(1.) The present petition under Article 226 of the Constitution of India seeks quashing of the preventive detention orders dtd. 31/8/2023 and 29/11/2023 bearing F. No. U-11011/29/2023-PITNDPS and bearing F. No. U-11012/19/2023-PITNDPS, issued by the Joint Secretary and the Deputy Secretary to the Government of India, Ministry of Finance, Department of Revenue (PITNDPS Unit) i.e., Respondent nos. 1 and 2 (the Detaining Authority) respectively, under the provisions of the Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 (hereinafter referred to as 'PITNDPS Act'), thereby ordering the detention of the Petitioner for a period of one year from the date of his detention, i.e., 7/9/2023.
(2.) The relevant facts for the purpose of adjudication of the present petition are as under:
(3.) The facts with respect to which the aforesaid cases registered by the Narcotics Cell, Crime Branch Delhi and Delhi Police have been brought forward by the Sponsoring Authority, i.e., Deputy Commissioner of Police, District-Outer North, Delhi before the Detaining Authority (Respondent nos. 1 and 2) and have been recorded in the impugned detention order dtd. 31/8/2023, are reproduced as under:
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