REGENT COMPUTRONICS PVT. LTD.

SANGEETHA Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

KARTAREY VS. STATE OF UTTAR PRADESH [REFERRED TO]
BHAWARLAL GANESHLAL VS. STATE OF TAMIL NADU [REFERRED TO]
SYED FAROOQ MOHAMMAD VS. UNION OF INDIA [REFERRED TO]
SUBHASH MULJIMAL GANDHI VS. L HIMINGLIANA [REFERRED TO]
SHIVAJIRAO B PATIL KAWEKAR VS. VILASRAO D DESHMUKH [REFERRED TO]
A SOWKATH ALI VS. UNION OF INDIA [REFERRED TO]
HARE RAM PANDEY VS. STATE OF BIHAR [REFERRED TO]
VINOD K CHAWLA VS. UNION OF INDIA [REFERRED TO]
K T M S ABDUL CADER VS. UNION OF INDIA [REFERRED TO]
K V ASHARAFF VS. STATE OF KERALA [REFERRED TO]

JUDGEMENT

(1.) By this Habeas Corpus Petition filed by Sangeetha, the detention of her husband Sunil Kumar Mohanakumaran Thambi (hereinafter referred to as "the detenu "), under Sec. 3(1) of the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 ( "COFEPOSA " for short), is challenged.

(2.) The facts leading to the Writ Petition are as follows:-

(3.) Counter affidavits opposing the prayers in the writ petition has been filed by respondents 1,2 and 3 jointly while the 4th respondent had filed a separate counter affidavit.

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SANGEETHA Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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