(1.) THIS writ petition poses a challenge to the order of detention dated 14th October, 1997, issued by the Joint Secretary to the Government of India, who is specially empowered under Section 3(1) of the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (for short 'COFEPOSA') as amended, Detaning one Sevantilal Keshavlal Doshi with a view to preventing him in future from acting in any manner prejudicial to the conservation of foreign exchange.
(2.) THE present petition is filed by one Smt. Sushilaben Sevantilal Doshi, the wife of the detenu Sevantilal Keshavlal Doshi.
(3.) THE grounds of detention indicate that a group of persons which include the present detenu were indulging in causing illegal remittances in foreign exchange to Hongkong by opening accounts in the names of fictitious firms with State Bank of Hyderabad, Vile Parle Branch, arid Standard Chartered Bank, Chowpatty and Fort branches of Mumbai, where forged import documents were submitted against which foreign exchange was remitted abroad illegally and this foreign exchange was provided to needy persons outside India against receipt of Indian Currency in India. The grounds further indicate that it is a case of siphoning off foreign exchange running into several crores of rupees i.e. about Rs. 43 crores by forging import documents. There are several transactions and Foreign Exchange Regulation Act (for short 'FERA') infractions. The associates of the detenu who have participated in these transactions and FERA infractions are (1) Kamlesh N. Shah (2) Vasant Ambalal Patel (3) Ashwin N. Patel arid (4) Mahesh P. Shah.
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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