RAJESHWARI Vs. STATE OF A P

JUDGEMENT

(1.) This order will dispose of W.P. Nos. 10598 and 10603 of 1989. The first Writ Petition is filed on behalf of the detenu, Maniklal, and the second is filed on behalf of the detenu, Govindram Agarwal.

(2.) The orders of detention against both the detenus were passed separately on 25-5-1989. The facts of the case need not be mentioned in detail. Suffice it to say that certain contraband gold and some jewellery were recovered from a box in the premises of Ramgopal Goel, which was alleged to have been secreted therein by the detenu, Govindram Agarwal. The key for the box was found in the premises of Govindram Agarwal and, thereupon, the gold and jewellery lying in the box were seized on 29-11-1988. At the time of seizure, neither the detenu, Govindram Agarwal, nor the detenu Maniklal was available. So far as Govindram Agarwal is concerned, he is detained because of the recovery of the gold from a box which he kept in the premises of Ramgopal Goel. Maniklal is detained because Govindram Agarwal stated that the gold biscuits, which were 10 in number, were kept by Maniklal with him for sale.

(3.) Numerous points have been taken in the Writ Petitions, including the point that the detenu was not provided certain documents he requested for. A point is also taken that Maniklal was not allowed representation through a next friend. But, we do not propose to go into these points.