KALAWATI ALIAS KAMLA Vs. UNION OF INDIA

JUDGEMENT

(1.) In exercise of the powers under Section 3 (1) of the Prevention of Illicit Traffic in Narcotic Drugs and Psychotropics Substances Act, 1988 (for short the Act) Shri R. Badri Nath, Secretary (Home) passed an order of detention of Smt. Kamlawati @ Kamla wife of Shri Kallu Ram with a view to preventing her from indulging in selling and possessing of narcotic drugs.

(2.) It was also observed that even after the registration of 7 cases under the Act she could not be prevented from selling narcotic drugs. This order was served upon the petitioner on 27th January, 1990 and simultaneously the grounds of detention and the documents relied upon were supplied to her part pasu with the order of detention.

(3.) By way of this petition under Article 226 of the Constitution of India read with Section 482 Cr. P.C. the petitioner has prayed for quashing the detention order dated 26th January, 1990 confirmed on 9th April, 1990, with a prayer that she may be ordered to be released.