MAHINDER SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Mahinder Singh has filed this petition under Article 226 of the Constitution of India- tution of India read with Section 482 of the Code of Criminal Procedure, with the following prayers:

(2.) According to the petitioner an order dated 12.7.1990 has been passed by the respondent No.2, Joint Secretary to the Government of India, Ministry of Finance, Department of Revenue, North Block, New Delhi, under Section 3(1) of the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (hereinafter referred to as 'COFEPOSA') for the detention of the petitioner.

(3.) It has inter alia been pleaded by the petitioner that detention orders were passed against four persons, including the petitioner and that the orders of detention against the other three persons have since been quashed on 9.4.1991 by this CourtinCrl.W.P.No.398/90; 389/90 and 521/90; and that the petitioner could get a copy of the detention order against Shyam Babu Verma, as also the grounds of detention and that the grounds of detention against the petitioner are similar and that the petitioner has not been served with the grounds of detenti on as yet though he has learnt that officials of the respondent visited his premises in his absence for executing the order of detention about which he received information from his servant.