ULKA SHAH Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Mr. Maqsood Khan in all these petitions and Mr. R. M. Agarwal, PP for Union of India and learned Acting P. P. and APP for the State. All the aforesaid Advocates admitted that these three petitions involve a common question. The detenus are co-detenus and that the petitions can be decided by a common order. Hence, this common Judgment.

(2.) IN Criminal Writ Petition No. 1362 of 2001, the order of detention is bearing F. No. 673/30/2001-CUS-VIII dated-25.7.2001 issued by the Joint Secretary to the Government of INdia, Ministry of Finance, Department of Revenue, New Delhi against detenu Sevantilal Mafatlal Shah under Section3 (1) of the Conservation of Foreign Exchange & Prevention of Smuggling Activities Act, 1974 (for short COFEPOSA Act ). The order of Detention was served upon the Detenu on8.9.2001.

(3.) ALL the detenus on the date of service of the Detention Order were confined to judicial custody.