SAMA ARUNA Vs STATE OF TELANGANA
Bench: S.A. BOBDE,L. NAGESWARA RAO
Case number: Crl.A. No.-000885-000885 / 2017
Diary number: 9533 / 2017
Advocates: ANUPAM LAL DAS Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 885 OF 2017
SAMA ARUNA ....APPELLANT(S)
VERSUS
STATE OF TELANGANA AND ANR ...RESPONDENT(S)
J U D G M E N T
S.A.BOBDE, J.
The appellant - the wife of the detenu, has preferred this
appeal against the impugned judgment and order dated 22.03.2017
passed by the High Court of Hyderabad in Writ Petition No.43671 of
2016, whereby the High Court dismissed the writ petition
challenging the order of detention dated 23.11.2016, issued against
the detenu by Respondent No.2–Commissioner of Police,
Rachakonda Commissionerate, Rangareddy District, Telangana.
2. The detenu has been charged for various offences which
he had allegedly committed during the years 2002-2007. Four FIR’s
were registered for the said offences. He was admitted to bail in
three FIR’s. In the fourth FIR Crime No. 221 of 2016, he was
arrested on 05.09.2016. To prevent him from seeking bail, while in
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judicial custody he was detained under the Telangana Prevention of
Dangerous Activities of Bootleggers, Dacoits, Drug Offenders,
Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986
(for short, the 'Act of 1986').
3. The Respondent No.2 - Commissioner of Police,
Rachakonda Commissionerate, Rangareddy District, Telangana,
passed an order of detention against the detenu on 23.11.2016
under section 3(2) of the Act of 1986, for a unspecified period, from
the date of service of the order on the detenu, and further directed
that the detenu be lodged in Central Prison, Chenchalguda,
Hyderabad.
4. The aforesaid detention order was accompanied by
grounds for detention of the same date. The grounds in the
detention order carried a statement informing the detenu of his right
to represent against the order of detention to (i) the detaining
authority i.e. Commissioner of Police, Rachakonda, (ii) the Chief
Secretary to Government of Telangana State, Hyderabad, (iii) the
Advisory Board.
5. The Respondent No.1 – State approved the aforesaid
detention order on 01.12.2016 under section 3(3) of the Act of
1986. The Advisory Board reviewed the case on 02.01.2017 and
opined that “there is sufficient cause for the detention of Sama
Sanjeeva Reddy”. After the report of the Advisory Board, the
respondent-State confirmed the detention order on 15.02.2017.
Being aggrieved, the appellant- the wife approached the High Court
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by filing a writ petition which was dismissed. Hence, this appeal.
6. The main contention of Mr. Vikas Singh, learned Senior
Counsel appearing for the appellant, is that the grounds of detention
are stale. They are based on the incidents which are said to have
occurred between the period from 2002 to 2007 and are relied on by
the detaining authority while forming its opinion and recording its
satisfaction that the detenu needs to be detained on 23.11.2016.
7. The aforesaid contention of Mr. Singh, learned Senior
Counsel for the appellant, may be examined with reference to the
detention order. The detention order mentions six cases as follows:
Sl. No.
Case No. Date of Incident
Date of Reporting the incident
Offences under IPC
1. Crime No.554/2013 26.9.2013 21.11.2013 447, 427, 506
2. Crime No.8/2014 21.11.2014 23.11.2015 447, 427
3. Crime No.361/2016 2007 13.08.2016 363, 384, 420,120B, Section 4 of AP LG Act and 25 1(B) of the Arms Act.
4. Crime No.362/2016 2007 13.08.2016 363, 384, 420,120B, Section 4 of AP LG Act and 25 1(B) of the Arms Act.
5. Crime No.367/2016 2005 17.08.2016 363, 384, 420,120B, Section 4 of AP LG Act and 25 1(B) of the Arms Act.
6. Crime No.221/2016 2002-03 05.09.2016 419, 420, 468, 363, 452, 323, 342, 386, 505 r/w 120B, Section 4 of AP LG Act and 25 1(B) of the Arms Act.
8. The first two incidents are about three to two years
before the detention order dated 23.11.2016. The other incidents
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are about 9 to 14 years before the detention order. Peculiarly,
though the first two incidents are mentioned, the detaining authority
has not relied on them as grounds of detention. The detaining
authority has relied on the four other cases which are item nos.3 to
6 as grounds of detention. The report in these cases was apparently
lodged in the year 2016 for some reason best known to the police.
However, that is not of much consequence since the FIR is in respect
of incidents which are old, 9 to 14 years old. It is their relevance to
a grossly belated order of detention which we have to consider.
9. The detaining authority has pointedly referred to only
four offences of criminal conspiracy, cheating, kidnapping and
extortion, in the limits of Pahadishareef Police Station and Adibatla
Police Station of Rachakonda Commissionerate. In three out of these
four cases he has been granted bail. The State accepted these
orders.
10. Each of them are beyond 9 years, up to 14 years, before
the detention orders. They have been considered under a
sub-heading which is as follows:
“THE FOLLOWING FACTS OF THE (4) CASES CONSIDERED AS GROUNDS FOR DETENTION WHICH WERE COMMITTED BY YOU IN THE RECENT PAST, WOULD PROVE YOUR ACTIVITY PREJUDICIAL TO THE MAINTENANCE OF PUBLIC ORDER.”
11. The detaining authority has then gone to consider those
grounds, to arrive at the satisfaction that the detenu needs to be
detained in 2016. These grounds are so stale and mildewed that the
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exercise of the power of detention based on them appears mala fide
in law.
12. The four cases which are old and therefore, stale, pertain
to the period from 2002 to 2007. They pertain to land grabbing and
hence, we are not inclined to consider the impact of those cases on
public order etc. We are satisfied that they ought to have been
excluded from consideration on the ground that they are stale and
could not have been used to detain the detenu in the year 2016
under the Act of 1986 which empowers the detaining authority to do
so with a view to prevent a person from acting in any manner
prejudicial to the maintenance of public order.
13. We are not inclined to accept the justification offered by
Mr. Harin P. Raval, learned Senior Counsel appearing on behalf of the
respondents, that the mere reference to two other cases which are
2-3 years old should be considered as relevant and proximate
grounds of detention, though the detaining authority itself has not
done so. Every statement in the detention order must be taken to
have been made responsibly. Where the detaining authority has
detailed 4 cases and stated that these have been considered as the
grounds of detention it must be considered as true-speaking.
Moreover, those incidents appeared to be cases of ordinary criminal
trespass which would not, in any way, be of much significance since
they do not deal with the disruption of any public order which is
relevant under the law dealing with preventive detention.
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14. Section 3(1) confers the power of detention in the
following terms:-
“3(1). The Government may, if satisfied with respect to any boot-legger, dacoit, drug-offender, goonda, immoral traffic offender or land-grabber that with a view to preventing him from acting in any manner prejudicial to the maintenance of public order, it is necessary so to do, make an order directing that such person be detained.”
The purpose for which a detention order may be passed is confined
to ‘preventing him from acting in any manner prejudicial to the
maintenance of public order’.
The term “acting in any manner prejudicial to the maintenance of
public order” is further defined as follows:-
“2. In this Act, unless the context otherwise requires,-
(a) “acting in any manner prejudicial to the maintenance of public order” means when a bootlegger, a dacoit, a drug-offender, a goonda, an immoral traffic offender or a land-grabber is engaged or is making preparations for engaging, in any of his activities as such, which affect adversely, or are likely to affect adversely, the maintenance of public order:
Explanation:- For the purpose of this clause public order shall be deemed to have been affected adversely, or shall be deemed likely to be affected adversely inter alia, if any of the activities of any of the persons referred to in this clause directly, or indirectly, is causing or calculated to cause any harm, danger or alarm or a feeling of insecurity among the general public or any section thereof or a grave wide spread danger to life or public health:”
A person may be detained under the Act of 1986 with a view to
prevent him from engaging in, or making preparations for engaging,
in any such activities.
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15. Obviously, therefore, the power to detain, under the Act
of 1986 can be exercised only for preventing a person from
engaging in, or pursuing or taking some action which adversely
affects or is likely to affect adversely the maintenance of public
order; or for preventing him from making preparations for engaging
in such activities. There is little doubt that the conduct or activities
of the detenu in the past must be taken into account for coming to
the conclusion that he is going to engage in or make preparations
for engaging in such activities, for many such persons follow a
pattern of criminal activities. But the question is how far back?
There is no doubt that only activities so far back can be considered
as furnish a cause for preventive detention in the present. That is,
only those activities so far back in the past which lead to the
conclusion that he is likely to engage in or prepare to engage in such
activities in the immediate future can be taken into account. In
Golam Hussain alias Gama v. Commissioner of Police, Calcutta and
Ors.1, this Court observed as follows:-
“No authority, acting rationally, can be satisfied, subjectively or otherwise, of future mischief merely because long ago the detenu had done something evil. To rule otherwise is to sanction a simulacrum of a statutory requirement. But no mechanical test by counting the months of the interval is sound. It all depends on the nature of the acts relied on, grave and determined or less serious and corrigible, on the length of the gap, short or long, on the reason for the delay in taking preventive action, like information of participation being available only in the course of an investigation. We have to investigate whether the causal connection has been broken in the circumstances of each case.”
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Suffice it to say that in any case, incidents which are said to have
taken place nine to fourteen years earlier, cannot form the basis for
being satisfied in the present that the detenu is going to engage in,
or make preparation for engaging in such activities.
16. We are, therefore, satisfied that the aforesaid detention
order was passed on grounds which are stale and which could not
have been considered as relevant for arriving at the subjective
satisfaction that the detenu must be detained. The detention order
must be based on a reasonable prognosis of the future behavior of a
person based on his past conduct in light of the surrounding
circumstances. The live and proximate link that must exist between
the past conduct of a person and the imperative need to detain him
must be taken to have been snapped in this case. A detention order
which is founded on stale incidents, must be regarded as an order of
punishment for a crime, passed without a trial, though purporting to
be an order of preventive detention. The essential concept of
preventive detention is that the detention of a person is not to
punish him for something he has done but to prevent him from
doing it. See G. Reddeiah v. Government of Andhra Pradesh and
Anr.2, and P.U. Iqbal v. Union of India and Ors.3
THE SCOPE OF JUDICIAL REVIEW
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17. While reviewing a detention order, a court does not
substitute its judgment for the decision of the executive.
Nonetheless, the Court has a duty to enquire that the decision of the
executive is made upon matters laid down by the statute as relevant
for reaching such a decision. For what is at stake, is the personal
liberty of a citizen guaranteed to him by the Constitution and of
which he cannot be deprived, except for reasons laid down by the
law and for a purpose sanctioned by law. As early as in Machinder
Shivaji v. The King4, this Court observed:-
“…… and it would be a serious derogation from that responsibility if the Court were to substitute its judgment for the satisfaction of the executive authority and, to that end, undertake an investigation of the sufficiency of the materials on which such satisfaction was grounded.
The Court can, however, examine the grounds disclosed by the Government to see if they are relevant to the object which the legislation has in view, namely, the prevention of acts prejudicial to public safety and tranquility, for “satisfaction” in this connection must be grounded on material which is of rationally probative value.”
Later, in the case of Khudiram Das vs. The State of West
Bengal and Others5, while considering the judicial reviewability of
the subjective satisfaction of the detaining authority, the Court
surveyed the area within which the validity of the subjective
satisfaction can be subjected to judicial scrutiny in the following
paragraphs:-
“9. …… There are several grounds evolved by
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judicial decisions for saying that no subjective satisfaction is arrived at by the authority as required under the statute. The simplest case is whether the authority has not applied its mind at all; in such a case the authority could not possibly be satisfied as regards the fact in respect of which it is required to be satisfied. Emperor v. Shibnath Banerji is a case in point. Then there may be a case where the power is exercised dishonestly or for an improper purpose: such a case would also negative the existence of satisfaction on the part of the authority. The existence of 'Improper purpose', that is, a purpose not contemplated by the statute, has been recognised as an independent ground of control in several decided cases. The satisfaction, moreover, must be a satisfaction of the authority itself, and therefore, if in exercising the power, the authority has acted under the dictation of another body as the Commissioner of Police did in Commissioner of Police v. Gordhandas Bhanji and the officer of the Ministry of Labour and National Service did in Simms Motor Units Ltd. v. Minister of Labour and National Service, the exercise of the power would be bad and so also would the exercise of the power be vitiated where the authority has disabled itself from applying its mind to the facts of each individual case by self-created rules of policy or in any other manner. The satisfaction said to have been arrived at by the authority would also be bad where it is based on the application of a wrong test or the misconstruction of a statute. Where this happens, the satisfaction of the authority would not be in respect of the thing in regard to which it is required to be satisfied. Then again the satisfaction must be grounded 'on materials which are of rationally probative value'. Machinder v. King. The grounds on which the satisfaction is based must be such as a rational human being can consider connected with the fact in respect of which the satisfaction is to be reached. They must be relevant to the subject-matter of the inquiry and must not be extraneous to the scope and purpose of the statute. If the authority has taken into account, it may even be with the best of intention, as a relevant factor something which it could not properly take into account in deciding whether or not to exercise the power or the manner or extent to which it should be exercised, the exercise of the power would be bad.”
18. This Court then dealt with the review of administrative
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findings which are not supported with substantial evidence in the
following paragraphs of Khudiram Das (supra):-
“10. …… But in England and in India, the courts stop-short at merely inquiring whether the grounds on which the authority has reached its subjective satisfaction are such that any reasonable person could possibly arrive at such satisfaction. "If", to use the words of Lord Greene, M. R., in Associated Provincial Picture Houses Ltd. v. Wednesbury Corporation words which have found approval of the House of Lords in Smith v. Rest Eller Rural District Council and Fawcett Properties Ltd. v. Buckingham County Council – ‘the authority has come to a conclusion so unreasonable that no reasonable authority could ever have come to it, then the courts can interfere". In such a case, a legitimate inference may fairly be drawn either that the authority "did not honestly form that view or that in forming it, he could not have applied his mind to the relevant facts’…….
11. This discussion is sufficient to show that there is nothing like unfettered discretion immune from judicial reviewability. The truth is that in a Government under law, there can be no such thing as unreviewable discretion. "Law has reached its finest moments", said Justice Douglas, "when it has freed man from the unlimited discretion of some ruler, some...official, some bureaucrat.... Absolute discretion is a ruthless master. It is more destructive of freedom then any of man's other inventions". United States v. Wunderlich and this is much more so in a case where personal liberty is involved. That is why the courts have devised various methods of judicial control so that power in the hands of an individual officer or authority is not misused or abused or exercised arbitrarily or without any justifiable grounds.”
19. Incidents which are old and stale and in which the detenu
has been granted bail, cannot be said to have any relevance for
detaining a citizen and depriving him of his liberty without a trial.
This Court observed the following in the case of Khudiram Das
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(Supra):
“The grounds on which the satisfaction is based must be such as a rational human being can consider connected with the fact in respect of which the satisfaction is to be reached. They must be relevant to the subject-matter of the inquiry and must not be extraneous to the scope and purpose of the statute. If the authority has taken into account, it may even be with the best of intention, as a relevant factor something which it could not properly take into account in deciding whether or not to exercise the power or the manner or extent to which it should be exercised, the exercise of the power would be bad. Partap Singh v. State of Punjab. If there are to be found in the statute expressly or by implication matters which the authority ought to have regard to them, in exercising the power, the authority must have regard to those matters. The authority must call its attention to the matters which it is bound to consider.”
20. We are of the view, that the detention order in this case
is vitiated by taking into account incidents so far back in the past as
would have no bearing on the immediate need to detain him without
a trial. The satisfaction of the authority is not in respect of the thing
in regard to which it is required to be satisfied. Incidents which are
stale, cease to have relevance to the subject matter of the enquiry
and must be treated as extraneous to the scope and purpose of the
statute.
21. In this case, we find the authority has come to a
conclusion so unreasonable that no reasonable authority could ever
reach. A detaining authority must be taken to know both, the
purpose and the procedure of law. It is no answer to say that the
authority was satisfied. In T.A. Abdul Rahman v. State of Kerela
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and Ors.6, this Court observed, where the authority takes into
account stale incidents which have gone by to seed it would be safe
to infer that the satisfaction of the authority is not a genuine one.
The extent of staleness of grounds in this case compel us to
examine the aspect of malice in law. It is not necessary to say that
there was an actual malicious intent in making a wrong detention
order. In Smt. S.R. Venkataraman v. Union of India and Anr.7, this
Court cited Shearer v. Shields8, where Viscount Haldane observed as
follows:-
“A person who inflicts an injury upon another person in contravention of law is not allowed to say that he did so with an innocent mind; he is taken to know the law, and he must act within the law. He may, therefore, be guilty of malice in law, although, so far the state of his mind is concerned, he acts ignorantly and in that sense innocently.”
22. This Court then went on to observe in Smt. S.R.
Venkataraman (supra) as follows:-
“6. It is however not necessary to examine the question of malice in law in this case, for it is trite law that if a discretionary power has been exercised for an unauthorised purpose, it is generally immaterial whether its repository was acting in good faith or in bad faith. As was stated by Lord Goddard. C.J. in Pilling v. Abergele Urban District Council where a duty to determine a question is conferred on an authority which state their reasons for the decision,
and the reasons which they state show that they have taken into account matters which they ought not to have taken into account, or that they have failed to take matters into account which they ought to have taken into account, the
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court to which an appeal lies can and ought to adjudicate on the matter.
7. The principle which is applicable in such cases has thus been stated by Lord Esher, M.R. in The Queen on the Prosecution of Richard Westbrook v. The Vestry of St. Pancras: “If people who have to exercise a public duty by exer- cising their discretion take into account matters which the Courts consider not to be proper for the guidance of their discretion, then in the eye of the law they have not exercised their discretion.” This view has been followed in Sadler v. Sheffield Cor- poration.”
23. The influence of the stale incidents in the detention order
is too pernicious to be ignored, and the order must therefore go;
both on account of being vitiated due to malice in law and for taking
into account matters which ought not to have been taken into
account.
24. There is another reason why the detention order is
unjustified. It was passed when the accused was in jail in Crime No.
221 of 2016. His custody in jail for the said offence was converted
into custody under the impugned detention order. The incident
involved in this offence is sometime in the year 2002-2003. The
detenu could not have been detained preventively by taking this
stale incident into account, more so when he was in jail. In Ramesh
Yadav v. District Magistrate, Etah and Ors.9, this Court observed as
follows:-
“6. On a reading of the grounds, particularly the paragraph which we have extracted above, it is clear that the order of detention was passed as the de- taining authority was apprehensive that in case the
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detenu was released on bail he would again carry on his criminal activities in the area. If the apprehen- sion of the detaining authority was true, the bail ap- plication had to be opposed and in case bail was granted, challenge against that order in the higher forum had to be raised. Merely on the ground that an accused in detention as an under-trial prisoner was likely to get bail an order of detention under the National Security Act should not ordinarily be passed.”
25. Therefore, in the facts and circumstances of this case,
we allow this appeal, and set aside the aforesaid detention order
dated 23.11.2016 passed by the Respondent No.2 – Commissioner
of Police, Rachakonda Commissionerate, Rangareddy District,
Telangana, as also the impugned judgment and order dated
22.03.2017 passed by the High Court of Judicature at Hyderabad in
Writ Petition No.43671 of 2016.
....................J [S. A. BOBDE]
....................J [L. NAGESWARA RAO]
NEW DELHI MAY 03, 2017