RAJAGOPAL CHETTIAR Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition has been filed by one Rajgopal Chettiar, the father of the detenu, Radhakrishnan under Art.226 of the Constitution of India, seeking the issuance of a writ of Habeas Corpus for quashing the order of detention dated 26-3-1987 passed against the detenu Radhakrishnan, and for setting him at liberty.

(2.) The impugned order of detention has been passed by the first respondent Union of India in exercise of the powers conferred on it by and under S.3(1)(i) of the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act with a view to preventing the detenu from smuggling goods.

(3.) The facts of the case are set out in detail in the grounds of detention furnished to the detenu and it is needless to recapitulate the same in this order.