BHUSAN KUMAR TALWAR Vs. UNION OF INDIA

JUDGEMENT

(1.) ON June 18, 1975, the petitioner obtained this Rule against some alleged threat and intimidation to detain him under the provisions of the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974.

(2.) AT the time of issuing the Rule this Court was pleased to restrain the Respondents from enforcing and/or passing any order of detention against the petitioner or from arresting or detaining him under the provisions of the said Act or any order that may be passed under the provisions of any statute having the force of preventive detention against him in respect of certain seizures as mentioned in Annexure "a" and "d" to the petition. The said ad-interim order was initially limited for four weeks and liberty was given to the petitioner to apply for extension of the same on notice to the respondents.

(3.) BY the present application, the petitioner, pursuant to such leave, has prayed for extension of the said ad-interim order. The application has been opposed by Respondent Nos. 1, 4, 5 and 3.