REGENT COMPUTRONICS PVT. LTD.

Kumari Prabha Suresh Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

SURESH MAHATO V. DISTRICT MAGISTRATE,BURDWAN AND OTHERS [REFERRED TO]
RIVADENEYTA RICARDO AGUSTIN V. GOVERNMENT OF THE NATIONAL CAPITAL TERRITORY OF DELHI AND OTHERS [REFERRED TO]
UNION OF INDIA V. DIMPLE HAPPY DHAKAD [REFERRED TO]
THAHIRA V. STATE OF KERALA AND OTHERS [REFERRED TO]
UNION OF INDIA V. ANKIT ASHOK JALAN [REFERRED TO]
SENTHAMILASELVI V. STATE OF TAMIL NADU AND OTHER [REFERRED TO]
WAHEEDA ASHRAF AND OTHERS V. UNION OF INDIA AND OTHERS [REFERRED TO]
RAISHAD K.T. V. UNION OF INDIA AND OTHERS [REFERRED TO]
RAMESHWAR SHAW VS. DISTRICT MAGISTRATE BURDWAN [REFERRED TO]
NIZAMUDDIN VS. STATE OF WEST BENGAL [REFERRED TO]
NIZAMUDDIN VS. STATE OF WEST BENGAL [REFERRED TO]
SURESH MAHATO VS. DISTRICT MAGISTRATE BURDWAN [REFERRED TO]
ASHADEVL WIFE OF GOPAL GHERMAL MEHTA DETENU VS. K SHIVRAJ ADDITIONAL CHIEF SECRETARY TO THE GOVERNMENT OF GUJARAT [REFERRED TO]
ICCHU DEVI CHORARIA VS. UNION OF INDIA [REFERRED TO]
L M S UMMU SALEEMA VS. B B GUJARAL [REFERRED TO]
STATE OF PUNJAB VS. JAGDEV SINGH TALWANDI [REFERRED TO]
ASHA KESHAVRAO BHOSALE VS. UNION OF INDIA [REFERRED TO]
STATE OF UTTAR PRADESH VS. KAMAL KISHORE SAINI [REFERRED TO]
SANJAYKUMARAGGARWAL VS. UNION OF INDIA [REFERRED TO]
SYED FAROOQ MOHAMMAD VS. UNION OF INDIA [REFERRED TO]
KAMARUNNISSA BADHRUNNISSA SITHY AYSHA KAMARUNNISSA BADHRUNNISSA SITHY AYSHA VS. UNION OF INDIA [REFERRED TO]
ABDUL SATHAR IBRAHIM MANIK IBRAHIM SHAREEF M MADHAFUSHI VS. UNION OF INDIA [REFERRED TO]
NOOR SALMAN MAKANI VS. UNION OF INDIA [REFERRED TO]
RADHAKRISHNAN PRABHAKARAN VS. STATE OF TAMIL NADU [REFERRED TO]
AMRITLAL VS. UNION GOVERNMENT [REFERRED TO]
J ABDUL HAKEEM VS. STATE OF TAMIL NADU [REFERRED TO]
T V SARAVANAN ALIAS S A R PRASANA VENKATACHAARIAR CHATURVEDI VS. STATE [REFERRED TO]
VINOD K CHAWLA VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. RANU BHANDARI [REFERRED TO]
UNION OF INDIA VS. RANU BHANDARI [REFERRED TO]
STATE OF TAMIL NADU VS. ABDULLAH KADHER BATCHA [REFERRED TO]
STATE OF TAMIL NADU VS. ABDULLAH KADHER BATCHA [REFERRED TO]
REKHA VS. STATE OF TAMIL NADU [REFERRED TO]
REKHA VS. STATE OF TAMIL NADU [REFERRED TO]
UNION OF INDIA VS. DIMPLE HAPPY DHAKAD [REFERRED TO]

JUDGEMENT

(1.) Sarith P.S. and Swapna Prabha Suresh were detained pursuant to the orders dated 19-11-2020 and 9-10-2020 made by the Joint Secretary, (COFEPOSA) Government of India, Ministry of Finance under Section 3(1) of the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 ("COFEPOSA" for short,) with a view to prevent them from smuggling of goods/abetting the smuggling of goods and engaging in transporting or concealing or keeping smuggled goods in future.

(2.) Habeas Corpus Petition, WP(Crl)No.102 of 2021 has been filed by the mother of Sarith P.S.(hereinafter referred to as "detenu") who is under detention from 24-11-2020 pursuant to Ext. P1 order of detention.

(3.) Habeas Corpus Petition, WP(Crl.)No.152 of 2021 is filed by the mother of Swapna Pabha Suresh (hereinafter referred to as "detenue") who is under detention from 11-10-2020 following Ext. P1 order of detention.

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KUMARI PRABHA SURESH Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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