VICKY SATYAWAN CHAVAN Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally with the consent of learned counsel for the parties.

(2.) The Petitioner/Detenu Vicky Satyawan Chavan @ Barkya has preferred this Petition questioning the preventive detention order passed against him being No.11/PCB/DP/Zone-VII/2019 on 08/07/2019 by Respondent No.1 - The Commissioner of Police, Mumbai. The said detention order has been passed under Section 3 of the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders, Dangerous Persons and Video Pirates Act, 1981 (hereinafter referred to as "MPDA Act"). The said detention order has been issued by Respondent No.1 as, according to him, the Petitioner/Detenu is a dangerous person whose activities are prejudicial to the maintenance of public order. The detention order is based only on one Crime i.e. C.R.No.233/2019 registered with Bhandup Police Station on 19/05/2019 for the offences punishable under Sections 387 , 506(II) , 504 of the Indian Penal Code r/w Sections 4 , 25 of the Arms Act r/w Sections 37(1)(a), 135 of Maharashtra Police Act and statements of two witnesses recorded in-camera.

(3.) Though the number of grounds have been raised in the present Petition whereby the detention order has been assailed, however, the learned counsel appearing for the Petitioner / Detenu has pressed only four grounds before us i.e. Ground Nos. 5(b), 5(d), 5(e) and 5(g), which are reproduced herein below in verbatim :-