ALWYN MICHAEL CASTELLINO Vs. HOME SECRETARY MANTRALAYA

JUDGEMENT

(1.) The petitioner is brother in-law of one Raymond William Correia @ Royba, an employee of the Gulf Air Lines. Raymond William Correia is detained by virtue of an order dated 11-5-1984, passed under Section 3 (1) of the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974, (hereinafter referred to as the COFEPOSA Act) with a view to preventing him from abetting smuggling of goods. The grounds of detention were also formulated on 11th May 1984 and were served on the detenu -along with the detention order on 18-5-1984.

(2.) On the basis of the material placed before him, the detaining authority came to the following conclusion:

(3.) Before considering the challenge made to the detention order we would like to state in nut shell the circumstances in which the detention order came to be passed.