ASHOK JATIA Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) The present petition is filed challenging the order passed by the learned Chief Metropolitan Magistrate ('CMM'), Rouse Avenue Courts, New Delhi dtd. 30/7/2019 (hereafter 'impugned order') in Complaint Case No. 36/2019, pursuant to which three applications filed by the respondent were allowed.

(2.) A detention order dtd. 13/12/1985 under Sec. 3(1) of the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (hereafter 'COFEPOSA') was passed against Sh. Mohan Lal Jatia, by the Ministry of Finance, Government of India.

(3.) The wife of the detenu, Smt. Pushpa Devi Jatia challenged the Detention Order dtd. 13/12/1985 in a Writ Petition which was dismissed by a Division Bench of the Hon'ble Bombay High Court.