MAHARUNISSA Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THE petitioner herein challenges the impugned order of detention, dated 22. 12. 2005, detaining her husband, by name, Mohamed Ali Jinnah under the provisions of the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974.

(2.) HEARD Mr. B. Kumar, learned Senior Counsel for the petitioner; Mr. M. Babu Muthu Meeran, learned Additional Public Prosecutor for R-1; and Mr. P. Kumaresan, learned Additional Central Government Standing Counsel for R-2.

(3.) MR. B. KUMAR, learned Senior Counsel for the petitioner, after taking us through the grounds of detention, materials supplied to the detenu and all other connected papers, has raised the following contentions,