NAUSHAD ALI Vs. UOI

JUDGEMENT

(1.) Under assail is the preventive detention order dtd. 25/2/2022 issued by the Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Cell [in short "PITNDPS Cell"], under Sec. 3(1) of Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 [in short "PITNDPS Act"] and confirmed by Central Government, fixed the period of detention of one year from the date of detention i.e, 25/2/2022 under the provisions of Sec. 9(6) of PITNDPS Act so as to prevent the petitioner from engaging in illicit trafficking of Narcotics Drugs and Psychotropic Substances in future.

(2.) After passing of the detention order F. No. U-11011/03/2022- PINTNDS dtd. 25/2/2022 by Mr. Ravi Pratap Singh, Joint Secretary, Government of India, Ministry of Finance, Department of Revenue (PITNDPS Unit), Sh. Naresh Kumar Deputy Secretary (PITNDPS Unit) informed Director General of Police, Uttarakhand, Dehradun to take immediate necessary action to serve the detention order upon Naushad Ali S/o Late Noor Hasan R/o Bahari Kila, Kasba-Landhora Teh-Roorkee, District-Haridwar (Uttrakhand). The said communication also contained other directions with respect to the detention of the petitioner. On 25/2/2022, the Joint Secretary had also formulated the grounds on which detention order had been issued to the petitioner wherein he specifically mentioned that he had gone through the facts and other material presented by the sponsoring authority, Narcotics Control Bureau ((hereinafter referred as NCB"), Sub Zonal Unit, Dehradun.

(3.) The facts submitted before the Joint Secretary are as under: