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Judgment
Mr. S.G. Shah, J. (Oral)—By way of this petition, the detenue has challenged the order of detention dated 05.03.2015 passed by respondent No.2, under the provisions of sub-section (2) of Section 3 of the Gujarat Prevention of Anti Social Activities Act, 1985 (hereinafter referred to as "PASA Act").
Learned advocate, Mr. Imran H. Pathan appearing for the petitioner - detenue has invited my attention to the order of detention dated 05.03.2015, by which, the detenue was arrested and sent to District Jail, Bhavnagar. The ground of detaining the accused is that solitary offence was registered against the petitioner under the provisions of Sections 5 and 8 of the Bombay Animal Preservation Act, 1954 and Section 3, 11(I), D of Prevention of Cruelty to Animals Act, 1960 and Section 114 of the Indian Penal Code. He is, therefore, a "cruel person" as defined under Section 2(bbb) of the PASA Act. Learned advocate appearing for the petitioner has submitted that, except this one offence, there is no material with the detaining authority to detain the petitioner under the provisions of the PASA Act. It is submitted that the order is vitiated because only on the basis of one offence registered against the petitioner, and in absence of any other material to show involvement of the petitioner in similar activities, the detaining authority has recorded a subjective satisfaction that the petitioner is a cruel person. The definition of cruel person requires habitual involvement and, therefore, the subjective satisfaction and the consequential order are vitiated.
Learned AGP Mr. Manan Mehta, appearing for the respondent - State has opposed this petition.
Having regard to the contentions raised on behalf of the petitioner, it would be necessary to refer to the definition of "cruel person" as given in Section 2(bbb) of the Gujarat Prevention of Antisocial Activities Act, 1985, which runs as under:"2(bbb) "cruel person" means a person who either by himself or as member or leader of a gang habitually commits or attempts to commit abets the commission of an offence punishable under Section 8 of the Bombay Animal Preservation Act, 1954 (Bom.LXXII of 1954)".
It is clear from reading of the definition that the person to be branded as a cruel person has to be either a member or leader of a gang habitually committing or attempting to commit or abetting the commission of offence punishable under Section 8 of the Bombay Animal Preservation Act, 1954. The term "habitually" examined from any angle, literal or legal, would require presence of an element of repetitiveness. In the instant case, barring one offence registered against the petitioner, there was no material before the detaining authority to record a satisfaction that the petitioner is habitual or repetitively involved in the offence.
Under the circumstances, the subjective satisfaction that the petitioner is a cruel person on the basis of which he has been detained is vitiated.
However, since all such orders are quashed on technical ground, the same shall not come in the way of the Detaining Authority to pass an appropriate order in future.
In view of the above facts and circumstances of the case, the petition is allowed. The impugned order of detention dated 05.03.2015 passed by respondent No.2 is hereby quashed and set aside. The detenue is ordered to be set at liberty forthwith, if he is not required to be detained in connection with any other case. Rule is made absolute accordingly. Direct Service is permitted.