BHAJAN SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner by this Writ petition has challenged the detention order dated 10th December, 1993 passed under Section 3(1) of the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 by the Lt. Governor of National Capital Territory of Delhi.

(2.) On 7th July, 1993, the petitioner arrived at Indira Gandhi International Airport from Hong Kong and as a result of his personal search, 1681.400 grams of gold valued at Rs.7,56,630.00 and 32 pieces of wrist watches valued at Rs.87,600.00 were recovered from his possession.

(3.) On 8th July, 1993, in a voluntary statement under Section 108 of the Customs Act, 1962, the petitioner admitted the recovery and seizure of gold and wrist watches in the manner stated by the prosecution and the petitioner stated that he brought those goods for selling in greed of earning money because of coming marriage of his daughter, and for bringing those goods, he took loan from his relations.