MANI DAVEED Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is directed against an order of detention dtd. 4/6/2025, passed against one Mahesh M., S/o. Mani (herein after referred to as 'detenu), under Sec. 3(1) of the Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 (PITNDPS Act' for brevity). The petitioner herein is the father of the detenu. The detention order passed against the detenu has been confirmed by the Government, vide order dtd. 22/8/2025, and the detenu has been ordered to be detained for a period of one year with effect from the date of detention.

(2.) The records reveal that, on 18/1/2025, a proposal was submitted by the Deputy Excise Commissioner, Idukki, the 4th respondent, seeking initiation of proceedings against the detenu under Sec. 3(1) of the PITNDPS Act before the jurisdictional authority, the 3rd respondent. Altogether, two cases in which the detenu got involved have been considered by the jurisdictional authority for passing the detention order. Out of the two cases considered, the case registered with respect to the last prejudicial activity is crime No.48/2024 of the Excise Enforcement and AntiNarcotic Squad, alleging commission of the offence punishable under Sec. 20(b)(ii)C of the NDPS Act.

(3.) We heard Smt. Sreelakshmi Sabu, the learned counsel appearing for the petitioner, and Sri.K.A. Anas, the learned Government Pleader.