IDU KHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Present is a petition under Article 226 of the Constitution of India wherein prayer is made for quashing of preventive detention order dated 6 th May, 2011 as well as subsequent orders dated 29 th June, 2011, 8 th July, 2011 and 30.08.2011 respectively by which representations of the petitioner against the aforesaid order have been rejected. The petitioner has also challenged the order dated 30 th August, 2011 by which detention order has been confirmed for one year by the Central Government after seeking advice from the Central Advisory Board.

(2.) Briefly the facts relevant for the disposal of present petition are as under:-

(3.) The petitioner in his confessional statement has stated that he has been involved in the business of trade of poppy powder for several years. It is alleged that he had also started the business from the said premises along with his associate Shiv Shankar Aggarwal after making an investment of Rs.6 lakhs. He has stated that they have taken the licence in the name of Surender Singh S/o Charan Singh at Malanpur Bhind. He has further stated that they purchased the poppy powder from PS-2 license holder and used to sell the same at high price in Punjab and Haryana and show the same as consumption by fake PS-7 license holder. It is alleged that petitioner has further stated that he used to share the profits equally with Shiv Shankar Aggarwal. Their servant Ram Kumar used to keep the account of business and original licence and stock register of Surender Singh are kept with them. He has further stated that Ashok Kumar Meena was his servant at a salary of Rs.3500/- who was made the proprietor of M/s Salasar Enterprises. Some of the amount of illegal trade used to come in account of Salasar Enterprises and rest of the money used to come in cash.