SURMUKH SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) BY means of this criminal writ petition under Article 226 of the Constitution of India, Surmukh Singh, detenu-petitioner seeks the quashing of the detention order dated 11-10-90, annexure PI and the order dated 16-5-91 Annexure P2 being violative of Articles 21 and 22 of the Constitution of India.

(2.) THE brief allegations. on the basis of which the detention of the petitioner had been ordered under section 3(1) of the Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act may be gathered from the grounds of detention, served on the petitioner.

(3.) THE detention order Annexure P1 is dated 11-10-91 wherein the grounds supplied relate to an order dated 11-12-90. The respondent-authorities in the return explained that the order was, in fact, passed by the Financial Commissioner Home on 7-12-90 and the date on Annexure P1 and been incorrectly recorded. This plea taken by the authorities seems to be correct. This being only a typographical mistake with respect to the date of the detention order, it would not materially affect the merits of the case.