Sudesh Singh vs State & Ors.

Rajesh Singh alias Rajeshwar Singh alias Raju's detention under the Jammu and Kashmir Public Safety Act, 1978, ordered by District Magistrate,

Samba vide his Order no. 01/PSA of 2008 dated 08.03.2008, has been questioned by his father, Sudesh Singh, seeking quashing of his son's

detention.

Appearing for the detenue, his learned 'counsel Mr. Jagpaul Singh submits that Rajesh Singh's detention has been rendered unsustainable because of respondents' failure to place the detention order and the grounds on which it had been made, before the Advisory Board constituted under

Section 14 of the Jammu and Kashmir Public Safety Act, hereinafter to be referred as the "Act". He additionally submitted that copies of the FIRs

mention whereof had been made in the grounds of detention had not been supplied to the detenue depriving him of his Constitutional right to make representation to the Government against his detention.

Omission of the Staterespondents to take steps to place Rajesh Singh's detention order before the Advisory Board constituted under Section 14 of the Act, has not been disputed by learned State Counsel, Mr. V.K. Chopra, who submitted that in view of the past record of the detenue, his detention by the District Magistrate was justified.

Nonsupply of copies of FIRs referred to in the grounds of detention to the detenue too has not been disputed by the learned State Counsel.

I have considered the submissions made at the Bar.

Article 22 of the Constitution of India provides certain protections to every person against his preventive detention. One of such protections is to place detenue's case before an Advisory Board consisting of persons who are, or have been, or are qualified to be appointed as, Judges of a High

Court within a period of three months of his detention.

In view of the provisions of Article 22 of the Constitution of India, detention of a person beyond three months is permissible only if the Advisory

Board, opines existence of sufficient cause for such detention.

Conjoint reading of the provisions of Sections 15, 16 & 17 of the Act, too, in unequivocal terms requires placing of detenue's case before the

Advisory Board within the period prescribed under Section 15 of the Act.

Detention beyond the period prescribed under Section 15 of the Act is permissible only if the Advisory Board justifies it on finding sufficient cause

for such detention.

Rajesh Singh's detention, without reference of his case to the Advisory Board, has thus been rendered unconstitutional and in violation of the provisions of Sections 15, 16 & 17 of the Act.

Nonsupply of the material relied upon by the District Magistrate, to the detenue too has deprived him of his right to make effective representation to the Government against his detention, rendering his detention unsustainable for violation of the provisions of Article 22(5) of the Constitution of

India and Section 13 of the Act.

State Counsel's submission that Rajesh Singh's detention was justified in view of his past activities is found unsustainable in view of the omission of the State functionaries to place detenue's case before the Advisory Board.

For all what has been said above, I find sufficient force in detenue's counsel's submission and am of the view that Rajesh Singh's detention being in violation of Article 22 of the Constitution of India requires to be quashed.

Accordingly, allowing this petition, District Magistrate Samba's Order No.01/PSA of 2008 dated 08.03.2008 is quashed. A direction shall therefore issue to the respondents to set the detenue to liberty forthwith, if not required, in any other case.