NARENDER PAL SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition calls in question an orderof detention dated 18/12/1991 made by the Joint Secretary to theGovernment of India, respondent No.2, under Section 3(1) of the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974(for short "COFEPOSA") directing the detention of the petitioner witha view to preventing him from acting in a manner prejudicial to the augmentation of foreign exchange.

(2.) The facts arising from the grounds of detention are :Shri Waryam Singh resident of M-191, Greater Kailash New Delhiwas indulging in illegal sale and purchase of foreign exchange and compensatory payments in colloboration with Shri Ravinder Pa! Singh Sethi residentof 20/8 Rajinder Nagar, New Delhi. On 16/08/1991 during surveillanceof the letter's residence. Shri Waryam Singh was seen boarding Car No. DL3CB 0397. This car was intercepted on Shanker Road and on search of theperson of Shri Waryam Singh and the car the following recoveres andseizures were made:1. Rupees 3000.002. US $18,3. UAE Dirham 60.4. Saudi Rial 1005. Afganill906. Singapore S. 77. Documents.

(3.) Thereafter, as a follow up action, certain properties were searchedand recovery of foreign currencies and documents were effected.