Full Judgment Text
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PETITIONER:
KAMLAKAR PRASAD CHATURVEDI
Vs.
RESPONDENT:
STATE OF M. P. & ANR.
DATE OF JUDGMENT07/10/1983
BENCH:
DESAI, D.A.
BENCH:
DESAI, D.A.
REDDY, O. CHINNAPPA (J)
VARADARAJAN, A. (J)
CITATION:
1984 AIR 211 1984 SCR (1) 317
1983 SCC (4) 443 1983 SCALE (2)729
CITATOR INFO :
R 1984 SC1334 (2,7,18,19)
R 1985 SC 18 (14)
ACT:
National Security Act, 1980-Section 3(1) and (2)-Scope
of-Detention order-Made on two or more grounds-Not to be
deemed to have been made separately on each ground-Ground
relating to five year old incident-Too remote and stale-
Detention order vitiated.
HEADNOTE:
The petitioner who was detained under sec. 3(2) of the
National Security Act, 1980, was conveyed seven grounds of
detention by the Detaining Authority. The first two grounds
related to the incidents that occurred more than 5 years and
about 3 years respectively prior to the date of the order of
detention. The petitioner challenged the order of detention
as vitiated on account of the grounds of detention being
vague and stale.
Allowing the writ petition by majority,
HELD: The order of detention is quashed.
(Per Chinnappa Reddy and Varadarajan, JJ.)
It is not open to the Detaining Authority to pick up an
old and stale incident and hold it as the basis of an order
of detention under S 3(2) of the Act. Nor it is open to the
Detaining Authority to contend that it has been mentioned
only to show that the detenu has a tendency to create
problems resulting in disturbance to public order, for as a
matter of fact it has been mentioned as a ground of
detention. [327 E-F]
Shalini Soni v. Union of India, AIR 1981 SC 431; Mehdi
Mohamed Joudi v. State of Maharashtra, (1981) 2 S.C.C. 358;
Taramati Chandulal v. State of Maharashtra AIR 1981 SC 871;
and Shibban Lal Saksena v. The State of Uttar Pradesh,
(1954) 4 S.C.R. 418 referred to.
In the instant case the first two incidents which are
of 1978 and 1980 are mentioned as grounds of detention in
the order dated 6-5-1983. There can be no doubt that these
grounds especially grounds No. 1 relating to an incident of
1978 are too remote and not proximate to the order of
detention. [327 D-E]
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There is no provision in the National Security Act,
1980 similar to s.5A of the Conservation of Foreign Exchange
and Prevention of Smuggling Activities Act, 1974 which says
that where a person has been detained in pursuance of an
order of detention under sub-sec. (1) of S.3 which has been
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made on two or more grounds, such order of detention shall
be deemed to have been made separately on each of such
grounds and accordingly (a) such order shall not be deemed
to be invalid or inoperative merely because one or some of
the grounds is or are vague, non-existent, non-relevant, not
connected or not proximately connected with such persons or
invalid for any other reason, and it is not therefore
possible to hold that the Government or officer making such
order would have been satisfied as provided in sub-sec. (1)
of s.3 with reference to the remaining ground or grounds and
made the order of detention and (b) the Government or
officer making the order of detention shall be deemed to
have made the order of detention under the said sub-sec. (1)
after being satisfied as provided in that sub-section with
reference to the remaining ground or grounds. [327 F-H; 328
A]
In the present case, therefore, it cannot be postulated
what view would have been taken by the Detaining Authority
about the need to detain the petitioner under sec. 3(2) of
the Act if he had not taken into account the stale and not
proximate grounds 1 and 2 into consideration in arriving at
the subjective satisfaction. [328 A-B]
(Per Desai J.)
When criminal activity of a person leads to such a
drastic action as detention without trial, ordinarily a
single stray incident may not unless contrary is shown be
sufficient to invoke such drastic power of preventive
detention. In order to avoid the charge that a stray
incident was seized upon to invoke such drastic power of
preventive detention the authority charged with a duty to
maintain public order of assure security of the State, may
keep a close watch on the activities of the miscreant for
some time and repeated indulgence into prejudicial activity
may permit an inference that unless preventive detention is
resorted to, it would not be possible to wean away such
person from such prejudicial activity. [319 G-H; 320 A-B]
In the instant case therefore, when in 1983, an action
was proposed to be taken under sub-sec. (2) of sec. 3, the
Detaining Authority examined the history of the criminal
activity of the detenu and took into account a continuous
course of conduct which may permit an inference that unless
interdicted by a detention order, such activity cannot be
put to an end the power under sub-sec. (2) of sec. 3 is
exercised. [320 B-C]
If there is a big time lag between the last of the
events leading to the detention order being made and the
remote earlier event, the same cannot be treated as showing
a continuity of criminal activity. But if events in close
proximity with each other are taken into account for drawing
a permissible inference that these are not stray or
spasmodic events but disclose a continuous prejudicial
activity, the reference to earlier events cannot be styled
as stale or remote which would vitiate the order of
detention. [320 D-E]
In the instant case if each event is examined in close
proximity with each other, the events of 1978 and 1980
referred to in grounds Nos. 1 and 2 cannot be rejected as a
stray or not proximate to the making of the detention order.
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But they provide the genesis of the continuity of the
prejudicial activity of the detenu and they appear to have
been relied upon for that limited purpose. [321 A-B]
Gora v. State of West Bengal, [1975] 2 S.C.R. 996; Smt.
Rekhaben Virendra Kapadia v. State of Gujarat and
Ors.,[1979] 2 S.C.C. 566; and Firrat Raza Khan v. State of
Uttar Pradesh and Ors., [1982] 2 S.C.C. 449, referred to.
JUDGMENT:
ORIGINAL JURISDICTION: Writ Petition (Criminal) No. 584
of 1983.
(Under article 32 of the Constitution of India)
R.K. Garg and D.K. Garg for the Petitioner.
Ravindra Bana and A.K. Sanghi for the Respondent.
The following Judgments were delivered,
DESAI, J. I have very carefully gone through the
opinion prepared by my learned brother Varadarajan, J. But I
regret my inability to agree with the same.
All the relevant facts and the grounds on which the
order of detention was made against the petitioner have been
succinctly set out by my learned brother and therefore, it
is not necessary to recapitulate them here. However, the
only ground examined by my learned brother is that the order
of detention is vitiated on account of taking into
consideration grounds Nos. 1 and 2 which were stale and not
proximate to the time when detention order was made and
therefore, they are irrelevant, and would vitiate the order
of detention. Grounds Nos. 1 and 2 relate to the events that
occurred on March 20, 1978 and August 9, 1980. The order of
detention is made on May 6, 1983. In between there are four
other incidents involving the detenu dated July 13, 1982,
July 26, 1982, September 8, 1982 and January 10, 1983. The
order of detention is grounded on the subjective
satisfaction of the Detaining Authority that with a view to
preventing the detenu from acting in any manner prejudicial
to the security of Satna City, it was necessary to detain
the detenu. When criminal activity of a person leads to such
a drastic action as detention without trial, ordinarily a
single stray incident may not unless contrary is shown be
sufficient to invoke such drastic power of preventive
detention. Ordinarily, drastic power of preventive detention
without trial is invoked when the normal administration of
criminal justice would fail. to prevent the person so acting
in a manner set out in sub-sec. (2) of Sec. 3 of the
National
320
Security Act, 1980. In order to avoid the charge that a
stray incident seized upon to invoke such drastic power of
preventive detention, the authority charged with a duty to
maintain public order or assure security of the State, may
keep a close watch on the activities of the miscreant for
some time and repeated indulgence into prejudicial activity
may permit an inference that unless preventive detention is
resorted to, it would not be possible to wean away such
person from such prejudicial activity. Therefore, when in
1983, an action was proposed to be taken under sub-sec. (2)
of Sec. 3, the Detaining Authority examined the history of
the criminal activity of the detenu and took into account a
continuous course of conduct which may permit an inference
that unless interdicted by a detention order, such activity
cannot be put to an end the power under sub-sec. (2) of Sec.
3 is exercised. Obviously, if there is a big time lag
between the last of the events leading to the detention
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order being made and the remote earlier event, the same
cannot be treated as showing a continuity of criminal
activity. But if events in close proximity with each other
are taken into account for drawing a permissible inference
that these are not stray or spasmodic events but disclose a
continuous prejudicial activity, the reference to earlier
events cannot be styled as stale or remote which would
vitiate the order of detention. In this connection, one may
refer to Gora v. State of West Bengal. This Court after a
review of the earlier decisions observed that the test of
proximity is not a rigid or mechanical test to be blindly
applied by merely counting the number of months between the
offending acts and the order of detention. The question is
whether the past activities of the detenu are such that the
detaining authority can reasonably came to the conclusion
that the detenu is likely to continue in his unlawful
activities. This view was affirmed in Smt. Rekhaben Virendra
Kapadia v. State of Gujarat and Others. In a recent decision
in Firrat Raza Khan v. State of Uttar Pradesh and Ors. this
Court held that when both the incidents are viewed in close
proximity, the propensity of the petitioner to resort to
prejudicial activity becomes manifest and the Court
therefore, rejected the contention that the earlier event
was not proximate in point of time and had no rational
connection with the conclusion that the detention was
necessary for maintenance of public order.
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Turning to the facts of this case, if each event is
examined in close proximity with each other, the events of
1978 and 1980 referred to in grounds Nos. 1 and 2 cannot be
rejected as a stray or not proximate to the making of the
detention order. But they provide the genesis of the
continuity of the prejudicial activity of the detenu and
they appear to have been relied upon for that limited
purpose.
I would therefore, find it difficult to quash the
detention order on the short ground that incidents set out
in grounds Nos. 1 and 2 are stale and would be irrelevant
and therefore, the detention order is vitiated. I would
therefore uphold the detention order.
VARADARAJAN, J. This writ petition under Article 32 of
the Constitution is for quashing the Order of detention
dated 6.5.1983 passed by the second respondent District
Magistrate, Satna as being arbitrary and unreasonable and
for the issue of a writ of habeas corpus directing the
immediate release of the petitioner Kamlakar Prashed
Chaturvedi. There is also another prayer in the petition,
which cannot be granted in these proceedings, and that is to
direct the first respondent State of Madhya Pradesh to pay
compensation to the petitioner for the wrongful detention.
The second respondent passed the Order of detention
dated 6.5.1983 against the petitioner under S. 3 (2) of the
National Security Act, 1980. The grounds of detention were
served on the petitioner in jail and copy thereof was served
on the petitioner’s brother on 6.5.1983. The following are
the grounds:-
(1) On 20.3.1978 petitioner unauthorisedly entered the
Nagar Mahapalika at Satna and beat the Revenue
Inspector Ram Biswas Tiwari in the presence of
other Government employees as a result of which
those employees ran away on account of fear and a
first information report has been lodged against
the petitioner for offences under Ss. 323 and 353
I.P.C.;
(2) On 9.8.1980, petitioner and his associates Vijay
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Shankar and three others formed themselves into an
unlawful assembly and unauthorisedly entered the
Badri Hotel situate at Station Road and beat
Surender Kumar Srivastava with sticks and rod, as
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a result of which the customers in the hotel and
passers by ran away in panic, and a first
information report has been lodged against the
petitioner and others for offences under Ss. 307,
147, 149 and 501 I.P.C.;
(3) On 13.7.1983, petitioner and his associate Kamlesh
entered the Land Development Bank and beat Gaya
Prasad Pandey in the presence of the Manager of
the Bank and threatened to beat him with shoes at
the road crossings in Satna and on account of the
terror the staff of the Bank ran away and Gaya
Prasad Pandey has not lodged any report;
(4) On 26.7.1982, petitioner unauthorisedly entered
the office of the Public Works Department and
tried to obtain by force approval of a wood
contract from the Office Secretary R.P. Sharma and
on his refusal to comply with his demand the
petitioner took away papers and intended to beat
the Office Secretary, and the office staff ran
away due to the terror and a first information
report has been lodged against the petitioner for
offences under Ss. 353 and 448 I.P.C.;
(5) On 8.9.1982, petitioner unauthorisedly entered the
office of the Land Development Bank at Satna and
threatened to beat the Chairman Ram Asray Prasad,
M.L.A. and he again threatened to beat that person
on 1.10.1982 at the Guest House at Bhopal in the
presence of one Gulshar Ahmed;
(6) On 1.1.1983, petitioner with his associates
entered the Land Development Bank, Satna and
threatened the Guard and broke the telephone and
beat one Tara Chand Jain at the Dharamshala later,
and a first information report was lodged at the
Police Station about that incident, and on
15.1.1983 Ram Asray Prasad, M.L.A. has reported to
the police at Jahangirabad, Bhopal that at the
Tara Chand Jain Guest House the petitioner
threatened to break his arm as a result of which
Harijans employed in the Land Development Bank
were feeling insecure and a
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first information report has been lodged against
him on 6.1.1983;
(7) On 25.3.1983 at night, petitioner with his
associates threatened Bijju Prasad Misra and
Shanti Prasad Misra near Dashrath Singh garage
saying that he would kill them if they gave
evidence against Anup Singh and Ram Charan and a
case has been registered against him on 26.3.1983
under Ss. 107 and 117 I.P.C. and a notice calling
upon him to appear in the Court on 2.4.1983 had
been served on him and he left the Court without
signing the order sheet.
The petitioner’s case is that the detention Order is
politically motivated and has been passed at the instance of
the Congress (I) M.L.A.Ram Asray Prasad as the petitioner is
a social worker who had always raised his voice against
goondas who are protected by the Congress (I) Party in
Madhya Pradesh and had organised a number of rallies against
the unscrupulous and uncivilized behaviour of the Block
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Development Officers with illiterate and poor farmers of the
State. The second respondent has passed the Order of
detention mechanically without applying his mind to the
facts and circumstances of the case on the basis of the
first information, reports lodged against the petitioner.
The grounds of detention must be precise, pertinent,
proximate and relevant. Vagueness and staleness would
vitiate the ground of detention as held in Shiv Prasad
Bhatnagar v. State of Madhya Pradesh. All the seven grounds
do not fall within the realm of public order but relate only
to law and order. Grounds 1 to 4 suffer from want of
proximity to the order of detention. Grounds 5 and 6 are
vague. Ground 7 is irrelevant. The State Government has not
considered the petitioner’s representation dated 25.5.1983
expeditiously. The Order of detention contravenes Article 22
(5) of the Constitution and is consequently liable to be
quashed.
The petition is opposed. The District Magistrate, Satna
has contended in his counter affidavit that the petitioner’s
detention has been ordered because his recent activities
coupled with the past incidents are prejudicial to the
maintenance of public order. The Order of detention was
considered necessary to prevent him from
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repeating the offences because the petitioner has a tendency
to go on violating the laws. The grounds of attack made in
the petition have been denied in the counter affidavit and
it is stated that the State Government had considered the
petitioner’s representation and rejected it on 4.6.1983 and
even the Advisory Board has rejected his representation.
In addition to the above grounds of attack on the Order
of detention the petitioner has stated in para 13 of the
Writ Petition that the Detaining Authority has not
"suggested the relevant documents on the basis of which the
satisfaction of passing the detention Order has been
framed". Perhaps, what is meant to be conveyed by that
allegation of the petitioner is that relevant documents on
the basis of which the subjective satisfaction of the
Detaining Authority had been reached have not been supplied
to the petitioner. The learned counsel for the petitioner
submitted in the course of his arguments before us that the
copies of the first information reports referred to in the
grounds of detention had not been supplied to the petitioner
alongwith grounds of detention. The said allegation in para
13 of the Writ Petition does not naturally appear to have
been understood by the second respondent who has not stated
anything about it in his parawise reply in the counter
affidavit.
It is not necessary to consider all the other
objections raised by the petitioner in his Writ Petition as
we propose to dispose of the petition on the ground of want
of proximity of grounds 1 and 2, particularly ground 1 to
the order of detention dated 6.5.1983. Those grounds relate
to alleged incidents of 20.3.1978 and 9.8.1980 which are
more than 5 years and about 2 years respectively prior to
the date of the Order of detention. This Court has taken a
strict view of the law of preventive detention which
deprives the citizen of his freedom without a trial and full
fledged opportunity for him to prove his innocence. In
Shalini Soni v. Union of India to which one of us was a
party, it is observed:-
"Quite obviously, the obligation imposed on the
detaining authority, by Art. 22 (5) of the
Constitution, to afford to the detenu the earliest
opportunity of making a representation, carries with it
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the imperative implication
325
that the representation shall be considered at the
earliest opportunity. Since all the constitutional
protection that a detenu can claim is the little that
is afforded by the procedural safeguards prescribed by
Art. 22 (5) read with Art. 19, the Courts have a duty
to rigidly insist that preventive detention procedures
be fair and strictly observed. A breach of the
procedural imperative must lead to the release of the
detenu. The representation dated July 27, 1980 was
admittedly not considered and on that ground alone the
detenu was entitled to be set at liberty.
In the view that we have taken on the question of
the failure of the detaining authority to consider the
representation of the detenu it is really unnecessary
to consider the second question raised on behalf of
detenu in Criminal Writ Petition No. 4344 of 1980.
However, this question has been squarely and directly
raised and, indeed, it was the only question raised in
the other two Criminal Writ Petitions and we have,
therefore, to deal with it."
In Mehdi Mohamed Joudi v State of Maharashtra to which
one of us was a party the Order of detention was set aside
on the ground that the materials and documents were not
supplied pari passu the grounds of detention and that there
was delay of more than a month in disposing of the
representation of the detenu. In Taramati Chandulal v. State
of Maharashtra to which one of us was a party the Order of
detention was set aside on the ground that the documents
relied upon in the Order of detention were not supplied as
part of the grounds alongwith the grounds of detention. In
Shibban Lal Saksena v. The State of Uttar Pradesh it is
observed:
"The petitioner was arrested on the 5th of
January, 1953, under an order, signed by the District
Magistrate of Gorakhpur, and the order expressly
directed the detention of the petitioner in the custody
of the Superintendent,
326
District Jail, Gorakhpur, under sub-clauses (ii) and
(iii) of clause (a) of section 3(1) of the Preventive
Detention Act, 1950, as amended by later Acts. On the
7th of January following, the grounds of detention were
communicated to the detenu in accordance with the
provisions of section 7 of the Preventive Detention Act
and the grounds, it appears, were of a two-fold
character, falling respectively under the two
categories contemplated by sub-clause (ii) and sub-
clause (iii) of section 3(1) (a) of the Act. In the
first paragraph of the communication it is stated that
the detenu in course of speeches delivered Ghugli on
certain dates exhorted and enjoined upon the cane-
growers of that area not to supply sugar cane to the
sugar mills or even to withhold supplies from them and
thereby interfered with the maintenance of supply of
sugar cane essential to the community. The other ground
specified in paragraph 2 is to the effect that by using
expressions, some of which were quoted under-neath the
paragraph, the petitioner incited the cane-growers and
the public to violence against established authority
and to defiance of lawful orders and directions issued
by Government officers and thereby seriously prejudiced
the maintenance of public order.............
"The sufficiency of the grounds upon which such
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satisfaction purports to be based, provided they have a
rational probative value and are not extraneous to the
scope of purpose of the legislative provision, cannot
be challenged in a court of law except on the ground of
mala fides. A court of law is not even competent to
enquire into the truth or otherwise of the facts which
are mentioned as grounds of detention in the
communication to the detenu under section 7 of the Act.
What was happened, however, in this case is some what
peculiar. The Government itself, in its communication
dated the 13th of March, 1953, has plainly admitted
that one of grounds upon which the original order of
detention was passed is unsubstantial or non existent
and cannot be made a ground of detention. The question
is, whether in such circumstances the original order
made under section 3(1) (a) of the Act can be allowed
to stand,
327
The answer, in our opinion, can only be in the
negative. The detaining authority gave here two grounds
for detaining the petitioner. We can neither decide
whether these grounds are good or bad, nor can we
attempt to assess in what manner and to what extent
each of these grounds operated on the mind of
appropriate authority and contributed to the creation
of the satisfaction on the basis of which the detention
order was made. To say that the other ground, which
still remains is quite sufficient to sustain, the
order, would be to substitute an objective judicial
test for the subjective decision of the executive
authority which is again the legislative policy
underlying the statute. In such cases, we think, the
position would be the same as if one of these two
grounds was irrelevant for the purpose of the Act or
was wholly illusory and this would vitiate the
detention order as a whole."
The first two incidents which are of 1978 and 1980 are
mentioned as grounds of detention in the order dated
6.5.1983. There can be no doubt these grounds especially
ground No. 1 relating to an incident of 1978 are too remote
and not proximate to the Order of detention. It is not open
to the Detaining Authority to pick up an old and stale
incident and hold it as the basis of an Order of detention
under S. 3(2) of the Act. Nor it is open to the Detaining
Authority to contend that it has been mentioned only to show
that the detenu has a tendency to create problems resulting
in disturbance to public order, for as a matter of fact it
has been mentioned as a ground of detention. Now there is no
provision in the National Security Act, 1980 similar to S.
5A of the Conservation of Foreign Exchange and Prevention of
Smuggling Activities Act, 1974 which says that where a
person has been detained in pursuance of an Order of
detention under sub-section 1 of S. 3 which has been made on
two or more grounds, such Order of detention shall be deemed
to have been made separately on each of such grounds and
accordingly (a) such Order shall not be deemed to be invalid
or inoperative merely because one or some of the grounds is
or are vague, non-existent, non-relevant, not connected or
not proximately connected with such persons or invalid for
any other reason, and it is not therefore possible to hold
that the Government or officer making such order would have
been satisfied as provided in sub-section 1 of S. 3 with
reference to the remaining ground or grounds and made the
order of detention and (b) the Government or officer making
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the order of detention shall be deemed to have made the
order of detention under the said sub-section 1 after being
satisfied as provided in that sub-section with reference to
the remaining ground or grounds. Therefore in the present
case it cannot be postulated what view would have been taken
by the Detaining Authority about the need to detain the
petitioner under section 3(2) of the Act if he had not taken
into account the stale and not proximate grounds 1 and 2
into consideration in arriving at the subjective
satisfaction. We are, therefore, of the opinion that the
petitioner’s detention is unsustainable in law. Accordingly,
we quash the order of detention and direct that the
petitioner be set at liberty forthwith.
H.S.K. Petition allowed.
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