SHIVAJI DONDOJI PADAKI Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) The petitioner, who is a detenu in Central prison, Bangalore, has challenged his detention. He is detained, as per an Order dated 7-11-1988 made under Sect ion 3(1) of the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (for short 'the Act'), since 17-11-1988.

(2.) The grounds of detention furnished to the petitioner refer to Section 3(1)(iii) of the Act, as the one under which the impugned order was made. The impugned order stated that the Detaining Authority was satisfied that the petitioner was to be detained with a view to "preventing him from engaging in transporting, concealing and keeping smuggled goods".

(3.) The facts in brief are that on 6-10-1988, Officers of the Department of Revenue Intelligence who had credible information, chased the car driven by the petitioner and stopped it; the car was coming towards Bangalore, from Tumkur side. One Dilip Vimalchand was also found in the car.