SONABAI DATTATRAYA BORADE Vs. L HMINGLIANA

JUDGEMENT

(1.) :-

(2.) THE petitioner, who is the mother of the detenu, by name Prabhakar Dattatraya Borade, has filed the instant petition for getting quashed the order of detention passed on 2nd February 1990 by Respondent No.1, bearing No.SPL.3(A)/PSA-0189-/37, under section 3(1) of the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (52 of 1974). This order of detention has been served on the detenu on 19-10-1995.

(3.) ACCORDINGLY, the petition is allowed. The order of detention dated 2nd February 1990 passed by Respondent No.1 is quashed and set aside and the detenu is directed to be released forthwith if not required in any other case. Rule made absolute. Petition allowed.