SUNITA HANUMANT FULORE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THROUGH this writ petition, preferred under Article 226 of Constitution of India, the petitioner, who describes herself as the wife of the detenue Hanumant Kathod Fulore, has impugned the order dated 11-10-2000 passed by respondent No. 2 Mr. S. M. Shangari, Commissioner of Police, Thane, detaining the detenue under sub-section (1) of section 3 of Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 (hereinafter referred to as M. P. D. A. Act ).

(2.) THE detention order alongwith the grounds of detention, which are also dated 11-10-2000, was served on the detenue on 16-10-2000 and their true copies have been annexed as Exhibit A collectively to this petition.

(3.) THE prejudicial activities of the detenue necessitating the issuance of the impugned order are contained in the grounds of detention. Their perusal shows that the impugned order is founded on two C. Rs. namely, C. R. No. I-56/1999 under sections 326, 325 r/w 34 of I. P. C. registered on the basis of a complaint dated 11-3-1999 lodged by Rajesh Thawaru Chavan at Ambernath Police Station and C. R. No. I-46/2000 under sections 147, 148, 149, 452, 324, 504 and 506 (2) of I. P. C. registered on the basis of a complaint dated 23-2-2000 lodged by Rajesh Shirke at Ambernath Police Station and in-camera statements of two witnesses, namely, A and B, which were recorded on 7-7-2000.