- (1.)This appeal arises out of a judgment of the Delhi High Court dated 28th May, 2004 by which a Habeas Corpus Petition filed by one Chandra Kumar Jain was dismissed. The said Chandra Kumar Jain was preventively detained by an order dated 05.05.2003 issued under the provisions of the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (hereinafter referred to as "COFEPOSA Act"). The background on which the detention order came to be passed is as follows:
Chandra Kumar Jain was intercepted on 7.3.2003 while he was about to board a flight scheduled to leave from Delhi to Dubai from the Indira Gandhi International Airport by the Custom Authorities. A Foreign and Indian currency cumulatively valued at Rs. 64,26,756/- (Rupees Sixth Four Lacs Twenty Six Thousand Seven Hundred Fifty Six) was seized from him, the details of which are mentioned in the judgment under appeal. He was an employee of the Government of India working with the CBI from 1984. The High Court recorded that Chandra Mohan made 161 personal trips abroad mostly without taking any permission from the Government.

(2.)The High Court rejected the challenge to the said detention order and the writ petition holding that "the detention order was passed with due care and deliberation and taking into consideration all the facts and surrounding circumstances".
(3.)Hence this appeal.