M ASIAL BEEVI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner, by name Asial Beevi, challenges the impugned order of detention dated 20. 07. 2005, detaining her son Mohammed Arif, who was detained and kept in custody in the Central Prison, Chennai, under the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (hereinafter referred to as "the Act" ).

(2.) HEARD both sides.

(3.) HEARD Mr. B. Kumar, learned Senior Counsel for the petitioner and Mr. Abudukumar Rajarathinam, learned Government Advocate for the first respondent and Mr. P. Kumaresan, learned Additional Central Government Standing Counsel for the second respondent.