(1.) THE petitioners in all these three petitions, Smt. Ranjana Prashant Rathi - wife of detenu Prashant Rathi, Smt. Durga Ramesh Kumar Kaliya @ Agrawal - wife of detenu Ramesh Kumar Agarwal and Smt. Godavaribai Chaturbhaj Rathi - mother of detenu Kamalkishore Rathi, have challenged the order of detention dated 29.3.1996 passed by Respondent No. 2 Shri C.D. Singh, Principal Secretary to the Government of Maharashtra (P.D.), Home Department (Special) Mantralaya, Bombay under Sub -section (1) of Section 3 of the Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 (46 of 1988) hereinafter referred to for short as 'PITNDPS Act'. As identical questions of law are involved, we propose to decide all these three petitions by common judgment and order.
(2.) SHORTLY stated, the facts are as under:
(3.) THE petitioners have raised several grounds of challenge:
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