JAMSEENA Vs. UNION OF INDIA

JUDGEMENT

(1.) In exercise of power under Section 3(1)(i) of the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 ('COFEPOSA' for short), by orders dated 19-11-2020, the Joint Secretary, Ministry of Finance, directed that one Jalal A.M. and Mohammed Shafi.P. be detained with a view to prevent them from smuggling.

(2.) Habeas Corpus Petition, WP(Crl)No.70 of 2021 has been filed by Sajmi, W/o. Jalal A.M. (hereinafter referred to as "detenue ") who is under detention from 25-11-2020 under the order aforesaid. The grounds of the detention were supplied to the detenue on 28-11-2020

(3.) Habeaus Corpus Petition, WP(Crl.)No.118 of 2021 is filed by Jamseena, W/o. Mohammed Shafi.P. (hereinafter referred to as "detenue ") who is under detention from 26-11-2020 under the order aforesaid. The grounds of the detention were supplied to the detenue on 28-11-2020.