VISHAL AANANDA MAHABAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Petitioner has filed this petition under Article 226 of the Constitution of India challenging the order of detention dtd. 6/5/2021 issued by the Collector and District Magistrate, Sangli. The order of detention is passed under Sec. 3(1) of the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders, Dangerous Persons, Video Pirates, and Smugglers and Persons Engaged in Black Marketing of Essential Commodities Act, 1981 (the Act).

(2.) We have heard Mr. Satyavrat Joshi, learned Advocate for the Petitioner and Ms. M.H. Mhatre, APP, for the Respondent State.

(3.) An offence was registered against the Petitioner at Islampur Police Station under Ss. 397, 307, 392 read with Sec. 34 of the Indian Penal Code on 14/11/2020 vide C.R. No.779/2020. The Petitioner was released on bail regarding these offences on 2/12/2020. The proposal for detention was forwarded on 5/4/2021. Respondent No.2, the District Magistrate, Sangli, passed the order of detention under Sec. 3 of the Act on 6/5/2021, treating the Petitioner as a 'dangerous Person' whose activities are prejudicial to the public order. The same was approved under Sec. 3(3) of the Act on 12/5/2021. The Advisory Board gave a report on 16/6/2021, and the confirmation order under Sec. 12 was passed on 28/6/2021. Challenging this order of detention, the Petitioner is before us.