RANA DUTTA Vs. CHAIRMAN, ADVISORY BOARD

JUDGEMENT

(1.) By means of filing the present petition, in the nature of habeas corpus, the petitioner has prayed for quashing the order of detention under Sub Section (1) of Section 3 of the Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 (hereinafter referred to as the PITNDPS Act), issued by the Additional Secretary, Department of Home, Government of Tripura vide Order No.F.15(09)PD2018(PII)4199 dated 26.12.2018.

(2.) The facts, which are said to have led to the quashing of the detention order, are briefly summarized hereunder:

(3.) The petitioner has further submitted that on 15.12.2018, learned Special Judge, Court No.2, West Tripura, Agartala in case No. Special NDPS 022018 corresponding to Srinagar PS Case No.052018 passed an order directing the I.O. of the case to satisfy the Court on the next date some points for further justification of the accused person and those points are as follows: