HAJA NAJUMUDEEN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) CHALLENGE in this Habeas Corpus Petition is to the detention order dated 29.1.2007, whereby the petitioner was detrained under COFEPOSA.

(2.) FACTS which led to the passing of detention order against the detinue are as follows:

(3.) THE learned Addl. Public Prosecutor has submitted that the market value of the goods has been arrived at only on the basis of the information available in the internet and disputing the value of the goods brought by the detenu is clearly an afterthought. THE learned Addl. Public Prosecutor has submitted that the representation dated 6.1.2007 alleged to have been sent by the detenu's father was not received by the Detaining Authority. THE learned Addl. Public Prosecutor further submitted that the representation dated 6.1.2007 sent to the Law Minister cannot be construed as pre-detention representation sent to the competent authority and non-consideration of the same would not in any way render the detention order illegal.