RAMI Vs. STATE OF TAMIL NADU & ANOTHER

JUDGEMENT

(1.) This Habeas Corpus Petition has been filed under Article 226 of the Constitution of India praying to call for records relating to the detention order passed in C.M.P. No. 9/D.O/Salem City/2017 dated 17.02.2017 by the Detaining Authority against the detenu by name, Kumar, aged 35 years, S/o.Krishnan and quash the same.

(2.) The Inspector of Police, Salem NIB CID Wing as Sponsoring Authority has submitted an affidavit to the Detaining Authority, wherein, it is averred to the effect that the detenu has involved in the following adverse case :

(3.) Further, it is averred in the affidavit that on the basis of the information received on 12.12.2016, the detenu has been intercepted by the Sub Inspector of Police and ultimately, found 1.300 grams of ganja and consequently, a case has been registered in Crime No.148/2016 under Sections 8[C] r/w 20[b][ii][B] of Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1985 and ultimately, requested the Detaining Authority to invoke Act 14 of 1982 against the detenu.