ASHOK GUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) This is a petition under Article 226 of the Constitution of India, filed by Ashok Gupta, for issuance of a writ of Habeas Corpus and for the purpose of quashing the order of detention No. F. No. 673/81/ 88-CUS-VIII dated 8-3-88 and to set at liberty the petitioner at liberty forthwith.

(2.) The petitioner states that he is a B.Sc., that he started his own concern by the name of 'Arena Electronics' at his residence, and was carrying on the business as Indenting Agents i.e. Diplomatic Mail Order Busines:-.

(3.) The grounds on which the order of detentioa has been passed, are detailed in Annexure 'A' collectively,