ANITA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THROUGH this writ petition preferred under Article 226 of the Constitution of India, the petitioner, who styles herself as the wife of the detenu Suresh Atmaram Ambre, has impugned the detention order dated 3rd May, 2000, passed by the 2nd respondent, Shri R. H. Mendonca, Commissioner of Police, Brihan Mumbai, detaining the detenu under sub-section (1) of section 3 of the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders and Dangerous Persons Act, 1981 (No. LV of 1981) (Amendment 1996 ).

(2.) THE detention order along with the grounds of detention, which are also dated 3rd May, 2000, was served on the detenu on 18-8-2000 and their true copies are annexed to this petition as Annexure- A collectively.

(3.) A perusal of the grounds of detention (Annexure-A collectively) will show that the impugned detention order is founded on one C. R. namely, C. R. No. 1/2000 under sections 452, 506 (ii), 323, 504 and 114 of the Indian Penal Code, registered on the basis of a complaint dated 2-1-2000, lodged by one Anna Chavan at Bhandup Police Station and two in-camera statements of witnesses A and B, recorded on 17-1-2000 and 18-1-2000, respectively.