OM PARKASH Vs. ADM UNION TERRITORY OF DELHI

JUDGEMENT

(1.) The only ground of challenge to the order of detention dated 10/10/1985. of the present petitioner is the long gap of nearly fourteen months between the alleged recovery of foreign currency on 7/8/1984 and the impugned order of detention for which the respondents have not furnished any plausible explanation.

(2.) The following amongst others, are the facts to prove the point:

(3.) Om Parkash along with 7 others was also arrested and a complaint under the offence punishable under section 120-B of the Indian Penal Code read with sections 132 and 135 (1-A) of the Customs Act, 1962 was filed in the Court of A.C.M.M. Delhi on 15/4/1985.