JAMILA BEGUM Vs. UNION OF INDIA

JUDGEMENT

(1.) This Judgment was not pronounced on 25.3.1996 as indicated in our earlier order but is being pronounced now.

(2.) This is a writ petition for the issue of a Writ of Habeas Corpus. The detention order was passed under Section 3(1) of the Conservation of Foreign Exchange and Prevention of Smuggling Activities,1974 (hereinafter called the COFEPOSA) The detention order was passed after three tea packages concealed in the baggage revealed Indian and foreign currency of Rs. 11,39,862 etc. The petitioner was going to Dubai. ' The petitioner stated in her statement under Section 108 of the Customs A ct, 1962 that she was a graduate.

(3.) Though the detention order was passed on 4.12.1992, the detention could be effected only on 27.9.1995. The delay,however, is not questioned before us.