(1.) By these two writ petitions involving the common facts and law, the Petitioners Ribu Kurian Ninan (W.P.(Crl) No. 1628/2010) and Sumeet Saluja (W.P.(Crl) No. 1629/2010) have sought the quashing of their respective detention orders dated 20.09.2010 passed under Section 3 (1) of the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (for short 'COFEPOSA Act') ordering their detention with a view to preventing them from smuggling goods in future.
(2.) As per record available, it appears that on 29.09.2010 and 2.10.2010 detention orders were served upon the Petitioners and they were lodged at Central Jail, Tihar, New Delhi. The grounds of detention and relied upon documents were served upon the Petitioners on 01.10.2010 and 04.10.2010 respectively. References were made on 05.10.2010 and 06.10.2010 to the Advisory Board under Section 8(b) of the COFEPOSA Act ibid for opinion under Sub-section (c) of Section 8. Thereafter, separate representations dated 18.10.2010 were made by them to the detaining authority as well as to the Central Govt. with a request for revocation of detention orders alternatively for supply of documents and information in order to make an effective representation.
(3.) The relevant facts giving rise to these petitions are :
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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