THE HOME SECRETARY (PRISON) vs. H. NILOFER NISHA

REPORTABLE IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO(S).  144     OF 2020 (@ SPECIAL LEAVE PETITION (CRL) NO(S). 626 OF 2020) (@ SPECIAL LEAVE PETITION (CRL) D. NO. 18046 OF 2019) THE HOME SECRETARY (PRISON) & ORS.         ...APPELLANT(S) VERSUS H. NILOFER NISHA                        ...RESPONDENT(S) WITH CRIMINAL APPEAL NO.   145    OF 2020 (@ SPECIAL LEAVE PETITION (CRL) NO.  627 OF 2020) (@ SPECIAL LEAVE PETITION (CRL) D. NO. 18016 OF 2019) CRIMINAL APPEAL NO.   146    OF 2020 (@ SPECIAL LEAVE PETITION (CRL) NO. 7697 OF 2019) CRIMINAL APPEAL NO.   147    OF 2020 (@ SPECIAL LEAVE PETITION (CRL) NO. 6159 OF 2019) CRIMINAL APPEAL NO.  148   OF 2020 (@ SPECIAL LEAVE PETITION (CRL) NO. 11494 OF 2019) J U D G M E N T Deepak Gupta, J. Delay condoned. 1 2. Leave granted. 3. The main issue which arises for decision is as follows: “Whether a writ of habeas corpus would lie, for securing release of   a   person   who   is   undergoing   a   sentence   of   imprisonment imposed by court of competent jurisdiction praying that he be released in terms of some Government orders / Rules providing for pre­mature release of prisoners?”  4. At the outset, we may mention that on 17.10.2019 we had framed two issues.   We have reframed the first issue and on closer examination we are of the view that the second issue does not arise for decision in this case. 5. The   Governor   of   Tamil   Nadu   exercising   powers   under Article   161   of   the   Constitution   of   India   got   issued   G.O.(Ms.) No.64   dated   01.02.2018   through   the   Home   (Prison­IV) Department, Government of Tamil Nadu wherein a Scheme was framed   for   considering   the   cases   of   pre­mature   release   of convicted prisoners on the occasion of the Birth Centenary of Shri M.G. Ramachandran, former Chief Minister of Tamil Nadu. The relevant portion of the Scheme reads as follows:­ 2 “ 5 . The Government after careful examination have decided to frame the following guidelines for considering the cases of life convict prisoners for releasing them prematurely under   Article   161   of   the   Constitution   of   India,   in commemoration   of   the   Birthday   Centenary   of   ‘Bharat Ratna’,   Puratchi   Thalaivar   Dr.   M.   G.   Ramachandran, former   Chief   Minister   of   Tamil   Nadu,   based   on   the announcement of Hon’ble Chief Minister:­ (I) The   following   committees   are   constituted   for examining   the   premature   release   of   the   life   convict prisoners, case to case basis, on the above lines. (i) the State level committee headed by the Inspector General of Prisons and the Deputy Inspector General of Prisons (Hqrs), Legal officer, Administrative officer (Hqrs) shall be members of the committee. (ii) the   Second   level/District   committee   wherein   the Central   Prisons/Special   Prisons   for   Women   located, headed   by   the   Superintendent   of   Prisons   of   the concerned   Central   Prison   and   the   Additional Superintendent of Prison, Jailor, Administrative Officer and Probation Officer shall be members of the committee. (iii) the   concerned   Range   Deputy   Inspector   General   of Prisons and Regional Probation officer of the concerned region   shall   examine   the   proposal   of   the   second   level committee and send the same to State Level committee along with recommendation. xxx xxx xxx 6. Under the Scheme, a State level committee and District committees were constituted.   The District committees were to consider   the   cases   of   the   prisoners   and   send   their 3 recommendations   to   the   Range   Deputy   Inspector   General   of Prisons and Regional Probation Officer who, after examination of the same, were to send the same to the State level committee along with the recommendations.  The Scheme further provided as follows:­ (II) The life convicts who have completed  10 years  of actual imprisonment as on 25.02.2018 and the life convicts who are aged  60 years  and above and who have completed  5 years   of actual imprisonment on 25.02.2018 including those who were originally sentenced to death by the Trial Court   and   modified   to   life   sentence   by   the   Appellate Court   (other   than   those   whose   convictions   have   been commuted),   may   be   considered   for   premature   release subject to satisfaction of the following conditions:­ 1) The prisoner’s behaviour should be satisfactory. 2) Prisoners convicted for the following offences are   ineligible   for   consideration   for   premature   release   irrespective of the nature and tenure of the sentence   and irrespective of the fact as to whether or not they have undergone the sentence in respect of the said   offence namely:” Thereafter,   the   Scheme   provides   that   prisoners   convicted   for certain offences or for offences under certain Acts would not be eligible for benefit under the Scheme.   The Scheme also lays down the following amongst other conditions:­ 4)  That there is safety for the prisoner’s life, if released. 5) That the prisoner will be accepted by the members of   their family. 6)   That   there   is   safety  of   life   of   the   family  which   was   affected by the prisoner, if released. 4 xxx xxx xxx  8)  The life imprisonment prisoners cannot claim premature release as a matter of right.” 7. As far as the present cases are concerned, the detenus whose release were sought were convicted for various offences including  the  offences  under Section 302 of  the  Indian Penal Code, 1860.  In all cases, they have been sentenced for life and their conviction and sentences have been upheld till this Court. The petitions for  habeas corpus  were filed on the ground that the State has not given benefit of the premature release referred to above to the petitioners whereas many others have been given the benefit.   8. In   all   the   cases   representations   were   made   by   the petitioners a few months before filing the petitions in the High Court praying that they be released in terms of G.O.(Ms) No.64 dated 01.02.2018.  These representations were pending but the High Court in almost identical terms has held in all the cases that   “There is no dispute over the fact that the convict prisoner would be entitled to release under G.O.(Ms). No.64, Home [Prison­ IV] Department dated 01.02.2018.  However, he has been denied 5 the  benefit   thereof,  since   the   Probation  Officer’s   report  informs danger to the life of the Convicts Prisoner, if he be let at large.” Thereafter, the High Court was of the opinion that the detenu could not be denied release on the ground that life of the detenu was in danger.  However, it directed that the detenu be informed that his life may be in danger while releasing him.   In all the cases, reference has been made to the report of the Probation Officer. These petitions have been allowed by the High Court of Madras and allowing the writ of  habeas corpus , the detenus have been ordered to be released forthwith in terms of G.O.(Ms) No. 64 dated 01.02.2018 unless their presence is required in any other case.   9. These orders are under challenge before us.   We have heard   Shri   Mukul   Rohatgi   and   Shri   V.   Giri,   learned   senior counsel for the appellants, Shri Yogesh Kanna, learned counsel for the State of Tamil Nadu and Shri S. Nagamuthu and Shri Ratnakar   Dash,   learned   senior   counsel   for   the   private respondents. 10. It has been urged on behalf of the State that the High Court has transgressed the jurisdiction conferred upon it under 6 Article 226 of the Constitution of India while issuing the writ of habeas   corpus.     It   is   contended   that   in   all   the   cases   the petitioners   were   convicted   of   the   offences   of   murder   which conviction was upheld till this Court and, therefore, by no stretch of imagination, can it be urged that the detention of the detenus was illegal.   It is further submitted that the High Court could have at best directed consideration of the cases of the detenus by the authorities under the G.O.(Ms) No.64 dated 01.02.2018 but could not itself have directed release of the detenus.   It is also submitted that the High Court has only noted one portion of the report of the Probation Officer and ignored many other relevant considerations.   11. On   the   other   hand,   it   is   contended   by   learned   senior counsel appearing on behalf of the detenus that the High Court of Madras has passed hundreds of orders of this nature but the State has selectively chosen to challenge only a few of them.  As far as jurisdiction is concerned, it is submitted by learned senior counsel for the detenus that in terms of the Rules to Regulate the Proceedings under Article 226 of the Constitution of India framed by the High Court of Madras, the writs of this type are described 7 as   habeas corpus   writs and a writ of this nature would not be entertained unless it is described as a writ of   habeas corpus under the Rules.   It is further submitted that a writ of   habeas corpus    would lie in such circumstances and it is also urged that in the peculiar facts and circumstances of the case, this Court should not interfere with the discretion exercised by the High Court.     It was lastly urged by  learned senior counsel for the detenus that the prisoners have been behind the bars for a very long period of time and even under the normal rules of remission, they would be entitled to be released.  It has also been urged that many other detenus who were similarly situate have already been released.    He   has   brought   to   our   notice   a  number   of   orders passed by this Court in this regard.  We may note that in many of these orders this Court has not approved of the manner in which the Madras High Court has ordered the release of prisoners but has   upheld   the   order   of   release   on   account   of   the   long incarceration of the detenu.   12. We feel that a quietus has to be given to this matter and the   legal   issue   must   be   decided.     As   far   as   the   objection   of selective filing of petitions by the State against orders of release 8 by the High Court is concerned, that objection is meaningless. We are not aware of the other orders and, in any event, there can be no claim of negative discrimination under Article 14 of the Constitution of India.   13. Article 226 of the Constitution of India empowers the High Courts to issue certain writs including writs in the nature of habeas   corpus,   mandamus,   prohibition ,   quo   warranto   and  for the enforcement of any right conferred under Part III certiorari of the Constitution dealing with the fundamental rights.  In this case,   we   are   concerned   with   the   scope   and   ambit   of   the jurisdiction   of   the   High   Court   while   dealing   with   the   writ   of habeas corpus .   14. It is a settled principle of law that a writ of  habeas corpus is available as a remedy in all cases where a person is deprived of his/her personal liberty.  It is processual writ to secure liberty of the   citizen   from   unlawful   or   unjustified   detention   whether   a person is detained by the State or is in private detention.   As Justice Hidayatullah (as he then was) held;  “The writ of habeas corpus issues not only for release from detention by the State but 9 1 also for release from private detention” .   At the same time, the law is well established that a writ of   habeas corpus   will not lie and   such   a   prayer   should   be   rejected   by   the   Court   where detention or imprisonment of the person whose release is sought is in accordance with the decision rendered by a court of law or by an authority in accordance with law.   15. According to Dicey, ­“if, in short, any man, woman, or child   is,   or   is   asserted   on   apparently   good   grounds   to   be, deprived of liberty, the Court will always issue a writ of  habeas corpus  to anyone who has the aggrieved person in his custody to have such person brought before the Court, and if he is suffering 2 restraint without lawful cause, set him free.” 16. In Halsburry’s Laws of England, a writ of habeas corpus is described as “a remedy available to the lowliest subject against 3 the   most   powerful.”   It   is   a   writ   of   such   a   sovereign   and transcendent authority that no privilege of person or place can 4 stand against it . 1  Mohd. Ikram v. State of U.P., AIR 1964 SC 1625 2 A.V. Dicey, Introduction to the Study of the Law of the Constitution, Macmillan And Co.,  Limited, p. 215 (1915) th 3 Halsbury’s Laws of England, (4  Edn.) Vol. 11, para 1454 p. 769 4  V.G. Ramachandran’s Law of Writs, revised by Justice C.K. Thakker & M.C. Thakker,  th Eastern Book Company, , p.1036, 6  Edn. (2006)  10 17. A  writ  of   habeas corpus   can  only   be   issued  when  the detention or confinement of a person is without the authority of law.   Though the literal meaning of the Latin phrase   habeas corpus  is ‘to produce the body’, over a period of time production of the body is more often than not insisted upon but legally it is to be decided whether the body is under illegal detention or not. Habeas corpus  is often used as a remedy in cases of preventive detention   because   in   such   cases   the   validity   of   the   order detaining the detenu is not subject to challenge in any other court and it is only writ jurisdiction which is available to the aggrieved party.  The scope of the petition of habeas corpus has over a period of time been expanded and this writ is commonly used when a spouse claims that his/her spouse has been illegally detained by the parents.  This writ is many times used even in cases of custody of children.  Even though, the scope may have expanded, there are certain limitations to this writ and the most basic of such limitation is that the Court, before issuing any writ of  habeas corpus  must come to the conclusion that the detenu is under detention without any authority of law. 11 18. In   these   cases,   the   detenus   have   been   sentenced   to imprisonment for life and as such their detention cannot be said to be illegal.   It is not for the writ court to decide whether a prisoner is entitled to parole or remission and these matters lie squarely in the domain of the Government.   19. Reliance has been placed by learned senior counsel for the detenus on the judgment of this Court in the case of  Sunil 5 v. wherein Justice Krishna Batra (II)     Delhi Administration ,   Iyer in his inimitable style has dealt with the expanding scope of habeas corpus  jurisdiction.  However, before referring to his views on the scope of   habeas corpus,   one has to refer to the factual situation which led to the filing of the case.  Sunil Batra came to know that some other prisoners were being tortured by the Head Warder Jail Superintendent to extract money from the visiting relatives.   He brought this to the notice of this Court and this Court   entertained   his   petition   under   Article   32   of   the Constitution holding that   ‘‘these proceedings which, though not strictly traditional, are clearly in the nature of habeas corpus writs and, therefore, within the widest sweep of Article 32’’.   The Court dealt   with   the   very   sensitive   issue   of   the   manner   in   which 5  (1980) 3 SCC 488 12 prisoners in jail were deprived of their basic human rights and it is in this context that the Court held as follows:­ “ 5 ….Prison houses are part of Indian earth and the Indian Constitution cannot be held at bay by jail officials ‘dressed in a little, brief authority’, when Part III is invoked by a convict. For when a prisoner is traumatized, the Constitution suffers a shock.  And when the court takes cognizance of such violence and violation, it does, like the Hound of Heaven, ‘But with unhurrying   chase,   and   unperturbed   pace,   Deliberate   speed and Majestic instancy’ follow the official offender and frown down the outlaw adventure.” 20. This   Court   referred   to   the   development   of   law   in   the United States of America and held that the writ in the nature of habeas corpus   could be issued going beyond the conventional blinkers and the Court must examine the manner in which the inmate is held and treated during the currency of a sentence. One  must   remember   that   any   person   can   be   deprived   of   his liberty only in accordance with the procedure established by law. Therefore, when a person is sent to prison; whether during the investigation under an order of remand, issued under Section 167 of the Code of Criminal Procedure,1973, or as an undertrial by   denying   him   the   facility   of   bail,   or   after   conviction;   he   is behind bars because of the orders of the Court.  The Court which deprives a person of his liberty in accordance with law also has the responsibility to ensure that such a person though under 13 incarceration is not denied the other fundamental rights which he is entitled to.   Therefore, there can be no dispute with the proposition that anybody who is behind bars and is ill­treated or is deprived of his liberties, may approach the Court for a writ of habeas corpus.   In the apposite words of Justice Krishna Iyer:­ “ 26 .  Where  injustice,  verging on inhumanity,  emerges  from hacking human rights guaranteed in Part III and the victim beseeches the court to intervene and relieve, this Court will be a functional futility as a constitutional instrumentality if its guns do not go into action until the wrong is righted. The court is not a distant abstraction omnipotent in the books but an activist institution which is the cynosure of public hope. We hold that the court can issue writs to meet the new challenges. Lord Scarman’s similar admonition, in his ENGLISH LAW — THE   NEW   DIMENSIONS,   is   an   encouraging   omen.   The objection, if any, is obsolete because in a prison situation, a Constitution Bench of this Court [Sunil Batra v. Delhi Admn., (1978) 4 SCC 494 and Sobraj (1978) 4 SCC 494] did imprison the powers of prison officials, to put an under trial under iron fetters or confine in solitary cells convicts with death sentences under appeal. 27 .   Once   jurisdiction   is   granted   —   and   we   affirm   in unmistakable terms that the court has, under Article 32 and so too under Article 226, a clear power and, therefore, a public duty to give relief to sentences in prison settings — the next question is the jurisprudential backing for the play of that jurisdiction. Here again, Sunil Batra v. Delhi Admn., (1978) 4 SCC 494 has blazed a trail, and it binds. 28 . Are prisoners persons? Yes, of course. To answer in the negative   is   to   convict   the   nation   and   the   Constitution   of dehumanization and to repudiate the world legal order, which now   recognises   rights   of   prisoners   in   the   International Covenant on Prisoners’ Rights to which our country has signed assent. In Sunil Batra v. Delhi Admn., (1978) 4 SCC 494, this Court   has   rejected   the   hands­off   doctrine   and   it   has   been ruled that fundamental rights do not flee the person as he enters   the   prison   although   they   may   suffer   shrinkage necessitated by incarceration. Our constitutional culture has now   crystallised   in   favour   of   prison   justice   and   judicial jurisdiction : (SCC p. 504, para 4) 14 “The jurisdictional reach and range of this Court’s writ to hold prison caprice and cruelty in constitutional leash is incontestable, but teasing intrusion into administrative discretion   is   legal   anathema,   absent   breaches   of constitutional rights or prescribed procedures.” A writ petition by a prisoner is maintainable if his fundamental rights are violated.   21. Having held that a writ of  habeas corpus  is maintainable by a person who is under detention if his rights are violated, the question that remains to be answered is whether in the present case any right of the detenus was violated which could have led to the issuance of an order directing his release from prison.  We may make reference to the judgment of this Court in the  Col. Dr. 6 v.   wherein B. Ramachandra Rao   The State of Orissa & Ors. , it   was   urged   before   this   Court   that   the   orders   of   the   Court directing the detention of the petitioner were illegal.  In this case, the Court has held as follows: “ 5 ….This   Court   does   not,   as   a   general   rule,   go   into   such controversies in proceedings for a writ of habeas corpus. Such a   writ   is   not   granted   where   a   person   is   committed   to   jail custody by a competent court by an order which prima facie does not appear to be without jurisdiction or wholly illegal and we are not satisfied that the present is not such a case.” 6  (1972) 3 SCC 256 15 7 22. In   Kanu  Sanyal    v.   District Magistrate, Darjeeling this Court while dealing with the writ of  habeas corpus  has held as follows: “ 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....” 23. In   v. Manubhai  Ratilal  Patel     State   of   Gujarat   and 8 Others ,   an order of remand was challenged before this Court. 9 After referring to a large number of judgments , which we are not referring in detail since they have all been considered in this judgment, this Court held as follows: “ 31 ….It is well­accepted 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….”  10 24. In   Saurabh Kumar  v.  Jailor, Koneila Jail ,  this Court came to the conclusion that the petitioner was in judicial custody 7  (1973) 2 SCC 674 8  (2013) 1 SCC 314 9  Ranjit Singh v. State of Pepsu, AIR 1959 SC 843,Ummu Sabeena v. State of Kerala, (2011) 10 SCC 781, in the matter of­Madhu Limaye and Others, (1969) 1 SCC 292, Talib Hussain v. State of Jammu & Kashmir, (1971) 3 SCC 118, Sanjay Dutt v. State (II), (1994) 5 SCC 410 10  (2014) 13 SCC 436 16 by   virtue   of   an   order   passed   by   the   judicial   magistrate   and, hence, could not be said to be in illegal detention.  Justice T.S. Thakur, as he then was, in his concurring judgment held as follows: “ . The only question with which we are concerned within the 22 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 …” 25. The   same   view   has   been   taken   in   the   State   of 11 Maharashtra   and   Others   v.   Tasneem   Rizwan   Siddiquee wherein it was observed that no writ of  habeas corpus  could be issued when the detenu was in detention pursuant to an order passed by the Court.  As far as the present cases are concerned, it is not disputed that the detenus are behind bars pursuant to conviction   and   sentence   imposed   upon   them   by   a   court   of competent   jurisdiction   and   confirmed   by   this   Court,   whereby they were sentenced to undergo imprisonment for life.   11  (2018) 9 SCC 745 17 26. Dealing with the meaning of life imprisonment in  Gopal 12   v.   Vinayak Godse The State of Maharashtra and Others this Court held :­  “…Unless   the   said   sentence   is   commuted   or   remitted   by appropriate   authority   under   the   relevant   provisions   of   the Indian   Penal   Code   or   the   Code   of   Criminal   Procedure,   a prisoner sentenced to life imprisonment is bound in law to serve the life term in prison”.   Thereafter,   a   Constitution   Bench   in   v. Maru   Ram     Union   of 13 India   approved   the   view   in   Gopal   Vinayak   Godse’s   case (supra) and held   that “imprisonment for life lasts until the last breath…”    27. We would also like to point out that the grant of remission or parole is not a right vested with the prisoner.  It is a privilege available to the prisoner on fulfilling certain conditions.  This is a discretionary power which has to be exercised by the authorities conferred with such powers under the relevant rules/regulations. The court cannot exercise these powers though once the powers are exercised, the Court may hold that the exercise of powers is not   in   accordance   with   rules.     In   support   of   his   contention learned senior counsel for the detenus relied upon the Rules of 12 (1961) 3 SCR 440 13  (1981) 1 SCC 107 18 the High Court of Madras and referred to Rule 1 of the Rules which reads as follows:­   “A petition for direction, Order or Writ, including a Writ of Habeas   Corpus ,   Mandamus ,   Certiorari ,   Quo   Warranto . Prohibition  or  Certiorarified Mandamus  or any other Writ shall be   in   the   form   of   a   Petition   accompanied   by   an   Affidavit containing facts, grounds and the Prayer…” He has also referred to Rules 11, 12 and 13 of the Rules which specifically deal with  habeas corpus  petitions and read as under:  Rule 11:­ “In   all   Habeas   Corpus   Petitions,   in   the   Cause   Title   of   the petition as well as in the accompanying Affidavit, the following clause should be incorporated just below the case number and above the name of the petitioner, at the right­hand side: “(In the matter of detenue) (Full Name of the detenue as found in the Order of Detention)”.  Full Cause Title should be set out both in the  Habeas Corpus  Petition and supporting Affidavit.”  Rule 12:­ “Every   Habeas Corpus   Petition should contain a Schedule in the following format: (i)   Name of the Detenue : (ii)   Father’s/Husband’s Name : (iii)  Age : (iv)  Permanent Address : (v)   Identification Marks/(As found     in the order of Detention)  : (vi)  Date of Detention Order : (vii) Reference Number of the         Detention Order : (viii) Name of the Prison, where the         Detenue is lodged : (ix)   Prison Number : ….” 19  Rule 13:­ “Following declaration  by the Petitioner  or Deponent of the Affidavit should be incorporated as penultimate paragraph of the supporting Affidavit: “The Petitioner declares that no other  Habeas Corpus  Petition had been filed or moved before this court or before any other High   Court   or   before   the   Supreme   Court   of   India simultaneously seeking for the production of the body of the person or person of the very same detenue or challenging the Impugned Order of Detention.  The Petitioner further declares that the facts set out above are true and correct to the best of his   knowledge   and   no   material   has   been   concealed   or suppressed.” 28. The High Courts are empowered to frame rules in terms of Article 225 of the Constitution of India but this power is subject to   the   provisions   of   the   Constitution   of   India   and   to   the provisions of any law of the appropriate legislature. Article 225 reads as follows:­ “ 225 .   Jurisdiction of existing High Courts.­   Subject to the provisions of this Constitution and to the provisions of any law of   the   appropriate   Legislature   made   by   virtue   of   powers conferred   on   that   Legislature   by   this   Constitution,   the jurisdiction of, and the law administered in, any existing High Court,   and   the   respective   powers   of   the   Judges   thereof   in relation to the administration of justice in the Court, including any power to make rules of Court and to regulate the sittings of   the   Court   and   of   members   thereof   sitting   alone   or   in Division Courts, shall be the same as immediately before the commencement of this Constitution:  Provided that any restriction to which the exercise of original jurisdiction by any of the High Courts with respect to any matter concerning the revenue or concerning any act ordered or   done   in   the   collection   thereof   was   subject   immediately before the commencement of this Constitution shall no longer apply to the exercise of such jurisdiction.” 20 29. Learned senior counsel for the detenus while referring to Rules 11, 12 and 13 submitted that unless the petitioners in terms   of   Rule   12   mentions   the   detention   order,   name   of   the prison where the detenu is detained, prison number and does not challenge   the   order   of   detention,   the   writ   would   not   be entertained.  What description has to be given to a writ is for the High Court to decide.   But the Rules cannot confer jurisdiction which   is   not   conferred   by   the   Constitution.     We   are   even otherwise   unable   to   accept   the   argument   of   learned   senior counsel for the detenus because the Rules obviously deal with cases   of   detention/preventive   detention   where   the   detenu   is under custody.  If that custody is legal then obviously no writ of habeas corpus  can be issued for release of the detenu.  We are also of the view that merely because the Rules provide that in the petition details of the detention order, prison etc., have to be given does not mean that the writ of   habeas corpus   cannot be issued where the Rules are silent.  The Rules cannot override the Constitution.   30. As already mentioned above, it is well settled law that even if the detenu is in private detention then also a writ of 21 habeas corpus  would lie.  If the Rules are to be the masters and not the Constitution, then, probably in the Madras High Court no writ of  habeas corpus  would be entertained in the case of private detention.  This would be against the spirit of the Constitution of India.  Therefore, we are clearly of the view that reference to the Rules is of no aid whatsoever.   31. The issue before us in the present case is whether the High Court can direct the release of a petitioner under G.O.(Ms.) No.64 dated 01.02.2018. We do not think so.  In all these cases, the representations made by the detenus had not been decided. In our view, the proper course for the Court was to direct that the representations of the detenus be decided within a short period. Keeping in view the fact that the Scheme envisages a report of the Probation Officer, a reference by the District Level Committee and thereafter   the   matter   has   to   be   placed   before   the   concerned Range Deputy Inspector General and before Regional Probation Officer and thereafter before the State Level Committee, we feel that it would be reasonable to grant 2­3 months depending on the time when the representation was filed for the State to deal with them.  When the petition is filed just a few days before filing 22 the representation then the Court may be justified in granting up to   3   months’   time   to   consider   the   same.     However,   if   the representation is filed a couple of months earlier and the report of the Probation Officer is already available then lesser time can be granted.  No hard and fast timelines can be laid down but the Court   must   give   reasonable   time   to   the   State   to   decide   the representation.   We are clearly of the view that the Court itself cannot examine the eligibility of the detenu to be granted release under   the   Scheme   at   this   stage.     There   are   various   factors, enumerated   above,   which   have   to   be   considered   by   the committees.   The report of the Probation Officer is only one of them.     After   that,   the   District   Committee   has   to   make   a recommendation and finally it is the State Level Committee which takes a final call on the matter.  We are clearly of the view that the   High   Court   erred   in   directing   the   release   of   the   detenu forthwith without first directing the competent authority to take a decision   in   the   matter.     Merely   because   a   practice   has   been followed in the Madras High Court of issuing such type of writs for a long time cannot clothe these orders with legality if the orders are without jurisdiction.  Past practice or the fact that the 23 State has not challenged some of the orders is not sufficient to hold that these orders are legal.   32. In case, as pointed out above, a petition is filed without any decision(s) of the State Level Committee in terms of Para 5(I) of the G.O. in question, the Court should direct the concerned Committee/authority to take decision within a reasonable period. Obviously, too much time cannot be given because the liberty of a person is at stake.  This order would be more in the nature of a writ of  mandamus  directing the State to perform its duty under the Scheme.  The authorities must pass a reasoned order in case they refuse to grant benefit under the Scheme.  Once a reasoned order   is   passed   then   obviously   the   detenu   has   a   right   to challenge that order but that again would not be a writ of  habeas corpus  but would be more in the nature of a writ of  certiorari .  In such cases, where reasoned orders have been passed the High Court may call for the record of the case, examine the same and after examining the same in the context of the parameters of the Scheme   decide   whether   the   order   rejecting   the   prayer   for premature release is justified or not.  If it comes to the conclusion that the order is not a proper order then obviously it can direct 24 the   release   of   the   prisoner   by   giving   him   the   benefit   of   the Scheme.  There may be cases where the State may not pass any order on the representation of the petitioner for releasing him in terms of the G.O.(Ms) No.64 dated 01.02.2018 despite the orders of the Court.   If no orders have been passed and there is no explanation for the delay then the Court would be justified in again calling for the record of the case and examining the same in terms of the policy and then passing the orders.  33. As far as the present cases are concerned, we find that the High Court  though  it  had   the  report  of   the   Probation   Officer before it, has only noted one line of the order of the Probation Officer and not the entire report(s).  The report of the Probation Officer in all the cases is almost identical.   One of the reports reads as follows:­ “Report of the Probation Officer regarding premature release of  a prisoner

25

26 Though the relevant columns are Column No. 1(b), 1(d), 2, 8, 9, 10 and 11, the High Court has only dealt with what is stated in 1(d) and has not dealt with the other observations made in the report of the Probation Officer.   We are constrained to observe that this was not at all proper.  In the other cases also, there are similar  observations  but  these  are   not   being   repeated   just  to avoid repetition.  34. We have examined the record of each case and now we shall deal with each case separately. CRIMINAL APPEAL NO(S).  144 OF 2020 (@ SPECIAL LEAVE PETITION (CRL) NO(S). 626 OF 2020) (@ SPECIAL LEAVE PETITION (CRL) D. NO. 18046 OF 2019) 35.       The   detenu   was   aged   about   21   years   when   he   was detained.  More than 17 years have elapsed and he is about 38 years of age now.   We are informed that during the period of incarceration in jail, he has completed the following educational courses: 

27

This young man who may have committed a heinous crime, has obtained   various   degrees   including   Masters   in   Computer Application, Masters of Business Administration, Master Degree in Criminology & Criminal Justice Administration and M.A. in 28 Journalism & Mass Communication and various other Vocational Diplomas.   The learning which he has obtained in jail must be put to use outside.  The jail record shows that his behaviour in jail has been satisfactory.  The only ground against him is that he had murdered a person from another community and, therefore, it is said that some religious enmity may still prevail.  It has come on record that on various occasions, he has gone back to his native place though under police escort.   We are clearly of the view that   in  these   circumstances   this   is   a  fit  case   where   we should not send this respondent to another round of litigation. Therefore,   in   exercise   of   our   power   under   Article   142   of   the Constitution we direct the release of the respondent.  CRIMINAL APPEAL NO(S).  145  OF 2020 (@ SPECIAL LEAVE PETITION (CRL) NO(S).  627 OF 2020) (@ SPECIAL LEAVE PETITION (CRL) D. NO. 18016 OF 2019) 36. The detenu in this case is about 43 years of age now and we are informed that during the period of incarceration in jail, he has completed the following educational courses:  (i) B.B.A., from Madras University, May, 2008; (ii) Diploma in Hardware Servicing from Tamil Nadu Open University, January, 2014; 29 (iii) Hindu Course from Dakshina Hindi Prachar Saba; (iv) Workshop   and   Bakery   and   Confectionary dated 12/13.09.2008; (v) Degree of Master of Arts and Political Science [First   Class]   from   Tamil   Nadu   Open University, June 2014; (vi) National Certificate in Modular Employable Skills   from   Ministry   of   Labour   and Employment, 18.11.2003; (vii) Certificate   in   Electrical   Wiring   from   Govt. Polytechnic, 03.12.2013; (viii)Undergone training for two wheeler repairing, 18.03.2010; (ix) Certificate   course   in   Diploma   in   Four Wheeler Mechanism dated 30.04.2013 done in Tamil Nadu Open University; (x) Done   Vocational   Diploma  in   DTP   Operator dated   January,   2013   in  Tamil  Nadu  Open University; (xi) Diploma in Computer Hardware servicing in Tamil Nadu Open University, January, 2014. We are also informed that the detenu in this case has gone on emergency leave 42 times (89 days) and by Court order, he has been   granted   leave   2   (37   days)   times   and   during   the   said occasions, neither life threat to him nor was there any law and order problem. 30 37. We are clearly of the view that in these circumstances this is a fit case where we should not send this respondent to another round of litigation.   Therefore, in exercise of our power under Article   142   of   the   Constitution   we   direct   the   release   of   the respondent.  Crl.Appeal No. 146 /2020 @ SLP(Crl)No.7697 of 2019 38. The detenu in this case is about 38 years of age now and we are informed that during the period of incarceration in jail, he has completed the following educational courses:  1. Diploma   in   Computer   Hardware   Servicing from Tamil Nadu Open University; 2. Bachelor   of   Business   Administration   from University of Madras; 3. Master   of   Business   Administration   from University of Madras. 39. We are clearly of the view that in these circumstances this is a fit case where we should not send this respondent to another round of litigation.   Therefore, in exercise of our power under Article   142   of   the   Constitution   we   direct   the   release   of   the respondent.  Crl.Appeal No. 148 of 2020 @ SLP(Crl) No.11494 of 2019 31 40. The detenu in this case is about 39 years of age now and we are informed that during the period of incarceration in jail, he has completed the following educational courses:­   1. Higher Secondary Course from State Board of School, Tamil Nadu; 2. Bachelor of Arts in History from University of Madras; 3. Master   of   Arts   in   Political   Science   from University of Madras; 4. Post Graduate Diploma in Human Rights from Tamil Nadu Open University; 5. Post   Graduate   Diploma   in   International Business; 6. Master   of   Business   Administration   (Human Resources)   from   Bharathiar   University, Coimbatore; 7. M.   A.   Criminology   and   Criminal   Justice Administration   from   Tamil   Nadu   Open University. 41. We are clearly of the view that in these circumstances this is a fit case where we should not send this respondent to another round of litigation.   Therefore, in exercise of our power under Article   142   of   the   Constitution   we   direct   the   release   of   the respondent.  32 Crl.Appeal No. 147 of 2020 @ SLP(Crl)No.6159 of 2019 42. The detenu in this case is about 46 years of age now and we are informed that during the period of incarceration in jail, he has completed the following educational courses:­ th (i) Completed 8  Standard; (ii) Course   of   Preparatory   Programme   for Secondary   (PPS)   dated   23.11.2012   in   Tamil Nadu Open University; th (iii) Completed 10  Standard; th (iv) Completed 12  Standard; (v) Certificate course in Diploma in Four Wheeler Mechanism dated 30.04.2013 done in Tamil Nadu Open University; (vi) Done B. Literature dated May, 2017 & June, 2018 in Bharathiar University, Coimbatore; (vii) Done   Vocational   Diploma   in   DTP Operator   dated   June,   2017   in   Tamil   Nadu Open University; 43. We   find   that   the   detenu   in   this   case   was   convicted   in another  case  under  Section 120(B) of  the  Indian  Penal  Code, 1860   and   sentenced   to   imprisonment   for   5   years   and   was convicted   under   Section   4(a)   and   4(b)   of   the   Explosives Substances Act, 1908 and was awarded 5 years imprisonment and   4  years   imprisonment   under   each  of   these   sections   vide 33 judgment dated 28.12.2018.   This judgment of conviction and sentence   is   after   the   date   of   the   G.O.(Ms.)   No.   64   dated 01.02.2018 in question and this will also have to be taken into consideration.   Therefore, as far as this case is concerned, we direct the competent authority to consider the representation of the detenu keeping in view the facts and circumstances of the case and decide the same within 6 weeks from today.  In case the State rejects the plea of the detenu then a reasoned order has to be passed and, in that eventuality, the detenu shall be at liberty to challenge the order before the High Court. 44. The   detenu   was   also   convicted   in   TADA   case   but   that conviction has been set aside by this Court and, therefore, that cannot be taken into consideration.    45. In   view   of   the   above   discussion,   we   set   aside   the judgment(s) of the High Court.  As far as the Criminal Appeal No. 144 of 2020 @ SLP(Crl.)No. 626 of 2020 @ SLP(Crl.) D.No.18046 of 2019, Criminal Appeal No. 145 of 2020 @ SLP(Crl.)No. 627 of 2020 @ SLP(Crl.) D.No.18016 of 2019, Criminal Appeal No. 146 of 2020 @ SLP(Crl).No.7697 of 2019 and Criminal Appeal No. 148 of 2020 @ SLP(Crl.)No.11494 of 2019, are concerned the detenus 34 are ordered to be released forthwith unless wanted in any other case.   As far as detenu in Criminal Appeal No. 147 of 2020 @ SLP(Crl)No. 6159 of 2019 is concerned the State is directed to consider and decide the representation of the detenu within 6 weeks from today. 46. The appeals are disposed of in the aforesaid terms.  Pending application(s), if any, stand(s) disposed of. .......................................J. (S. Abdul Nazeer) .......................................J. (Deepak Gupta) New Delhi, January 23, 2020 35