DEEPAK BHAGNANI Vs. UNION OF INDIA

JUDGEMENT

(1.) By this petition under Article 226 of the Constitution of India, the petitioner has prayed for writ of habeas corpus for quashing his detention ill pursuance of an order dated 29th of January, 1991 issued under section 3 (1) of the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act. 1974 (hereinafter referred to as the Act") by Shri Mahendra Prasad, an officer specially empowered by the Central Government.

(2.) The detention order was served on the petitioner, while he was already in custody in connection with his irosecution under the Customs Act, on 31st of January 1991. The cirounds of detention and some relied upon documents were given to him on 4th of February, 1991. Later, by a memorandum dated 7th of February, 1991, some additional documents relied upon by the Detaining Authority were also supplied to him.

(3.) In the writ petition, the impugned order has been challenged on various grounds. At the time of hearing, however, learned counsel for the petitioner has pressed only one of them and as such it is unnecessary to refer to the other grounds or even to the facts and circumstances of the case in which the petitioner was detained.