VASANTHA Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) This Habeas Corpus Petition has been filed under Article 226 of the Constitution of India praying to call for the records relating to the detention order passed in BCDFGISSSV No.176/2017 dated 15.04.2017, against the detenue by name, Devi, aged 46, W/o.Pushparaj, residing at No.20, Kailasapuram I Street, West Tambaram, Chennai-600 045 and quash the same.

(2.) The Inspector of Police, S-11 Tambaram Police Station, has submitted an affidavit to the Detaining Authority, wherein, it is averred to the effect that the detenue has involved in the following adverse cases:

(3.) Further, it is averred in the petition that on 01.04.2017, on the basis of information received by the Sub-Inspector of Police and others, they watched sellers of ganja and in the place of occurrence, they found that the detenue is in possession of ganja without having any licence or authority and after due formalities, a case has been registered in Crime No.626 of 2017 under Section 8(C) r/w.20(b)(ii)(B) of NDPS Act and ultimately, requested the Detaining Authority to invoke Act 14 of 1982 against the detenue.