SHAMIM MAKMOOD KHAN Vs. K. VENKATESHAN

JUDGEMENT

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

(2.) The Petitioner Shamim Makmood Khan, who is the mother of Detenu Firoj @ Babbali Maqbul Khan, has preferred this Petition questioning the preventive detention order passed against the dentenu on 16 th October, 2019 by Respondent No. 1 ­ Commissioner of Police, Pune City. The said detention order has been passed under 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 as, according to the Detaining Authority, the Detenu is a Dangerous person whose activities are prejudicial to the maintenance of public order. The detention order is based on two Crimes i.e. C.R. No. 188/2019 occurred on 09.06.2019 registered with Samarth Police Sation, Pune for the offences punishable under Sections 392, 506(2) of the Indian Penal Code read with Section 37(1) read with 135 of the Maharashtra Police Act read with 4/25 of the Arms Act read with Section 7 of the Criminal Law Amendment Act; and another incident i.e. C.R. No. 208/2019 occurred on 11.07.2019 registered with Samarth Police Station, Pune for the offences punishable under Sections 394, 324, 506(2), 34 of the Indian Penal Code, and two in-camera statements of witnesses 'A' and 'B', recorded.

(3.) Though 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 five grounds before us i.e. Ground Nos. 'A', 'B', 'C', 'F', and 'O'. Those grounds are reproduced herein below in verbatim:-