REGENT COMPUTRONICS PVT. LTD.

ANIL KUMAR AGGARWAL Appellant

V/S

STATE OF PUNJAB Respondents

Referred Judgements :-

RAMESHWAR SHAW VS. DISTRICT MAGISTRATE BURDWAN [REFERRED TO]
GOLAM HUSSAIN ALIAS GAMA VS. COMMISSIONER OF POLICE CALCUTTA [REFERRED TO]
SERAJUL VS. STATE OF WEST BENGAL [REFERRED TO]
HEMLATA KANTILAL SHAH VS. STATE OF MAHARASHTRA [REFERRED TO]
SHIV RATAN MAKIM S O NANDLAL MAKIM VS. UNION OF INDIA [REFERRED TO]
K ARUNA KUMARI VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
YOGENDRA MURARI VS. STATE OF UTTAR PRADESH [REFERRED TO]
T A ABDUL RAHMAN VS. STATE OF KERALA [REFERRED TO]
ABDU SALAM ALIAS THIYYAN S O THIYYAN MOHAMMAD DETENU NO 962 GENERAL PRISON TRIVANDRUM VS. UNION OF INDIA [REFERRED TO]
K P M BASHEER K P M BASHEER VS. STATE OF KARNATAKA:UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Petitioner Anil Kumar Aggarwal has been detained vide an order dt. 29-9-1995 under the Conservation of Foreign Exchange and prevention of Smuggling Activities Act, 1974. By virtue of the present petition, he seeks quashing of the order of detention alleging it to be punitive.

(2.) The relevant facts which would crystallise the question in controversy can briefly be stated.

(3.) Acting on a specific information a joint raid was conducted by the Customs Officer of Ludhiana and Punjab Police on 29-3-1995 at the residence of the petitioner. A search was conducted. The following items were recovered.-

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ANIL KUMAR AGGARWAL Vs. STATE OF PUNJAB

Referred Judgements :-

JUDGEMENT

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