AIR 2004 SUPREME COURT 4733 ::2004 AIR SCW 5364 ::2004 Cri(AP)pR(SC) 812 ::(2004) 116 ECR 575 ::(2004) 114 DLT 106 ::(2004) 4 CurCriR 88 ::(2004) 3 AllCriR 2830 ::2004 (8) SCC 106 ::2004 SCC(Cri) 2120 ::2004 (4) RecCriR 758 ::(2004) 8 Scale 364 ::(2004) 2 AllCriLR 436 ::2004 (4) AllCriLR 966 ::(2004) 2 CalLT 389 ::2004 CalCriLR 728 ::(2005) Cal WN 228 ::(2004) 3 ChandCriC 142 ::2005 (1) ICC 68 ::205 (2) JLJR 67 ::2005 (2) JLJR 67 ::(2005) 2 Pat LJR 88 ::(2005) 1 Crimes 312 ::2004 (6) SLT 25 ::2004 (8) Supreme 228 ::2004 (7) ACE 569 ::2004 (50) AllCriC 863 ::(2004) 8 JT 383 (SC)

Supreme Court Of India

Hon'ble Judge(s): R. C. Lahoti, G. P. Mathur, P. K. Balasubramanyan , JJJ

(A) Civil P.C. (5 of 1908) , S.11— Constitution of India , Art.32, Art.226, Art.21— Conservation of Foreign Exchange and Prevention of Smuggling Activities Act (52 of 1974) , S.3(i)(iv)— Writ petition @page-SC4734under Art. 32 challenging detention - Bar of res judicata - Writ of habeas corpus under Art. 226 filed before High Court challenging detention - Dismissed either on merits or by speaking order or non-speaking order - Dismissal not challenged by preferring SLP under Art. 136 and allowed to become final - Subsequent petition filed under Art. 32 seeking habeas corpus writ challenging same detention order - Not barred by res judicata or on principles analogous to res judicata. The bar of res judicata or constructive res judicata would apply even to a petition under Art. 32 of the Constitution where a similar petition seeking the same relief has been filed under Art. 226 of the Constitution before the High Court and the decision rendered against the petitioner therein has not been challenged by filing an appeal in the Supreme Court and has been allowed to become final. However, this principle, namely, the bar of res judicata or principles analogous thereto would not apply to a writ of habeas corpus where the petitioner prays for setting him at liberty. If a person under detention files a writ of habeas corpus under Art. 226 of the Constitu....