PRAVEENA MOL P Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is directed against an order of detention dtd. 6/8/2025 passed against one Arun Babu, S/o Ramesh Babu (herein after referred to as 'the detenu') under Sec. 3(1) of the Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances (PITNDPS) Act. The petitioner herein is the wife of the detenu. The said detention order stands confirmed by the Government vide order dtd. 16/10/2025, and the detenu has been ordered to be detained for a period of one year, from the date of detention.

(2.) The records reveal that on 21/5/2025, a proposal was submitted by the Deputy Commissioner of Police, Thiruvananthapuram City, seeking initiation of proceedings against the detenu under Sec. 3(1) of the PITNDPS Act before the jurisdictional authority, the 2nd respondent. Altogether, three cases in which the detenu got involved have been considered by the jurisdictional authority for passing Ext.P10 detention order. Out of the said cases, the case registered with respect to the last prejudicial activity is Crime No.386/2025 of the Museum Police Station, alleging commission of offences punishable under Ss. 20(b) (ii) (B) and 29 of the NDPS Act.

(3.) We heard Sri. Pirappancode Sudheer V.S, the learned counsel appearing for the petitioner, and Sri.K.A.Anas, the learned Government Pleader.