YASHVIR SINGH Vs. ADMINISTRATOR

JUDGEMENT

(1.) The petitioner in this case was detamed in terms of the order dated 4th August, 1992 passed by the Administrator of National Capital Territory of Delhi in exercise of powers conferred by Section3(l) of the Conservation of Foreign Exchange & Prevention of Smuggling Activities Act, 1974 (hereinafter eferred to as 'COFEPOSA').

(2.) It has been alleged in the grounds of detention that on 10th March, 1992 the petitioner arrived from Singapore at I.G.I. Airport, New Delhi. While he was passing through red channel counter, the Custom Authorities asked him whether he was carrying any contraband to which he replied in the negative, but as a result of examination of his baggage, 80 pcs. of Printed Circuit Boards and 8150 pcs. of Integrated Circuits of foreign origin valued at Rs.8,61,150.00 (CIF) were recovered. It has further been alleged that the petitioner in his statement dated 10th March, 1992 recorded under Section 108 of the Customs Act, 1962 admitted the recovery and seizure of the electronics items mentioned hereinabove. Vide order dated 9th November, 1992, the Administrator of National Capital Territory of Delhi in exercise of powers conferred by Section 8(f) of the COFEPOSA Act readwith Section 10 of the said Act directed that the petitioner be detained for a period of one year from the date of his detention i.e. 2nd September, 1992.

(3.) The petitioner submitted a representation dated 19th October, 1992 to the Advisory Board and on 20th October, 1992, he submited another representation before the Advisory Board. Further the petitioner submitted a representation dated 20th October, 1992 to the President of India.