REGENT COMPUTRONICS PVT. LTD.

SHABAN ABDUL RAHIMAN Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

PICHAIMANI V. STATE OF KARNATAKA [OVERRULED]
KHUDIRAM DAS VS. STATE OF WEST BENGAL [DISTINGUSHED]
ASHADEVL WIFE OF GOPAL GHERMAL MEHTA DETENU VS. K SHIVRAJ ADDITIONAL CHIEF SECRETARY TO THE GOVERNMENT OF GUJARAT [REFERRED TO]
ICCHU DEVI CHORARIA VS. UNION OF INDIA [RELIED ON]
SHALINI SONI VS. UNION OF INDIA [REFERRED TO]
KAMLA KANYALAL KHUSHALANI VS. STATE OF MAHARASHTRA [REFERRED TO]
UNION OF INDIA VS. MANOHARLAL NARANG [REFERRED TO]
PUSHPADEVI M JATIA PUSHPADEVI JATIA VS. M L WADHAWAN ADDITIONAL SECRETARY GOVERNMENT OF INDIA:UNION OF INDIA [REFERRED TO]
MADAN LAL ANAND SHASHI ANAND VS. UNION OF INDIA [REFERRED TO]
M AHAMEDKUTTY VS. UNION OF INDIA [REFERRED TO]
VASHISHT NARAIN KARWARIA VS. STATE OF UTTAR PRADESH [REFERRED TO]
K SATYANARAYAN SUBUDHI VS. UNION OF INDIA [REFERRED TO]
ABDUL SATHAR IBRAHIM MANIK IBRAHIM SHAREEF M MADHAFUSHI VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) The petitioner who has been detained under S. 3(1) of the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (for short 'the Act') has challenged the said order of detention and has sought for issue of a writ of habeas corpus to release him from detention after declaring that his detention is illegal and void.

(2.) The order of detention has been passed on 17-3-1992 by the Joint Secretary of Government of India specially empowered under S. 3(1) of the Act with the alleged view of preventing him from abetting the smuggling of goods in future.

(3.) A few facts culminating in the order of detention may briefly be stated as hereunder :

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SHABAN ABDUL RAHIMAN Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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