Full Judgment Text
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 10
PETITIONER:
SMT. POONAM LATA
Vs.
RESPONDENT:
M.L. WADHAWAN & ANR.
DATE OF JUDGMENT07/08/1987
BENCH:
MISRA RANGNATH
BENCH:
MISRA RANGNATH
SEN, A.P. (J)
CITATION:
1987 AIR 2098 1987 SCR (3) 840
1987 SCC (4) 48 JT 1987 (3) 305
1987 SCALE (2)281
CITATOR INFO :
RF 1986 SC 596 (8)
RF 1988 SC1835 (8)
F 1989 SC2027 (19)
R 1989 SC2265 (19)
ACT:
Conservation of Foreign Exchange and Prevention of
Smuggling Activities Act, 1974: s. 3(D--Preventive deten-
tion--Order made when detenu in jail--Order whether vitiat-
ed.
HEADNOTE:
In criminal writ petition No. 292 of 1986, preferred by
detenu’s wife on various grounds, the Vacation Judge ordered
his release on parole till further orders. However, when the
petition came up for hearing before the Division Bench on
3rd March, 1987 the counsel confined his submissions to one
aspect only that arose out of the proceedings in Court i.e.,
that the period of parole should not be added to the period
of detention. That plea was rejected and the petition dis-
missed on 22nd April, 1987.
In the present writ petition filed thereafter on April
27, 1987 it was averred that the counsel did not give up the
other points in the earlier writ petition, and had the Court
indicated that the petitioner’s submission would not find
favour with it he would have proceeded to argue the case.
Further, two more points were raised: (1) that the detenu
had been prejudiced in making an effective representation to
the Board against his detention in the absence of the sum-
mons issued under s. 108 of the Customs Act to him, which
document had not been supplied in spite of demand, and (2)
that since the detenu was already in custody at the time the
order of detention was served the said order was liable to
be quashed.
Dismissing the writ petition,
HELD: 1. It is common experience that when several
contentions are advanced in the pleadings, counsel chooses
to press one or some out of the several contentions at the
time of the hearing. In the instant case, only one point was
argued at the previous hearing. It was open to the counsel
to make full submissions on all aspects arising in the writ
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 10
petition. That having not been done it was improper on his
part to raise such allegations. [844A, D]
841
2.1 The detenu had been called by the Customs Authori-
ties for investigation on February 27, 1986. A statement had
been made by him under s. 108 of the Customs Act and there-
after he was taken into custody and produced before the
Additional Chief Metropolitan Magistrate, who remanded him
to custody and directed him to be produced on the following
day in the court. By the time the order of detention under
s. 3(1) of the COFEPOSA Act for one year came to be made on
February 28, 1986 he was in jail at the most for one day.
Chargesheet had not been submitted against him in the crimi-
nal case. [847FG]
2.2 Since there was no summons and the detenu had been
orally directed to attend the office by the authorities
concerned, it could not be held that summons under s. 108 of
the Customs Act was in existence. Once the summons was out
in existence it could not be said that there was prejudice
to the detenu on account of the authority’s withholding the
summons. [846D]
3.1 The fact that the detenu was already in detention
did not take away the jurisdiction of the detaining authori-
ty in making an order of preventive detention. What is
necessary in a case of that type is to satisfy the court
when detention is challenged on that ground that the detain-
ing authority was aware of the fact that the detenu was
already in custody and yet he was subjectively satisfied
that his order of detention became necessary. [851D]
3.2 In the instant case, there was sufficient material
to show that the detaining authority was aware of the fact
that the petitioner was in custody when the order was made
yet he was satisfied that his preventive detention was
necessary. The order of detention was, therefore, not viti-
ated. [851E]
Binod Singh v. District Magistrate, Dhanbad, [1986] 4
SCC 416; Rameshwar Shaw v. District Magistrate Burdwan,
[1964] 4 SCR 921; Kartic Chandra Guha v. State of West
Bengal, [1975] 3 SCC 490; Dr. Ramakrishna Rawat v. District
Magistrate, Jabalpur, [1975] 4 SCC 164 Vijay Kumar v. State
of Jammu and Kashmir, [1982] 2 SCC 43; Merugu Satyanarayana
v. State of Andhra Pradesh, [1982] 3 SCC 301 and Suraj Pal
Sahu v. State of Maharashtra, [1986] 4 SCC 378, referred to.
JUDGMENT:
CRIMINAL ORIGINAL JURISDICTION: Writ Petition (Crl.)
No. 408 of 1987.
(Under Article 32 of the Constitution of India).
842
R.K. Garg and Ms. Rani Jethmalani (Not present) for the
Petitioner.
Anil Dev Singh, Hemant Sharma and Ms. A. Subhashini for
the Respondent.
The Judgment of the Court Was delivered by
RANGANATH MISRA, J. Petitioner’s husband, Shital Kumar,
was detained by an order passed by the Additional Secretary
to the Government of India, Ministry of Finance, Department
of Revenue, dated February 28, 1986, made in exercise of
powers vested under section 3(1) of the Conservation of
Foreign Exchange and Prevention of Smuggling Activities Act,
1974 (hereinafter referred to as ’the COFEPOSA’). The peti-
tioner made an application to this Court under Article 32 in
Writ Petition (Crl) No. 292 of 1986 challenging that order
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 10
of detention. In the earlier writ application, on 15th of
May, 1986, the learned Vacation Judge of this Court made an
order for the release of the detenu on parole on the follow-
ing terms:-
"The detenu is released on parole
until further orders on the condition that he
will report to the Directorate of Revenue, New
Delhi, every day and the Directorate will be
at liberty to direct him to explain his con-
duct during this time ....... In the mean-
time the respondents will be at liberty to
make an application for the revocation of the
parole if any misconduct or any other activity
comes to their notice which requires the
revocation of the parole."
On 3rd March, 1987, the writ petition was listed for hearing
before the Bench consisting of both of us. In the writ
petition, several contentions had been raised but Mr. Jeth-
malani, learned counsel for the petitioner confined his
submissions to only one aspect, namely, that the period of
parole, that is, from 15th May, 1986, till February 22,
1987, should not be added to the period of detention speci-
fied in the impugned order under section 3(1) of the COFEPO-
SA and the period of one year from the date of detention
having expired on February 20, 1987, the impugned order has
lapsed and the detenu became entitled to be freed from the
impugned order of detention. That point was examined at
length and by the judgment of this Court delivered on 22nd
April, 1987 in Poonam Lata v. M.L. Wadhawan, AIR 1987 SC
1383 the writ petition was dismissed by saying:-
843
"In the premises, it must according-
ly be held that the period of parole has to be
excluded in recokning the period of detention
under sub-section (1) of section 3 of the
Act."
In paragraph 14 of the judgment, it was fur-
ther observed:-
"For these reasons, the only conten-
tion advanced by Shri Jethmalani in course of
the hearing namely, that the period of parole
from May 15, 1986 to February 28, 1987 could
not be added to the maximum period of deten-
tion of the detenu Shital Kumar for one year
as specified in the impugned order of deten-
tion passed under sub-section (1) of section 3
of the Conservation of Foreign Exchange and
Prevention of Smuggling Activities Act, 1974,
must fail. The writ petition is accordingly
dismissed. There shall be no order as to
costs. We direct that the petitioner shall
surrender to custody to undergo remaining
period of detention. We give the detenu 10
days’ time to comply with this direction
failing which a non-bailable warrant for his
arrest shall issue."
This writ petition was thereafter filed on
27th of April, 1987. In paragraph 2 of the
petition, with reference to the earlier writ
petition, it was averted:-
"Arguments were advanced by the
counsel for the petitioner only to the one
point and it was clearly stated by the senior
counsel, Shri Ram Jethmalani, who appeared in
the hearing that he had a strong, almost
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 4 of 10
unanswerable case on merits but he was very
keen to have the question of exclusion of the
parole period decided since it arises squarely
in this case. It would have been a breach of
professional duty on the part of the counsel
not to raise those points against the validity
of the detention order on which the court had
prima facie issued notice. Shri Ram Jethmala-
ni, senior counsel, did not give up the other
points in the said writ petition. However, the
Hon’ble Court has dismissed the said writ
petition on 22.4. 1987. Though the Hon’ble
Court has rightly observed that the only point
which was argued was on the question of the
period of parole it Was submitted that had the
Hon’ble Court indicated that the petitioner’s
submission on this score did not find favour
of the Hon’ble Court, counsel would have
proceeded to argue the case."
844
We are surprised that in the writ petition which has been
settled by Mr. Jethmalani, such allegations have been made.
It is common experience that when those several contentions
are advanced in the pleadings, counsel chooses to press one
or some out of the several contentions at the time of the
heating. The judgment indicated that only one point was
argued. The averments in paragraph 2 of the present writ
petition accepts that position. It, therefore, follows that
Mr. Jethmalani made submissions confined to one
contention--a contention which had not been raised in the
earlier writ petition but arose out of the proceedings in
court therein--relating to the effect of release on parole.
The fact that Mr. Jethmalani raised only one submission
having been accepted, it is a matter of no consequence as to
whether giving up the other pleas raised in the writ peti-
tion amounted to breach of professional duty on the part of
Mr. Jethmalani. The fact remains that only one contention
had been raised. There is absolutely no basis for the alle-
gation in paragraph 2 of the writ petition that if the Court
had indicated to Mr. Jethmalani in course of arguments that
the submission on this limited point did not find favour
with the Court he would have proceeded to argue the other
points. That certainly was an unusual expectation. It was
open to Mr. Jethmalani to make full submission on all as-
pects arising in the writ petition. That having not been
done, it was improper on the part of Mr. Jethmalani to raise
such allegations in paragraph 2, as have been extracted
above. We are surprised that Mr. Jethmalani who was aware of
the proceedings in the Court and did not dispute the fact
that he had confined his arguments to one point settled the
writ petition as senior counsel with the allegations quoted
above in paragraph 2 of the writ petition. This writ peti-
tion was fixed for final hearing on 31st of July, 1987, as
suggested by Mr. Jethmalani, but at the hearing he did not
appear and Mr. Garg, senior counsel, appeared for the peti-
tioner. When we pointed out to Mr. Garg about the incorrect-
ness of the averments and that the allegations contained in
paragraph 2 are without foundation against the Bench hearing
the matter, he pleaded ignorance and stated that it was for
Mr. Jethmalani to answer. We do not want to say anything
more but we think it appropriate to point out that Mr.
Jethmalani on the earlier occasion had argued the writ
petition in his own way and had raised only one contention
which was dealt with by the judgment in the writ petition.
Mr. Garg, learned counsel for the petitioner has raised
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 5 of 10
two points before us for consideration: (1) the detenu had
been prejudiced in making an effective representation to the
Board against his detention in the absence of the summons
issued under section 108 of the Customs Act to him. In spite
of demand, that document had not been
845
supplied, and(2) the petitioner was already in custody at
the time the order of detention was served and since the
detenu was already in custody, the order of detention is
liable to be quashed. In Ground No. 4 of the writ petition,
it has been alleged:-
"That the most material document
under the circumstances turns out to be the
summons which was served on the detenu being
the summons referred to in the letter dated
21.3. 1986, Annexure E above mentioned. The
detenu by his advocate’s letter of 12th April,
1986, has called upon the respondent No. 1 to
supply him with a copy of the summons because
he intends to use the said summons while
presenting his case to the advisory board.
True copy is annexed hereto and marked as
Annexure F. The request contained in the said
letter has not been complied with."
In paragraph 4(iv) of the counter affidavit,
it has been stated:-
"In reply to para 4, it is submitted
that the summons as required by the detenu’s
advocate in the letter dated 12.4. 1986 were
not supplied as there were no written summons
served on the petitioner. I say that after the
completion of the search of the residential
premises of the petitioner on 27.2. 1986 the
petitioner was taken by DRI officers. As the
petitioner. happened to be in the presence of
the empowered officers of DRI, he was accord-
ingly told that his presence was required for
giving evidence and the petitioner accompanied
the DRI officers on his free will. No written
summons were, therefore, served on the peti-
t
i
o
n
e
r ...........................................
"
Section 108(1) of the Customs Act provides:-
"Any gazetted officer of customs
shall have power to summon any person whose
attendance he considers necessary either to
give evidence or to produce a document or any
other thing in any inquiry which such officer
is making in connection with the smuggling of
any goods."
No specific provision has been made for summons in the
Customs ACt and, therefore, the provisions of section 61 of
the Code of Criminal Procedure will be applicable. That
section provides:-
846
"Every summons-issued by a Court
under this Code shall be in writing, in dupli-
cate, signed by the presiding officer of such
Court or by such other officer as the High
Court may, from time to time, by rule direct,
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 6 of 10
and shall bear the seal of the Court."
On 12th of April, 1986, counsel for the
petitioner wrote a letter to the detaining
authority wherein it was stated:-
" .......... I have to further
request you to supply me with a copy of the
summons said to have been served on client on
or about 27th of February, 1986. The DRI has
not yet supplied to my client the documents as
stated in your above-mentioned rejection
letter."
In view of the positive case of the respondents that there
was no summons and the detenu had been orally directed to
attend the office by the authorities concerned, we think
that it would not be proper to hold that summons under
section 108 of the Customs Act was in existence. Once the
summons is not in existence, there is no foundation in the
submission that there is prejudice to the detenu on account
of the authority’s withholding the summons. The first con-
tention fails.
Admittedly the petitioner was taken into custody around
2.00 p.m. on 27.2.1986, in course of investigation of the
case. He was produced before the Judicial Magistrate and an
order was made requiring him to be produced next day in the
court. Paragraphs 7 and 8 of the grounds served on the
petitioner run thus:-
"7--I have carefully gone through the
facts and circumstances of the case, relevant
documents and also the statements of various
persons in the subject case. I have also seen
and gone through the various applications
moved in the court of the ACMM, New Delhi and
orders passed thereon."
"8--In view of the facts mentioned
hereinabove, I have no hesitation in arriving
at the conclusion that you have been dealing
in smuggled goods otherwise than engaging in
transporting or concealing or keeping smuggled
goods. Even though the investigations in the
subject case is in progress, prosecution and
adjudication proceedings under the Customs
Act, 1962, are likely to be initiated
847
against you, I am satisfied that you should be
detained under the Conservation of Foreign
Exchange and Prevention of Smuggling Activi-
ties Act, 1974, with a view to preventing you
from dealing in smuggled goods otherwise than
by engaging in transporting or concealing or
keeping smuggled goods."
In paragraph 7 of the counter-affidavit, it
has been stated:-
" ......... The petitioner, as already
stated, was summoned after the search of his
residental premises on 27.2. 1987 and his
statement recorded by the competent officer of
DRI. The petitioner was arrested at 2.00 p.m.
on 27.2. 1986 and was produced at the resi-
dence of ACMM, New Delhi on 27.2. 1986 at
about 8.00 p.m ......... ...... ".
In paragraph 9 of the said affidavit, it is
further alleged that:-
"Shri Shital Kumar was arrested at
1400 hrs. of 27.2. 1986 and produced before
the ACMM around 2000 hrs. at his residence the
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 7 of 10
same day. Shri Shital Kumar was then remanded
to judicial custody till 28.2.1986 by the said
magistrate."
The order of detention is dated 28.2. 1986. It was addressed
to the detenu at his residential address at Delhi and not to
the jail authorities for service on the detenu.
From the facts and circumstances emerging in this case
it is clear that the detenu had been called by the Customs
Authorities for investigation. A statement had been made by
him under section 108 of the Customs Act and thereafter he
was taken into custody and produced before the Additional
Chief Metropolitan Magistrate who ramanded him to custody
and directed him to be produced on the following day in the
court. By the time the order of detention came to be made
the petitioner was in jail for at the most one day. Charge-
sheet had not been submitted against him in the criminal
case and he had been remanded to the judicial custody on the
27th of February, 1986 with the direction to be produced
before the Metropolitan Magistrate on the 28th of February,
1986.
Now it has to be seen if on these facts the order of
detention would become vitiated. Strong reliance was placed
by Mr. Garg on a
848
two-Judge judgment of this Court in Binod Singh v. District
Magistrate, Dhanbad, [1986] 4 SCC 416. Paragraph 3 of the
judgment indicates the facts as follows:-
"The petitioner/appellant was in
detention when the petitioner/appellant was
served with the orders of detention. There
were criminal cases against the petitioner.
There was a murder case in respect of Crime
No. 33 1 of 1985. In the said case, investiga-
tion was in progress and the defence of the
petitioner in the murder case was that he was
falsely implicated and was not at all con-
cerned with the murder. When the order was
passed, the petitioner had not surrendered but
when the order was served, the petitioner had
already surrendered in respect of the criminal
charge against him. At the relevant time, the
petitioner was under trial in the said crimi-
nal case."
On such facts, it was the contention of the petitioner
therein that the order of preventive detention could only be
justified against a person in detention if the detaining
authority was satisfied that his release from detention was
imminent and the order of detention was necessary for put-
ting him back in jail. This Court therein pointed out:-
"The principles applicable in these
types of preventive detention cases have been
discussed in the decisions of Suraj Pal Sahu
v. State of Maharashtra, [1986] 4 SCC 378 and
Raj Kumar Singh v. State of Bihar, [1986] 4
SCC 407. Judged on the basis of the said
principles, there is no ground for interfer-
ence with the order of detention as passed.
It, however, appears that after the order of
detention was passed and before the actual
service of the order of detention, the peti-
tioner was taken into custody. From the affi-
davit of the District Magistrate, it does not
appear that either the prospect of immediate
release of the detenu or other factors which
can justify the detention of a person in
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 8 of 10
detention were properly considered in the
light of the principles noted in the aforesaid
decisions and especially in the decisions in
Rameshwar Shaw v. District Magistrate, Burdwan
and Ramesh Yadav v. District Magistrate, Etah.
,
,
.....................
A Constitution Bench of this Court in Ramesh-
war Shaw v. District Magistrate, Burdwan,
[1964] 4 SCR 921 held as follows:-
849
"As an abstract proposition of law,
there may not be any doubt that section
3(1)(a) does not preclude the authority from
passing an order of detention against a person
whilst he is in detention or in jail; but the
relevant facts in connection with the making
of the order may differ and that may make a
difference in the application of the principle
that a detention order can be passed against a
person in jail."
The self-same question was examined in Kartic
Chandra Guha v. State of West Bengal, [1975] 3
SCC 490 where a three-Judge Bench of this
Court observed:-
"It is true that he had been held in
custody in connection with the offences under
the Arms Act which are nonbailable offences,
but even so, it was open to the trying magis-
trate to release the petitioner on bail. The
District Magistrate, on information received
by him, thought that the petitioner was likely
to be released on bail in which case having
regard to his past activities, it was open to
the District Magistrate to come to the reason-
able conclusion that having regard to the
desperate nature of the activities of the
petitioner, his enlargement on bail would be
no deterrent to his desperate activity. Hence
the District Magistrate was entitled to pass
the order of detention if that was necessary
to prevent the petitioner from acting in a
manner prejudicial to the maintenance of
public order."
That very question again came before a two-
Judge bench in Dr. Ramakrishna Rawat v. Dis-
trict Magistrate, Jabalpur, [ 1975] 4 SCC 164
where it was observed:-
"In the case in hand, as already
noticed, the petitioner was in jail custody in
proceedings under section 151 Cr. P.C. That
custody was obviously of a short duration. The
mere service of the detention order on the
petitioner in jail would not therefore invali-
date the order. On the basis of the antecedent
activities of the petitioner in the proximate
past the detaining authority could reasonably
reach its subjective satisfaction about his
tendency or inclination to act in a manner
prejudicial to the maintenance of public order
after his release on the termination of the
security proceedings under the Code."
850
In Vijay Kumar v. State of Jammu & Kashmir,
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 9 of 10
[1982] 2 SCC 43 a two-Judge Bench of this
Court pointed out:-
"If the detenu is already in jail
charged with a serious offence, he is thereby
prevented from acting in a manner prejudicial
to the security of the State. May be, in a
given case there yet may be the need to order
preventive detention of a person already in
jail. But in such a situation the detaining
authority must disclose awareness of the fact
that the person against whom an order of
preventive detention is being made is to the
knowledge of the authority already in jail and
yet for compelling reasons a preventive deten-
tion order needs to be made."
That vexed question came before a two-Judge bench of this
Court in the case of Merugu Satyanarayana v. State of Andhra
Pradesh, [1982] 3 SCC 301 wherein it was observed:-
"Now, if the man is already detained
can a detaining authority be said to have been
subjectively satisfied that a preventive
detention order be made?"
The Court then referred to the Constitution Bench decision
in Rameshwar Shaw’s case (supra) and left it as a matter to
be decided in every individual case on its own facts. The
Court also indicated that it was not a matter of jurisdition
but had to be decided on the facts of each case.
We may now refer to a recent judgment of a three-Judge
Bench in the case of Suraj Pal Sahu v. State of Maharashtra,
[1986] 4 SCC 378. Mukharji, J. who delivered the judgment in
Binod Singh’s case (supra) on which Mr. Garg has relied has
also delivered the judgment in this case. Therein it was
said:-
"In Ramesh Yadav v. District Magis-
trate, Etah, [1985] 4 SCC 232 it was held that
merely on the ground that an accused in deten-
tion as an undertrial prisoner was likely to
get bail, an order of detention under the
National Security Act should not ordinarily be
passed. If the apprehension of the detaining
authority was true, court observed, the bail
application had to be opposed and in case bail
was granted, challenge against that order in
the higher forum had to be raised. We respect-
fully agree with this conclusion. But this
851
principle will have to be judged and applied
in the facts and circumstances of each case.
Where a person accused of certain offences
whereunder he is undergoing trial or has been
acquitted, the appeal is pending and in re-
spect of which he may be granted bail may not
in all circumstances entitle an authority to
direct preventive detention and the principle
enunciated by the aforesaid decision must
apply but where the offences in respect of
which the detenu is accused are so interlinked
and continuous in character and are of such
nature that these affect continuous mainte-
nance of essential supplies and thereby jeo-
pardise the security of the State, then sub-
ject to other conditions being fulfilled, a
man being in detention would not detract from
the order being passed for preventive deten-
tion ................. "
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 10 of 10
It is thus clear that the fact that the detenu is al-
ready in detention does not take away the jurisdiction of
the detaining authority in making an order of preventive
detention. What is necessary in a case of that type is to
satisfy the court when detention is challenged on that
ground that the detaining authority was aware of the fact
that the detenu was already in custody and yet he was sub-
jectively satisfied that his order of detention became
necessary. In the facts of the present case, there is suffi-
cient material to show that the detaining authority was
aware of the fact that the petitioner was in custody when
the order was made, yet he was satisfied that his preventive
detention was necessary. We do not think there is any force
in this contention of Mr. Garg. Since both the contention
canvassed are rejected, the writ petition is dismissed.
P.S.S. Petition
dismissed.
852