VICKY @ MUNNA MAHESH SHINDE Vs. DISTRICT MAGISTRATE

JUDGEMENT

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

(2.) The Petitioner / Detenu Vicky @ Munna Mahesh Shinde has preferred this Petition questioning the preventive detention order passed against him on 15th October 2019 by Respondent No. 1 ­ the District Magistrate, Ahmednagar. 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 the Detenu is a Dangerous person whose activities are prejudicial to the maintenance of public order. The detention order is based on three Crimes i.e. C.R. No. I-219/2019 registered with Shirdi Police Station, for the offences punishable under Sections 392, 34 Extra Section 394 of the Indian Penal Code, and C.R. no. I-594/2019 registered with Shirdi Police Station, for the offences punishable under Sections 141, 143, 147, 149, 323, 504, 506 of IPC and CR No. 687/2019 registered with Shirdi Police Station for the offences punishable under Sections 326, 323, 504, 506, 34 of IPC.

(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 / Detenue has pressed only four grounds before us i.e. ground nos. 'c', 'd', 'f' and 'g'. Those grounds are reproduced herein below in verbatim.