PERUMAL JEYARAMAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) One Perumal Jeyaraman was detained under the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act (Central Act 52 of 1994) by an order dated 25.11.2003 in order to prevent him from indulging in any activities of smuggling goods in future.

(2.) On 5.11.2003, the Officers of Directorate of Revenue Intelligence (DRI), Chennai, upon verification, ascertained the stay of the detenu in Shanthi Bhavanam Lodging House, 1112, EVR Periyar High Road, Periyamet, Chennai. Upon conduct of search and upon opening the packages available in a polythene bag with the detenu, it was found that he was in illegal possession of 35 numbers of cell phones and 250 numbers of computer processors. Upon interrogation, the detenu gave a statement that he had travelled to India for about 50 times and except in one or two occasions, he had transported the goods without paying customs duty and had also divulged the future plan of one Kumar.

(3.) Therefore, the order of detention was clamped against him and in paragraph 1(vii) of the order of detention, it has been stated as follows :