RAMPRAVESH GUPTA 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. 14/5/2024 passed in Memo No.18/PIT NDPS-23/2024- 3039 and order dtd. 14/5/2024 passed in 18/PIT NDPS- 23/2024-3041 issued by the Principal Secretary, Home, Prison & 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 petitioner has been directed to be detained in confinement. Factual Matrix

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

(3.) It is the case of the petitioner that the order of detention dtd. 14/5/2024 passed in 18/PIT NDPS- 23/2024-3041, by respondent no.2, shows that the detaining authority has observed that the petitioner is engaged in repeated cases of illicit traffic in narcotic drugs and psychotropic substances which pose a serious threat to the health and welfare of the people and harmful to the society and further that with a view to prevent the petitioner from committing any of the acts within the meaning of illicit traffic and also against the general public especially the younger generation from the use and occupation of the drugs, it is necessary to detain him.