RAHUL ALIAS CHAPTYA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule, made returnable forthwith, with the consent of learned counsel appearing for respective parties.

(2.) By means of this Writ Petition under Article 226 of the Constitution of India, the petitioner has challenged the order of detention passed by Shri Pravin Dixit, the then Commissioner of Police, Nagpur City bearing D.O. No. DET/MPDA/Zone IV/PCB /1/2010 dated 5.2.2010 against the detenue under section 3 (1) of the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders, Dangerous Persons and Video Pirates Act, 1981 with reference to Amendment Ordinance 2009 (Mah. L.V. Of 1981) { for short, "the Act of 1981"}.

(3.) The allegations against the petitioner are that since the year 2004 the petitioner has been continuously engaging himself in commission of violent and desperate activities and two crimes were registered against him, which are as under :