ROSE GANGTE Vs. STATE OF MANIPUR

JUDGEMENT

(1.) By the present writ petition under Article 226 of the Constitution of India, the detenu, namely Ms. Rose Gangte @ Kim has challenged the detention order dtd. 19/12/2022 issued by the Commissioner (Home), Government of Manipur under Sec. 3 (1) of the Prevention of Illicit Traffic in Narcotic Drgs and Psychotropic Substances Act (PIT-ND & PS Act), 1988 for effectively preventing her from further involvement in illicit trafficking of narcotic drugs and psychotropic substances for a period of three months until further orders.

(2.) Heard Mr. Asmal Hussain, learned counsel for the petitioner, Mr. Th. Vashum, learned G.A. for the State respondent and Mr. BR Sharma, learned CGSC for the Central Government.

(3.) Mr. Asmal Hussain, learned counsel for the petitioner, submits that the detenu was arrested along with co-accused namely Ms. Nemneilam @ Lalam Guite on 13/5/2022 in connection with FIR No. 19(05)2022 NABPS U/S 21(c)/29 ND & PS Act for illegal possession of 1 (one) Kg. of Heroin No. 4. On 8/12/2022, the detenu was released on statutory bail.