REGENT COMPUTRONICS PVT. LTD.

MADHU GARG Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

KURJIBHAI DHANJLBHAI PATEL V. STATE OF GUJARAT [REFERRED TO]
MERUGU SATYANARAYANA BANDELA RAMULU ALIAS LEHIDAS ALIAS PEDDI RAJULU ALIAS RAMESH S O VENKATI VS. STATE OF ANDHRA PRADESH [REFERRED TO]
JAI SINGH VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
DHARAMDAS SHAMLAL AGARWAL VS. POLICE COMMISSIONER [REFERRED TO]
T A ABDUL RAHMAN VS. STATE OF KERALA [REFERRED TO]
DHARMENDRA SUGANCHAND CHELAWAT VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. ARVIND SHERGILL [REFERRED TO]
RAJESH GULATI VS. GOVERNMENT OF NCT OF DELHI [REFERRED TO]
SITTHI ZURAINA BEGUM VS. UNION OF INDIA [REFERRED TO]
OM PRAKASH BHATIA VS. COMMISSIONER OF CUSTOMS NEW DELHI [REFERRED TO]
SAFIYA VS. GOVERNMENT OF KERALA [REFERRED TO]
UNION OF INDIA VS. PAUL MANICKAM [REFERRED TO]
BABURAO RAGHU PATIL VS. STATE OF MAHARASHTRA [REFERRED TO]
SARJEEVAN DHIR VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) This judgment shall dispose of Criminal Writ Petitions bearing Nos. 1397 and 1432 of 2003, one filed by Smt. Madhu Garg, wife of the detenue Vinod Kumar Garg and the other filed by the detenue Narsi Dass Garg.

(2.) The aforesaid writ petitions In the nature of habeas corpus have been filed for quashing the orders of detention dated 20-10-2003 and dated 23-10-2003 passed by the Joint Secretary to Government of India, New Delhi under Section 3(1) of the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (hereinafter referred to as 'the COFEPOSA Act') against detenue, Vinod Kumar, Garg and his brother Narsl Dass Garg, respectively, being vlolative of fundamental rights guaranteed under Articles 14, 19, 21 and 22 of the Constitution of India.

(3.) The facts are being taken from C.W.P. No. 1397 of 2003 titled as Madhu Garg v. Union of India.

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MADHU GARG Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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