MOHAMMAD MANOJUDDIN Vs. COMMISSIONER

JUDGEMENT

(1.) By the present petition under Article 226 of the Constitution of India, the detenu herein 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 Drugs and Psychotropic Substances Act (PIT-ND and PS Act), 1988 for effectively preventing him from further involvement in illicit trafficking of narcotic drugs and psychotropic substances for a period of 3 (three) months until further orders.