(1.) The petitioner, who is the wife of the detenu/Ramakrishnan @ Ramu, branded as a 'Black Marketer' in detention order, C. No. B.M.02/Detention/C.P.O/TRC/2014 dated 13.06.2014, by the 3rd respondent/Commissioner of Police, Tiruchirappalli District, has sought for a Writ of Habeas Corpus.
(2.) Detention order came to be passed, based on a solitary case registered against the detenu in Trichy, Civil Supplies, CID Crime No. 239/2014 under rule 17 of the Tamilnadu Kerosene (Regulation of Trade) order 1973 r/w 7(1)(a)(ii) of Essential Commodities Act 1955, in which, the detenu has been remanded. On being satisfied that the detenu is indulging in activities, which are prejudicial to the maintenance of supplies of commodities essential to the community, the detaining authority, has clamped a detention order, on the detenu. At paragraph 4 of the grounds of detention, the Detaining Authority has concluded as follows:-
(3.) Challenging the impugned order, though the petitioner inter alia has raised many contentions, we do not propose to go into all the grounds of challenge, since in our considered view, the point urged by the learned counsel for the petitioner that there was a delay in consideration of the representation merits acceptance.
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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