FARITHA Vs. SECRETARY TO GOVERNMENT OF INDIA

JUDGEMENT

(1.) IN H. C. P. No. 969 of 2004, the wife of the detenu challenges the detention order dated 10. 8. 2004, detaining the detenu, her husband Zahir Hussain Buhari under Section 3 (1) (i) of the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (in short COFEPOSA Act ).

(2.) IN H. C. P. No. 970 of 2004, the father of the detenu by name Ajmal Khan Haroon Rasheed, challenges the order of detention dated 10. 8. 2004, detaining him under Section 3 (1) (i) of the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (in short COFEPOSA Act ).

(3.) SINCE the grounds of detention and the question raised in both the petitions are similar and identical, they are being disposed of by the following common order.