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FRANCIS CORALIE MULLIN vs. THE ADMINISTRATOR, UNION TERRITORY OF DELHI

SCR Citation: [1981] 2 S.C.R. 516
Year/Volume: 1981/ Volume 2
Date of Judgment: 13 January 1981
Petitioner: FRANCIS CORALIE MULLIN
Disposal Nature: Petitions Allowed
Neutral Citation: 1981 INSC 11
Judgment Delivered by: Hon'ble Mr. Justice P.N. Bhagwati
Respondent: THE ADMINISTRATOR, UNION TERRITORY OF DELHI
Case Type: WRIT PETITION (CIVIL)/3042/1980
Order/Judgment: Judgment
1. Headnote

Right of the detenu under Conservation of Foreign Exchange & Prevention of Smuggling Activities Act, to have interview with a lawyer and the members of his family-Section 3 (b )(i) & (ii) read with rule 559A and 550 of the Punjab Manual of the Superintendence and Management of Jails--Whether violates Article 14 and 21 of the Constitution and hence invalid-Distinction between preventive detention with punitive detention-Constitution of India. 1950 Article 21, scope of.

2. Case referred
3. Act
  • Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (52 of 1974)
  • Constitution Of India
4. Keyword
  • Right of the detenu under Conservation of Foreign Exchange & Pr1vention of Smuggling Activi/ie3 .Act
  • to have interyfew wiJh a lawyer and the m1m .. bers of hiJ family-Section 3 (b )(I) cl< (ii) read with rule 559A and 550 of the Punjab Manual of the Superintendence and Management of /alb-Whether voilate:1 Article.1 14 and 21 of the Constitution and hence invalid-DiJtinction between prtl'ttllive detention with punitive detention-Constitution .. of Jndfa. 1950 Article 21. scope of.