REGENT COMPUTRONICS PVT. LTD.

SUMAN AGGARWAL, ASHWANI AGGARWAL Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

KHUDIRAM DAS VS. STATE OF WEST BENGAL [REFERRED TO]
ICCHU DEVI CHORARIA VS. UNION OF INDIA [REFERRED TO]
SHALINI SONI VS. UNION OF INDIA [REFERRED TO]
LALLUBHAI JOGIBHAI PATEL VS. UNION OF INDIA [REFERRED TO]
MOHAMMAD ZAKIR VS. DELHI ADMINISTRATION [REFERRED TO]
M AHAMEDKUTTY VS. UNION OF INDIA [REFERRED TO]
KAMARUNNISSA BADHRUNNISSA SITHY AYSHA KAMARUNNISSA BADHRUNNISSA SITHY AYSHA VS. UNION OF INDIA [REFERRED TO]
RADHAKRISHNAN PRABHAKARAN VS. STATE OF TAMIL NADU [REFERRED TO]
UNION OF INDIA VS. CHAYA GHOSHAL [REFERRED TO]
J ABDUL HAKEEM VS. STATE OF TAMIL NADU [REFERRED TO]
SUNILA JAIN VS. UNION OF INDIA [REFERRED TO]
USHA AGARWAL VS. UNION OF INDIA [REFERRED TO]
SEEMATTI VS. SEC GOVT OF T N HOME DEPT [REFERRED TO]

JUDGEMENT

(1.) The Petitioner is the wife of Ashwani Aggarwal who has been detained by an order dated 28th December, 2005 passed under the provisions of Section 3 of the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act (for short COFEPOSA).

(2.) It appears that the detention order could not be served upon the detenu immediately but he nevertheless came to know about it and challenged the detention order by filing a writ petition in the High Court of Punjab and Haryana. That writ petition was withdrawn on 23rd May, 2006 with liberty to file a writ petition in this Court. Leave and liberty was granted.

(3.) On 10th June, 2006, the detenu was apprehended by the officers of the Directorate of Revenue Intelligence (for short DRI) and officers of the police attached to the Special Cell, New Delhi. He was then detained in Central Jail, Tihar where the order of detention as well as the grounds of detention were served upon him.

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SUMAN AGGARWAL Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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