M BANU AND ASHRAFF NISHA Vs. STATE OF TAMIL NADU, REP BY SECRETARY TO GOVERNMENT, PUBLIFE INSURANCE CORPORATION (SC) DEPARTMENT AND UNION OF INDIA, REP BY SECRETARY TO GOVERNEMNT, MINISTRY OF FINANCE, DEPT OF REVENUE, COFEPOSA UNIT, CENTRAL ECONOMIC INTELLIGENCE BUREAU

JUDGEMENT

(1.) The petitioner in H.C.P. No. 8 of 2006, who is the wife of the detenu by name Mohammed Gani, S/o: Mohammed, who is detained under Section 3(1)(i) of the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (Central Act 52 of 1974), by the impugned detention order dated 21.12.2005, challenges the same.

(2.) The petitioner in H.C.P. No. 9 of 2006, who is the wife of the detenu by name Shahubar Gani, S/o: Shahubar, who is detained under Section 3(1)(i) of the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (Central Act 52 of 1974), by the impugned detention order dated 11.11.2005, challenges the same.

(3.) Heard Mr. B.Kumar, learned Senior Counsel for the petitioners and Mr. M.Babu Muthu Meeran, learned Additional Public Prosecutor for the first respondent and Mr. P.Kumaresan, learned Additional Central Government Standing Counsel for the second respondent.