ABBOSALAH Vs. UNION OF INDIA

JUDGEMENT

(1.) This crimnial petition under Article 226 of the Constitution of India read with Section 482 of the Code of Criminal Procedure seeks the quashing of an order of detention No. 16097lSS-A[88. Home dated 28th March, 1988, passed by the Secreary to Government of Kerala, Home (SS-A) Department, Trivandrum.

(2.) The detention order was actually served on the petitioner on 7th September, 1988. He was allegedly found in possession of 193 gold coins and 150 Metres of textiles at Quality while travelling from Bombay to his native place Malapparilm in Kerala. He landed at Bombay Airport from Jeddah on the night of 25-S-87 after his Hai in Saudi Arabia,

(3.) In this case the Union of India is impleaded as respondent No. I and State of Kerala as respondent No. 2. Service on the Union of India in this case was affected on 10-1-89 for 30-1-89. However, none put in appearance on behalf of the Union. of India in this case till today. Counter affidavit has been filed Oil behalf of respondent No. 2.