SUGUMATH KANISH Vs. STATE OF TAMIL NADU REP BY ITS SECRETARY TO GOVERNMENT, PUBLIC (SC) DEPARTMENT UNION OF INDIA (UOI) REP BY THE SECRETARY TO GOVERNMENT, MINISTRY OF FINANCE, DEPT OF REVENUE, (COFEPOSA-UNIT); SUPERINTENDENT OF CENTRAL PRISON

JUDGEMENT

(1.) The petitioner herein challenges the impugned order of detention passed by the first respondent in G.O.No.S.R.1/675-6/2008 dated 6.11.2008 whereby one Ajmal Khan, S/o Mohamed Hussain 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.) The said order of the detention came to be made under the following circumstances: