WRIT OF HABEAS CORPUS
IN THE HON’BLE SUPREME COURT OF INDIA, ____________
(Original Criminal Jurisdiction)
Writ Petition No_________of _________20 _________
_________ aged about _________ son of __________________, resident _________ Petitioner
VERSES
1. Additional Secretary, Ministry of Finance,
Government of_________.
2. The Superintendent, _________ Jail _________
3. The State of_________ Respondents.
PETITION FOR THE ISSUE OF WRIT OF HABEAS CORPUS UNDER ARTICLE 32 OF THE CONSTITUTION OF INDIA
To
The Hon’ble the Chief Justice and his companion Judges of the Court aforesaid.
The humble petition of the abovenamed Petitioner most respectfully:
1. That the petitioner is a resident of _________. and he was living peacefully at his residence at the place aforesaid.
2. That on _________. Respondent No. 1 made an order under Section 3 of the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 by which he directed that the Petitioner shall be arrested and detained for a period of three months. A copy of the order is annexed herewith as Annexure ‘‘A’’.
3. That the Petitioner was arrested the same day and was detained in _________Jail. The grounds of detention were not supplied to the petitioner on that day. The grounds were actually supplied on_________. A copy of the grounds supplied is annexed herewith as Annexure ‘‘B’’.
4. That on _________, the Petitioner submitted a representation against his detention through Respondent No. 2 but the same was considered by the Advisory Board after one month and was rejected on _________.
5. That the grounds of detention supplied to the Petitioner were in English which language the Petitioner does not know.
6. That the orders of detention of the Petitioner are illegal, improper and without jurisdiction on the following grounds:
GROUNDS
1. Because the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974, is unconstitutional and void as it is beyond the legislative competence of Parliament.
2. Because the order has been passed by an officer not duly authorized.
3. Because the grounds were supplied after an undue delay.
4. Because the grounds are in English which language the Petitioner does not know and this has prevented him from making an effective representation.
5. Because the grounds are irrelevant to the object of the Act.
6. Because the grounds are vague.
7. Because there was an undue delay in the disposal of the representation submitted by the petitioner.
Wherefore it is respectfully prayed that this Hon’ble Court may be pleased to issue a writ in the nature of Habeas Corpus to the opposite parties quashing the order of detention and directing that the Petitioner be set at liberty forthwith.
Date _______________ Advocate for the Petitioner.
