MD. RASHID ALI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri Ph. Sanajaoba, learned Advocate appearing for the petitioner; Shri Th. Vashum, learned Government Advocate for the State respondents and Shri S. Suresh, learned ASG appearing for the Union of India.

(2.) The brother of the petitioner, Md. Abbas Ahamad, is under detention vide order of detention dated 04-02-2020 issued by the Special Secretary (Home), Government of Manipur. The allegation as stated in the grounds of detention is that the detenu is involved in drug trafficking, possession and selling drugs.

(3.) The validity and correctness of the said order of detention dated 04-02-2020 issued by the Special Secretary (Home), Government of Manipur is under challenge in this writ petition on various grounds, of which the learned counsel appearing for the petitioner has emphasized only the ground that the respondent No.1 has failed to comply with the provisions of Section 3(2) of the Prevention of Illicit Traffic in Narcotic Drugs and Psychotrophic Substance Act, 1988 (hereinafter referred to as 'the Act, 1988)".