(1.) This writ petition is filed challenging Exhibit P1 Detention Order dtd. 30/1/2026, passed by the 2nd respondent under Sec. 3(1) of the Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 (PITNDPS Act, for short), and Exhibit P3 Government Order dtd. 19/3/2026, confirming the detention.
(2.) The petitioner is the paternal uncle of Sri. Adeep Muhammed Salih, aged 36 years, son of Muhammed Salih, Perachangadi, Naduvattam, North Beypore, Kozhikode District (hereinafter referred to as the "detenu"), who is presently undergoing preventive detention under the PITNDPS Act. Since the detenu is in custody and unable to approach this Court directly, the petitioner has instituted the present writ petition seeking issuance of a writ of habeas corpus.
(3.) The detenu was arrested on 2/2/2026 and lodged in the Central Prison, Thiruvananthapuram, in execution of Exhibit P1 detention order passed on the basis of a proposal for preventive detention submitted by the 3 rd respondent, which is produced as Exhibit P2.
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