(1.) THE writ petition is for the issue of a writ of habeas corpus by calling for the records of the first respondent State of Tamil Nadu in G.O. No. SR.I/365-5/2001 Public (SC Department), dated 19.4.2001 issued under the provisions of the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (hereinafter referred to as the Act) and for the release of the detenu.
(2.) THE detention order is passed in exercise of the powers conferred by Sec. 3(1)(i) of the Act. On the materials placed before the State Government that the petitioner had indulged in smuggling of goods, the above order came to be passed. THE facts necessary for the disposal of the case are stated hereunder.
(3.) WE have heard the counsel elaborately, gone through the records and considered the matter carefully.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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