DEVENDRA MUNDA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This writ petition has been filed for quashing the detention order passed against the petitioner by the respondent no.2 in Memo No. 18/PITNDPS-23/2025- 3991/Ranchi dtd. 14/10/2025 (Annexure-3) and ground of detention contained in Memo No. 18/PITNDPS-23/2025- 4011 dtd. 15/10/2025 (Annexure-3/1). Further prayer has been made to quash Memo No. 18/PITNDPS- 23/2025-4929/Ranchi dtd. 19/12/2025 (Annexure-4) by which the detention order 14/10/2025, has been confirmed and order was passed for detention of the petitioner for one year from 23/10/2025. A prayer has also been made for investigation by an independent/specialized agency like the CID, CBI etc. on alleged false implication of the petitioner on the basis of sanha and earlier implication in Pathalgadda P.S. Case No. 17 of 2024 in which the petitioner had already been enlarged on bail by this court. Factual Matrix

(2.) It is the case of the petitioner that the petitioner has been granted bail vide order dtd. 2/5/2025 in B.A. No. 3481 of 2025 in relation to Pathalgadda P.S. Case No. 17 of 2024 corresponding to N.D.P.S. Case No. 207 of 2024 for offence registered under Ss. 17(B), 18(B), 21(B), 22(B), 25, 27, 28 and 29 of the Narcotics Drugs and Psychotropic Substances Act,1985 (hereinafter referred as N.D.P.S. Act) said to be pending in the court of learned Additional District Judge- III, Chatra. The bail application of the petitioner was earlier rejected by this Court in B.A. No. 7864 of 2024 vide order dtd. 21/11/2024.

(3.) After being enlarged on bail, the petitioner claimed to have been working as farmer and after receiving the letter of detention dtd. 17/10/2025 issued by the Superintendent of Police, Chatra, the petitioner came to know that the Principle Secretary, Department of Home, Prison and Disaster Management, Government of Jharkhand, Ranchi has passed a detention order against the petitioner vide order dtd. 14/10/2025 (Annexure-3), which was confirmed by order dtd. 19/12/2025(Annexure-4) and the period of detention is one year from 23/10/2025.