(1.) The short point arising for consideration is as to whether the order of detention, as prayed for, needs to be quashed on the ground of non-supply of document relied upon by the detaining authority in passing the order of detention or not.
(2.) It is not in dispute that petitioner is a resident of Tripura.
(3.) Allegedly, he engages himself in the illicit traffic of narcotic drugs and psychotropic substances, which activities the authorities have found to be prejudicial to public interest and, as such, his detention in the attending facts and circumstances is warranted. Consequently, vide order dated 26.12.2018 the appropriate authority under the provision of the Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 issued an order under Section 3 directing detention of the petitioner. The relevant portion of the order with respect to the record relied upon is reproduced as under:
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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