CHATUR CHHAGANJI THAKARDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner detenu is ordered to be detained by District Magistrate Sabarkantha. By his order dated 9th November 1994 passed under Section 3(1) of the Gujarat Prevention of Anti-social Activities Act. 1985 on his being satisfied that the detenu is a bootlegger as well as dangerous person His activities were prejudicial to the maintenance of the public order and therefore. he was required to be detained. Along with the order of detention grounds of detention duly formulated under Section 9(1) of the said Act are supplied to the detenu. In the grounds of detention the detaining authority has pointed out that in the area of Bhilwas near S.T. stand of Himatnagar town the detenu is carrying on his anti-social activities and thereafter the detaining authority has set out in the tabular form the offences alleged to have been committed by the detenu. four of the offences are relied upon for branding him as dangerous person while three of the offences are under the provisions of the Bombay Prohibition Act. In one of the offences dated 15th October 1991 the detenu is already acquitted as back as 7.7.1992. One of the offences being Crime Register No. 144 of 1994 does not fall within the offences described under Chapters XVI and XVII of the IPC and therefore the said offences cannot be relied upon for the purpose of branding the detenu as a dangerous person. Over and above the said offences the detaining authority has relied upon statement of five witnesses who have desired to be anonymous and who have claimed that their identity should not be disclosed to the detenu. Their claim for privilege is accepted by the detaining authority under Section 9(2) of the said Act and their names are not disclosed to the detenu.

(2.) Mr. H.R. Prajapati learned counsel appearing for the detenu has mainly assailed the order of detention on the ground that claim of privilege made by the detaining authority under Secction 9 of the said Act vis-a-vis the disclosure of identity of witnesses is not genuinely made. He submitted that in fact witnesses have given full details of place and name of their business and they have also stated that from their shops only the detenu is either purchasing pan. beedi tea etc. They have also given the full address of the place of their business. All these details about the nature of their business the name of their business the address of their business is fully disclosed in the statements supplied to the detenu. The detenu is therefore in a position to know the persons who have given the statements. In fact the claim of privilege if alsely made because when various details about the place of business description of business the name in which the business is carried on. etc. is disclosed to the detenu full identity of the witnesses is disclosed to the detenu. It is therefore clear that in fact there was no justification for claiming privilege under Section 9 of the said Act. By claiming such privilege and by not supplying the further details the detaining authority has adversely affected the right of the detenu of making effective representation. Infirmity can be found from another angle. If the detaining authority would have gone through the statements it would have been clear to the detaining authority that in fact the witnesses have claimed the privilege about the contents of their statements while the detaining authority has supplied the full statements to the detenu. Once the full statements are supplied the identity of the witnesses is disclosed to the detenu Therefore there was no meaning in claiming privilege and in not supplying the Copies of the statements of the witnesses to the detenu. The order of the detaining authority therefore suffers from total non-application of mind and the same is required to be invalidated even on that ground also.

(3.) In view of the aforesaid discussion the order of detention is quashed and set aside as well as the continued detention of the detenu declared to be null and void. The third respondent is directed to release the detenu forthwith unless his presence is required in connection with any other offence. Rule is made absoulte. Rule Made Absolute.