KULDEEP SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has challenged the validity of the declaration under section 9(1) of the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 passed on 12th January 1987 by Shri M. L. Wadhawan, Additional Secretary to the Government of India. Before I proceed to examine the grounds of detention I must take notice of certain facts and objections raised by the respondents.

(2.) The petitioner in pursuance of a detention order dated 9th of December 1986 passed under section 3(1)(iii) of the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 by the Government of Karnataka came to be detained. The detention order was passed with a view to preventing the petitioner from engaging in concealing and transporting smuggled goods. This followed an incident dated 14th October 1986 when it is alleged that huge quantity of silver was recovered from a truck USW 7438 which was owned by the petitioner and was on the date of the incident being plied by the petitioner and one Bhupinder Singh was the conductor. After his arrest the petitioner, it seems, preferred bail application before the Magistrate which was rejected. This was followed by rejection of another application, for bail made to the Sessions Court. The petitioner thereafter moved another bail application on 2nd of December, 1986 before the High Court of Karnataka. which was allowed on 10th of December. 1986 and the petitioner was directed to be released on bail. The admitted case of the parties as per the pleadings of the petitioner as also the respondents is that neither the application for bail moved before the High Court of Katnataka nor the order of bail passed by the High Court of Karnataka was placed before the authority making declaration under section 9 of the COFEPOSA Act at the time when the declaration was made on 12th January, 1987. Whereas the case of respondents -No. I and 3 as is evidenced by their counter affidavit is that the declaration is only to prolong the period of detention and the prognosis as to whether the detenu will indulge in his prejudicial activities if he is not detained is one based on the facts and circumstances as it existed on the date of detention. It has, however, not been denied by respondents No. 1 and 3 that the decision to issue a declaration under section 9(1) of the COFEPOSA Act is not an independent decision. Similarly, the stand taken by the Government of Karnataka in the counter affidavit is that this material referred to in ground No. 2 is not vital material and hence non-placing the same before the declaring authority would in no way vitiate the detention order. This is so far the factual position as it subsists at this point of time is concerned.

(3.) Mr. Watwani, however, contends that this petition is not maintainable as the petitioner had earlier moved a Criminal Writ No. 56 of 1987 decided by Mr. M. K. Chawla, J. on 1st of June 1987 in which apart from other grounds challenge to section 9(1) declaration was also thrown by the petitioner. In this regard Mr. Watwani has taken ins through the contentions raised in that petition. In the present petition section 9 declaration is being challenged on the ground that the most relevant and important material which could have affected the mind of the authority making declaration either of the ways was withheld from the declaring authority whereas in the earlier petition the challenge was thrown to section 9 declaration on the ground of non-application of mind by the declaring authority. In any case, it seems, that this point was not argued nor did the court record any finding about it. Mr. Herjinder Singh has taken me through the judgment of Mr. M. K. Chawla, J. in which it is clear that the writ petition was dismissed mainly after dealing with the three-fold contentions. In that writ petition, the first contention that has been dealt wih by the court is that the statements recorded under section 108 of the Customs Act could not have been made the basis for the detention. The second contention in that writ petition raised was that the representation of the detenu was not dealt with in accordance with the law and the third contention was that the detention should not have been based on a solitary incident. The court, it seems, dealt with all the three contentions and repelled the arguments of the petitioner. Mr. Herjinder Singh, therefore, relying on Lallubhai Jogibhai Patel v. Union of India and others, A.I.R. 1981 Supreme Court 728, (1) contends that the doctrine of constructive res judicata is only confined to civil actions and civil proceedings and this principle/policy is entirely inapplicable to illegal detentions and does not bar a subsequent petition for a writ of habeas corpus on fresh grounds which were not taken up in the earlier petition. In that view of the matter I do net find much of merit in the contention that the present petition is not maintainable. .The state of law, as it is, sufficiently is in favour of the petitioner and the present petition is maintainable.