(1.) THIS Habeas Corpus Petition has been filed to call for the records relating to the order of the third respondent, dated 27.08.2012, made in C.P.O./TRC/B.M./D.O.No.06/2012, and quash the same, and to produce the detenu, namely, Murugesan, son of Chinnasamy, aged about 42 years, confined in the Central Prison, Thiruchirappalli, before this Court and to set him at liberty.
(2.) THE petitioner has stated that the third respondent had passed the impugned detention order, dated 27.08.2012, as contemplated under the Prevention of Black Marketing and Maintenance of Supplies of Essential Commodities Act, 1980 (Act 7/1980), in exercise of the powers conferred under Section 3(1) read with 3(2)(b) of the Prevention of Black Marketing and Maintenance of Supplies of Essential Commodities Act, 1980, directing the detention of Murugesan, in the Central Prison, Trichy, terming him as a 'Black Marketer'.
(3.) A counter affidavit dated 5.10.2012 had been filed on behalf of the first respondent. Paragraph No.4 of the said counter affidavit reads as follows:-
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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