The Division Bench of the Punjab & Haryana High Court, comprising Acting Chief Justice Ritu Bahri and Justice Aman Chaudhary has taken suo moto cognizance of the issue of drug trafficking at the border areas of Punjab.
The Court has taken suo moto cognizance of a news item published in today's edition of the daily news paper “The Pioneer” Chandigarh, wherein it has been reported that the Border Security Force (BSF) has raised a concern of preventive detention of smugglers to combat drug smuggling and they have given a list of 75 individuals, who are suspected of involvement in drug trafficking, to the Punjab Police. Details of seizures and recovery of narcotic items as well as rifles and pistols, effected in the year 2023, have also been mentioned in this news item.
The Court has issued Notice of motion to the States of Punjab and Haryana as well as Narcotics Control Bureau (NCB) for 16.01.2024.
Further, the Court directed NCB to file status report giving details of the persons suffering from drug addiction in the States of Punjab and Haryana, and what kind of steps can be taken to make persons, who till date are not in drug addiction, aware of the drug menace, and how they should be prevented from taking drugs, as the narcotic items recovered in the State of Punjab, as reported in the news paper, are huge.
The Court listed the matter on January 16, 2024 for next hearing.
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