SUSHANTA KUMAR BANIK Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is at the instance of a detenu detained under Sec. 3(1) of the Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 (for short, 'PIT NDPS Act ') and is directed against the judgment and order passed by the High Court of Tripura at Agartala dtd. 1/6/2022 in Writ Petition (Civil) No. 6 of 2021 by which the High Court rejected the writ application filed by the appellant herein questioning the legality and validity of the detention order passed by the Government of Tripura dtd. 12/11/2021 and thereby affirming the order of detention.

(3.) It all started with a proposal dated 28th of June, 2021 submitted by the Superintendent of Police, West Tripura District, Sub-Divisional Police Officer, Amtali, West Tripura to the Superintendent of Police (C/S), West Tripura, Agartala with a request to move the appropriate authority for passing an appropriate order of detention under the provisions of the PIT NDPS Act.