PRAMOD SINGLA Vs. UNION OF INDIA

JUDGEMENT

(1.) Leave Granted.

(2.) The present Appeal is directed against the impugned judgment and final order dtd. 3/11/2022 passed by the High Court of Delhi at New Delhi, (hereinafter referred to as "High Court") in Writ Petition (Crl.) No. 1205 of 2022 whereby the appellant's plea to quash the detention order against him on grounds of delay in considering his representation was denied.

(3.) Briefly, the facts relevant to the present appeal are that an Intelligence was received by the Respondent that a syndicate comprising of certain Chinese, Taiwanese, and South Korean nationals in association with some Indian Nationals were in the practice of smuggling gold into India through Air Cargo by concealing gold in transformers of electroplating/ reworking machines etc.