ARUN SINGH Vs. STATE OF DELHI

JUDGEMENT

(1.) Writ Petition (Criminal) No. 950 of 2006 has been filed with the prayer for quashing/setting aside detention order No. F/5/7/2005-Home (P-II) dated 12.1.2006 passed under Section 3(1) of the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (for short 'the COFEPOSA Act').

(2.) Brief facts of the case, as stated by the petitioner in the writ petition, are as under:

(3.) Aggrieved of the order Dated 12.1.2006 passed under Section 3(1) of the COFEPOSA Act, the petitioner has approached this Court by way of the present writ petition.