SECRETARY TO GOVERNMENT OF TAMIL NADU PUBLIC (LAW AND ORDER) REVENUE DEPARTMENT Vs KAMALA
Bench: HON'BLE THE CHIEF JUSTICE, HON'BLE MR. JUSTICE A.M. KHANWILKAR, HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
Judgment by: HON'BLE THE CHIEF JUSTICE
Case number: Crl.A. No.-000507-000507 / 2018
Diary number: 37506 / 2017
Advocates: M. YOGESH KANNA Vs
1
REPORTABLE
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 507 OF 2018
(Arising out of SLP (Crl) No 1600 of 2018)
Secretary to Government of Tamil Nadu .....Appellants Public (Law and Order) Revenue Department & Anr
Versus
Kamala & Anr .....Respondents
J U D G M E N T
Dr D Y CHANDRACHUD, J.
1 The High Court has set aside an order of detention issued under Section
3(1)(ii) of the Conservation of Foreign Exchange and Prevention of Smuggling
Activities Act 19741 on the ground that the period of detention was not specified.
In arriving at this conclusion, the High Court has relied upon a decision of this Court
in Commissioner of Police v Gurbux Anandram Bhiryani2, and on a judgment
1 The COFEPOSA Act 1974 2 1988 (Supp) SCC 568
2
of the High Court in S Santhi v The Secretary to Government, Home,
Prohibition and Excise Department, Secretariat, Chennai3.
2 The Government of Tamil Nadu is in appeal.
3 The submission which has been urged is that though the period of detention
has come to an end, it is necessary for the Court to correct the statement of legal
position contained in the decision of the High Court. Learned counsel has drawn
the attention of the Court to the fact that the earlier decision of a Bench of two
judges in Bhiryani (supra) was overruled by a Bench of three judges in T Devaki
v Government of Tamil Nadu4.
4 In T Devaki v Government of Tamil Nadu, a Bench of this Court has held
that since the legislation does not require the detaining authority to specify the
period for which a detenue is required to be detained, the order of detention is not
rendered invalid or illegal in the absence of such specification. This Court held
thus:
“13. This Court has consistently taken the view that an order of
detention is not rendered illegal merely because it does not
specify the period of detention. A Constitution Bench of this
Court in Ujagar Singh v. State of Punjab [(1952) 3 SCR 756:
AIR 1952 SC 350: 1953 Cri LJ 146] , while considering validity
of detention order made under Section 3 of the Preventive
Detention Act, 1950 held that non-specification of any definite
3 2010 (3) MWN (Cr.) 42 (DB) 4 (1990) 2 SCC 456
3
period in a detention order made under Section 3 of the Act
was not a material omission rendering the order invalid.
In Suna Ullah Butt v. State of Jammu & Kashmir [(1973) 3 SCC
60: 1973 SCC (Cri) 138: (1973) 1 SCR 870] , validity of
detention order made under Jammu and Kashmir Preventive
Detention Act, 1964 was under challenge on the ground that
the State Government while confirming the detention order
under Section 12 of the Act had failed to specify the period of
detention. The court held that since the State Government had
power to revoke or modify the detention order at any time
before the completion of the maximum period prescribed under
the Act, it was not necessary for the State Government to
specify the period of detention. In Suresh Bhojraj
Chelani v. State of Maharashtra [(1983) 1 SCC 382: 1983 SCC
(Cri) 202] , while considering the validity of the detention order
made under Section 3(1) of the Conservation of Foreign
Exchange and Prevention of Smuggling Activities Act, 1974
this Court rejected similar submission made on behalf of the
detenu that order of detention was vitiated as the government
had failed to mention the period of detention while confirming
the order of detention. The court held that the COFEPOSA Act
did not require the detaining authority to mention the period of
detention in the order of detention. When no period is
mentioned in an order, the implication is that the detention is
for the maximum period prescribed under the Act.”
(Id at page 464)
The decision in Bhiryani’s case has been overruled.
5 In the circumstances, the High Court was not justified in quashing the order
of detention on the basis that no period of detention was provided in the order. The
High Court has proceeded on the basis of the decision of this Court in Bhiryani
which is no longer good law in view of the subsequent decision of a larger Bench
in Devaki. The decision of the High Court in Santhi, to the extent that it adopts the
same position as in Bhiryani, will not reflect the correct legal position.
4
6 Accordingly, the impugned judgment of the High Court of Judicature at
Madras dated 24 February 2016 in H.C.P. No. 2442/2015 is set aside. As a
consequence, the detention order dated 31 August 2015 bearing G.O. No.
SR.1/63-5/2015 Public (SC) Department shall stand revived. However, since the
period of detention has come to an end, nothing further remains except for this
Court to clarify the true legal position as we have done in the above terms.
7 The criminal appeal is accordingly disposed of.
.................................................CJI [DIPAK MISRA]
..…...............................................J [A M KHANWILKAR]
…..................................................J [Dr D Y CHANDRACHUD]
New Delhi; April 10, 2018.