DEEPAK KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) This judgment disposes of two petitions, viz., Criminal Writ No. 84 of 1983 and Criminal Writ No 77 of 1983 filed by Deepak Kumar and Dinesh Kumar respectively for issuance of a writ of habeas corpus and seeking quashing of the impugned orders of detention passed on 22nd April, 1983, under section 3(1) read with section 2(f) of the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974, (hereinafter called 'the Act'), by the Administrator of the Union Territory of Delhi.

(2.) The impugned two orders of detention are practically identical. While against Deepak Kumar the order has been passed, inter alia, with a view to preventing him from smuggling goods ; the one against Dinesh Kumar has been passed with a view to preventing him from abetting smuggling of goods.

(3.) The grounds of detention are also practically identical in both the Cases. A few facts brought out in the grounds of detention, which have a bearing on the decision of the petitions, may be noticed.