MONU Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petition is filed by the Petitioner ' Monu @ Sandeep @ Rickey under Article 226 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.P.C"')/Sec. 528 of the Bharatiya Nagrik Suraksha Sanhita, 2023 (hereinafter referred to as 'BNSS') seeking the quashing of Order bearing F.No.U-11011/06/2024-PITNDPS dtd. 22/2/2024 passed under Sec. 3(1) of the Prevention of Illicit Traffic in Narcotics Drugs and Psychotropic Substances Act, 1988 (hereinafter referred to as 'the PITNDPS Act'). The said order is issued by the Joint Secretary, Government of India, Ministry of Finance, Department of Revenue (PITNDPS UNIT) i.e., respondent No.3 (hereinafter referred to as 'the impugned detention order"'), thereby ordering the detention of Mr. Monu @ Sandeep @ Rickey (hereinafter referred to as the 'Detenu/petitioner').

(2.) Heard learned counsel for the parties and perused the record.

(3.) The counsel for the Petitioner submits that the detenu has been detained pursuant to the impugned detention order dtd. 22/2/2024. The impugned detention order was passed on the basis of the following cases:-