REJINA BEGUM Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. YS Mannan, learned counsel for the petitioner. Also heard Ms. S Baruah, learned Central Government, Standing Counsel, appearing for respondent No. 1, Mr. D Nath, learned Senior Government Advocate, appearing for respondent Nos. 2 to 5 and 7 as well as Mr. SC Keyal, learned Standing Counsel, NCB appearing for respondent No. 6.

(2.) By filing this writ petition under Art. 226 of the Constitution of India, the daughter of the detenu/petitioner has assailed the order of detention dated 16/7/2021 in respect of the detenu, issued by the Secretary to the Government of Assam, Home and Political Department (respondent No. 3), which was passed in exercise of power under Sec. 3(1) of the Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 (herein after referred to as "PIT NDPS Act" for short).

(3.) The detenu was detained on 19/7/2021 as she had appeared in the Bharalumukh Police Station in compliance to a notice, dated 17/7/2021 issued by the respondent No. 6, vide Annexure-3, under Sec. 67(c) of the NDPS Act (as amended), 1985 and was supplied with the grounds of detention issued by the respondent No. 3, dated 16/7/2021.