SALEENA ASHRAF Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is directed against an order of detention dtd. 14/3/2025 passed against one Ansal Ashraf, S/o.Ashraf ('detenu' for the sake of brevity), 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. After considering the opinion of the Advisory Board, the said order stands confirmed by the Government vide order dtd. 16/5/2025, 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 5/12/2024, a proposal was submitted by the District Police Chief, Idukki, the 5th respondent, 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 got involved have been considered by the jurisdictional authority for passing the impugned order of detention. Out of the two cases considered, the case registered with respect to the last prejudicial activity against the detenu is Crime No.1539/2024 of Kodungalloor Police Station, alleging commission of the offence punishable under Sec. 20(b)(ii) (c) of the NDPS Act.

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