MANUBHAI HIRABHAI RAVAL THRO MANJULABEN MANUBHAI RAVAL Vs. IN-CHARGE ADDITIONAL DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) The petitioner herein namely Manubhai Hirabhai Raval came to be preventively detained vide the detention order dtd. 17/6/2025 passed by the respondent no.1 - Director General of Police, C.I.D. Crime and Railways, Gujarat State, Gandhinagar under Sec. 3(1) of the Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 (PIT-NDPS Act).

(2.) By way of this petition, the petitioner has challenged the legality and validity of the aforesaid order.

(3.) This Court has heard learned counsel Mr. Piyush Trivedi and Mr. Vinay Vishen, learned Additional Public Prosecutor for the respondent State.