R RANI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner is the wife of the detenu Ravikumar, son of Govindan, who had been detained under the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974. It is stated that the detenu made a bill of entry on behalf of one M/s. Majesticinternational for the import of 360 table fans. On opening the said consignment, a large number of electronic equipments and other items were found valuing Rs. 90,94,760/- as against the declaration. Consequently proceedings were initiated against him and the order of detention was passed on 26. 6. 2001.

(2.) THE detenu was served with a show-cause notice by the customs authorities on 26. 7. 2001 for which the detenu submitted a reply on 31. 7. 2001. THE same was received by the authorities on 1. 8. 2001. THE Advisory board Meeting was held on 7. 8. 2001 and the order of detention was confirmed by the concerned authority on 10. 9. 2001.

(3.) FOR the reasons stated above, the H. C. P. is allowed and the order of detention is set aside. The detenu is directed to be set at liberty forthwith, unless his presence is required in connection with any other case. .