ZAKEER HUSSAIN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following reliefs:

(2.) The Superintendent of Police, Davanagere on the basis of recommendation made by the Inspector of Police, Santebennur had passed an order of detention against the petitioner on 23/2/2026 under the Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances (PITNDPS) Act, 1988.

(3.) The contention of the petitioner is that it was only the detention order which was furnished to the petitioner both in English and Kannada. The documents relied upon were not furnished and it is in that background that it is contented that the detention order passed against the petitioner is not maintainable and is required to be set aside.