STEPHEN STANISLAUS ROSARIO Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The Petitioner, who was detained by an order of detention passed under Section 3(1)(i) of the Conservation of Foreign Energy and Prevention of Smuggling Activities, 1974 (COFEPOSA Act) by the impugned order of the first Respondent made in G.O. No. SR.I/535-4/2009 dated 08.10.2009, has come forward with the present Habeas Corpus Petition challenging the said order of detention and seeking an order for his release.

(2.) The facts leading to the detention of the Petitioner Stephen Stanislaus Rosario, in brief, are as follows:

(3.) The said order of detention clamped on the Petitioner/detenu is impugned by the Petitioner in this Habeas Corpus Petition and he has prayed that the impugned order of detention be set aside and the Petitioner be set at liberty.