SELIM FARAJI Vs. UNION OF INDIA

JUDGEMENT

(1.) The present writ petition under Article 226 of the Constitution of India is preferred by the father on behalf of the detenu, Md. Selim Faraji [hereinafter also referred as 'the detenu', at places, for easy reference], who has been detained in the Central Jail, Nagaon pursuant to a Detention Order dt. 22/1/2025 passed by the Secretary to the Government of Assam, Home and Political Department as the Detaining Authority in exercise of the powers conferred by sub-sec. [1] of Sec. 3 of the Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 ['the PIT-NDPS Act', for short]. By the impugned Detention Order dt. 22/1/2025, the detenu who has been named therein as Selim Uddin @ Faraji, had been detained until further order.

(2.) Subsequent to issuance of the Detention Order dtd. 22/1/2025, the detenu was served with the Detention Order dt. 22/1/2025 along with the Grounds of Detention, which were prepared vide no. eCF-580610/128 dt. 22/1/2025, on 30/1/2025.

(3.) On being served with the Detention Order and the Grounds of Detention, both dtd. 22/1/2025, along with the other supporting materials, on 30/1/2025, the detenu preferred a Representation each, on 13/2/2025, before [i] the State Government of Assam in the Home and Political Department; [ii] the Detaining Authority under the PIT-NDPS Act and the Secretary to the Government of Assam, Home and Political Department; [iii] the Advisory Board, PIT-NDPS Act; and [iv] the Government of India in the Ministry of Finance, Department of Revenue.