NASIHA P S Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is directed against an order of detention dtd. 16/10/2025, passed against one Muhammed Basheer, S/o. Ibrahim (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 wife of the detenu.

(2.) The records reveal that a proposal was submitted by the District Police Chief, Thrissur Rural, the 3rd respondent, on 27/6/2025, seeking initiation of proceedings against the detenu under Sec. 3(1) of the PITNDPS Act before the jurisdictional authority, the 2nd respondent. However, after the forwarding of the said proposal, the detenu got involved in another criminal activity, and a case has been registered with respect to the same as crime No.1468/2025 of Kodungallur Police Station, alleging commission of an offence punishable under Sec. 27(b) of the NDPS Act. Including the said case, altogether six cases in which the detenu got involved were considered by the jurisdictional authority for passing the detention order, which is under challenge in this writ petition.

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