PARMOD KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) This order shall dispose of the following writ petitions: 1. Parmod Kumar Gola v. Union of India and others (Criminal Writ No. 147 of 1986).

(2.) Dharam Pal Gola v. Union of India and others (Criminal Writ No. 157 of 1986). 2. The petitioner Dharam Pal Gola in Crl. W. 157 of 1986 is the father of Pramod Kumar Gola, the petitioner in other Writ Petition No. 147 of 1986. Both these petitions are identical and even the facts alleged in the grounds of detention against both of them as also the impugned orders of detention both dated 31-3-1986 are identical.

(3.) During the month of October 1985 the Officers of the Enforcement Directorate, Delhi Zone, New Delhi received information that both the petitioners and their associates relatives had been engaged in illegal sale and purchase of foreign exchange, on a very large scale and that one of their associates, namely Mahesh Gupta was apprehended by the Enforcement Officers Bombay in a case during the last week of September, 1985. In pursuance of this information the Officers of Enforcement Directorate, Delhi conducted simultaneous searches on 3-10-1985 at the following premises: -