SOORYA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This Habeas Corpus Petition has been filed under Article 226 of the Contitution of India, praying to call for records relating to the detention order passed in Cr.M.P. No. 7/D.O./2017/E1 dated 04.04.2017 by the Detaining Authority against the detenu by name, Jayabal, aged about 32 years, S/o. Kaaramani, residing at Door No. 2/17, Thiyagi Street, Ashok Nagar Upper Area, Goundampalayam, Coimbatore District and quash the same.

(2.) The Inspector of Police, Sulur Police Station, Coimbatore District, as Sponsoring Authority has submitted an affidavit to the Detaining Authority, wherein, it is averred to the effect that the detenu has involved in the following adverse case :

(3.) Further, it is averred in the affidavit that on 03.12.2016, the Sub-Inspector of Police and other Police officials, in the place of occurrence have intercepted a car and ultimately, found that the detenu and one Siva, are in possession of 42kgs of bhang and subsequently, a case has been registered in Crime No.928 of 2016 under Section 8(C) read with 20(b)(ii)(C) and Section 25 of Narcotic Drugs and Psychotropic Substances Act, 1985 and ultimately, requested the Detaining Authority to invoke Act 14 of 1982 against the detenu.