- (1.)These petitions seek directions to the Government of India to intervene and expedite release of Indian Seamen held hostages by the Somalian Pirates in the international waters on 29th March, 2010, 2nd March, 2012 and 10th May, 2012 and to frame anti-piracy guidelines. Writ Petition (C) No. 536/2012 described as PIL, is claimed to be by way of legal aid to the captivated seamen at the instance of relatives of the victims, while Writ Petition (C) No. 26/2014, also described as PIL, has been filed by the wife of one of the captivated seamen. Thus, though described as PIL, both the petitions seek enforcement of rights of individual seamen who are held hostages at high sea.
(2.)Case of the petitioner is that three merchant vessels have been hijacked in the high sea and out of the crew members held captive by the pirates, eight persons continued to be detained by them. It is the duty of the Government of India to take necessary steps to secure their release. Representations have been made to the Government authorities, but effective steps have not been taken to secure their release. Piracy is illegal as per UN Conventions on the Law of the Sea (UNCLOS). It is the fundamental duty of the Member States to cooperate in preventing incidents of piracy. International Maritime Organisation (IMO) is a UN specialised agency for safety of shipping and prevention of marine pollution by ships. As per information available on the website of IMO, armed pirates hijacked cargo ship "ICEBERG-1" (Flag State Panama) in International Waters of East Africa and took 24 crew members (6 are Indians) hostage and sailed the ship to Somali coast on 29th March, 2010, at 9.30 hrs. On 10th May, 2012, at 9.23 am, pirates hijacked Tanker Ship "Symrni" (Flag State Liberia) at Arabian Sea and took 26 crew members (11 Indians) hostage. On 2nd March, 2012, at 12.19 hrs, Somalian pirates hijacked Chemical Tanker "Royal Grace" (Flag Stage Panama) at Arabian Sea and took hostage 22 crew members (17 Indians) and sailed the ship towards coast of Somalia. Indian seamen were employed through East India Shipping Agency, Mumbai (Report No.5).
(3.)It has further stated by the petitioner that the Admiralty Offences (Colonial) Act, 1849 provided for prosecution for offences at sea. Suppression of unlawful acts against Safety of Maritime, Navigation and Fixed Platform on Continental Shell Act (hereinafter referred to as SUA Act) 2002 has been enacted by Indian Parliament and contains provisions for dealing with the illegal activities which endanger the safety of maritime navigation and the safety of persons and property on the sea. Union of India has failed to protect the life and liberty of concerned Indian citizens in spite of being approached for the purpose.