PRAMOD SINGLA Vs. UNION OF INDIA

JUDGEMENT

(1.) The present writ petition under Article 226 of the Constitution of India, read with Sec. 482 of Cr.P.C. has been instituted on behalf of Pramod Singla (hereinafter referred to as 'detenu') praying for quashing and setting aside the detention order bearing F. No. PD-12001/07/2022-COFEPOSA, dtd. 1/2/2022, under Sec. 3(1) of the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (hereinafter referred to as 'COFEPOSA').

(2.) Relevant facts for adjudication of the present writ petition qua the detenu are as follows:

(3.) The present writ petition, assailing the impugned detention order has been filed and the grounds for challenging the same have broadly been set out in the petition, under the following heads: