JAYALEKSHMI L Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is directed against a detention order passed under Sec. 3(1) of the Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances ('PITNDPS Act' for brevity) against one Arjun ('detenu' for the sake of brevity). The petitioner herein is the mother of the detenu. The said detention order stands confirmed by the Government, vide order dtd. 13/11/2025, and the detenu has been ordered to be detained for a period of one year with effect from the date of detention.

(2.) As evident from the records, it was on the basis of a proposal dtd. 31/5/2025, forwarded by the Deputy Excise Commissioner, Thiruvananthapuram, that the jurisdictional authority initiated proceedings against the detenu under Sec. 3(1) of the PITNDPS Act. Altogether, two cases in which the detenu got involved have been considered by the jurisdictional authority for passing the detention order. Out of the said cases, the case registered against the detenu with respect to the last prejudicial activity is Crime No.27/2025 of the Excise Range Office, Neyyattinkara, alleging commission of offences punishable under Ss. 8(c), 22(c) and 20(b)(ii)A of the NDPS Act.

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