1992 CRI. L. J. 1732 ::1992 (1) Crimes 368 ::1991 (72) CutLT 883 ::1992 (1) OrissaLR 58 ::(1992) 1 EFR 637

Orissa High Court

Hon'ble Judge(s): G. B. Pattanaik, S. K. Mohanty , JJ

Prevention of Black Marketing and Maintenance of Supplies of Essential Commodities Act (7 of 1980) , S.3(2)(a)— Detention under - Order can be challenged even prior to its execution in an exceptional case - On facts held it was difficult to hold that wrong person was sought to be detained or that the order of detention was made for any wrong purpose. 1990 (2) SCALE 1352 Rel. on.1991 (1) OLR 527 Not followed. (Para 3 4)