MOHANDAS DHANDUMAL KHEMANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Mr. Bagve for the petitioner and Mr. D. S. Mhaispurkar, APP for the State. Petition is filed by the father of the detenu. The name of the detenu is Purushottam Mohandas Khemani. He came to be detained under the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) by order dated-9.4.2002.

(2.) THE detention has been challenged by the detenu on number of grounds which are about16 in number. THEy are in paragraph 5 sub-paragraphs (i) to (xvi ). Mr. Bagve however restricted himself to certain grounds.

(3.) MR. Bagve as stated above, pressed the following points with which only we are dealing and not on other grounds as they were not pressed nor argued.