(1.) By this petition under Art.226 of the Constitution of India, the petitioner prays for issuance of a writ of Habeas Corpus and for setting aside the Preventive Petition Order dated 17-6-1989 (served on the petitioner on 31-5-1989) passed by respondent No. 2 in exercise of powers conferred under Section 3(1)(iii) of the Conservation of Foreign Exchange And Prevention of Smuggling Activities Act, 1974 (for short, the Act).
(2.) Respondent No. 3 herein is the sponsering authority, while respondent No. 4 is the in charge of Central Jail, Indore.
(3.) Respondent claimed having prior information and a constant vigil being kept near Rajani building near Mahatma Gandhi Road, Indore, where, according to the information, a sizable quantity of foreign-mark gold was likely to be carried by the petitioner for further delivery, and a Maruti Car bearing Registration No. CIF-1529, carrying foreign-mark gold biscuits, was intercepted in New Palasia, Indore. The petitioner was found to be occupying the same.
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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