ANIL SINGH Vs. UT OF J&K

JUDGEMENT

(1.) Divisional Commissioner, Jammu, has placed Anil Singh alias Furtila, S/o Madan Singh, R/o Hamirpur, Tehsil Khour, A/P Kodewala, Tehsil Akhnoor, District Jammu, under preventive detention under Sec. 3 of the Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 read with SRO 247 dtd. 27/7/1988 vide detention Order No. PITNDPS 27 of 2023, dtd. 10/8/2023.

(2.) The detention of the detenu has been ordered on the ground that he is a notorious criminal/drug peddler/habitual smuggler engaged in sale and purchase of illicit trafficking in Narcotic Drugs and Psychotropic Substance which poses a serious threat to the lives of young generation. As per the dossier of the Sr. Superintendent of Police, Jammu, the detenue was involved in FIR No. 248/2021 registered u/s 8/21/29 NDPS Act, 4/25 Arms Act, 184 MV Act at Police Station, Akhnoor and FIR No. 180/2023 registered u/s 8/21/22 NDPS Act at Police Station, Katra.

(3.) The Detaining Authority, after considering the dossier of activities submitted by the Police, has arrived at its subjective satisfaction to prevent the detenu from further committing any offences and accordingly issued the order of detention.