SOMAN T.K. Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition has been filed seeking quashing of Ext.P3 order of detention passed under Sec. 3(1) of the Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances (PITNDPS) Act, 1988, against the brother of the petitioner. Ext.P3 order dtd. 04/01/2023 has been confirmed by the Government by way of Ext.P4 order dtd. 04/04/2023. The period of detention ordered is one year.

(2.) Heard Sri.S.Rajeev, the learned counsel for the petitioner and Sri.K.A.Anas, the learned Government Pleader for the respondents.

(3.) Ext.P3 is challenged on the following grounds (i) delay (ii) non application of mind by the detaining authority and (iii) failure to supply the grounds of detention as well as the detention order in the language known to the detenu.