Altamas Kabir, J. - (1.) Leave granted.
(2.) On 15th December, 2005, the Joint Secretary (COFEPOSA, Government of India, Ministry of Finance, Department of Revenue, New Delhi, issued an order of detention against Shri Sanjay Bhandari, the husband of the respondent/writ petitioner, under Section 3(1) of the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974, (hereinafter referred to as "COFEPOSA", to prevent the detenu from smuggling goods in future.
(3.) The facts which are said to have led to the passing of the detention order are briefly summarized hereunder.;