- (1.) Leave granted.
(2.) Aggrieved by the Judgment in Criminal Writ Petition No.3253 of 2011 of the Bombay High Court, the unsuccessful petitioner therein carried the matter to this Court.
(3.) The said writ petition was filed challenging the order of detention dated 20-07-2011 passed under Section 3(1) of the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (henceforth referred to as 'the Act'), by the 1st respondent. By the said order it was directed that the son of the appellant named Khalil Ahmed Rashid Ahmed Kapadia (hereinafter referred to as 'the detenu') be detained under the provisions of the Act.;