal
                        West, Manipur - 795001.
                     2. Special Secretary (Home), Government of Manipur, Babupara, Old
                        Secretariat Building P.O. & P.S. Imphal, District Imphal West, Manipur -
                        795001.
                     3. Commissioner (Home) Government of Manipur, Babupara, Old
                        Secretariat Building P.O. & P.S. Imphal, District Imphal West, Manipur -
                        795001.
                     4. Deputy Secretary (PIT-ND & PS) Ministry of Finance, Department of
                        Revenue, Near North Block, Room No. 26 - Church Road, RFA-Barrack,
                        New-Delhi-110001.
                     5. The Superintendent of Manipur Central Jail, Sajiwa near Khabeisoi, P.O.
                        Porompat, P.S. Heingang, Imphal East District, Manipur.

                                                                              ... Respondents

                                                BEFORE

         HON'BLE THE ACTING CHIEF JUSTICE MR. MV MURALIDARAN
              HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA

                     For the petitioner              :     Mr. Th. Tolpishak, Advocate.
                     For the respondents             :     Mr. Th. Vashum, G.A. for
                                                           respondent Nos. 1,2,3 & 5.
                                                           Mr. W. Darakeshwar, Sr.PCCG for
                                                           respondent No. 4.
                     Date of Hearing                 :     23.05.2023

                     Date of Judgment & order        :     31.05.2023
                                             2




                                       ORDER

A. Guneshwar Sharma, J.

[1] Heard Mr. Th. Tolpishak, learned counsel for the petitioner; Mr. Th.

Vashum, learned Deputy Government Advocate, appearing for respondent Nos. 1,2,3

& 5; and Mr. W. Darakeshwar, learned Sr. PCCG, appearing for respondent No. 4.

[2] Mr. Th. Tolpishak, learned counsel for the petitioner/detenu, submits that

the detenu Wangkhem Sarkar Meitei was arrested on 24.05.2022 in connection with

FIR No. 8(5)2022 SGN-PS under Section 21(c)/27A/29/60(3) of ND&PS Act by a police

team of Sugnu-PS and from the car belonging to him, 22 (twenty two) nos. of soap

cases containing brown color powder suspected to be heroin was recovered. The

accused was produced before the Court and remanded to police and then to judicial

custody. The detenu filed a bail application under Section 37 of the ND&PS Act read

with Section 167(2) Cr.P.C for releasing him on default bail as the investigator could

not complete the investigation within the stipulated period of 180 days. Vide order

dated 05.12.2022 in Cril. Misc. (B) Case No. 388 of 2022, the learned Special Judge,

ND&PS, Thoubal, allowed the default bail application.

[3] During the pendency of the bail application vide order dated 02.12.2022

passed by the Special Secretary (Home), Government of Manipur, detention order

under Section 3(1) of the Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic

Substances Act (PIT-ND&PS Act), 1988, was issued for detaining detenu for

preventing him from further involvement in illicit trafficking of narcotic drugs and

psychotropic substances for a period of three months until further orders. Vide letter

dated 05.12.2022, the Special Secretary (Home), Government of Manipur, furnished

grounds of detention under Section 3(3) of the PIT-NDPS Act, 1988, to the detenu

and stated that he was involved in the conspiracy and took major role in selling and

transportation of drugs within and outside the State of Manipur, and he was likely to

release on bail in connection with Cril. Misc.(B) Case No. 388 of 2022, and on released

from bail he would likely continue in the illicit traffic of drugs. The detenu submitted

common representation dated 10.01.2023 to the Chief Secretary, Government of

Manipur, and Deputy Secretary (PIT-ND&PS), Government of India, through the

Superintendent, Manipur Central Jail, Sajiwa, for revoking the detention order on the

ground that the detention order was issued to frustrate the orders of granting bail;

there was no cogent reason for detention; no legible copy was submitted; and the

detention order violates personal liberty under Article 21 of the Constitution. Vide order

dated 13.01.2023, the State Government, rejected the representation submitted by

the detenu and vide memorandum dated 07.03.2023, the Central Government

rejected the representation submitted by the detenu.

[4] Mr. Th. Tolpishak, learned counsel for the petitioner, submits that there

is an unexplained delay of 48 effective days on the part of the Central Government in

disposing the writ petition and hence, the detention order is liable to be set-aside on

this ground alone.

[5] State respondent Nos. 2 & 5 filed separate counter affidavit. Relying on

the counter affidavits, Mr. Th. Vashum, learned Government Advocate for the State,

submits that the detenu was taken into preventive detention as he was involved in a

syndicate of inter-state drug trafficking and his case could not be handled by normal

proceedings. He further submits that there is no delay on the part of the State

Government. It is stated that detention order dated 02.12.2022 was issued after

getting proposal from Police and after satisfaction of the detaining authority to the

facts. Detention order and grounds of detention was furnished to the detenu as well

as to the Central Government within the stipulated time. Representation dated

10.01.2023 submitted by the detenu was received on 11.01.2023 and a copy of the

same was forwarded to the Central Government vide e-mail dated 12.01.2023 and

para-wise comment was sent on 18.01.2023. Representation was referred to the

Advisory Board on 12.01.2023. Para-wise comment from the DGP office was received

on 13.01.2023 and on the same day, the State Government have disposed of the

representation.

[6] Mr. Vashum, learned Government Advocate, submits that there was no

delay on the part of the State Government and the detenu was taken into preventive

detention to prevent him from further involvement in illegal activities of drug

trafficking. He prays that the writ petition may be rejected.

[7] Mr. W. Darakeshwar, learned Sr. PCCG, appearing for the Central

Government, submits that detention order dated 02.12.2022 was sent by the Special

Secretary (Home), Government of Manipur, to the Ministry vide letter dated

06.12.2022 and the same was received by the Ministry through e-mail dated

08.12.2022. The representation dated 10.01.2023 submitted by the detenu was

received by the Ministry from the State Government through e-mail dated 12.01.2023

and para-wise comments was furnished by the State Government through e-mail

dated 18.01.2023. The representation was examined along with facts of the case and

the relevant materials provided by the Government of Manipur and the same was

submitted to the Competent Authority, i.e., Secretary (Revenue), Government of India

on 01.03.2023. Vide memorandum dated 07.03.2023, the Central Government

rejected the representation submitted by the detenu. It is submitted that time taken

by the Central Government in consideration and disposal of the representation does

not appear to be fatal. Mr. W. Darakeshwar, learned Sr. PCCG, prays that the writ

petition may be rejected.

[8] We have considered the rival submissions made by the parties and

perused the materials on record. It is seen that the grounds of detention was furnished

to the detenu within 5(five) days as stipulated under Section 3(3) of the PIT-ND&PS

Act. The representation dated 10.01.2023 submitted by the detenu was received on

11.01.2023 by the State Government and the para-wise comments from the Police

was received on 13.01.2023. On the same day i.e., on 13.01.2023, the State

Government disposed of the representation. Hence, there is no delay on the part of

the State Government and the detention order was disposed of within 3(three) days

of the receipt of the same. On the otherhand, the Central Government received the

representation dated 10.01.2023 submitted by the detenu on 12.01.2023 by e-mail

from the State Government and para-wise comments on the representation was

received by the Ministry from the State Government through e-mail dated 18.01.2023.

The file was put up to the Competent Authority i.e., Secretary Revenue, Government

of India only on 01.03.2023 and the representation was rejected vide memorandum

dated 07.03.2023.

[9] From the date of representation i.e., 10.01.2023 till the date of disposal

of the representation vide memorandum dated 07.03.2023, it took a total of 56 days

by the Central Government for disposal of the representation. However, the period

from 10.01.2023 to 18.01.2023 i.e., 8 days, has been explained as time taken in

receiving the representation and the para-wise comments from the State Government.

However, there is no explanation for the period from 18.01.2023 to 01.03.2023 during

which the file was laying in the Ministry. Further, the time taken from 01.03.2022 to

07.03.2023 by the Secretary (Revenue) in disposing is not properly explained. Hence,

there is an unexplained delay of 48 effective days (out of 56 days) by the Central

Government for time taken in disposal of the representation. In a case of preventive

detention, every procedural rigidity, must be followed in entirety by the Government

and every lapse in procedure must give rise to a benefit to the case of the detenu. In

the preventive detention, person has been taken into detention without any fair trial

and strict interpretation of the statute is required as it effects the right and liberty of

a person enshrined under Article 21 of the Constitution. In a recent case of Pramod

Singla Vrs. Union of India (UOI) & ors. decided on 10.04.2023, reported in

MANU/SC/0349/2023, the Honb'e Supreme Court observed in para 44 as follows:

"44. As has been mentioned above, preventive detention laws in India are a colonial legacy, and such, are extremely powerful laws that have the ability to confer arbitrary power to the State. In such a circumstances, where there is possibility of an unfettered discretion of power by the Government, this Court must analyze cases arising from such laws with extreme caution and excruciating detail, to ensure that there are checks and balances on the power of the Government. Every procedural rigidity, must be followed in entirety by the Government in cases of preventive detention, and every lapse in procedure must give rise to a benefit to the case of the detenue. The Courts, in circumstances of preventive detention, are conferred with the duty that has been given the utmost importance by the Constitution, which is the protection of individual and civil liberties. This act of protecting civil liberties, is not just the saving of rights of individuals in person and the society at large, but is also an act of preserving our Constitutional ethos, which is a product of a series of struggles against the arbitrary power of the British state."

[10] In the case of Sarabjeet Singh Mokha Vs. the District Magistrate,

Jabalpur reported in MANU/SC/1011/2021, the Hon'ble Supreme Court held that

unexplained delay in considering representation and the failure of the Central

Government to communicate the rejection of the representation of the detenu in

timely manner vitiates the detention order.

[11] In the present case, the Central Government has not able to explain the

effective time of 48 days taken by it while disposing the representation submitted by

the detenu and hence, the memorandum dated 07.03.2023 is bad in terms of the

above judgments of Pramod Singla (supra) and Sarabjeet Singh Mokha

(supra).

[12] Accordingly, detention order dated 02.12.2022 issued by the Special

Secretary (Home), Government of Manipur and the confirmation order dated

25.01.2023 issued by the Commissioner (Home), Government of Manipur are set-

aside. The Detenu, Wangkhem Sarkar Meitei, be released from detention forthwith, if

not required in any other case.

[13]        Writ petition is allowed.

[14]        No costs.

[15]        Sent a copy of this order to the Commissioner (Home), Government of

Manipur and the Superintendent, Manipur Central Jail Sajiwa for information and

necessary compliance.

                    JUDGE                             ACTING CHIEF JUSTICE


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Indrajeet