PRABHAT KUMAR SRIVASTAVA Vs. UNION OF INDIA

JUDGEMENT

(1.) This is a writ petition under Article 226 of the Constitution of India challenging the order of detention dated February 26,1993 passed by the Joint Secretary to the Government of .India, respondent No.2, against the petitioner under Section 3(1) of the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974.

(2.) The allegations as revealed from the grounds of detention are as under:-

(3.) On search of the flat No.BE7C,DDAMunirka, from where the petitioner was operating, the Officers of the Central Economic Intelligence Bureau recovered the following foreign currencies: