(1.) This Writ Petition (Habeas Corpus) has been filed by Smt. H.P. Rohini, the mother of the detenue, Smt. Harshavardini Ranya, seeking issuance of a writ of Habeas Corpus declaring the Order of Detention bearing F.No. PD- 12001/01/2025-COFEPOSA dtd. 22/4/2025 under Sec. 3(1) of the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 ("COFEPOSA Act" for short), as illegal.
(2.) We have heard Shri. Kiran S. Javali, learned senior counsel as instructed by Shri. Chandrashekara K, learned Advocate appearing for the petitioner, Shri. Kuloor Arvind Kamath, learned Additional Solicitor General of India, along with Shri Shanthi Bhushan H, learned Deputy Solicitor General of India appearing for Respondents No.1 and 2 and Shri Thejesh P, learned High Court Government Pleader, appearing for Respondent No.3.
(3.) The facts of the case are as follows:-
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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