VIJAY D COSTA Vs. GOVT. OF GOA

JUDGEMENT

(1.) Heard Mr Arun Bras De Sa who appears alongwith Mr Kyle D'Souza, Advocates for the petitioner and Mr S. G. Bhobe, learned Public Prosecutor for the State.

(2.) This is a petitioon seeking a writ of habeas corpus in the contect of petitioner's detention vide detention order dtd. 3/9/2022 purported to have been issued under the provisions of Illitict Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 (the 'said Act').

(3.) Rule was issued in this petition on 14/11/2022 and was made returnable preemptorily on 20/12/2022. The concerned respondents were directed to positively file reply latest by 5/12/2022 by serving advance copy on the learned counsel for the petitioner. Rejoinder, if any, was to be filed by 14/12/2022.