VIJAY KUMAR G. Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) This writ petition habeas corpus is filed by the father of Detenue viz., Praveen Kumar V., seeking quashing of Annexure-A dtd. 19/5/2025 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. 12/9/2025 passed by respondent No.2 under Sec. 9(f) of the Act.

(2.) The petitioner was/is charge sheeted, tried/being tried in all 3 cases for the offences punishable under NDPS Act, the particulars of which are as follows: <IMG>JUDGEMENT_9_LAWS(KAR)11_2025_1.jpg</IMG>

(3.) On 19/5/2025, the first respondent-Commissioner of Police, Bengaluru passed the impugned order directing the preventive detention of the Detenue. The impugned order came to be passed after seven months of the Detenue being enlarged on bail in the last crime registered against him. On 28/5/2025, the second respondent forwarded the detention order, grounds of detention and the documents relied upon for such detention to fourth respondent. Thereafter, the Detenue submitted a representation challenging his preventive detention under the Act. The said representation was forwarded to second respondent by the third respondent. In turn, the second respondent placed the representation of Detenue before the Advisory Board. The Detenue has not received any outcome of his representation.