GIMIK PIOTR Vs STATE OF T.NADU .
Case number: Crl.A. No.-002121-002121 / 2009
Diary number: 24338 / 2009
Advocates: K. K. MANI Vs
S. THANANJAYAN
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO 2121 OF 2009 (Arising out of S.L.P.(Crl.) No.6201 of 2009)
Gimik Piotr …………..Appellant
Versus
State of Tamil Nadu & Ors. …………..Respondents
J U D G M E N T
H.L. DATTU,J:
1) Leave granted.
2)By our order dated 28.10.2009, we had ordered release of the detenu at
once, subject to his custody being required in any other proceedings. We
had not assigned reasons while doing so and we had observed that the
detailed reasons will follow later.
3)We now proceed to give reasons for allowing the appeal and for setting
aside the decision of the High Court.
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4)The appeal is directed against the order passed by the Madras High Court
in HCP No. 1874 of 2008, dismissing the petition filed by the appellant for
grant of a Writ in the nature of habeas corpus, and thereby sustaining the
order of detention passed by the detaining authority under Section 3(1)(i) of
the Conservation of Foreign Exchange and Prevention of Smuggling
Activities Act, 1974.
5)The appellant-detenu is a Polish citizen and having business in Singapore.
He had come to India on earlier occasions for purchase of antiques and
garments (Textiles). He came to India for such business on 5.9.2008 and he
was due to return to Singapore on 7.9.2008 via Air India flight IC-557.
However in the Chennai International Airport, he was intercepted by the
customs officers. The detenu stated, that, he was carrying 2300 Pounds and
400 US Dollars only. A search of his baggage revealed currency worth
15,500 Euros, 39,700 US Dollars, 16,200 British Pound and Rs. 30,000/-,
adding to Rs. 40,72,878/- pasted to six sheaves of newspapers. The currency
was seized under a Mahazar for further action under Customs Act, 1962,
read with Regulation 5 of the Foreign Exchange Management (Export and
Import of Currency) Regulations, 2000, for trying to smuggle foreign
currency outside the country. The detenu was produced before E.O. II
Additional Chief Metropolitan Magistrate, Madras on 8.9.2008, who passed
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an order remanding the appellant to judicial custody. The appellant filed
two bail applications, one before the E.O. II Additional Chief Metropolitan
Magistrate and another before the Court of Sessions. Both the applications
are dismissed.
6)The wife of the detenu sent a representation dated 12.9.2008, to the
Commissioner of Customs (Airport) Chennai, and the same was rejected as
well.
7)The Government of Tamil Nadu (respondent no.1), with a view to prevent
the appellant from smuggling goods in future, passed detention order
against the detenu under Section 3(1) (i) of the Conservation of Foreign
Exchange and Prevention of Smuggling Activities Act, 1974 (hereinafter
referred to as COFEPOSA) and kept him in custody in the Central Prison,
Chennai. The detenu requested through a representation dated 14.11.2008 to
the Advisory Board to allow him to represent through a lawyer before the
Advisory Board to effectively put forth his case. This plea was not
considered by the Advisory Board. The detenu being aggrieved by the order
of detention passed under the Act dated 04.11.2008 filed a writ petition
before the High Court inter-alia questioning the said order on various
grounds.
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8)The contention of the detenu-appellant before the High Court was that the
detention order was passed against him on the basis of a single, solitary and
isolated act of alleged smuggling activity is unsustainable in law in the
absence of any past antecedent and past prejudicial activities. Further the
material on record is not suggestive of any potentiality or tendency on the
part of the detenu for future smuggling activities. The appellant also
contended that the passport of the appellant has been impounded and,
therefore, there is no possibility of the detenu moving outside the country
for the purpose of smuggling. Hence the order of detention cannot be said to
be in accordance of the law, as the same has been passed by non-application
of the mind by the detaining authority.
9)The respondents resisted the challenge of the appellant on the ground that
the appellant by his own admission brought the currencies from a foreign
country for monetary consideration of $2000. Hence there is possibility of
the appellant being engaged in similar activities if he is allowed to move out
of the country. As far as retention of the passport by the customs
department, the respondents contended that even if the appellant remains in
the country, he may engage in abetment of smuggling activities. The nature
of past antecedents and activities of the detenu indicate that he is likely to
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indulge in smuggling activities, if released and therefore, it is necessary to
detain him in order to prevent him from engaging in such activities.
10)The High Court placing reliance on the observations made in the case of
Pooja Batra v. Union of India, [(2009) 5 SCC 296], has concluded, that, a
single incident can prove the propensity and potentiality of the detenu to
carry out smuggling activities in the future also. It has also observed that the
statement of the appellant that he was smuggling foreign currency on the
behest of other people for monetary consideration is another factor that
requires to be taken note of to arrive at the conclusion that there was
propensity and potentiality of the appellant to engage in future with his
smuggling activities. The High Court is also of the view, that, if the
appellant remains in India, there is possibility that he will be involved in
abetment of smuggling activities. Accordingly, dismissed the writ petition.
The decision of the High Court has been impugned before us.
11)The learned counsel for the appellant contended that the detaining
authority based on single and solitary instance could not have passed an
order of detention under the Act. It is submitted, that, for the purpose of
passing detention order, the detaining authority need to show that the detenu
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is likely to resume the prejudicial activity if not detained. It is further
contended that there was no compelling necessity to pass an order of
preventive detention when the passport of the appellant is retained by the
custom authorities. In aid of his submission, the learned counsel has relied
on the observations made by this Court in the case of Attorney General for
India and Ors. vs. Amratlal Prajivandas and Others, [(1994) 5 SCC 54],
wherein this Court has observed, that, in short, the principle appears to be,
“Though ordinarily one act may not be held sufficient to sustain an order of
detention, one act may sustain an order of detention if the act is of such a
nature as to indicate that it is an organised act or a manifestation of
organised activity. The gravity and nature of the act is also relevant. The
test is whether the act is such that it gives rise to an inference that the
person would continue to indulge in similar prejudicial activity. That is the
reason why single acts of wagon-breaking, theft of signal material, theft of
telegraph copper wires in huge quantity and removal of railway fish-plates
were held sufficient. Similarly, where the person tried to export huge
amount of Indian currency to a foreign country in a planned and
premeditated manner, it was held that such single act warrants an inference
that he will repeat his activity in future and, therefore, his detention is
necessary to prevent him from indulging in such prejudicial activity. If one
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looks at the acts the COFEPOSA is designed to prevent, they are all either
acts of smuggling or of foreign exchange manipulation. These acts are
indulged in by persons, who act in concert with other persons and quite
often such activity has international ramifications. These acts are preceded
by a good amount of planning and organisation. They are not like ordinary
law and order crimes. If, however, in any given case a single act is found to
be not sufficient to sustain the order of detention that may well be quashed
but it cannot be stated as a principle that one single act cannot constitute the
basis for detention. On the contrary, it does. In other words, it is not
necessary that there should be multiplicity of grounds for making or
sustaining an order of detention.
12)Reference is also made to the decision of this Court in the case of
Chowdarapu Raghunandan vs. State of Tamil Nadu (2002) 3 SCC 754,
wherein it is stated, “that the past conduct of the petitioner is that he is an
engineering graduate and at the relevant time he was the Managing Director
of a public limited company. There is no other allegation that he was
involved in any other anti-social activities. The only allegation is that he
visited Singapore twice as a “tourist”. Admittedly, the petitioner has filed
bail application in a criminal prosecution for the alleged offence narrating
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the fact that his so-called statement was not voluntary and was recorded
under coercion. The baggages were not belonging to him and there were no
tags on the same so as to connect him with the said baggages and the crime.
At the time of hearing of this matter also, it is admitted that the baggages
were without any tags. It is also an admitted fact that there is nothing on
record to hold that the petitioner was involved in any smuggling activity.
However, the learned Additional Solicitor-General submitted that in the
statement recorded by the Customs Department the petitioner had admitted
that previously he had visited Singapore twice as a “tourist”, and, therefore,
it can be inferred that the petitioner might have indulged and was likely to
indulge in such activities. This submission is far-fetched and without any
foundation. From the fact that a person had visited Singapore twice earlier
as a “tourist”, inference cannot be drawn that he was involved in smuggling
activities or is likely to indulge in such activities in future. Hence, from the
facts stated above it is totally unreasonable to arrive at a prognosis that the
petitioner is likely to indulge in any such prejudicial activities”.
13)This Court in the case of KundanBhai Dhulabhai Shaikh Etc. vs. District
Magistrate, Ahmedabad and Ors. Etc. (1996) 3 SCC 194, has observed that
Black marketing is a social evil. Persons found guilty of economic offences
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have to be dealt with a firm hand, but when it comes to fundamental rights
under the Constitution, this Court, irrespective of enormity and gravity of
allegations made against the detenu, has to intervene as was indicated in
Mahesh Kumar Chauhan’s case, [(1990) 3 SCC148] and in an earlier decision
in Prabhu Dayal Deorah v. Distt. Magistrate, [(1974) 1 SCC 103] in which it
was observed that the gravity of the evil to the community resulting from
anti-social activities cannot furnish sufficient reason for invading the
personal liberty of a citizen, except in accordance with the procedure
established by law particularly as normal penal laws would still be available
for being invoked rather than keeping a person in detention without trial.
14)The counsel for the appellant also relies on the decision of this court in
the case of Rajesh Gulati v. Government of NCT of Delhi and another
[(2002) 7 SCC 129], wherein it is held, that, once the customs department
has seized the passport of the detenu, the possibility of detenu moving
outside the country for the purpose of smuggling was effectively foreclosed,
and therefore, there could be no question of detaining the detenu to prevent
him from smuggling goods into India.
15)The learned counsel for the State tried to justify the order passed by the
detaining authority.
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16)The two issues that require to be decided are:-
(i) Whether the respondents can prove satisfactorily that
there is propensity and potentiality of the appellant to
engage in smuggling activities in the future, if set free?
(ii) Whether the impounding of the passport of the
appellant so as to prevent him from leaving the country
will suffice in satisfying the object sought to be
achieved by passing the detention order?
17)Preventive detention is not punitive but a precautionary measure. The
object is not to punish a person, but to intercept or prevent him from doing
any illegal activity. Its purpose is to prevent a person from indulging in
activities, such as smuggling and such other anti social activities as
provided under the preventive detention law. This court in the case of Union
of India v. Paul Manickam (AIR 2003 SC 4622), stated the following:-
“Preventive detention is an anticipatory measure and does not relate to an offence while the criminal proceedings are to punish a person for an offence committed by him. They are not parallel proceedings. The object of the law of preventive detention is not punitive but only preventive. It is resorted to when the Executive is convinced on the materials available and placed before it that such detention is necessary in order to prevent the person detained from acting in a matter prejudicial to certain objects which are specified by the law. The action of Executive in detaining a person
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being only precautionary, the matter has necessarily to be left to the discretion of the Executive Authority.”
18)Preventive detention essentially deals with the curtailment of a person’s
liberty and is therefore a potential weapon for human rights abuses. In the
US, some state statutes authorize preventative detention, where there is
clear and convincing evidence that the defendant is a danger to another
person or to the community, and that no condition or combination of
conditions of pretrial release can reasonably protect against that danger. It
has been noted that pretrial detention is not to be employed as a device to
punish a defendant before guilt has been determined, nor to express outrage
at a defendant's evident wrongdoing, but its sole purpose is to ensure public
safety and the defendant's future appearance in court when the government
proves that conditions of release cannot achieve those goals. In the UK,
preventive detention is used more or less employed in counter-terrorism
measures. In India, the Preventive Detention Act was passed by Parliament
in 1950. After the expiry of this Act in 1969, the Maintenance of Internal
Security Act (MISA) was enacted in 1971, followed by its economic
adjunct the Conservation of Foreign Exchange and Prevention of
Smuggling Activities Act in 1974 and the Terrorism and Disruptive
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Activities (Prevention) Act (TADA) in 1985. Though MISA and TADA
have been repealed, COFEPOSA continues to be operative along with other
similar laws such as the National Security Act 1980, the Prevention of
Black marketing and Maintenance of Essential Commodities Act 1980.
19) COFEPOSA is enacted to curb the thriving smuggling business of
foreign currencies, antiques and other valuable items from India to its
neighbouring countries. From the objects and reasons of the Act, it is
clear that the purpose of the Act is to prevent violation of foreign
exchange regulations or smuggling activities which are having
increasingly deleterious effect on the national economy and thereby
serious effect on the security of the State.
20)Section 3(1) of COFEPOSA reads:-
“3. Power to make orders detaining certain persons. (1) The Central Government or the State Government or any officer of the Central Government, not below the rank of a Joint Secretary to that Government, specially empowered for the purposes of this section by that Government, or any officer of a State Government, not below the rank of a Secretary to that Government, specially empowered for the purposes of this section by that Government, may, if satisfied, with respect to any person (including a foreigner), that, with a view to preventing him from acting in any manner prejudicial to the conservation or augmentation of foreign exchange
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or with a view to preventing him from- (i) smuggling goods, or (ii) abetting the smuggling of goods, or (iii) engaging in transporting or concealing or keeping smuggled goods, or (iv) dealing in smuggled goods otherwise than by engaging in transporting or concealing or keeping smuggled goods, or (v) harbouring persons engaged in smuggling goods or in abetting the smuggling of goods, it is necessary so to do, make an order directing that such person be detained.”
21) The Act contemplates two situations for exercise of the power of
preventive detention, viz., to prevent violation of foreign exchange
regulations and to prevent smuggling activities. The justification for
passing the order of detention is suspicion or reasonable probability of
the person sought to be detained to prevent him in carrying on smuggling
activities in the future. In other words, what needs to be proved is the
potentiality or propensity of the person to engage in future prejudicial
activities.
22)It is a well established principle of law that even a single incident is
enough to prove the propensity and potentiality of the detenue so as to
justify the order of preventive detention as laid down by this court in the
case of Pooja Batra v. Union of India, [(2009) 5 SCC 296] :-
“As already discussed, even based on one incident the Detaining Authority is free to take appropriate
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action including detaining him under COFEPOSA Act. The Detaining Authority has referred to the violation in respect of importable goods covered under Bill of Entry No. 589144 dated 25.04.2007. In an appropriate case, an inference could legitimately be drawn even from a single incident of smuggling that the person may indulge in smuggling activities, however, for that purpose antecedents and nature of the activities already carried out by a person are required to be taken into consideration for reaching justifiable satisfaction that the person was engaged in smuggling and that with a view to prevent, it was necessary to detain him.”
This court further observed:-
“If there is no adequate material for arriving at such a conclusion based on solitary incident the Court is required and is bound to protect him in view of the personal liberty which is guaranteed under the Constitution of India. Further subjective satisfaction of the authority under the law is not absolute and should not be unreasonable. In the matter of preventive detention, what is required to be seen is that it could reasonably be said to indicate any organized act or manifestation of organized activity or give room for an inference that the detenue would continue to indulge in similar prejudicial activity warranting or necessitating the detention of the person to ensure that he does not repeat this activity in future. In other words, while a single act of smuggling can also constitute the basis for issuing an order of detention under the COFEPOSA Act, highest standards of proof are required to exist. In the absence of any specific and authenticated material to indicate that he had the propensity and potentiality to continue to indulge in such activities
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in future, the mere fact that on one occasion person smuggled goods into the country would not constitute a legitimate basis for detaining him under the COFEPOSA Act. This can be gathered from the past or future activities of the said person.”
23)In the case of Gurdev Singh v. Union of India, [(2002) 1 SCC 545] this
court held:-
“Whether the detention order suffers from non- application of mind by the detaining authority is not a matter to be examined according to any straight-jacket formula or set principles. It depends on the facts and circumstances of the case, the nature of the activities alleged against the detenue, the materials collected in supported of such allegations, the propensity and potentiality of the detenue in indulging in such activities, etc. The Act does not lay down any set parameters for arriving at the subjective satisfaction by the detaining authority. Keeping in view the purpose for which the enactment is made and the purpose it is intended to achieve, the Parliament in its wisdom, has not laid down any set standards for the detaining authority to decide whether an order of detention should be passed against a person. The matter is left to the subjective satisfaction of the competent authority.”
24)What emerges from the abovementioned cases is that, even a single
solitary act can prove the propensity and potentiality of the detenu to
carry on with similar smuggling activities in future. The mere fact that
on one occasion person smuggled goods into the country may constitute
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a legitimate basis for detaining a person under COFEPOSA. For this
purpose, the antecedents of the person, facts and circumstances of the
case needs to be taken into consideration. In the present case, the
respondents seek to rely extensively on the confession statement made by
the detenu, where he had admitted to be carrying the foreign currency in
return for monetary consideration. The respondents contend that the
confession made by the appellant proves that, the appellant is a part of a
smuggling ring and hence his detention is warranted under the provisions
of COFEPOSA. This submission of the respondent’s learned counsel, in
our view, has no merit. In the statement made before the customs
authorities, the appellant has only narrated his antecedents, the nature of
business carried on by him while he was in Singapore and how he was
induced to carry the foreign currency by a person who has business
dealings in Singapore. In the statement so made, he has not even
suggested that he had indulged himself in foreign currency smuggling
activities earlier. It is not the case of the respondents that if he is not
detained, he would indulge himself in foreign currency smuggling
activities and it is their specific case that he may abet the smuggling
activity. In matters of personal liberty, the standard of proof needs to be
high to justify an order of preventive detention. In our considered view,
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there were no compelling reasons for the detaining authority to pass the
impugned order. Therefore, the order of detention is unsustainable.
25)Moving over to the second issue, it is not in doubt that the appellant
carried foreign currency in person which is in contravention of the
amount stated in Regulation 5 of Foreign Exchange Management (Export
and Import of Currency) Regulations, 2000. The issue in question is,
whether, the act of the appellant justifies a preventive detention order to
be passed against him. The detention order was passed under Section
3(1)(i) of COFEPOSA. The sub-section authorizes the Central
Government or the State Government to pass an order of preventive
detention to prevent the person from carrying on with the smuggling
activities. The reasons stated in the order is that, the appellant is detained
as a remand prisoner and thereafter he would be released on bail.
Therefore according to respondent no.1, there is possibility that he will
indulge in illegal activity and smuggling of goods when out on bail. Para
6 of the detention order goes on to state:-
“6. The State Government are also satisfied that on the facts and material mentioned above, if you are released on bail, you will indulge in such activities again and that further recourse to normal criminal law would not have the desired effect of effectively preventing you from indulging in such
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activities though your passport has been submitted in the court. The State Government, therefore, considers that, it is necessary to detain you under Section 3(1)(i) of Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 with a view to preventing you from indulging in the smuggling of goods in future.”
26) During the course of the hearing, the learned counsel appearing for the
State, submits that the mere retention of the passport of the detenu, will
not be enough, as the preventive detention order has been passed so as to
prevent him from abetting the smuggling of goods by staying in the
country. This was argued before the High Court. The High Court
accepted this as a satisfactory answer to justify the passing of a
preventive detention order. In the counter affidavit filed on behalf of
respondent no.1 and 3 in para 3 it is stated:-
“It is accepted by the detenue himself in the representation that he cannot even survive in India. Therefore for the survival, till he goes out of this country, there is all likelihood for him to indulge in such activities indirectly and illegally without the passport and can also abet in such activities. Hence, the averments made in these grounds are unsustainable and untenable and the detention order passed is valid in law.”
27)In our view, if that be the position, the order of preventive detention
could have been passed under Section 3(1) (ii) of COFEPOSA, as it
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authorizes the State Government to pass a preventive detention order to
preventing him from abetting smuggling of goods. The argument
advanced by the respondents is devoid of any logic. In the present case,
the detention order is passed under Section 3(1)(i) of COFEPOSA. The
customs department has retained the passport of the detenu. The
likelihood of the appellant indulging in smuggling activities was
effectively foreclosed. As observed by this Court in Rajesh Gulati’s
case, that the contention that despite the absence of a passport, the
appellant could or would be able to continue his activities is based on no
material but was a piece of pure speculation.
28)The counsel appearing for the State relied on the observations made by
this court in the case of Abdul Sathar Ibrahim Malik v. Union of India
and others with Ibrahim Shareef M. Madhafushi v. Union of India and
Others, [(1992) 1 SCC 1] with particular reference to para 4 of the
judgment. A careful perusal of the aforesaid paragraph reveals that the
court did not answer the question of the passport being impounded. In
the said case, the detention order was based on possession of 50 gold
biscuits of foreign origin being found in person of the detenu. It was also
found that the detenu was a part of a larger international smuggling ring
and therefore court sustained the order of detention passed by the
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detailing authority. This court did not go into the issue as to whether the
impounding of the passport of the detenu was enough to curb the
potentiality of smuggling and to render the order of preventive detention
unjustified.
29)The other case on which reliance was placed by the learned counsel
appearing for the State, was the case of Sitthi Zuraina Begum v. Union of
India and Others, [(2002) 10 SCC 448]. In our view, the findings and
conclusions reached in this case would not assist contention of the
respondents, as the court held in that case that the impounding of the
passport of the detenu effectively foreclosed the chances of the detenu
engaging in smuggling activities in the future.
30)In our considered view, the submission of the learned counsel for the
appellant requires to be accepted. In the instant case as the facts reveal,
that, there was no pressing need to curtail the liberty of a person by
passing a preventive detention order. Foreign currency cannot be
smuggled as the person cannot move out of the country on account of his
passport being impounded. Merely because a person cannot otherwise
survive in the country, is no basis to conclude that a person will again
resort to smuggling activities, or abetting such activities by staying in the
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country. There is higher standard of proof required in these
circumstances involving the life and liberty of a person. The material
provided by the respondents is not enough to justify the curtailment of
the liberty of the appellant under an order of preventive detention in the
fact and circumstances of the case.
31)In view of the foregoing discussion, we, after having considered the
submissions of the learned counsel on both sides, by our order dated
28.10.2009, had directed the release of the detenu and have now recorded
the reasons therefor.
…………………………………J.
[ DALVEER BHANDARI ]
…………………………………J.
[ H.L. DATTU ]
New Delhi, November 13, 2009.
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