(1.) Present petition has been instituted under Article 226 of the Constitution of India read with Section 482 of the Code of Criminal Procedure, 1973 ('Cr.P.C.') for issuance of a writ of habeas corpus to and for any other writ, order or direction for quashing the order of detention bearing F.No. 673/06/2016-Cus.VTH dated 10-10-2016 passed under Section 3(1) of the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (in short 'COFEPOSA Act') against the husband of the petitioner, namely Mr. Raju Arora ('detenue') and directing the release of the detenue.
(2.) In a nutshell, the facts set out in the grounds of detention on the basis of which the detention order dated 10-10-2016 has been passed are as under:
(3.) The petitioner has assailed the order of detention of her husband on numerous ground. The submissions of Mr. Nasir, learned counsel for the petitioner, can be summed up in seriatim as under :
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN