Citation : 2024 Latest Caselaw 2077 Tel
Judgement Date : 7 June, 2024
HONOURABLE SRI JUSTICE K. LAKSHMAN
AND
HONOURABLE SMT. JUSTICE P. SREE SUDHA
WRIT PETITION NOs.28067/2023 AND 388 OF 2024
COMMON ORDER:
(Per Honourable Sri Justice K. Lakshman)
Since the lis involved in both the writ petitions and the
parties are one and the same, both the writ petitions were heard
together and decided by way of this common order:-
2. Heard Sri C.V.Srinath, learned counsel for the petitioner
and Sri T.Rajinikanth Reddy, learned Additional Advocate General
appearing for respondents.
3. The petitioner, wife of Sri Ganesh Rajesh, filed these two
writ petitions. She has filed W.P.No.28067 of 2023 contending that
01.10.2023 around 19.00 hours, while she and her husband were at
their residence, her husband received a call asking him to appear in
person before the Station House Officer of Gopalaupuram Police
Station i.e. 4th respondent. Accordingly, he went to 4th respondent
police station. Since then, she had no contact of any sort with her
husband. From then, he was kept in illegal custody of 4th
respondent without informing any reasons or without any authority.
4. After hourly gap around 10.30 p.m., a person claiming to
be from Gopalapuram Police Station, informed her that her
husband was detained in Police Station. Despite her request, that
person did not furnish any more information and instructed her to
come to Gopalapuram Police Station on the next day and meet her
husband. She immediately went to 4th respondent police station and
found her husband sitting on the floor. One of the persons
introduced himself as Inspector of Police, Gopalapuram Police
Station. He snatched her handset. Others forcibly took her
undertaking to release her husband on condition to produce him
before 4th respondent as and when required. They have also
obtained her signatures. They asked her to leave the premises
immediately. When she tried to enquire about her husband, they
did not respond. She requested 4th respondent to release her
husband in view of the undertaking given by her but he did not
release her husband. Her husband's mobile bearing
No.90000104001 was initially rang but later from 02.10.2023 it
was switched off by the officials.
5. It is further contended that on 02.10.2023, she received a
call from unknown number 8112660209 at about 5.18 p.m.
disclosing his identity as Mr. Deekshit Reddy, Sub Inspector of
Police, Gopalapuram Police Station, asking her to come to his
office. She along with her sister-in-law went to Police Station. Her
husband was manhandled by the officials of the 4th respondent.
Then she was allowed to interact with her husband. Her husband
informed her that an incident occurred in the 3rd basement of their
business premises i.e. D-Mart, Secunderabad and a person died. On
suspicion, 4th respondent detained him. She went to 4th respondent
constantly from 01.10.2023, but they have not released her
husband. According to her, 4th respondent detained her husband
illegally and manhandled. She was also instructed to provide food
and basic necessities to her husband.
6. She has filed W.P.No.388 of 2024 alleging that on
03.01.2024 at about 5.30 P.M. while she and her husband were at
their business place i.e. GR Convention Hall, two persons came as
customers and enquired about her husband with regard to
availability of convention centre and video-recorded the entire
Convention Hall. Suddenly a group of 5 members entered into
their house and caught hold of her husband shirt caller, dragged
him and snatch away his mobile. When she tried to record the
incident, one of the persons snatched away her handset. On
enquiry, she came to know that the said persons are North Zone
Task Force and they are acting on the instructions of their superior
officers. She has informed the said fact to her Advocate Mr. Ankit
Kapoor who posted on social media platform. She has recorded a
small video clip of the episode. She was informed to appear in
person before North Zone Task Force. She had no contact of any
sort with her husband.
7. Her husband received a notice on 01.01.2024 wherein it
was mentioned that Dr.P.Gurumurthy, submitted a petition alleging
that her husband has encroached and entered into second floor of
D-Mart premises and forcibly took cell phones of their staff and
two sweepers and sent them out of premises. The said
Dr.P.Gurumurthy is landlord and her husband took the commercial
space i.e. on 2nd floor of D-Mart, Secunderabad, on lease and
running the aforesaid convention centre. Her husband was
implicated in a false case and sent to judicial custody on
06.10.2023. While he was in judicial custody, Mr.Deekshith
Reddy, Sub Inspector of Police, Gopalapuram Police Station, had
come to the convention centre and asked her Manager, to lock the
office, threatened not to open until further orders, took away keys
and in collusion with the landlord, he gave the keys to the landlord
who opened the Convention Centre. Therefore, according to her,
the police have detained her husband illegally from 03.01.2024.
8. On 06.10.2023, when the W.P.No.28067 of 2023 came up
for hearing, learned Assistant Government Pleader informed this
Court about the registration of Cr.No.309 of 2023 against the
husband of the petitioner for the offence punishable under Section
302 of IPC and the same is pending. It is also informed that
petitioner's husband was arrested on the same day i.e. 06.10.2023
at 10.00 a.m. Learned counsel for the petitioner disputed the same.
Therefore, this Court directed 4th respondent to file counter.
9. Vide order dated 19.10.2023, this Court directed 4th
respondent to preserve and produce CCTV footage of his office
and parking area of his office from 01.01.2023 to 06.10.2023 along
with the counter.
10. Accordingly, 4th respondent has filed counter stating that
they never arrested and detained husband of the petitioner from
01.10.2023 onwards as alleged by the petitioner. He is an accused
in Cr.No.309 of 2023 and they have arrested him on 06.10.2023
and produced before learned X Additional Chief Metropolitan
Magistrate, Secunderabad. They never harassed him and inflicted
bodily injuries as alleged. After taking into custody, he was taken
to Secunderabad Railway Station car parking area. Prior to
producing him before learned Magistrate, he underwent medical
examination. The Casuality Medical Officer, Gandhi Hospital,
Secunderabad examined the alleged detenu and issued certificate
dated 06.10.2023 opining that the patient has no co-morbidities. He
is fit and ready to be produced before the Court.
11. The versions of the petitioner are contradictory. At one
place, she stated that she did not meet her husband and at other
place, she has stated that she had seen her husband sitting on the
floor in Police Station. They never took undertaking from the
petitioner. They never directed or instructed the petitioner to
provide food and other amenities. They never snatched her handset.
TATA NEXON car bearing No.TS- 09-EB-2749 and mobile phone
were seized from the possession of the husband of the petitioner.
Other 4 vehicles were also seized. The details of the same are
mentioned in paragraph No.14 of the counter affidavit. According
to him, the Investigating Officer has conducted investigation
strictly in accordance with law. Further in paragraph No.15, he has
stated that CCTV footages are under repair and not in working
condition from 26.09.2023 to 12.10.2023. Therefore, he is not in a
position to submit CCTV footage.
12. In the light of the said counter, considering the directions
issued by the Apex Court in Paramvir Singh Saini vs. Baljit
Singh 1, vide order dated 16.11.2023, this Court directed 2nd
respondent i.e. Commissioner of Police, Hyderabad, to conduct
detailed enquiry and submit report to this Court and also take
action in accordance with law. This Court also directed 2nd
respondent to file counter with regard to violations of the directions
(2021) 1 SCC 184
issued by the Apex Court in Paramvir Singh Saini (supra). This
Court also directed the Investigating Officer in the said crime to
collect call data from mobile No.9000086002 of the petitioner's
husband from 01.10.2023 to 17.10.2023 and also directed the
Investigating Officer to conduct investigation in Cr.No.309 of 2023
strictly in accordance with law.
13. This matter came up for hearing on 28.12.2023, on
which date the learned counsel for the petitioner informed this
Court that Mr. Deekshith Reddy, Sub Inspector of Police, went to
the function hall, directed the petitioner to close it, lock it and hand
over the key to 4th respondent. Accordingly, the petitioner locked
the function hall and handed over the key to him. The learned
Special Govt.Pleader disputed the said fact.
14. In compliance of the said order, 2nd respondent has
conduced an enquiry, filed report and counter. His investigation
reveals the following facts :-
i. The allegations of illegal detention of Sri Ganesh Rajesh from 01.10.2023 to 06.10.2023 are not proved. The Accused No.1 petitioner's husband Sri Ganesh Rajesh was taken into custody only on 06.10.2023 at 03.50 hours and produced for remand before the learned X Additional Chief
Metropolitan Magistrate, Secunderabad on the same day i.e. on 06.10.2023 within 24 hours and the learned Magistrate after duly satisfying herself that there was no illegal detention and no physical torture, accepted the remand at 18:00 hours as seen in Court Records.
ii. I further state that the Sub Inspector of Police Sri P. Deekshith Reddy visited G.R. Convention Hall, 2 Floor of D-Mart Building (Alliance Bay) on 02.11.2023 only for the purpose of summoning the Manager of the said Convention Hall in connection with Crime No.309/2023 on the instructions of the Investigating Officer. The CD File also reveals that the said fact is true in as much as on 02.11.2023, the statement of the Manager of G.R Convention Hall, 2nd Floor of D-Mart Building (Alliance Bay) was recorded under Section 161 of Cr.P.C.
iii. I have also verified the records in the Police Station and also with reference to the functioning of CCTVs during the relevant period. It is found that the CCTV cameras stopped functioning from 26.09.2023 to 12.10.2023. The enquiry revealed that the SHO made efforts to repair, however, I am of the opinion that there is a lapse on the part of the SHO in getting the CCTV Cameras repaired expeditiously and ensure that they function without delay. To that effect, appropriate departmental action had been initiated against the SHO, Gopalapuram PS for his lapse and it is pending for his explanation.
iv. As seen from the record and evidence, the litigants to this property i.e. G.R. Convention hall, 2nd floor of D-Mart Building (Alliance Bay) are fighting over it in spite of the fact that the said property is vested with Enforcement
Directorate under confirmed attachment and further this Court has been misled by the petitioner by deliberately suppressing the above fact.
15. Thus, according to the 2nd respondent, the Station House
Officer of Gopalapuram Police Station has made efforts to get
repairs of the said CCTVs. There is lapse on the part of the SHO in
getting CCTV cameras expeditiously and ensure functioning
without any delay. To that effect, 2nd respondent initiated
departmental action for his lapse and the same is pending for his
explanation.
16. In the counter, 2nd respondent also specifically stated that
about addressing a letter on 26.09.2023 to M/s Eternal Consulting
India Private Limited, the designated contractor for maintenance of
CCTV cameras for Telangana State to replace/repair the CCTV
cameras. However, he has issued charge memo to SHO, dated
04.01.2024 and his explanation is pending. During the course of
hearing, it is brought to the notice of this Court that the 2nd
respondent has placed two officers under suspension including the
Station House Officer/Sub Inspector of Police, Gopalapuram
Police Station.
17. Perusal of the counters filed by the respondents 2 and 4
would reveal that the husband of the petitioner was also involved in
servral crimes i.e. Cr.No.94 of 2019, Cr.No.27 of 2020, Cr.No.40
of 2022, Cr.No.343 of 2023 and Cr.No.4 of 2024 including the
subject crime.
18. Respondents 2 and 4 have also filed counters in
W.P.No.388 of 2024 stating that on 03.01.2024 Sri G.Naveen, Sub
Inspector of Police, City Task Force, received reliable information
from his source that one rowdy sheet of Chilkalguda Police Station
i.e. husband of the petitioner, is frequently visiting GR Convention
and making settlements by putting the local people in fear. On that,
along with his staff went to G.R. convention centre and introduced
themselves as Task Force Police. Even then, the petitioner's
husband abused them in filthy language, pushed them and
assaulted the Sub Inspector.
19. Meanwhile, his staff tried to stop him, but he assaulted
one police constable and twisted his hand. He has also created
nuisance on the road. Therefore, on the complaint lodged by the
said Naveen, Sub Inspector of Police, Cr.No.4 of 2024 for the
offences punishable under Sections 353, 504 and 323 of IPC is
registered against the petitioner's husband and the same is pending.
They have also effected his arrest by following the due procedure
laid down under law and produced him before the concerned
Magistrate. They never detained the husband of the petitioner and
never harassed him as alleged by the petitioner. It is further stated
by them that the Enforcement Directorate has attached the said
G.R.Convention Hall in respect of investigation in a case.
20. Thus, according to the petitioner, Police Gopalapuram
Police Station have arrested, detained, harassed her husband in
both the writ petitions without following due procedure laid down
under law. Therefore, she sought to declare the said detention as
illegal.
21. In the light of the aforesaid discussion, it is relevant to
note this is a writ of Habeas Corpus. The proceedings in a writ of
Habeas Corpus are summary in nature. It is a writ of right and not a
writ of course and may be granted only on reasonable ground or
probable cause being shown. We have to decide the same basing
on the affidavits filed by the parties. In the present writ petition, we
have to consider as to whether the petitioner's husband is in illegal
custody of 4th respondent as alleged by the petitioner.
22. Habeas Corpus proceedings are not to justify or examine
the legality of the custody. The Habeas corpus proceedings is a
medium through which custody of the detenu is addressed to the
discretion of the Court. Habeas Corpus is a prerogative writ which
is an extra ordinary remedy and the writ is issued in the
circumstances of a particular case where ordinary remedy provided
by the law is either invaluable or is ineffective, otherwise a writ
will not be issued in child custody matters. The power of High
Court in granting writ is qualified only in cases where the detention
of minor is to a person who is not entitled to his legal custody. In
view of the same, writ of Habeas Corpus is maintainable where it is
approved that the detention is illegal without any authority of law.
23. The High Court may invoke extra ordinary jurisdiction to
determine the legality of the detention. The High Court has to
examine each case basing on its own facts and circumstances on
case to case basis. There will not be any straitjacket formula in
deciding the custody matters. Finally, the High Court has to decide
whether the custody is lawful.
24. The primary purpose of the writ of habeas corpus is to
secure the production of an individual before a Court or Judge.
Habeas corpus safeguards the liberty of the subject by providing
immediate relief from unlawful or unjustifiable detention, whether
in prison or private custody. This writ holds such sovereign and
transcendent authority that no privilege of power or position can
withstand it. It serves as a potent safeguard against arbitrary acts
not only by private individuals but also by the Executive, making it
the paramount protector of personal liberty.
25. The observations made in the Constitution Bench
decision of the Apex Court in Kanu Sanyal vs. District
Magistrate Darjeeling2 with regard to the nature and scope of a
writ of habeas corpus are extracted below.
"4. It will be seen from this brief history of the writ of habeas corpus that it is essentially a procedural writ. It deals with the machinery of justice, not the substantive law. The object of the writ is to secure release of a person who is illegally restrained of his liberty. The writ is, no doubt, a command
1973 INSC 165
addressed to a person who is alleged to have another person unlawfully in his custody requiring him to bring the body of such person before the Court, but the production of the body of the person detained is directed in order that the circumstances of his detention may be inquired into, or to put it differently, "in order that appropriate judgment be rendered on judicial enquiry into the alleged unlawful restraint". The form of the writ employed is "We command you that you have in the King's Bench Division of our High Court of Justice- immediately after the receipt of this our writ, the body of A.B. being taken and detained under your custody-together with the day and cause of his being taken and detained to undergo and receive all and singular such matters and things as our court shall then and there consider of concerning him in this behalf".
The italicized words show that the writ is primarily designed to give a person restrained of his liberty a speedy and effective remedy for having the legality of his detention enquired into and determined and if the detention is found to be unlawful, having himself discharged and freed from such restraint. The most characteristic element of the writ is its peremptoriness and, as pointed out by Lord Halsbury, L.C. in Cox v. Hakes, "the essential and leading theory of the whole procedure is the immediate determination of the right to the applicant's freedom and his release, if the detention is found to be unlawful. That is the primary purpose of the writ; that is its substance and end."
26. In Ram Narayan Singh v State of Delhi,3 the Apex
Court has observed that a writ of habeas corpus is with respect to
legality of detention at the time of return of rule and not to the date
of institution and that if on the date of return i.e. the return of the
rule, the detention is not illegal and is duly authorised by a
Competent Magistrate by remand orders then the writ of habeas
corpus will not lie. In this context, it would be apposite to
reproduce the relevant paragraph i.e. paragraph No. 4 which reads
thus :
"4. It has been held by this Court that in habeas corpus proceedings, the Court is to have regard to the legality or otherwise of the detention at the time of the return and not with reference to the institution of the proceedings..."
27. In Manubhai Ratilal Patel. vs State of Gujarat, 4 the
Apex Court in paragraph No.32 has observed as under :
"32. Coming to the case at hand, it is evincible that the arrest had taken place a day prior to the passing of the order of stay. It is also manifest that the order of remand was passed by the learned Magistrate after considering the allegations in the FIR but not in a routine or mechanical manner. It has to be borne in mind that the effect of the order of the High Court regarding stay of investigation
(1953) 1 SCC 389
2012 INSC 438
could only have bearing on the action of the investigating agency.
The order of remand which is a judicial act, as we perceive, does not suffer from any infirmity. The only ground that was highlighted before the High Court as well as before this Court is that once there is stay of investigation, the order of remand is sensitively susceptible and, therefore, as a logical corollary, the detention is unsustainable. It is worthy to note that the investigation had already commenced and as a resultant consequence, the accused was arrested. Thus, we are disposed to think that the order of remand cannot be regarded as untenable in law. It is well-accepted principle that a writ of habeas corpus is not to be entertained when a person is committed to judicial custody or police custody by the competent court by an order which prima facie does not appear to be without jurisdiction or passed in an absolutely mechanical manner or wholly illegal. As has been stated in B.Ramachandra Rao (supra) and Kanu Sanyal (supra), the court is required to scrutinize the legality or otherwise of the order of detention which has been passed. Unless the court is satisfied that a person has been committed to jail custody by virtue of an order that suffers from the vice of lack of jurisdiction or absolute illegality, a writ of habeas corpus cannot be granted. It is apposite to note that the investigation, as has been dealt with in various authorities of this Court, is neither an inquiry nor trial. It is within the exclusive domain of the police to investigate and is independent of any control by the Magistrate. The sphere of activity is clear cut and well demarcated. Thus viewed, we do not perceive any error in the order passed by the High Court refusing to grant a writ of habeas corpus as the detention by virtue of the judicial
order passed by the Magistrate remanding the accused to custody is valid in law."
28. In Saurabh Kumar v. Jailor, Koneila Jail & Anr5, the
Apex Court in paragraph Nos.21 and 22 observed as under :
"21. Two things are evident from the record : Firstly, the accused is involved in a criminal case for which he has been arrested and produced before the Magistrate and remanded to judicial custody; Secondly, the petitioner does not appear to have made any application for grant of bail, even when the remaining accused persons alleged to be absconding and remain to be served. The net result is that the petitioner continues to languish in jail.
22. The only question with which we are concerned within the above backdrop is whether the petitioner can be said to be in the unlawful custody. Our answer to that question is in the negative. The record which we have carefully perused shows that the petitioner is an accused facing prosecution for the offences, cognizance whereof has already been taken by the competent court. He is presently in custody pursuant to the order of remand made by the said Court. A writ of habeas corpus is, in the circumstances, totally misplaced. Having said that, we are of the view that the petitioner could and indeed ought to have filed an application for grant of bail which prayer could be allowed by the court below, having regard to the nature of the offences allegedly committed by the petitioner and the attendant circumstances. The petitioner has for whatever reasons chosen not to do so. He, instead, has been advised to file the present petition in this Court which is no substitute for his enlargement from custody"
2014 INSC 502
29. In State of Maharashtra v. Tasneem Rizwan
Siddiquee6 the issue of whether a writ of habeas corpus can be
maintained for a person in police custody under a remand order by
the jurisdictional Magistrate during investigation has been
addressed by the Apex Court which is as follows:-
"10. The question as to whether a writ of habeas corpus could be maintained in respect of a person who is in police custody pursuant to a remand order passed by the jurisdictional Magistrate in connection with the offence under investigation, this issue has been considered in Saurabh Kumar v. Jailor, Koneila Jail, (2014) 13 SCC 436 : (2014) 5 SCC (Cri) 702 and Manubhai Ratilal Patel v. State of Gujarat, (2013) 1 SCC 314 : (2013) 1 SCC (Cri) 475 . It is no more res integra. In the present case, admittedly, when the writ petition for issuance of a writ of habeas corpus was filed by the respondent on 18- 3-2018/19-3-2018 and decided by the High Court on 21-3- 2018 [ Tasneem Rizwan Siddiquee v. State of Maharashtra, 2018 SCC OnLine Bom 2712] her husband Rizwan Alam Siddiquee was in police custody pursuant to an order passed by the Magistrate granting his police custody in connection with FIR No. I-31 vide order dated 17-3-2018 and which police remand was to enure till 23-3-2018. Further, without challenging the stated order of the Magistrate, a writ petition was filed limited to the relief of habeas corpus. In that view of the matter, it was not a case of continued illegal detention but the incumbent was in judicial
2018 INSC 783
custody by virtue of an order passed by the jurisdictional Magistrate, which was in force, granting police remand during investigation of a criminal case. Resultantly, no writ of habeas corpus could be issued." (emphasis provided)
30. In Serious Fraud Investigation Office and Ors. Vs.
Rahul Modi and Ors. 7, the Apex Court held as follows:-
"(19) The law is thus clear that in habeas corpus proceedings a court is to have regard to the legality or otherwise of the detention at the time of the return and not with reference to the institution of the proceedings.
(21) The act of direction remand of an accused is thus held to be a judicial function and the challenge to the order of remand is not to be entertained in a habeas corpus petition."
31. As discussed supra, in the present case, the petitioner's
husband was produced before the learned Magistrate after
conducting medical examination. There is no complaint by the
husband of the writ petitioner to the learned Magistrate about his
illegal detention and ill-treatment/harassment. On the request made
by the police, custody was given to them. There is no challenge to
the said orders.
2019 INSC 408
32. It is the fundamental principle that a writ of habeas
corpus can only be issued in cases where the detention is unlawful.
Challenges to remand orders on substantive grounds must adhere to
statutory procedures, while instances of non-compliance may
warrant invocation of extraordinary jurisdiction. Generally, an
order of remand by a judicial officer, arising from a judicial
function, is not subject to challenge via a writ of Habeas Corpus.
Rather, individuals aggrieved by such orders may seek recourse
through other statutory remedies. However, instances of non-
compliance with mandatory provisions or a complete absence of
judicious consideration may warrant consideration for a writ of
Habeas Corpus, albeit in a challenge capacity.
33. It is relevant to note that in both the crimes viz:
Cr.No.309 of 2023 and 4 of 2024, it is the specific contention of
the Investigating Officers that they have produced the husband of
the petitioner before the concerned Magistrate after conducting
medical examination. They have also produced certificate. Learned
Magistrate enquired with the husband of the petitioner as to
harassment or assault, if any, in the hands of the police, but he has
not complained anything against any of them. There are specific
assertions to the said effect in the counters filed by respondents 2
and 4 in both the writ petitions. Even then, the petitioner did not
file any rejoinder adverting to the said contentions.
34. As discussed supra, this Court has to decide writ of
habeas corpus conducting summary proceedings basing on the
affidavits filed by the parties.
35. The petitioner filed these writ petitions without
contesting the order of the learned Magistrate. However, the
petitioner's husband was in judicial custody pursuant to an order
by the jurisdictional Magistrate. Custody was also given to the
police on the application filed by them.
36. Throughout the proceedings, the petitioner neither
challenged the judicial remand order nor made pleadings to the
said effect. The arrest of the petitioner's husband does not appear
prima facie illegal.
37. With regard to non-function of CCTV footage in 4th
respondent Police Station, as discussed supra, there was lapse on
the part of the Station House Officer. Therefore, disciplinary action
was initiated against him and it is pending. Two officers were
placed under suspension. However, both Director General of
Police, State of Telangana and 2nd respondent shall take all
necessary steps to ensure that the directions issued by the Apex
Court in Paramvir Singh Saini (supra) are complied with strictly.
38. In the light of the aforesaid discussion, in both the writ
petitions, the petitioner failed to make out any case and these writs
are liable to be dismissed.
39. In the result, both these writ petitions are dismissed.
As a sequel, miscellaneous applications pending if any in
these Writ Petitions, shall stand closed.
__________________ K. LAKSHMAN, J
__________________ P. SREE SUDHA, J Date :07.06.2023 vvr
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