MOINKHAN Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) The present petition is directed against an order of detention dtd. 15/12/2021 passed by the respondent No. 2 in exercise of the powers conferred under Sec. 3(1) of the Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 (hereinafter referred to as "the Act").

(3.) Brief facts leading to the present petition are that the petitioner is ordered to be detained by the order dtd. 15/12/2021 passed by the respondent No. 2 with a view to preventing him from acting in any manner prejudicial to the maintenance of the public order in exercise of powers conferred by Sub-sec. (1) of Sec. (3) of the Act.