BEPARI SALEEM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE detenu, by name, Bepari Saleem, challenges the impugned detention order dated 03. 09. 2004, detaining him under Section 3 (1) (i) of the Conservation of Foreign Exchange and Smuggling Activities Act, 1974, (in short "cofeposa Act" ).

(2.) HEARD the learned counsel for the petitioner as well as respondents.

(3.) THOUGH several points have been raised questioning the impugned detention order, the learned counsel appearing for the petitioner has pressed the following points at the foremost.