GURDEV SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Order of detention passed by the Joint Secretary to the Government of India under Section 3(1) of the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (in short, the Act), pursuant to which Swaran Singh Sandhu, hereinafter referred to as 'the detenu', is interned in the Central Prison Nasik, is assailed in this habeas corpus petition by his father Gurdev Singh. Detention of the detenu was considered necessary by the Detaining Authority with a view to preventing him from smuggling goods in future. The grounds of detention dated 2/3/2000, inter alia, stated various objectionable activities of the detenu. The conclusions of the Detaining Authority are in the following terms:

(2.) Detenu was intimated about his right to make representation to the Detaining Authority, Central Government as well as the Advisory Board. Eighty four documents were considered and relied upon for coming to the conclusions as aforesaid representations made to the authorities were rejected.

(3.) Detention is primarily assailed on several grounds, and are mainly as follows: