CRWPCRWPCRWPCRWP----4590459045904590

IN THE HIGH COURT OF PUNJAB AND HARYANA AT IN THE HIGH COURT OF PUNJAB AND HARYANA AT IN THE HIGH COURT OF PUNJAB AND HARYANA AT IN THE HIGH COURT OF PUNJAB AND HARYANA AT 

Jasveer Singh @ Jasbir Singh @ Kala 

State of Haryana and others 

ReservedReservedReservedReserved    

Date of PronouncementDate of PronouncementDate of PronouncementDate of Pronouncement

Date of Uploading : Date of Uploading : Date of Uploading : Date of Uploading : 

CORAM: CORAM: CORAM: CORAM: 

Present:  

SUMEET GOELSUMEET GOELSUMEET GOELSUMEET GOEL

1.  

passed by the Additional Chief Secretary to 

(Home) (hereinafter referred to as ‘

petitioner has preferred the present criminal writ petition under Article 

226 of the Constitution of India (hereinafter referred to as 

hand’) for quas

2.  

the lis in hand is adumbrated, thus: 

4590459045904590----2026202620262026    

IN THE HIGH COURT OF PUNJAB AND HARYANA AT IN THE HIGH COURT OF PUNJAB AND HARYANA AT IN THE HIGH COURT OF PUNJAB AND HARYANA AT IN THE HIGH COURT OF PUNJAB AND HARYANA AT 

CHANDIGARHCHANDIGARHCHANDIGARHCHANDIGARH

Jasveer Singh @ Jasbir Singh @ Kala     

V/s 

State of Haryana and others   

    onononon::::    11113333.05.2026.05.2026.05.2026.05.2026    

Date of PronouncementDate of PronouncementDate of PronouncementDate of Pronouncement/ / / / DecisionDecisionDecisionDecision: : : : 22220000....05.202605.202605.202605.2026

Date of Uploading : Date of Uploading : Date of Uploading : Date of Uploading : 22220000.05.2026.05.2026.05.2026.05.2026 

CORAM: CORAM: CORAM: CORAM:     HON’BLE MR. JUSTICE SUMEET GOELHON’BLE MR. JUSTICE SUMEET GOELHON’BLE MR. JUSTICE SUMEET GOELHON’BLE MR. JUSTICE SUMEET GOEL

 Mr. Ankur Mittal, Senior Advocate

Ms. Kushaldeep Kaur, Advocate, 

Mr. Kushagar Goel, Advocate

Mr. Sakal Sikri, Advocate and 

Ms. Sharvi Dadhwal, Advocate for the petitioner. 

Mr. Gurmeet Singh, AAG Haryana. 

***** 

SUMEET GOELSUMEET GOELSUMEET GOELSUMEET GOEL, J., J., J., J.        

Taking exception to the confirmation order dated 05.03.2026 

passed by the Additional Chief Secretary to 

(Home) (hereinafter referred to as ‘impugned confirmation order’)

petitioner has preferred the present criminal writ petition under Article 

226 of the Constitution of India (hereinafter referred to as 

) for quashing of the same.  

Shorn of non-essential details, the relevant factual matrix of 

in hand is adumbrated, thus:  

                         1111 

IN THE HIGH COURT OF PUNJAB AND HARYANA AT IN THE HIGH COURT OF PUNJAB AND HARYANA AT IN THE HIGH COURT OF PUNJAB AND HARYANA AT IN THE HIGH COURT OF PUNJAB AND HARYANA AT 

CHANDIGARHCHANDIGARHCHANDIGARHCHANDIGARH    

CRWPCRWPCRWPCRWP----4590459045904590----2026202620262026

    ....Petitioner   

    ....Respondents 

05.202605.202605.202605.2026    

HON’BLE MR. JUSTICE SUMEET GOELHON’BLE MR. JUSTICE SUMEET GOELHON’BLE MR. JUSTICE SUMEET GOELHON’BLE MR. JUSTICE SUMEET GOEL     

Advocate with  

Ms. Kushaldeep Kaur, Advocate,  

Advocate, Ms. Preeti Goyal, Advocate 

Mr. Sakal Sikri, Advocate and  

Ms. Sharvi Dadhwal, Advocate for the petitioner.  

Mr. Gurmeet Singh, AAG Haryana.  

Taking exception to the confirmation order dated 05.03.2026 

passed by the Additional Chief Secretary to the Government of Haryana 

impugned confirmation order’), the 

petitioner has preferred the present criminal writ petition under Article 

226 of the Constitution of India (hereinafter referred to as ‘petition in 

essential details, the relevant factual matrix of 

2026202620262026    

Taking exception to the confirmation order dated 05.03.2026 

Government of Haryana 

, the 

petitioner has preferred the present criminal writ petition under Article 

‘petition in 

essential details, the relevant factual matrix of 

CRWPCRWPCRWPCRWP----4590459045904590----2026202620262026                               2222 

(i)    On account of the petitioner being involved in 10 FIR(s), the 

Secretary to Government of Haryana, Home Department passed an order 

dated 07.01.2026 for preventive detention of the petitioner. 

(ii)    The petitioner is stated to have made a representation against 

the  above  detention  order.    Upon  opinion  of  the  concerned  Advisory 

Board, the 

impugned confirmation order was passed, which reads thus: 

“Whereas, in exercise of the powers conferred vide section 3 (1) of the 

Prevention  of  Illicit  Traffic  of  Narcotics  Drugs  and  Psychotropic 

Substances  Act,  1988  (for  brevity  the  Act,  1988),  the,  detaining 

authority  vide  order  dated  07.01.2026  directed  to  detain  Sh.  Jasbir 

Singh alias Kala S/o Bhag Singh R/o Village Malikpura, P.S. Odhan, 

Police District Dabwali, Haryana, with a view to prevent him from 

engaging in illicit traffic in narcotic drugs and psychotropic substance. 

In pursuance of the said detention order dated 07.01.2026, Sh. Jasbir 

Singh alias Kala S/o Bhag Singh was detained on 08.01.2026 and he is 

currently detained in District Jail, Sirsa, Haryana 

    And whereas, a reference under section 9 (b) of t he Act, 1988 

in respect of detention of Sh. Jasbir Singh alias Kala S/o Bhag Singh 

was  made  to  the  Advisory  Board,  Haryana  duly  constituted  under 

section 9 (s) of Act, 1988 vide letter dated 09.01.2026. The Advisory 

Board, after providing an opportunity of hearing to the detainee Sh. 

Jasbir Singh alias Kala S/o Bhag Singh through video conference on 

18.02.2026, submitted its report dated 19.02.2026, which was received 

vide later dated 20.02.2026. The Advisory Board, in its report dated 

19.02.2026  has  concluded  that  sufficient  cause  is  made  out  for  the 

preventive detention of Sh. Jasbir Singh alias Kala s/o Bhag Singh. 

    And  now,  therefore,  in  exercise  of  the  powers  conferred  by 

section 9(1) read with section 11 of the Act 1988, the detention order 

of Sh. Jasbir Singh alias Kala S/o Bhag Singh issued vide order dated 

07.01.2026  is  hereby  confirmed  and  it  is  further  directed  that  the 

period of detention of Sh. Jasbir Singh alias Kala S/o Bhag Singh R/o 

Village Malikpura, P.S. Odhan, Police District Dabwali, Haryana in 

pursuance of the aforesaid detention order shall be six month from the 

date of his detention i.e. 08.01.2026. 

            SD/ (Sudhir Rajpal, IAS) 

      Additional  Chief  Secretary  to  Government  Haryana , 

Home 

             Department”

CRWPCRWPCRWPCRWP----4590459045904590----2026202620262026                               3333 

    It  is  in  the  aforesaid  factual  backdrop  that  the 

petition in 

hand

 has come up for adjudication before this Court.  

Rival SubmissionsRival SubmissionsRival SubmissionsRival Submissions

3.    Learned senior counsel for the petitioner has argued that the 

impugned confirmation order  is  against  the  basic  tenets  of  law  as  the 

same does not reflect any independent application of mind at the end of 

the  confirming  authority.    Learned  senior  counsel  has  urged  that  the 

impugned confirmation order has been passed solely upon the opinion of 

the Advisory Board and it has clearly not adhered to the distinction of the 

power of the State Government/appropriate Government and role of the 

Advisory  board.    Learned  senior  counsel  has  iterated  that,  even  if,  an 

opinion  is  received  from  the  Advisory  Board  regarding  satisfaction  of 

continuing the detention order, even in such a situation, the confirmatory 

authority  ought  to  have  applied  its  own  independent  mind.    Learned 

senior  counsel  has  urged  that  this  vital  aspect  of the  matter  is  clearly 

lacking  in  the 

impugned confirmation order. On  the  strength  of  these 

submissions, the grant of 

petition in hand is entreated for.  

4.    Respondent Nos.1 to 4 have filed the written reply by way 

of  affidavit  dated  06.05.2026  of  Sh.  Sandeep  Singh,  Deputy 

Superintendent  of  Police,  Kalanwali,  District  Sirsa  whereas  a  separate 

written  reply  dated  02.05.2026  has  been  preferred  on  behalf  of 

respondent  No.5,  in  the  Court;  which  are  taken  on  record.    Raising 

submissions in tandem with the above reply(s), learned State counsel has 

submitted that the petitioner has been found to be involved in multiple 

NDPS cases and, thus, the 

impugned confirmation order has been passed 

against the petitioner for up-keeping of public order and law.  Learned 

CRWPCRWPCRWPCRWP----4590459045904590----2026202620262026                               4444 

State  counsel  has  further  urged  that  the  entire  procedural  norms  have 

been  meticulously  followed.    It  has  been  further  submitted  that  the 

impugned confirmation order is based on sound reasoning and logic as 

also in tandem with the opinion given by the concerned Advisory Board.  

On the strength of these submissions, the dismissal of the 

petition in hand 

is entreated for.  

Prime IPrime IPrime IPrime Issuessuessuessue

5.    The prime issue that arises for consideration in the 

petition 

in hand 

is as to whether the impugned confirmation order is liable to be 

quashed.  

    The  seminal  legal  issue  that  arises  for  cogitation  is  as  to 

whether the confirming authority, while passing a confirmation order in 

terms of Section 9(f) of 

PITNDPS Act, is under a statutory obligation to 

pass  a  reasoned  order  reflecting  independent  application  of  mind,  not 

only regarding the  substantive confirmation of the detenue’s detention 

but also with respect to the determination of the period of extension.  

Relevant StatuteRelevant StatuteRelevant StatuteRelevant Statute

6.    The Constitution of IndiaThe Constitution of IndiaThe Constitution of IndiaThe Constitution of India 

I.  Article 22 of the Constitution of India, reads as under 

““““22. Protection against arrest and detention in certain casesProtection against arrest and detention in certain casesProtection against arrest and detention in certain casesProtection against arrest and detention in certain cases    

     (1)      xxx    xxx      xxx    xxx 

  (2)  xxx    xxx      xxx    xxx 

  (3)  xxx    xxx      xxx    xxx 

  (4)  No law providing for preventive detention shal l authorise the 

detention of a person for a longer period than three months unless— 

  (a)  an Advisory Board consisting of persons who ar e, or 

have been, or are qualified to be appointed as, Judges of a High 

Court has reported before the expiration of the said period of 

three months that there is in its opinion sufficient cause for 

such detention: 

CRWPCRWPCRWPCRWP----4590459045904590----2026202620262026                               5555 

    Provided that nothing in this sub-clause shall au thorise 

the  detention  of  any  person  beyond  the  maximum  period 

prescribed by any law made by Parliament under sub-clause (b) 

of clause (7); or 

  (b)  such  person  is  detained  in  accordance  with  the  

provisions of any law made by Parliament under sub-clauses 

(a) and (b) of clause   (7). 

  (5)  When any person is detained in pursuance of an  order 

made  under  any  law  providing  for  preventive  detention,  the 

authority  making  the  order  shall,  as  soon  as  may  be, 

communicate to such person the grounds on which the order 

has been made and shall afford him the earliest opportunity of 

making a representation against the order. 

    (6)  xxx    xxx      xxx    xxx 

  (7)  Parliament may by law prescribe— 

  (a)  the circumstances under which, and the class o r classes 

of cases in which, a person may be detained for a period longer 

than  three  months  under  any  law  providing  for  preventive 

detention without obtaining the opinion of an Advisory Board 

in accordance with the provisions of sub-clause (a) of clause 

(4); 

  (b)  the maximum period for which any person may in  any 

class or classes of cases be detained under any law providing 

for preventive detention; and 

  (c)  the procedure to be followed by an Advisory Bo ard in 

an inquiry under sub-clause (a) of clause (4).

”””” 

II.II.II.II.          The The The The  Prevention  of  Illicit  Traffic  In  Narcotic Prevention  of  Illicit  Traffic  In  Narcotic Prevention  of  Illicit  Traffic  In  Narcotic Prevention  of  Illicit  Traffic  In  Narcotic  Drugs  and Drugs  and Drugs  and Drugs  and 

Psychotropic Substances Act, 1988Psychotropic Substances Act, 1988Psychotropic Substances Act, 1988Psychotropic Substances Act, 1988    

(hereinafter referred to as ‘PITNDPS Act’)    

““““9.9.9.9.     Advisory BoardsAdvisory BoardsAdvisory BoardsAdvisory Boards.–– For the purposes of sub-clause (a) of clause (4) 

and sub-clause(c) of clause (7) of article 22 of the Constitution, – 

(a)

  xxx    xxx      xxx  

(b)   xxx    xxx      xxx     

(c)   xxx    xxx      xxx  

(d)   xxx    xxx      xxx  

(e)   xxx    xxx      xxx  

(f)   in every case where the Advisory board has reported that 

there  is  in  its  opinion  sufficient  cause  for  the  detention  of  a 

person, the appropriate Government may confirm the detention 

order and continue the detention of the person concerned for 

CRWPCRWPCRWPCRWP----4590459045904590----2026202620262026                               6666 

such period as it thinks fir and in every case where the Advisory 

board has reported that there is in its opinion no sufficient cause 

for  the  detention  of  the  person  concerned,  the  appropriate 

Government  shall  revoke  the  detention  order  and  cause  the 

person to be released forthwith.

”””” 

III.III.III.III.          Preventive Detention Act, 1950Preventive Detention Act, 1950Preventive Detention Act, 1950Preventive Detention Act, 1950  (hereinafter referred to as ‘PD 

Act 1950’

) 

     “11.11.11.11. Action Upon the Report of Advisory Board. Action Upon the Report of Advisory Board. Action Upon the Report of Advisory Board. Action Upon the Report of Advisory Board. –––––––– 

(1)

In any case where the Advisory board has reported that there is 

in its opinion sufficient cause for the detention of a person, the 

appropriate Government may confirm the detention Older and 

continue the detention of the person concerned for such period 

as it thinks fit. (2) In any case where the Advisory board has 

reported that there is in its opinion no sufficient cause for the 

detention of the persons concerned, the appropriate Government 

shall  revoke  the  detention  order  and  cause  the  person  to  be 

released forthwith.”

IVIVIVIV. . . .           The The The The Maharashtra Prevention of Communal, AntiMaharashtra Prevention of Communal, AntiMaharashtra Prevention of Communal, AntiMaharashtra Prevention of Communal, Anti----social and other social and other social and other social and other 

Dangerous  Activities  ADangerous  Activities  ADangerous  Activities  ADangerous  Activities  Act,  1980ct,  1980ct,  1980ct,  1980

  (hereinafter  referred  to  as ‘MPCAD  Act 

1980’

) 

     “12.12.12.12.     Action upon the report of Advisory Board Action upon the report of Advisory Board Action upon the report of Advisory Board Action upon the report of Advisory Board ––––––––    (1) In any case where 

the Advisory Board has reported that there is in its opinion sufficient cause 

for  the  detention  of  a  person,  the  State  Government  may  confirm  the 

detention order and continue the detention of the person concerned for such 

period as it thinks fit.”        

V.V.V.V.          The  Maharashtra  Prevention  of  Dangerous  ActivitThe  Maharashtra  Prevention  of  Dangerous  ActivitThe  Maharashtra  Prevention  of  Dangerous  ActivitThe  Maharashtra  Prevention  of  Dangerous  Activities of ies  of ies  of ies  of 

Slumlords,  Bootleggers,  DrugSlumlords,  Bootleggers,  DrugSlumlords,  Bootleggers,  DrugSlumlords,  Bootleggers,  Drug----Offenders,  Dangerous  Persons  and  Video Offenders,  Dangerous  Persons  and  Video Offenders,  Dangerous  Persons  and  Video Offenders,  Dangerous  Persons  and  Video 

Pirates APirates APirates APirates Act, 1981 ct, 1981 ct, 1981 ct, 1981 

(hereinafter referred to as ‘MPDA Act, 1981’) 

12.12.12.12.     Action upon the report of Advisory Board Action upon the report of Advisory Board Action upon the report of Advisory Board Action upon the report of Advisory Board ––––––––    (1) In any case where 

the Advisory Board has reported that there is in its opinion sufficient cause 

for  the  detention  of  a  person,  the  State  Government  may  confirm  the 

detention order and continue the detention of the person concerned for such 

period as it thinks fit.”

CRWPCRWPCRWPCRWP----4590459045904590----2026202620262026                               7777 

Relevant case LawRelevant case LawRelevant case LawRelevant case Law

7.          The precedents germane to the matter(s) in issue are, thus: 

(i)    The Five Judge Bench of the Hon’ble Supreme Court; while 

dealing with Section 11(1) of the 

PD Act, 1950; in a judgment titled as 

Dattatraya Moreshwar Vs. State of Bombay, 1952Dattatraya Moreshwar Vs. State of Bombay, 1952Dattatraya Moreshwar Vs. State of Bombay, 1952Dattatraya Moreshwar Vs. State of Bombay, 1952    AIR Supreme Court AIR Supreme Court AIR Supreme Court AIR Supreme Court 

181181181181, , , , 

has held as under: 

“13. xxx xxx xxx In my  opinion, the  words  "for such period as it 

thinks fit" pre-suppose and imply that after receipt of the report of the 

Advisory Board the detaining authority has to make up its mind as to 

whether the original order of detention should be confirmed and if so, 

for what further period the detention is to continue.

 Obviously that is 

the proper stage for making an order or decision of this description as 

the  investigation  with  regard  to  a  particular  detenu  such  as  is 

contemplated by the Preventive Detention Act is then at an end and the 

appropriate  Government  is  in  full  possession  of  all  the  materials 

regarding him. xxx   xxx  xxx”

(ii)    The Five Judge Bench of the Hon’ble Supreme Court; while 

dealing  with  Section  11  of  the 

PD Act, 1950; in  a Judgment  titled  as 

Jayanarayan Sukul vs. Jayanarayan Sukul vs. Jayanarayan Sukul vs. Jayanarayan Sukul vs. State of West Bengal 1970(1) SCC 219State of West Bengal 1970(1) SCC 219State of West Bengal 1970(1) SCC 219State of West Bengal 1970(1) SCC 219; has held 

as under: 

“20.  Broadly stated, four principles are to be followed in regard to 

representation of detenus. xxxxxxxxxxxxxxxxxxxxxx. Secondly, the 

consideration of the representation of the detenue by the appropriate 

authority is entirely independent of any action by the Advisory Board 

including the consideration of the representation of the detenue by the 

Advisory  Board.    Xxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxx.    If 

however, the Government will not release the detenue the Government 

will  send  the  case  along  with  the  detenue’s  representation  to  the 

Advisory  Board.    If  thereafter  the  Advisory  Board  will  express  an 

opinion  in  favour  of  release  of  the  detenue  the  Government  will 

release the detenue.  If the Advisory Board will express any opinion 

against the release of the detenue the Government may still exercise 

the power to release the detenue.”

CRWPCRWPCRWPCRWP----4590459045904590----2026202620262026                               8888 

(iii)   A  Division  Bench  of  the  Hon’ble  Bombay  High  Court; 

while dealing with Section 12 of the 

MPCAD Act 1980;  in a case titled 

as 

Akshay Bhaskar Sahare vs. State of Maharashtra and another 2025 Akshay Bhaskar Sahare vs. State of Maharashtra and another 2025 Akshay Bhaskar Sahare vs. State of Maharashtra and another 2025 Akshay Bhaskar Sahare vs. State of Maharashtra and another 2025 

SCC OnLine Bom 6145; SCC OnLine Bom 6145; SCC OnLine Bom 6145; SCC OnLine Bom 6145; 

has held as under: 

“38.38.38.38.     It is thus clear that the discretion to confirm a detention order 

must be used carefully and with proper reasoning. The confirmation 

order should clearly state why continuing the detention is necessary, 

based  on  the  situation  at  the  time  the  order  is  passed.    The  State 

Government must consider both the circumstances that existed when 

the detention order was first made under Section 3, and those that exist 

at the time of confirmation under Section 12.  If the main purpose of 

detention has already been achieved, the Government should release 

the  person.    But  if  detention  is  to  continue,  the  Government  must 

explain why it is still necessary, showing its satisfaction based on the 

circumstances  expected  to  continue.    The  Government  must  also 

estimate how long those circumstances will prevail and accordingly, 

the period of continued detention prescribed.”

(iv)   A  Division  Bench  of  the  Hon’ble  Bombay  High  Court; 

while dealing with Section 12 of the 

MPDA Act, 1981; in a case titled as 

Rajendraprasad Gupta @ Munnabhai @ Rajubhai Surajlal Gupta vs. R.Rajendraprasad Gupta @ Munnabhai @ Rajubhai Surajlal Gupta vs. R.Rajendraprasad Gupta @ Munnabhai @ Rajubhai Surajlal Gupta vs. R.Rajendraprasad Gupta @ Munnabhai @ Rajubhai Surajlal Gupta vs. R.S. S. S. S. 

Sharma and others, 2004(3) MHSharma and others, 2004(3) MHSharma and others, 2004(3) MHSharma and others, 2004(3) MHLJ 801; LJ 801; LJ 801; LJ 801; 

has held as under: 

  “11.  xxxxxxxxxxxxxxxxxxxx.  In  our  view  whether  it  be  the  stage  of 

approval  or  consideration  of  representation    or  confirmation,  on  each 

occasion the concerned authorized officer is required to apply his mind to 

the relevant material, which is required to be considered by law, afresh.  To 

our mind the reason for this is that the purpose for which the concerned 

officer looks at this material on each of these occasion is different.  For 

example,  he  is  considering  the  material  for  the  purpose  of  granting  an 

approval  to  the  detention  order,  the  purpose  of  which  he  looks  at  the 

relevant material placed before him is in order to determine whether there is 

sufficient cause for detention and as to whether the detention is authorized.  

When he looks at the relevant material at the stage of confirmation of the 

order,  what  he is required to  be  determined  is whether in  his  subjective 

opinion, the propensity and potentiality of committing similar offence exists 

on the date of the passing of confirmation order and his likely to extend to 

the  period  for  which  the  detention  is  being  confirmed.    It  may  be  that 

CRWPCRWPCRWPCRWP----4590459045904590----2026202620262026                               9999 

material  is  the  same.    At  the  later  stage  of  confirmation  there  might  be 

additional material placed before him.  At this stages, the opinion of the 

Advisory  Board  is  also  a  further  material  placed  before  him.    Even  as 

regards the original grounds of detention and material and support thereof, 

the angle and purpose for which he looks at this material is different at the 

stage of confirmation and hence in our view, the material is required to be 

re-scanned afresh.”

Analysis (re law)Analysis (re law)Analysis (re law)Analysis (re law)

8.    At  first  glance,  the  concept  of  preventive  detention  appears 

fundamentally antithetical within the four corners of constitutional democracy 

governed by the Rule of Law, whose preamble and fundamental ethos elevated 

personal  liberty  to  a  sacrosanct  pinnacle.  To  incarcerate  an  individual 

ante 

delicto 

(i.e.  before  the  commission  of  an  offence)  based  on  mere  executive 

apprehension,  rather  than 

post  delicto (i.e.  after  a  punitive  trial),  sharply 

conflicts with the venerable maxim 

libertas omnibus rebus favorabilior est i.e. 

liberty is to be favoured above all things. Yet, Constitutional governance is not 

founded upon abstract idealism alone, but equally upon pragmatic realism and 

the imperative necessity of preserving the larger societal order. It cannot afford 

to dwell in the realm of 

doctrinaire absolutism. It was in recognition of this 

delicate Constitutional equilibrium that the framers of the Constitution, despite 

their unmatched reverence for civil liberties, consciously retained provisions 

enabling  preventive  detention.  The  rationale  underlying  such  retention  was 

neither  accidental  nor  ornamental;  rather,  it  stemmed  from  the  compelling 

necessity  to  equip  the  State  with  adequate  Constitutional  machinery  to 

eliminate/curb  forces  whose  activities,  may  imperil  the  sovereignty  and 

integrity  of  the  nation,  disrupt  public  order,  threaten  national  security,  or 

endanger societal  peace and  welfare. In such circumstances,  the  law  cannot 

afford to lock the stable after the horse has bolted. However, this inclusion was 

CRWPCRWPCRWPCRWP----4590459045904590----2026202620262026                               10101010 

never an endorsement of executive tyranny, but rather a calculated concession 

to the age old adage 

salus populi suprema lex esto i.e. the welfare/safety of the 

people  in  common  is  the  supreme  law,  thereby,  acknowledging  that  the 

preservation  of  the  State’s  sovereignty  is  the  condition  precedent  to  the 

enjoyment of any individual civil right. 

8.1.    To  forestall  this  extraordinary  and  inherently  nocuous  power 

from degenerating into an engine of autocratic oppression, the constitutional 

schema  itself  mandates  certain  irreducible  safeguards, strictissimi  juris 

observance  whereof,  is sine qua non for  any  lawful  deprivation  of  liberty. 

These safeguards provided under Article 22 of the Constitution of India are not 

merely  perfunctory  formalities;  rather,  they  constitute  an  indelible  and 

substantive  facet  of  the 

due  process  of  law, the  non-compliance  whereof 

renders the underlying proceedings null and void and the resultant detention 

fundamentally illegal. In this sensitive intersection of State security/ national 

welfare and individual freedom, the law demands 

strictissmi juris, adherence 

with  these  procedural  safeguards,  for  when  the  State  operates  out  of  the 

shadows of suspicion/ apprehension of future transgression(s) rather than the 

light  of  evidence,  this  procedural  shield  remains  the  detenue’s  sole  refuge 

against  executive  overreach.  A  failure  to  scrupulously  observe  these 

Constitutional dictates does not merely constitute venial technical irregularity; 

it tantamount to a flagrant violation of Article 21, as the procedure established 

by  law  becomes  a  mere  hollow  shell  if  its  foundational  safeguards  are 

bypassed  or  diluted.  Consequently,  any  statute  providing  for  preventive 

detention  must,  as  a  condition  precedent  to  its  validity,  incorporate  these 

minimum safeguards to ensure they are not subverted by administrative 

ipse 

dixit.

CRWPCRWPCRWPCRWP----4590459045904590----2026202620262026                               11111111 

    Amongst the constellation of safeguards, Article 22(4) serves as 

an  institutional  check,  by  necessitating  the  constitution  of  an  independent 

Advisory Board to scrutinise any proposal for extending detention beyond the 

period  of  3  months.  The  role  of  Advisory  Board  is  not  merely  advisory  in 

nature  in  colloquial  sense,  it  functions  as  a  quasi-judicial  bulwark,  a  sieve 

through which the executive’s subjective satisfaction must pass. This is further 

complemented by Article 22(5), which imposes an obligation to furnish the 

grounds of detention, 

as soon as may be and to afford the detenue the earliest 

opportunity

 of making a representation. This right to representation is not a 

hollow, formalistic ritual but a substantive entitlement that carries the implied 

requirement of expeditious consideration and disposal thereof by the State in a 

judicious manner, eschewing any mechanical or perfunctory approach, 

lest, it 

may constitute a fatal fracture in the procedure established by law, and renders 

the detention vulnerable for 

Article 21 scrutiny. 

8.2.    The  architectural  blueprint  of  these  Constitutional  safeguards 

finds  statutory  expression  in  Section  9  of  the 

PITNDPS  Act.  Section  9(a) 

provides for the manner in which the Advisory Board is to be constituted and 

Section  9(b)  further  tightens  the  procedural  noose by  mandating  that  the 

Appropriate  Government  make  a  formal  reference  to  the  Advisory  Board 

within five weeks from detention, upon receipt whereof, the Advisory Board 

enters into a deliberative phase; transcending a mere review of the record to 

consider  all  relevant  material  and  any  such  further  information,  as  deemed 

necessary;  judicially.  This  process  culminates  into  a  report  under  article 

22(4)(a), wherein, for the detention to be continued and lawful, the Advisory 

Board  must  have  arrived  at  a  categorical  finding  as  to  whether  there  exists 

‘sufficient cause’ for the continued incarceration of the individual. 

CRWPCRWPCRWPCRWP----4590459045904590----2026202620262026                               12121212 

8.3.    The finality and potency of the Advisory Board’s determination 

find their statutory anchorage in Section 9(f) of the 

PITNDPS Act, a provision 

that  mirrors the  mandate  of  Article  22(4)(a). Section 9(f) envisages a stark, 

binary statutory 

schema: firstly, should the Advisory Board report a deficit of 

sufficient  cause, the  Appropriate  Government/Confirmatory  Authority’s 

discretionary veneer is summarily stripped away, and it is under an exacting, 

mandatory obligation to revoke the detention order and effectuate immediate 

release  of  the  subject.  Conversely,  where  the  Advisory  Board  reports  the 

existence of 

‘sufficient cause’ the statutory language shifts from the mandatory 

‘shall’‘shall’‘shall’‘shall’  to  permissive ‘may’. ‘may’. ‘may’. ‘may’. This  shift  from  mandatory    ‘shall’ ‘shall’ ‘shall’ ‘shall’ (in  case  of 

negative opinion by the Advisory Board) to the permissive 

‘may’ ‘may’ ‘may’ ‘may’ (in case of 

positive  opinion  by  the  Advisory  Board)

    creates  a  significant  jurisdictional 

pause.  This  linguistic  nuance  signals  that  the  Advisory  Board’s

    positive    

opinion is an enabling factor, but not a compelling factor for the Appropriate 

Government/Confirmatory Authority to mechanically comply with it. The five 

Judge  Bench  of  the  Hon’ble  Supreme  Court  in 

Jayanarayan Sukul Jayanarayan Sukul Jayanarayan Sukul Jayanarayan Sukul (supra);    

while interpreting Section 11(1) of the PD Act, 1950, provisions whereof are 

in 

pari materia  with  Section  9(f)  of  the PITNDPS     Act, observed    that the 

government's  consideration  of  a  detenue's  representation  is  entirely 

autonomous and independent of any action or review by the Advisory 

Board.  While  a  negative  report  from  the  Advisory  Board  leaves  the 

government  with  no  choice  but  to  immediately  release  the  detenue,  a 

positive  report  from  the  Advisory  Board  is  not  binding,  and  the 

government  retains  the  ultimate,  independent  power to  exercise  its 

discretion and release the detenue. Furthermore, the Division Bench of 

the Hon’ble Bombay High Court in 

Rajendraprasad Gupta Rajendraprasad Gupta Rajendraprasad Gupta Rajendraprasad Gupta (supra) held 

CRWPCRWPCRWPCRWP----4590459045904590----2026202620262026                               13131313 

that  the  authorized  officer  must  apply  his  mind  and  scan  the  relevant 

material  completely  afresh  at  each  distinct  stage, whether  during 

approval,  consideration of  representation,  or  confirmation;  because  the 

underlying  legal  purpose  of  the  evaluation  shifts  at  every  milestone. 

Specifically, while the original approval stage tests the initial sufficiency 

of  cause  to  authorize  detention,  the  subsequent  confirmation  stage 

requires  a  fundamentally  different  assessment:  the Appropriate 

Government/  Confirmation  Authority  must  determine  whether  the 

detenue's  propensity  and  potentiality  to  commit  similar  offenses  still 

persists at that later date, thereby requiring an independent evaluation of 

the entire matrix, including the original grounds, any new material, and 

the  Advisory  Board's  report,  to  justify  extending  the  detention.  It  is 

pertinent to mention herein that the principles enunciated by the Hon’ble 

Bombay  High  Court  in 

Rajendraprasad Gupta (supra)Rajendraprasad Gupta (supra)Rajendraprasad Gupta (supra)Rajendraprasad Gupta (supra)  apply  with  full 

force to the present case, 

albeit, the High Court therein having interpreted 

Section 12 of the 

MPCAD Act, 1980, the provisions of which are in pari 

material

  and indeed,  verbatim  with  Section 9(f) of  the PITNDPS Act. 

Consequently, the 

ratio decidendi of the said judgment directly governs 

the statutory interpretation required herein.     

8.4.    A bare perusal of Section 9(f) of the 

PITNDPS Act, reveals 

that t

he Appropriate Government/Confirmatory Authority is thus vested with a 

dual  discretion: 

firstly, it  must  adjudicate  upon  the  necessity  of  continued 

incarceration notwithstanding the Advisory Board’s positive recommendation; 

and 

secondly, should  the  Appropriate  Government/Confirmatory  Authority 

chose to confirm further detention, it must judiciously calibrate the temporal 

extent of such detention. A five Judge Bench of the Hon’ble Supreme Court in 

CRWPCRWPCRWPCRWP----4590459045904590----2026202620262026                               14141414 

DattatraDattatraDattatraDattatrayayayaya     (supra);  while  dealing  with  Section  11  of  the PD  Act,  1950, 

provisions  whereof  are  verbatim  with  Section  9(f)  of  the  PITNDPS  Act, 

observed  that 

the phrase ‘for such period as it thinks fit’‘for such period as it thinks fit’‘for such period as it thinks fit’‘for such period as it thinks fit’ mandates the 

detaining  authority,  upon  receiving  the  Advisory  Board's  report,  to 

independently decide whether to confirm the detention and determine its 

specific future duration.

 This dual discretion is neither ornamental flourish 

nor a license for executive caprice. Similarly, the exercise of discretion by an 

administrative  authority,  particularly  in  the  sensitive  theatre  of  preventive 

detention,  is  never  an  unfettered  license  for  individual  whim,  rather,  it  is  a 

legal power held in trust, to be exercised within the rigorous perimeters of the 

Rule of Law. 

The statutory employment of the word ‘may’‘may’‘may’‘may’ and of phrase 

‘for such period as it thinks fit’‘for such period as it thinks fit’‘for such period as it thinks fit’‘for such period as it thinks fit’ in Section 9(f) of the PITNDPS Act, is 

not an investment of unfettered or absolute power; rather, it signifies the 

vesting of a highly structured legal discretion to be exercised 

secundum 

arbitrium boni viri

  (i.e.  according  to  the  judgment  of  a  sound  person 

guided by law and reason). To satisfy the constitutional conscience and 

withstand  the  exacting  scrutiny  of  Article  21,  the Confirmation  Order 

must  stand  as  an  articulate,  self-contained  testament  to  the  authority’s 

intellectual  engagement,  constituting  a  speaking  order 

ex-facie.  The 

independent  application  of  mind  by  the  Appropriate Government/ 

Confirmatory  Authority  cannot  be  a  matter  of  abstract presumption or 

post-facto rationalization; it must be demonstrably manifested within the 

four  corners  of  the  confirmation  order  itself. 

When  the  Appropriate 

Government/Confirmatory  Authority  receives  a  positive  opinion  from  the 

Advisory  Board,  it  does  not  act  as  a  mere  passive  recording  machine  or  a 

mechanical  conduit.  The  Appropriate  Government/Confirmatory  Authority 

CRWPCRWPCRWPCRWP----4590459045904590----2026202620262026                               15151515 

must  demonstrate  an  independent  subjective  satisfaction,  regarding  the 

continuation  as  also  the  duration  of  the  detention,  which  necessitates  an 

exhaustive  intellectual  engagement  with  the  entire dossier  of  the  detenue; 

positive opinion of the Advisory Board constitutes merely a part of the whole, 

whereof.  

Ergo, the  Confirmatory  Authority  remains  legally  bound  to 

conduct an exhaustive, independent review of the entire dossier, balancing the 

personal liberty of the detenue against the societal exigencies contemplated by 

the 

PITNDPS Act. If the final confirmation order lacks a discernible narrative 

of independent reasoning, or if it fails to explicitly justify the temporal extent 

of  the  detention  with  qualitative  reasons  rather  than  a  mere  quantitative 

declaration,  it  degenerates  into  a  mere 

ipse  dixit  of  the  executive.  A 

perfunctory or boilerplate/mechanical order that mimics the Advisory Board's 

conclusions without independent analysis suffers from a fatal non-application 

of  mind.  Such  an  infirmity  goes  to  the  root  of  the Appropriate 

Government/Confirmatory  Authority's  jurisdiction,  rendering  the  resultant 

confirmation order 

ultra vires, void ab initio, and a flagrant infraction of the 

procedural safeguards guaranteed under Article 21 of the Constitution, as the 

procedure established by law becomes a mere hollow shell if its foundational, 

reasoned  safeguards  are  bypassed  or  diluted. 

The Division Bench  of the 

Hon’ble Bombay High Court in 

Akshay Bhaskar Sahare Akshay Bhaskar Sahare Akshay Bhaskar Sahare Akshay Bhaskar Sahare (supra); while 

dealing with Section 12 of the 

MPDA Act, 1981, provisions whereof are    

in    

pari materia  with  Section  9(f)  of  the PITNDPS Act,  held  that  the 

discretion  to  confirm  preventive  detention  must  be exercised  carefully 

through a reasoned order that evaluates both the initial circumstances and 

the  situation  prevailing  at  the  time  of  confirmation.  If  the  purpose  of 

CRWPCRWPCRWPCRWP----4590459045904590----2026202620262026                               16161616 

detention has been achieved, the detenue must be released; however, if 

extension is necessary, the Government must explicitly explain why the 

threat persists, estimate how long those circumstances will prevail, and 

calibrate the period of continued detention accordingly.

9.   

As  a  sequitter  to  the  above  rumination,  the  following 

postulates emerge: 

(i)    Section  9(f)  of  the  PITNDPS  Act  vests  the  Appropriate 

Government/  Confirmatory  Authority  with  a  distinct,  dual  discretion: 

firstly, it must independently adjudicate upon the substantive necessity of 

continuing the preventive detention; and 

secondly, it must qualitatively 

calibrate  and  justify  the  precise  temporal  duration  of  such  extended 

confinement. The phrase 

"for such period as it thinks fit" does not confer 

absolute  power,  but  signifies  a  structured  discretion  to  be  exercised 

rationally and proportionately. 

(ii)    The  Appropriate  Government/  Confirmatory  Authority 

cannot treat  a positive/affirmative  opinion of the Advisory  Board  as a 

mechanical mandate for continued incarceration. The Advisory Board’s 

finding  is  merely  a  component  of  the  evidentiary  matrix,  and  not  its 

entirety. The Appropriate Government/ Confirmatory Authority remains 

legally  bound  to  conduct  an  autonomous,  exhaustive review  of  the 

detenue's  entire  dossier,  forming  its  own  independent  subjective 

satisfaction  rather  than  passively  adopting  the  Advisory  Board's 

conclusions. 

(iii)    To  satisfy  the  constitutional  safeguards  of Article  21,  the 

confirmation  order  must  be  a  speaking  order 

ex-facie,  serving  as  an 

articulate,  self-contained  testament  to  the  authority’s  mental  process. 

CRWPCRWPCRWPCRWP----4590459045904590----2026202620262026                               17171717 

Independent  application  of  mind  cannot  be  presumed or  rationalized 

post-facto; it must be demonstrably manifested within the four corners of 

the  order,  explicitly  providing  clear,  cogent  reasoning  for  both  the 

confirmation itself and the specific duration prescribed. 

(iv)    Any  confirmation  order  that  acts  as  a  perfunctory  rubber 

stamp  or  a  mechanical/boilerplate  replication  of  the  Advisory  Board’s 

opinion suffers from a fatal non-application of mind. By failing to visibly 

project  independent  analysis  and  qualitative  reasons,  the  order 

degenerates  into  a  mere  executive 

ipse dixit.  This  procedural  fracture 

goes to the root of jurisdiction, thereby, rendering the confirmation order 

unsustainable. 

Analysis re: facts of the present caseAnalysis re: facts of the present caseAnalysis re: facts of the present caseAnalysis re: facts of the present case

10.    A perusal of the 

impugned confirmation order reflects that 

there  is  no  independent  application  of  mind  by  the confirmatory/ 

appropriate  government,  which  is,  indubitably,  reflected  from  the 

relevant part of the said order, which reads thus: 

““““

And now, therefore, in exercise of the powers conferred by 

section 9(1) read with section 11 of the Act 1988, the detention order 

of Sh. Jasbir Singh alias Kala S/o Bhag Singh Issued vide order dated 

07.01.2026  is  hereby  confirmed  and  it  is  further  directed  that  the 

period of detention of Sh. Jasbir Singh alias Kala S/o Bhag Singh R/o 

Village Malikpura, P.S. Odhan, Police District Dabwali, Haryana in 

pursuance of the aforesaid detention order shall be six month from the 

date of his detention i.e. 08.01.2026.

”””” 

    The 

impugned  confirmation  order  does  not  reflect  any 

reason neither for confirming the detention order nor for the period for 

which  the  detention  order  has  been  passed. 

Ergo,  the  same  is sans 

reasoning,  which  is  required  to  be  coming  forth  from  an  order  under 

challenge.  Thus,  the 

impugned  confirmation  order  deserves  to  be 

quashed.  

CRWPCRWPCRWPCRWP----4590459045904590----2026202620262026                               18181818 

DecisionDecisionDecisionDecision  

    In the prevenient ratiocination, it is ordained thus: 

i)  The 

impugned confirmation order (order dated 05.03.2026 passed 

by the Additional Chief Secretary to the Government of Haryana, Home 

Department), is hereby quashedquashedquashedquashed.  

ii)  The  petitioner  is  directed  to  be  set  at  liberty, 

forthwith,  if  not 

required in any other case. 

iii)  Pending application(s), if any, shall stand disposed of. 

iv)  Registry is directed to transmit a copy of the instant order to the 

Home  Secretary(s)  for  the  States  of  Haryana,  Punjab  as  also  U.T., 

Chandigarh.    

                                                           (SUMEET GOEL)(SUMEET GOEL)(SUMEET GOEL)(SUMEET GOEL)    

                                                                                                                                                                                                            JUDGEJUDGEJUDGEJUDGE    

MayMayMayMay    22220000,,,,    2026202620262026    

Ajay/mahavir  

    Whether speaking/reasoned:    Yes/No 

    Whether reportable:      Yes/No