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PETITIONER: STATE OF U.P.

       Vs.

RESPONDENT: SHAKEEL AHMED

DATE OF JUDGMENT28/11/1995

BENCH: RAMASWAMY, K. BENCH: RAMASWAMY, K. MAJMUDAR S.B. (J)

CITATION:  1996 SCC  (1) 337        JT 1995 (8)   561  1995 SCALE  (6)732

ACT:

HEADNOTE:

JUDGMENT:                          O R D E R      Though the  respondent has  been served,  he  does  not appear either  in  person  or  through  counsel.  Notice  is sufficient.      Leave granted.      The respondent  was detained  on July  31,  1989  under Section 3  [1] (iii) of the Conservation of Foreign Exchange and  Prevention   of  Smuggling   Activities  Act.  When  he challenged the  order of  detention, the  High Court  in the impugned order  dated July  25, 1990 made in W.P. No.2029 of 1990 set aside the order of detention on the ground that the delay in  non-consideration of  the representation  for  one month, i.e.,  from February  20, 1990 to March 15, 1990, was not explained and also on the ground that copy of the report of the  sponsoring authority  had not  been supplied  to the detenu which violates Article 22 [5] of the Constitution. We are of  the opinion  that the  High Court  was not  right in setting aside the order of detention on these grounds. It is not mandatory  that the  report of  the sponsoring authority should be supplied to the detenu under Article 22 [5] of the Constitution.  It  is  only  a  material  furnished  to  the detaining authority.  All the material on which reliance was place for  order of detention was admittedly supplied to the detenu. In  the facts  and circumstances  of this  case, the delay in  disposal of  the representation  of about  23 days also is not fatal.      Under these  circumstances, the order of the High Court setting  aside  the  detention  order  is  clearly  illegal. However, since  the period  has already  expired, we  do not think that  it is a case warranting further detention of the respondent.      The appeal is accordingly disposed of.

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