MAKHAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner has invoked the extra ordinary writ jurisdiction of this Courtt assailing orders dated 24.03.20025 and 27/5/2025, Annexures P-2 and P-4, passed by respondent-authoritties, whereby petitioner has been detained under the provisions of Prevenntion of Illicit Traffic in Narcootic Drugs and Psychotropic Substances Actt, 1988, (hereinafter referred to as "PITNDPS Act") for a period of seven months from the date of his detenttion i.e. 25/3/2025.

(2.) Upon notice, writ petitioon has been contested by the respondennts by filing a reply. In compliaance of an interim order passed by this Court, respondents have filed an affiidavit of Deputy Superintendentt of Police, Kalanwali, District Sirsa, wherebby they have placed a copy of the record/dossier as Annexure R-1 on the baasis of which impugned orders have

(3.) Counsel for the parties have been heard and documents brought before this Court have been examined witth their able assistance.