ZEBUNNISA ABDUL MAJID Vs. M N SINGH

JUDGEMENT

(1.) THIS petition is filed by the mother of one Abdul Rafiq alias Rafiq Lala Majid Shaikh ( the detenu ) who has been detained under the provisions of the Maharashtra Prevention of Dangerous Activities of slumlords, Bootleggers, Drug Offenders and Dangerous Persons act, 1981 ( the said Act for short ), challenging the order of detention issued by Shri M. N. Singh, Commissioner of police, Brihan Mumbai dated 6th July, 2000 whereunder the detenu is detained.

(2.) THE order of detention issued under sub-section (1)of section 3 of the said Act, with a view to preventing the detenu from acting in any manner prejudicial to the maintenance of public order was served on the detenu along with grounds of detention and material in support thereof on 15th July, 2000. Pursuant thereto the detenu was detained in nasik Road Central Prison at Nasik.

(3.) IN the grounds of detention, the detaining authority has set out incidents in which the detenu is involved and which in his opinion, have disturbed the even tempo of the life of society of the concerned area.