PAVAN NATUBHAI MAKVANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates appearing for the respective parties through video conferencing.

(2.) The present petition is directed against order of detention dated 14.12.2020 passed by the respondent No.2 -Director General of Police, in exercise of powers conferred under Section 3(1) of the Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 (hereinafter referred to as "the NDPS Act").

(3.) The short facts leading to the present petition are as under :