A SUNDARAM Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The father of the detenu has challenged the order of detention in G.O. No. SR.1/641-3/2009 Public (S.C.) Department, dated 13-11-2009, made by the first Respondent detaining Thiru. S. Yuvaraj under Section 3(1)(i) of the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974.

(2.) The facts which led to detention, in brief, are as follows:

(3.) Though several grounds have been raised in the petition, assailing the order of detention, Mr. Habibulla Badsha, learned Senior Counsel appearing for the Petitioner, mainly relied on the following contentions: