AMREEN Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) This petition is filed seeking quashing of Annexure-A dtd. 27/12/2024 the grounds of detention order passed by respondent No.1 under Sec. 3(1) of the Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 ('the Act' for short) and Annexure-B the order dtd. 20/3/2025 passed by respondent No.2 under Sec. 9(f) of the Act.

(2.) The petitioner was/is charge sheeted, tried/being tried in all 12 cases for the offences punishable under NDPS Act, the particulars of which are as follows:

(3.) Police Inspector of Chamarajpet Police Station through the Assistant Commissioner of Police, Chickpete Sub Division and Deputy Commissioner of Police, West Division, Bengaluru recommended seeking detention of the petitioner under the Act submitted the reports along with other records.