SHEEJA.P Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is directed against an order of detention dtd. 23/8/2025, passed against one Sravan Sagar, S/o. Dinesh Kumar (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 mother of the detenu.

(2.) Altogether, two cases in which the detenu got involved have been considered by the jurisdictional authority for passing the order of detention. Out of the said cases considered, the case registered with respect to the last prejudicial activity is crime No.262/2025 of Kondotty Police Station, alleging commission of offences punishable under Ss. 22(c), 20(b)(ii)A of the NDPS Act.

(3.) We heard Sri. P. Mohamed Sabah, the learned counsel appearing for the petitioner, and Sri. K. A. Anas, the learned Government Pleader.