PAWAN BHARTIYA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) Leave granted.

(3.) The appellant challenged the detention order dated 30-7-1996 passed under Section 3(1) of the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (for short "COFEPOSA") as amended on various grounds before the High Court of Delhi by filing Criminal Writ Petition No. 341 of 2000. That petition was rejected by the High Court by judgment and order dated 25-5-2001 by holding that it is not a fit case where any interference is called for before the execution of the order of detention.