Full Judgment Text
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PETITIONER:
AHMEDHUSSAIN SHAIKHHUSSAIN (C) AHMED KALIO
Vs.
RESPONDENT:
COMMISSIONER OF POLICE, AHMEDABAD & ANR.
DATE OF JUDGMENT19/09/1989
BENCH:
MISRA RANGNATH
BENCH:
MISRA RANGNATH
OZA, G.L. (J)
CITATION:
1989 AIR 2274 1989 SCR Supl. (1) 177
1989 SCC (4) 751 JT 1989 (3) 689
1989 SCALE (2)545
CITATOR INFO :
D 1992 SC 979 (10A)
ACT:
Gujarat Prevention of Anti-Social Activities Act, 1985:
Sections 3 and 9--Detention Order--Satisfaction of detaining
authority--Not open to judicial review--Disclosure of ade-
quate facts to enable full and adequate
representation--Necessity for.
HEADNOTE:
The petitioner was directed to be detained under section
3(2) of the Gujarat Prevention of Anti-social Activities
Act, 1985. In the grounds of detention it was alleged that
the petitioner was conducting anti-social activities of
illegally storing indigenous and foreign liquor in his
possession and selling it by himself and through his men and
that he and his men beat innocent citizens thereby creating
an atmosphere of fear and terror and he had thus become
obstructionist in the maintenance of public order. Reference
was made to a previous order of detention which had been set
aside by the High Court, and to the fact that notwithstand-
ing the previous detention, the petitioner continued to
carry on his criminal and anti-social activities affecting
maintenance of public order. It was further stated in the
grounds that the detaining authority had considered taking
action against the petitioner u/s. 93 of the Prohibition Act
for good conduct, and under sections 56B and 57(c) of the
Bombay Police Act for his externment, but all these steps
were either found not feasible or adequate. It was then
stated that there was a possibility of the petitioner, who
was in jail, being released on bail and continuing his
criminal activities, and to prevent the same there was no
other alternative except to pass the order of detention.
Allowing the writ petition and quashing the order of
detention this Court,
HELD: (1) The satisfaction of the detaining authority is
not open to judicial review but a citizen is entitled to
protection within the meaning of Article 22(5) of the Con-
stitution of the procedural guarantees envisaged by law, and
the Court frowns upon any deviation or infraction of the
procedural requirements. [184A-B]
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(2) The fact that the detenu was in jail at the time the
order of
178
detention was made and the possibility of his release from
jail being made a ground of detention is not approved of by
this Court. [184C]
Ramesh Yadav v. District Magistrate, Etah, [1985] 4 SCC
232; Binod Singh v. District Magistrate, Dhanbad, Bihar &
Ors., [1986] 4 SCC 416 and Smt. Shashi Aggarwal v. State of
U.P., A.I.R. 1988 SC 596, referred to.
(3) The detaining authority must disclose in a case
where the detenu is already in jail that there is cogent and
relevant material constituting fresh facts to necessitate
making of an order of detention. [184F]
Abdul Razak Abdul Wahib Sheikh v. Shri S.N. Sinha,
Commissioner of Police, Ahmedabad & Anr.,, J.T. 1989 1 SC
478 and Ramesh v. State of Gujarat, J.T. 1989 3 SC 279,
referred to.
(4) There is a wide gap between law and order and public
order. The criminal offence may relate to the field of law
and order but such an offence would not necessarily give
rise to a situation of public order. Depending upon peculiar
situations, an act which may otherwise have been overlooked
as innocuous might constitute a problem of public order.
Selling of liquor by the petitioner would certainly amount
to an offence under the Prohibition Act but without some-
thing more would not give rise to a problem of public order.
Similarly commission of any other criminal offence--even
assault or threat Of assault--would not bring the matter
within the ambit of public order. [185B-C]
(5) Disclosure of adequate facts to enable a full and
adequate representation to the Preventive Detention Board is
one of the positive guarantees within the scope of Article
22(5) of the Constitution. In the present case the grounds
of detention show that the allegations are more or less
vague and have the effect of making it difficult for the
petitioner to make an adequate representation. [185D-E]
A.K. Roy’s case, [1982] 1 SCC 272, referred to.
(6) The grounds of detention show how helpless the
authorities feel in the matter of enforcing prohibition
within the State. [186B]
(7) It is perhaps necessary to indicate that the provi-
sions of the Prohibition Act of 1949 or the Bombay Police
Act should be suitably amended to meet the requirements of
society. Even if the provisions under those Acts are made
stringent the person proceeded against has the benefit of a
trial or a regular hearing and pursuing an appeal
179
against adverse orders, but in a case of preventive deten-
tion trial is avoided and liberty is taken away without
providing a right to defend himself. [185H; 186A]
JUDGMENT:
CRIMINAL ORIGINAL JURISDICTION: Writ Petition
(Crl.)No. 54 of 1989.
(Under Article 32 of the Constitution of India).
T.U. Mehta and S.C. Patel for the Petitioner.
S.K. Dholakia, M.N. Shroof and Ms. Hemantika Wahi for
the Respondents.
The Judgment of the Court was delivered by
RANGANATH MISRA, J. The Commissioner of Police,
Ahmedabad by his order dated 26.12.1988, directed the deten-
tion of the petitioner under section 3(2) of the Gujarat
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Prevention of AntiSocial Activities Act, 1985 (hereinafter
referred to as ’the Act’). The petitioner was taken into
custody under the order on that very day.
The material portion of the order of detention
stated:
"WHEREAS, I.S.N. Sinha, Commissioner of
Police, Ahmedabad City, am empowered in this
behalf by the Government of Gujarat by its
order, Home Department No. G.G./155/SB-
IV/PASA/1085/1191 dated 28.5.1985 under sub-
section (2) of section 3 of the Gujarat Pre-
vention of Anti-Social Activities Act, 1985.
AND WHEREAS, I am satisfied with
respect to person known as Shri Ahmed-hussain
@ Kalio Shaikhhussain Shaikh resident of
Dariyapur, Bukhari Mohallo, Ahmedabad City,
that with a view to preventing him from acting
in any manner prejudicial to the maintenance
of public order in the area of Ahmedabad City,
it is necessary to make an order directing
that the said Shri Ahmedhussain @ Shaikhhus-
sain Shaikh be detained.
NOW, THEREAFTER, in exercise of the
powers conferred by sub-section (1) of section
3 of the Gujarat Prevention of Anti-Social
Activities Act, 1985, I, S.N.
180
Sinha, Commissioner of Police, Ahmedabad City
hereby direct that the said Shri Ahmedhussain
@ Kalio Shaikhhussain Shaikh be detained."
The grounds communicated to the petitioner under section
9(1) of the Act alleged that the petitioner was conducting
anti-social activities of illegally storing indigenous and
foreign liquor in his possession and was selling it by
himself and through his men in the area of Dariyapur and
three prosecutions had been launched against him under the
Bombay Prohibition Act of 1949. From the particulars it
appeared that one case was pending in court while the other
two were under investigation. The detaining authority there-
after stated:
"Thus on careful study of the above-said
complaints and entire papers with the propos-
al, it is found that you are a prohibition
’bootlegger’ and are conducting anti-social
activities of selling indigenous and foreign
liquor illegally. You and your companions beat
the innocent citizens of the above-stated area
in public and create an atmosphere of fear and
terror for continuing your criminal anti-
social activities. Moreover, you and your
companions are creating atmosphere of fear by
beating the innocent citizens, threaten them
to kill while passing through that area by
showing dangerous weapons suspecting them to
be the informants of the police. The customers
of your adda in drunken condition play mis-
chief, and beat the persons in open; people
residing there have fear and terror is spread
in the said area. Moreover, you beat those who
oppose your bringing the quantity of wine and
you threaten to kill and you create an atmos-
phere of fear and terror. Because of such
activities, the citizens residing in the
above-stated area have fear of damage to their
property and the safety for themselves. Thus
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you become an obstructionist in the mainte-
nance of public order.
The citizens residing or doing their
trade in the said area have stated the facts
corroborating your above-stated criminal
anti-social activities as a result of which
you become obstructionist in the maintenance
of public order. Such incidents have been
stated in detail. The copies of the statements
thereof are given to you herewith".
Reference was made to a previous order of detention of July
12, 1987,
181
which was set aside by the High Court on 3.12.1987 and to
the fact that notwithstanding the previous detention, the
petitioner continued to carry on his criminal and anti-
social activities affecting maintenance of public order.
In the grounds it was further stated:
"I had also considered to prevent your anti-
social activities of selling wine by taking
action u/s 93 of the Prohibition Act. But
according to the provision of section 93, only
surety for good conduct can be taken. I am
fully satisfied that even if you give the
surety for good conduct, you will not obey the
same. Looking to your activities uptil now, I
feel that you will not obey the same. So I do
not think it possible to prevent your such
anti-social activities immediately by taking
action against you under section 93 of the
Prohibition Act.
I had considered to take action
against you u/s 57(c) of the Bombay Police Act
for your externment. But under the provision
of section 57(c), three convictions within a
period of three years under the Prohibition
Act are necessary. In your case, of the cases
which are registered against you under the
Prohibition Act, one is pending in the Court
and two cases are pending for police investi-
gation. In your case there is no such convic-
tion; so it is not possible under the law to
take action against you u/s 57(c) for extern-
ment.
I had also considered to take pro-
ceeding against you u/s 56B of the Bombay
Police Act for externment: but if the proceed-
ings u/s 56B of the Bombay Police Act are
taken against you, first of all show cause
notice is required to be given to you u/s
59(1) of the Bombay Police Act. Then such
order can be passed only after giving you full
opportunity to defend by examining your de-
fence witnesses. Even if such order is passed
against you, you can go in appeal against the
externment u/s 60 of the said Act and the
possibility of granting stay to you cannot be
avoided. So a long time is taken in the pro-
ceedings of externment u/s 56B and during this
period you may continue your anti-social
activities and there are all chances that you
become obstructionist in the maintenance of
public order; so it is not possible to prevent
your anti-social activities immedia-
182
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tely by taking action u/s 56B and I do not
think proper to take action against you u/s
56B.
You and your companions of
Dariyapur--Kalupur are keeping dangerous
weapons and making conspiracy to beat the
innocent persons and because of your activi-
ties an atmosphere of fear and terror is
spread in the said area and people have fear
of safety for themselves and damage to their
property. Because of your such activities you
have become obstructionist to the maintenance
of public order and because of your such
activities the atmosphere of public order has
been disturbed. Thus considering all the above
facts, I am fully satisfied that you are a
prohibition boot-legger and you are conducting
anti-social activities of selling indigenous
and foreign liquor and you are creating an
atmosphere of fear and terror by beating
innocent persons in public and threaten them
to kill by keeping dangerous weapons in the
above-stated area and you are conducting
activity of selling the wine in person or
through your persons. Action under the ordi-
nary law has been taken for preventing your
such activities. At present you are in jail
under the Prohibition Act ....... There is
every possibility that you will be bailed out
by giving surety by the Court because this
offence is bailable. It is quite possible that
you may continue your criminal anti-social
activities after release on bail from
court ....... As it has become necessary to
prevent your anti-social activities to prevent
the same as there is no other alternative and
as the last alternate I pass the order to take
you in detention under the said Act."
A list of documents relied upon by the detaining author-
ity was appended to the grounds and the said list is Annex-
ure-D to the petition.
The detaining authority has filed his affidavit in
support of the order of detention. In paragraph 7 of such
affidavit the deponent has stated:
"With reference to paragraph 7 of the peti-
tion, I submit that the averments made therein
are absolutely wrong in view of the fact that
the petitioner has not ’been wrongly involved
by me under the P.A.S.A. Act. It is only on
183
perusal of the relevant record which has been
supplied to the petitioner and after consider-
ing the prognosis about the futuristic activi-
ties of the petitioner, I was subjectively
satisfied that it is necessary to detain the
petitioner preventively under the provisions
of the P.A.S.A. Act with a view to preventing
him from indulging in like activities and,
therefore, the impugned order was passed by
me".
In paragraph 8(c)of the counter-affidavit the
detaining authority has further stated:
"I further submit that so far as the petition-
er’s detention in the year 1987 is concerned,
it is true that the Hon’ble Gujarat High Court
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had directed the authorities to release the
petitioner and the said fact has already been
clearly mentioned in the grounds of detention.
I further submit that since the Hon’ble Guja-
rat High Court had passed the order, the order
being judicial one, I have nothing to comment
on it. However, I submit that there is no
nexus between the order of the Hon’ble High
Court in that petition and the facts of the
present case and, therefore, the judicial
pronouncement by the Hon’ble Gujarat High
Court has no application whatsoever to the
facts of the present case. Since the present
order is passed on totally fresh grounds which
are sufficient enough to give subjective
satisfaction to me for the purpose of passing
the order of detention ........ I further
submit that the fact that the petitioner was
earlier detained and the fact that the order
of detention was quashed by the Hon’ble Guja-
rat High Court was considered by me and that
has also been mentioned in the grounds of
detention ........ "
The Bombay Prohibition Act of 1949 is in force in the
State of Gujarat and prohibition is in force in this State.
We have extracted a substantial portion of the grounds
of detention communicated to the petitioner to show how
helpless the authorities feel in the matter of enforcing
prohibition within the State. Obviously neither the Prohibi-
tion Act nor the other statutes referred to by the detaining
authority could be called in aid to meet the requirements of
the situation. On his own showing, afraid of the petitioner
being released on bail and resorting to anti-social activi-
ties, and with a view to ensuring his detention in jail the
impugned order has been made.
184
The satisfaction of the detaining authority is not open
to judicial review but as has been pointed out by several
Constitution Bench decisions of this Court a citizen is
entitled to protection within the meaning of Article 22(5)
of the Constitution of the procedural guarantees envisaged
by law. The Court frowns upon any deviation or infraction of
the procedural requirements. That in fact is the only guar-
antee to the citizen against the State’s action of preven-
tive detention.
The fact that the detenu was in jail at the time the
order of detention was made and the possibility of his
release from jail being made a ground of detention was not
approved of by this Court in Rarnesh Yadav v. District
Magistrate, Etah & Ors., [1985] 4 SCC 232 and Binod Singh v.
District Magistrate, Dhanbad, Bihar & Ors., [1986] 4 SCC
416. In Smt. Shashi Aggarwal v. State of U.P. & Ors., A.I.R.
1988 SC 596, this Court pointed out:
"Every citizen in this country has the right
to have recourse to law. He has the right to
move the court for bail when he is arrested
under the ordinary law of the land. If the
State thinks that he does not deserve bail the
State could oppose the grant of bail. He
cannot, however, be interdicted from moving
the court for bail by clamping an order of
detention. The possibility of the court grant-
ing bail may not be sufficient. Nor a bald
statement that the person would repeat his
criminal activities would be enough. There
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must also be credible information or cogent
reasons apparent on the record that the dete-
nu, if enlarged on bail, would act prejudi-
cially to the interest of public order."
We may now refer to two decisions of this Court under
the present Act. In the case of Abdul Razak Abdul. Wahib
Sheikh v. Shri S.N. Sinha, ’Commissioner of Police, Ahmeda-
bad & Anr., J.T. 1989 1 SC 478 it has been held that the
detaining authority must disclose in a case where the detenu
is already in jail that there is cogent and relevant materi-
al constituting fresh facts to necessitate making of an
order of detention. In that case, as here, the detenu was in
jail in connection with a criminal case and the order of
detention was served on him in jail. The detenu’s mere
complicity in earlier incidents was not considered adequate
and the detention under the Act was set aside. In the case
of Ramesh v. State of Gujarat & Ors., J.T. 1989 3 SC 279, an
order of detention under the Act was under challenge. The
Court found that referring to incident which constituted the
subject-matter of an earlier
185
order of detention vitiated the impugned order.
Apart from these, in the instant case, the material
disclosed is quite vague with reference to the persons
affected or victimised as also the time and place of such
victimisation. This Court has on several occasions indicated
that there is a wide gap between law and order and public
order. The criminal offence may relate to the filed of law
and order but such an offence would not necessarily give
rise to a situation Of public order. Depending upon peculiar
situations an act which may otherwise have been overlooked
as innocuous might constitute a problem of public order.
Selling of liquor by the petitioner would certainly amount
to an offence under the Prohibition Act but without some-
thing more would not give rise to problem of public order.
Similarly commission of any other criminal offence--even
assault or threat of assaUlt-would not bring the matter
within the ambit of public order.
Disclosure of adequate facts to enable a full and ade-
quate representation to the Preventive Detention Board is
one of the positive guarantees within the scope of Article
22(5) of the Constitution. In A.K. Roy’s case, [1982] 1 SCC
272 a Constitution Bench of this Court indicated that full-
est disclosure of material should be made to enable the
representation to be effective. In the present case the
grounds which we have extracted show that the allegations
are more or less vague and have the effect of making it
difficult for the petitioner to make an adequate representa-
tion.
Four witnesses had deposed against the petitioner. Their
statements were supplied to the petitioner without disclos-
ing their names. It is the stand of the respondent that if
the names were disclosed the witnesses were likely to be
bodily injured or even eliminated. There may be certain
situations where the disclosure has to be with-held but in
view of the infirmities already indicated it is not neces-
sary for us to examine whether in the facts of the present
case such withholding would not by itself vitiate the order
of detention.
We are satisfied that the impugned order cannot be
sustained. Accordingly, we quash the order and direct that
the petitioner be set at liberty forthwith.
It is perhaps necessary to indicate that the provisions
of the Prohibition Act of 1949 or the Bombay Police Act
should be suitably amended to meet the requirements of
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society. Even if the provisions under those Acts are made
stringent the person proceeded against has
186
the benefit of a trial or a regular hearing and pursuing an
appeal against adverse orders, but in a case of preventive
detention trial is avoided and liberty of a citizen is taken
away without providing a right to defend himself. The
grounds provided by the detaining authority have clearly
exhibited a sense of helplessness to meet the requirement of
the situation; that, however, is a matter for the Legisla-
ture and the Administration to consider but the Court has to
zealously guard enchroachments on the liberty of the citi-
zen.
R.S.S. Petition
allowed.
187