ARUN SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India read with Section 482 of the Code of Criminal Procedure has been brought seeking quashment of detention order dated May, 19, 1989, passed by respondent No. 2 under Section 3(1) of the conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974, with a view to preventing the petitioner from acting in any manner prejudicial to the argumentation of foreign exchange.

(2.) Various grounds have been urged in support of the petition but it is not necessary to deal with' all those ground's because this writ petition is liable to succeed on a very short ground.

(3.) OK page 12 of the writ petition in ground No. IV (whereas it should have been numbered as VIII), the petitioner has pleaded that he bad made a representation dated June 9, 1989, in which besides other things he had requested for supply of some documents which had been relied upon and referred to in the grounds of detention but despite the said request some of the documents and particularly the documents seized from the front office, have not been supplied and thus, his right of making an effective and purposeful representation stands hampered making his continued detention as bad.