SUCHA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) SUCHA Singh, petitioner who is presently confined in Central Jail, Bhatinda under the detention order No. 1/55/91 COFEPOSA 1939 dated 29.10.91, passed under section 3(1) of the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act 1974 against him, has come to this court in this criminal writ petition for its quashing.

(2.) THE facts on the basis of which the detention of the petitioner was ordered, may be gathered from the grounds of detention, Annexure P3 and briefly stated as u;under :

(3.) ACCORDING to the return filed, the proposal for detention was sponsored on 19.7.91. After collecting and assessing the entire material on the record, the proposal was received by the authorities on 22.7.91. It remained under examination of the Legal Agency from 22.7.91 to 26.7.91. On 2.8.91 the case was reffered back to the sponsoring authorities for making necessary amendments. The proposal was then received in the office of the detaining authorities on 8.8.91. The case was then examined by the Legal Agency from 14.8.91 to 20.8.91. After information was called from the sponsoring authorities vide latter dated 2.8.91 which was received in the office of the detaining authorities on 9.10.91, the proposal for passing the impugned detention order of the petitioner was sent to the State Law Department on 18.10.91 and and the detention order was passed by the competent authority on 25.10.91. The details of the holidays which fell during the intervening period were also given.