SREEDHANA M.T. Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is directed against an order of detention dtd. 14/8/2025 passed against one Shijo, S/o. Joseph ('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 wife of the detenu. 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 5/4/2025, a proposal was submitted by the District Police Chief, Thrissur Rural, 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, eight cases in which the detenu got involved have been considered by the jurisdictional authority for passing the detention order.

(3.) Out of the eight cases considered, the case registered against the detenu with respect to the last prejudicial activity is crime No.709/2025 of Puthukkad Police Station, registered alleging commission of offences punishable under Ss. 20(b) (ii) C, 25 and 29 of the NDPS Act. The detenu is arrayed as the 2nd accused in the said case.