HETCHIN HAOKIP Vs THE STATE OF MANIPUR
Bench: HON'BLE THE CHIEF JUSTICE, HON'BLE MR. JUSTICE A.M. KHANWILKAR, HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
Judgment by: HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
Case number: Crl.A. No.-000911-000911 / 2018
Diary number: 14089 / 2018
Advocates: PUKHRAMBAM RAMESH KUMAR Vs
LEISHANGTHEM ROSHMANI KH
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IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO OF 2018
(Arising out of SLP (CRL.) No.3424 of 2018)
HETCHIN HAOKIP ..Appellant
VERSUS
STATE OF MANIPUR AND ORS ..Respondents
J U D G M E N T
Dr D Y CHANDRACHUD, J
1. Leave granted.
2. These proceedings have arisen from the judgment of a Division Bench of
the Manipur High Court, at Imphal, dated 3 April 2018 in Writ Petition (Crl.)No
43 of 2017. The question before the High Court was whether the provisions of
Section 3(4) of the National Security Act, 1980, requiring the detaining authority
to report the detention to the State Government ‘forthwith,’ have been violated.
The High Court recorded that this was the only issue which formed the subject
of the challenge to the order of preventive detention.
REPORTABLE
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3. The brief facts of the case are as follows. The appellant’s husband,
Jangkhohao Khongsai, with two others, was arrested by the police on 30 May
2017, and charged with offences under Section 400 of the I.P.C. and Section
25(1-C) of the Arms Act, 1959, allegedly for being a member of the cadre of the
KLA organization, and for possession of fire arms. On 12 July 2017, the District
Magistrate, Bishnupur, Manipur, passed an order of detention against him,
apprehending that the detenu was likely to be released on bail. On 17 July 2017,
the District Magistrate served the detenu with the grounds for his detention. On
20 July 2017, the Government of Manipur approved the order of detention.
4. The appellant filed a writ petition before the Manipur High Court,
challenging the order of detention. The appellant’s contention was that the
District Magistrate failed to report the detention to the State Government
“forthwith,” as provided under Section 3(4) of the Act. The District Magistrate –
it was urged - reported the detention after a lapse of five days, which violated
Section 3(4).
5. Section 3(4) of the Act provides that when a detention order is made by
a District Magistrate or a Commissioner of Police under Section 3(3) of the Act,
the Magistrate/Commissioner shall ‘forthwith’ report the fact of the detention
order to the State Government, along with the grounds on which the order was
made, and any other relevant facts. It also states that no detention order shall
remain in force for more than twelve days after making the order, unless it has
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been approved by the State Government. The proviso to Section 3(4) states
that, if the grounds for detention under Section 8 are communicated to the
detenu after five days, but not later than ten days from the date of detention, the
words ‘twelve days’ will be substituted by ‘fifteen days’ in that sub-section.
Section 3, in so far as is material, is extracted below:
“3. Power to make orders detaining certain persons
(1) The Central Government or the State Government may,-
(a) if satisfied with respect to any person that with a view to preventing him
from acting in any manner prejudicial to the defense of India, the relations of
India with foreign powers, or the security of India, or
(b) if satisfied with respect to any foreigner that with a view to regulating his
continued presence in India or with a view to making arrangements for his
expulsion from India,
it is necessary so to do, make an order directing that such person be detained.
(2) ..
(3)...
(4) When any order is made under this section by an officer mentioned in sub-
section (3), he shall forthwith report the fact to the State Government to which
he is subordinate together with the grounds on which the order has been made
and such other particulars as, in his opinion, have a bearing on the matter, and
no such order shall remain in force for more than twelve days after the making
thereof unless, in the meantime, it has been approved by the State
Government:
Provided that where under section 8 the grounds of detention are
communicated by the officer making the order after five days but not later than
ten days from the date of detention, this sub-section shall apply subject to the
modification that, for the words "twelve days", the words "fifteen days" shall be
substituted.”
6. Section 8 requires the authority making the detention order to
communicate, to the detenu, the grounds for his detention. This communication
has to be made “as soon as may be,” but not later than five days from the date
of detention, in ordinary circumstances, and not later than ten days from the
date of detention, in exceptional circumstances (with reasons to be recorded in
writing for the delay). The section also requires the detaining authority to give
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the detenu the earliest opportunity to make a representation against the
detention order, to the appropriate government. Section 8 is extracted below:
“8. Grounds of order of detention to be disclosed to persons
affected by the order
(1) When a person is detained in pursuance of a detention order, the
authority making the order shall, as soon as may be, but ordinarily not
later than five days and in exceptional circumstances and for reasons
to be recorded in writing, not later than ten days from the date of
detention, communicate to him the grounds on which the order has
been made and shall afford him the earliest opportunity of making a
representation against the order to the appropriate Government.
(2) Nothing in sub-section (1) shall require the authority to disclose
facts which it considers to be against the public interest to disclose.”
7. The question before the High Court was whether the act of the Magistrate,
in reporting the order of detention to the State Government, after five days, was
contrary to the requirement of reporting it “forthwith” under Section 3(4). The
appellant submitted before the High Court that “forthwith” means immediately.
It was further submitted that the delay of five days by the Magistrate, in reporting
the detention to the State Government, vitiates the detention.
8. The High Court dismissed the writ petition, holding that the scope of
Section 3(4) has to be understood according to the scheme of the Act, and not
in isolation. The High Court juxtaposed Section 3(4) with Section 8. It noted that
under Section 3(4), the report of the detention has to be submitted along with
the grounds for the detention. Comparing Sections 3(4) and 8, the High Court
reasoned that the purpose of sending the report (with grounds) to the State
Government under Section 3(4), is to enable the State Government to decide
whether or not to approve the order of detention. If the State government does
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not approve the order of detention within twelve (or fifteen) days, it will lapse
anyway. On the other hand, the purpose of Section 8 is more sacrosanct, as it
is to make the detenu aware of the reasons for his detention and make a
representation to the authorities for release. The requirement under Section 8
was held to stand on a higher pedestal than the one under Section 3(4). If
Section 3(4) was interpreted in isolation, it would mean that, while the authority
can furnish the grounds of detention to the detenu within five days (or in
exceptional circumstances, ten days), it must furnish the report with grounds to
the State Government immediately, or instantaneously. According to the High
Court, such an anomaly was not contemplated under the law.
9. Before determining the correctness of the impugned judgment, it is
important to understand the meaning and scope of the term “forthwith” used in
Section 3(4) of the Act.
10. This Court has examined the meaning of “forthwith,” in the context of
statutes providing for preventive detention. In Keshav Nilkanth Joglekar v The
Commissioner of Police, Greater Bombay1, a Constitution Bench of this court
interpreted Section 3(3) of Preventive Detention Act, 1950 [now repealed],
which was similar to Section 3(4) of the Act. The court compared the text of
Section 3(3) with Section 7 (equivalent to Section 8 of the Act). It observed that
“forthwith” is different from “as soon as may be” in that, under Section 7 the time
1 1956 (1) 1 SCR 653
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permitted is “what is reasonably convenient,” whereas under Section 3(3), only
that period of time is allowed, where the authority could not, without its own fault,
send the report. The court laid down the following test for determining whether
the action of the authority was compliant with the “forthwith” requirement:
“Under section 3(3) it is whether the report has been sent at the earliest point of time possible, and when there is an interval of time between the date of the order and the date of the report, what has to be considered is whether the delay in sending the report could have been avoided.” (emphasis supplied)
11. In Bidya Deb Barma v D.M. Tripura, Agartala2, a Constitution Bench of
this court held that:
“When a statute requires something to be done ‘forthwith,’ or
‘immediately’ or even ‘instantly,’ it should probably be
understood as allowing a reasonable time for doing it.”
12. In S.K. Salim v State of West Bengal3, a two judge Bench of this court
observed that laws of preventive detention must be construed with the greatest
strictness. However, the rule of strict interpretation does not mean that the act
has to be done instantaneously, or simultaneously with the other act, without
any interval of time. Here, the court was dealing with Section 3(3) of the
Maintenance of Internal Security Act, 1971 (which is equivalent to Section 3(4)
of the Act). The Court held that:
“…the mandate that the report should be made forthwith does
not require for its compliance a follow-up action at the split-
second when the order of detention is made. There ought to be
2 1969 (1) SCR 562 3 (1975) 1 SCC 653
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no laxity and laxity cannot be condoned in face of the command
that the report shall be made forthwith. The legislative
mandate, however, cannot be measured mathematically in
terms of seconds, minutes and hours in order to find whether
the report was made forthwith. Administrative exigencies may
on occasions render a post-haste compliance impossible and
therefore a reasonable allowance has to be made for
unavoidable delays.”
13. From the above cases, the position that emerges is that “forthwith,” under
Section 3(4), does not mean instantaneous, but without undue delay and within
reasonable time. Whether the authority passing the detention order reported the
detention to the State Government within reasonable time and without undue
delay, is to be ascertained from the facts of the case. In Joglekar, there was a
delay of eight days by the Police Commissioner, in sending the report to the
State Government. However, the court found that the reasons for the delay were
reasonable, since the Commissioner and his team were occupied in maintaining
law and order during a particularly tense time in Mumbai.
14. The High Court held in its impugned judgment that:
“While the delay in furnishing grounds of detention under
Section 8 of the Act may prejudice the right of the detenu as
guaranteed under Article 22(5) of the Constitution, furnishing
of the grounds of detention under Section 3(4) may not
prejudice the detenu so long as the report along with the
grounds of detention are furnished within a reasonable time,
but certainly within 12 days of the detention…If the report along
with the grounds of detention is submitted beyond 12 days, it
would certainly vitiate the detention order as without the report
and the grounds of detention, the State Government could not
have applied their minds whether to approve or not to approve
the detention order under Section 3(4) of the Act.”
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15. The High Court is not correct in holding that as long as the report to the
State Government is furnished within twelve days of detention, it will not
prejudice the detenu. It is settled law that a statute providing for preventive
detention has to be construed strictly. While “forthwith” may be interpreted to
mean within reasonable time and without undue delay, it certainly should not be
laid down as a principle of law that as long as the report to the State Government
is furnished within 12 days of detention, it will not prejudice the detenu. Under
Section 3(4), the State Government is required to give its approval to an order
of detention within twelve, or as the case may be, fifteen days.
16. The expression “forthwith” under Section 3(4), must be interpreted to
mean within reasonable time and without any undue delay. This would not mean
that the detaining authority has a period of twelve days to submit the report (with
grounds) to the State Government from the date of detention. The detaining
authority must furnish the report at the earliest possible. Any delay between the
date of detention and the date of submitting the report to the State Government,
must be due to unavoidable circumstances beyond the control of the authority
and not because of administrative laxity.
17. In the present case, the District Magistrate submitted the report to the
State Government on the fifth day (17 July 2017), after the date of the detention
order (12 July 2017). The reason for the delay of five days is neither mentioned
in the State Government’s order confirming the detention order, nor in the
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impugned judgment. It was for the District Magistrate to establish that he had
valid and justifiable reasons for submitting the report five days after passing the
order of detention. As the decision in Joglekar holds, the issue is whether the
report was sent at the earliest time possible or whether the delay in sending the
report could have been avoided. Moreover, as the decision in Salim holds,
there should be no laxity in reporting the detention to the government. Whether
there were administrative exigencies which justify the delay in sending the
reports must be explained by the detaining authority. In the present case, as
we shall explain, this was a matter specifically placed in issue before the High
Court. The District Magistrate offered no explanation. This would vitiate the
order of detention.
18. In paragraph 7.1 of the Writ Petition before the High Court, the following
ground was specifically raised:
“7.1 That, it is humbly submitted that on the perusal of the
approval order (Annexure A/3) it transpires that the
Respondent No.2 failed to report the fact of detention of the
detenu to the Respondent No.1 forthwith, rather, he reported
after a lapse of 5 (five) days i.e. in violation of section 3(4) of
the Act. Thus, the impugned detention order (Annexure-N/1) is
bad in law and liable to be vitiated for non-compliance of
Section 3(4) of the Act.”
The affidavit in opposition filed by the District Magistrate contains the following
response to paragraph 7.1 of the petition:
“9. That, with reference to para No.7.1 of the Writ Petition, I
beg to state that as the 16-07-2017 is Sunday, the grounds of
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detention was served to the detenu on 17-07-2017. There is no
violation of the National Security Act, 1980.”
It is evident, that there was no traverse to the submission that the act of reporting
the detention after five days was in violation of Section 3(4). The District
Magistrate did not furnish any reason whatsoever for having taken five days to
report the detention to the state government. Paragraph 9 of the counter
contains a reference to the service of the grounds of detention to the detenu.
There was no traverse of the ground taken in paragraph 7.1. No justification
was sought to be established for the delay in reporting the detention to the state
government.
19 In the circumstances, we allow the appeal and set aside the impugned
judgment and order of the High Court dismissing the Writ Petition. In
consequence, the order of detention shall stand set aside. The appeal is
accordingly allowed.
...........................................CJI [DIPAK MISRA]
...........................................J [A M KHANWILKAR]
...........................................J
[Dr D Y CHANDRACHUD] New Delhi; July 20, 2018