SEYED AHAMED HAMZEEN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS petition challenges an order of detention made on 27.1.2010, by the first respondent under the provisions of COFEPOSA enactment.

(2.) THE Court heard the learned Counsel for the petitioner and looked into all the materials available and in particular, the order under challenge.

(3.) PLACING reliance on the letter dated 12.1.2010, the learned Counsel would further urge that the passport has been retained in the Court, and hence there was no possibility of the detenu moving out or involving in similar type of activities in future.