ASHOK KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Special leave granted. Arguments heard.

(2.) This appeal by special leave is directed against the judgment and order dated 9/10/1987 passed by the High court of Delhi in Criminal Writ Petition No. 262 of 1987 discharging the rule and rejecting the writ petition.

(3.) The appellant was arrested and detained on 21/03/1987 from his residence at Dahiwali Gali, Karola Market. Naya Laxman Mandir. Bharatpur by an order of detention made under S. 3 (1) of Conservation of Foreign Exchange and Prevention of Smuggling Activities Act. 1974 with a view to prevent him from acting in any manner prejudicial to the augmentation of foreign currency and also with a view to prevent him from engaging and keeping smuggled gold. The appellant was served with the "rounds of detention by the Detaining Authority. Shri Tarun Roy. Joint secretary to the government of India. It had been stated therein that the appellant may make an" representation to the Advisory Board against his detention.