GITA BISWAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr.Rajib Saha, learned counsel appearing for the detenue as well as Mr. Ratan Datta, learned PP appearing for respondents 1 to 5 and 8. Mr. Bidyut Majumder, learned ASG has appeared for the Union of India and submits that the Union of India received copy of the detention order in due course.

(2.) The detenue has been detained under Sec.

(3.) (1) of the Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 (PIT NDPS Act, in short) by the order dtd. 9/9/2021 under No.F.15(9)- PD/2021(P-i)/2543 [Annexure-1 to this petition] on the purported grounds of nefarious activities in trafficking of NDPS and forming illegal business ring for proliferation of such activities. This apart, as it appears from the impugned order dtd. 9/9/2021, several pending criminal cases were considered by the Detaining Authority along with the report of the Director General of Police for forming opinion for detention. The cases which were thus considered by the detaining authority are as under: