ASHOK KUMAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Smt. Ansari for the petitioner and Mr. Mhaispurkar, A. P. P. , for the State.

(2.) THE petition has been filed by the brother of detenue and the name of the detenue is Naresh Kumar Jagdish Lal. He has been detained by an order dated 19-9-2000 under section 3 (1) of the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (herein after referred to as "the C. O. F. E. P. O. S. A. Act" ). The detention order was served upon him on 5-10-2002.

(3.) THE detention has been challenged on number of grounds. However, Smt. Ansari restricted herself to ground Nos. (v) and (vii) jointly as they lead to one aspect only; ground No. (vi), ground No. (ii) and ground No. (xi ).