SAJEENA BEEVI Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is directed against an order of detention dtd. 30/7/2025, passed against one Aju Mansoor, S/o. Mansoor(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). After considering the opinion of the Advisory Board, the said 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 with effect from the date of detention.

(2.) The records reveal that, on 6/4/2025, a proposal was submitted by the District Police Chief, Kollam City, the 3rd respondent, 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 the detention order. Out of the cases considered, the case registered with respect to the last prejudicial activity is crime No.336/2025 of Kundara Police Station, alleging commission of offences punishable under Ss. 8(c) and 22(b) of the NDPS Act.

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