Full Judgment Text
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CASE NO.:
Appeal (civil) 691 of 2006
PETITIONER:
Senthamilselvi
RESPONDENT:
State of Tamil Nadu and Anr.
DATE OF JUDGMENT: 09/06/2006
BENCH:
Arijit Pasayat & C.K. Thakker
JUDGMENT:
JUDGMENT
Arijit Pasayat J.
Leave granted.
The order of detention passed in respect of Ganapathy @ Undakkuli @ Selva
Ganapathy (hereinafter referred to as the ‘detenue’) was questioned by his
mother the appellant by filing a Habeas Corpus Petition before the Madras
High Court. The same was dismissed by the impugned judgment.
Mainly three grounds were urged in support of the Habeas Corpus Petition.
It was submitted that there was delay in disposal of the representation.
Further that the detenue had not filed any application for bail, therefore,
the detaining authority had committed error in holding that there was
imminent possibility of his coming out on bail. Further the detaining
authority had relied upon the confessional statement of a co-accused
without supplying copy thereof. That denied detenu the opportunity of
making an effective representation. The High Court did not find any
substance in the aforesaid submission and dismissed the petition.
In support of the appeal, learned counsel for the appellant submitted that
there was delay in disposal of the representation. It was further submitted
that the document which was relied upon has not been supplied to the
appellant.
Learned counsel for the respondent-State, in response, submitted that these
stands were specifically dealt with and the High Court has discussed the
factual and legal position positions to reject them.
Coming to the plea that there was delay in disposal of the representation
it is to be noted that the order of detention is dated 1.12.2005. The
representation was sent on 11.12.2005 which was received by the respondents
on 15.12.2005. The details were called for on 16.12.2005 which were
received on 20.12.2005. The file was submitted on 21.12.2005 and dealt with
by the Under Secretary and Deputy Secretary on 22.12.2005. The concerned
Minister passed order on 22.12.2005 and the order of rejection which was
passed on 27.12.2005 was issued on 28.12.2005 which was sent to the
Superintendent of the Jail where the detenue was incarcerated, which was
communicated to the detenue. It was received by the prison authorities and
it was served on the detenue on the day it was received by the Jail
authority. The factual scenario indicated above indicates that the
representation was dealt with, with utmost expedition. There can be no hard
and fast rule as to the measure of reasonable time and each case has to be
considered from the facts of the case and if there is no negligence or
callous inaction or avoidable red-tapism on the facts of a case, the Court
would not interfere. It needs no reiteration that it is the duty of the
Court to see that the efficacy of the limited, yet crucial, safeguards
provided in the law of preventive detention is not lost in mechanical
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routine, dull casualness and chill indifference, on the part of the
authorities entrusted with their application. When there is remissness,
indifference or avoidable delay on the part of the authority, the detention
becomes vulnerable. That is not the case at hand. It may be noted that that
writ petition was filed on 22.12.2005, even before the order of rejection
was served. That being so the detenue cannot make grievance that the State
had not explained the position as to how his representation was dealt with.
There is also no substance in the plea that the confessional statement of
the co-accused was relied upon, but the copy thereof was not supplied. The
grounds of detention merely refer to the confession by the co-accused. That
does not form foundation for the detention. On the other hand it appears
that the detenue himself made a confession and that was the main factor on
which the order of detention was founded. There is distinction between a
relied upon document and a document which has been referred to without
being relied upon. The distinction has been noticed by this Court in
Powanammal v. State of T.N. and Anr., [1999] 2 SCC 413 at para 9. It was
observed as follows:
"However, this Court has maintained a distinction between a document which
has been relied upon by the detaining authority in the grounds of detention
and a document which finds a mere reference in the grounds of detention.
Whereas the non-supply of a copy of the document relied upon in the grounds
of detention has been held to be fatal to continued detention, the detenue
need not show that any prejudice is caused to him. This is because the non-
supply of such a document would amount to denial of the right of being
communicated the grounds and of being afforded the opportunity of making an
effective representation against the order. But it would not be so where
the document merely finds a reference in the order of detention or among
the grounds thereof. In such a case, the detenue’s complaint of non-supply
of document has to be supported by prejudice caused to him in making an
effective representation. What applies to a document would equally apply to
furnishing a translated copy of the document in the language known to and
understood by the detenu, should the document be in a different language."
A bare reading of the grounds of detention in the present case shows that
the detenue was not arrested on the basis of the co-accused’s statement. On
the contrary, it has been clearly stated in the ground of detention the
detenu was arrested on suspicion. It has been stated in paragraph 3(iii) of
the order of detention. The same reads as follows:
"On further investigation on 3.10.2005 at about 1400 hrs. near Vidayalaya
bus stop, Palladam Road, Veerapandi, Tiruppur. Inspector of Police Tiruppur
Rural arrested one Thiru. Selva Ganapathy on suspicious ground and on
enquiry he accepted his participation in the above occurrence and
confessed. He also produced a dagger used by him in the occurrence from a
thorny bush near Vanjipalayam pirivu in Iduvampalayam to Iduvai Road,
Tirupur was seized through a mahazar in the presence of witnesses. Thiru
Ganapathy @ Undakuli @ Selva Ganapathy was produced before Judicial
Magistrate No.II Tiruppur on 3.10.2005 and remanded to judicial custody
till 14.10.2005 and lodged at Central Prison, Coimbatore."
(Underlined for emphasis)
It is not disputed that the confessional statement of the detenu was
supplied to him. Above being the factual position the High Court was
justified in coming to the conclusion that though reference was made to co-
accused’s statement that was not relied upon for the purpose of detention.
It was also submitted that since the detenu had not filed any bail
application, the detaining authority could not have inferred that there was
possibility of his being released on bail. Strong reliance is placed on
several decisions of this Court. It has to be noted that whether prayer for
bail would be accepted depends on circumstances of each case and no hard
and fast rule can be applied. The only requirement that the detaining
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authority should be aware that the detenu is already in custody and is
likely to be released on bail. The conclusion that the detenu may be
released on bail cannot be ipsi-dixit of the detaining authority. On the
basis of materials before him, the detaining authority came to the
conclusion that there is likelihood of detenu being released on bail. That
is his subjective satisfaction based on materials. Normally, such
satisfication is not to be interfered with. On the facts of the case, the
detaining authority has indicated as to why he was of the opinion that
there is likelihood of detenu being released on bail. It has been clearly
stated that in similar cases orders granting bail are passed by various
courts. Appellant has not disputed correctness of this statement. Strong
reliance was placed by learned counsel for the appellant on Rajesh Gulati
v. Govt. of NCT of Delhi and Anr., [2002] 7 SCC 129. The factual scenario
in that case was entirely different. In fact, five bail applications filed
had been already rejected. In that background this Court observed that it
was not "normal" case. The High Court was justified in rejecting the stand
of the appellant.
Looked from any angle the Judgment of the High Court does not warrant
interference. The appeal is dismissed.
Criminal Appeal No. 692/2006.
Arising out of SLP (Crl.) No. 1811/2006.
Leave granted.
Factual position in this case is similar to those involved in Criminal
Appeal, arising out of SLP (Crl.) No. 1811 of 2006. For reasons indicated
in the said judgment which are applicable to the present case, this appeal
stand dismissed.