RAJU K.K Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is directed against the order of detention dtd. 17/7/2025, passed against one Abhi Raju (hereinafter referred to as 'the 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 is the father of the detenu. After considering the opinion of the Advisory Board, the said detention order was confirmed by the Government vide order dtd. 16/10/2025, and the detenu has been directed to be detained for a period of one year with effect from the date of his detention.

(2.) The records reveal that a proposal was submitted on 1/4/2025 by the District Police Chief, Ernakulam Rural, seeking initiation of proceedings against the detenu under the PITNDPS Act before the jurisdictional authority, the 2nd respondent. Altogether, two cases in which the detenu was involved were considered by the jurisdictional authority for passing the detention order. Of these, the case relating to the most recent prejudicial activity is Crime No. 1199/2024 of Kalady Police Station, alleging the commission of offences punishable under Ss. 8(c), 22(c), and 29 of the NDPS Act.

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