SIKANDAR MAHTHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This writ petition has been filed under Article 226 of the Constitution of India for quashing the order dtd. 13/6/2024 passed in Reference No.18/PIT NDPS-25/2024-3616 by the Principal Secretary, Home, Jail & Disaster Management Department, Government of Jharkhand, Ranchi, under Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 (hereinafter to be referred to as the Act,1988) by which the writ petitioner has been directed to be detained in confinement.

(2.) In this writ petition order dtd. 19/4/2024 passed in Reference No.18/PIT NDPS-10/2024-2402 passed by the Principal Secretary, Home, Jail & Disaster Management Department, Government of Jharkhand, Ranchi, under the Act,1988 has been challenged by which the writ petitioner has been directed to be detained in confinement.

(3.) The brief facts of the case as per the pleading made in the writ petition, which are required to be enumerated, read as under:-