KAILASHCHAND PORWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) PETITIONER challenges order of detention u/s 3 (1) of Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 (hereinafter referred to as 'PITNDPS Act') vide order dated 8.4.97 passed by Joint Secretary to Government of India.

(2.) IT is alleged that petitioner was travelling with one Fakirchand. Both of them were apprehended. Search of the brief -case of Fakirchand was taken. 800 gms. of heroin was found from his possession.

(3.) THEREAFTER this order of detention was passed on 8.4.97 which was served on the petitioner on 22.4.97 in jail as he was already in custody. Petitioner filed representation. Having failed in getting favourable order from the authorities, he filed this petition in this court on 17.12.97.