VIKAS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petition is filed to challenge the order of detention made by the District Magistrate, Beed on 23/5/2020 against the Petitioner. The order is passed under the provision of the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, DrugOffenders, Dangerous Persons, Video Pirates, Sand Smugglers and Persons Engaged in Black-Marketing of Essential Commodities Act, 1981 (hereinafter referred to as 'the Act' or the "MPDA Act"). The order is approved and confirmed by the State Government and the Government has considered the opinion given by the Advisory Board constituted under the Act.

(2.) Both the sides are heard.

(3.) The order of detention was passed on 23/5/2020 and the grounds of detention were communicated to the Petitioner on 26/5/2020. He was taken in custody and detained on 26/5/2020. It was informed to the Petitioner that six crimes were registered against him in the past and in one case, which was filed for the offences punishable under Ss. 307, 379, 149 etc. of the Indian Penal Code, there was conviction against him. The information, which was supplied was as under: