SHABNA ABDULLA Vs. UNION OF INDIA

JUDGEMENT

(1.) The present appeal challenges the final judgment and order dtd. 24/1/2023 in Writ Petition (Crl.) No. 596 of 2022, passed by a Division Bench of the High Court of Kerala, whereby the High Court dismissed the petition filed by the appellant, who is the sister-in-law of the detenue, and thereby upheld the detention order dtd. 24/8/2021 issued against the detenue (one Abdul Raoof) under Sec. 3 of the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (hereinafter referred to as, "COFEPOSA") and its confirmation vide order dtd. 24/5/2022.

(2.) The facts, in brief, giving rise to the present appeal are as given below.

(3.) We have heard Mr. Raghenth Basant, learned Senior Counsel appearing for the appellant and Mr. Nachiketa Joshi, learned Senior Counsel for the respondent(s).