ROBIN JACOB Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the brother of Jobin Jacob, ('detenu' for the sake of brevity), and his challenge in this Writ Petition is directed against Ext.P1 order of detention dtd. 5/10/2024 passed by the 2 nd respondent under Sec. 3(1) of the Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 ('PITNDPS Act' for brevity). After considering the opinion of the Advisory Board, the said order stands confirmed by the Government vide order dtd. 18/12/2024, and the detenu was ordered to be detained for a period of one year with effect from the date of detention.

(2.) The records reveal that a proposal was submitted by the District Police Chief, Alappuzha, the 4th respondent, on 27/7/2024, seeking initiation of proceedings against the detenu under Sec. 3(1) of the PITNDPS Act before the jurisdictional authority, the 2nd respondent. Altogether, two cases in which the detenu was involved have been considered by the jurisdictional authority for passing the impugned order of detention, and the details of the said cases are given below:-

(3.) We heard Sri. Abhishek M. Kunnath, the learned counsel appearing for the petitioner, and Sri. K.A. Anas, the learned Government Pleader.