SALUKHALBEEVI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner herein challenges the impugned order of detention passed by the first respondent in G.O.No.S.R.1/747-4/2008 dated 18.11.2008 whereby one Sadhik Basha S/o Kareem was ordered to be detained under the provisions of the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974.

(2.) AFFIDAVIT filed in support of the petition along with the grounds of attack and the entire materials placed are scrutinized. Heard the learned counsel on either side.

(3.) LEARNED counsel for the petitioner would further add that a representation was made on behalf of the detenu and the same was rejected after a period of 93 days. It is quite clear that the relied upon documents should have been served upon the detenu within a period of five days, but the delay has been occurred which caused prejudice to the detenu.