DEEPAK SURESH GHODESWAR Vs. M N SINGH

JUDGEMENT

(1.) THE present Criminal Writ Petition is preferred under Article 226 of the Constitution of India. The petitioner, who is the detenue himself, has impugned the order dated 9-3-2002 passed by the respondent No. 1 Commissioner of Police, Greater Bombay in exercise of powers conferred on him under sub-section (1) of section 3 of the Maharashtra Prevention of dangerous Activities of Slumlords, Bootleggers, Drug Offenders and Dangerous Persons Act, 1981 (Amendment-1996) (hereinafter referred to as, "m. P. D. A. Act" ).

(2.) THE detention order and the grounds of detention, both dated 9-3-2002 are annexed as Exhibits "a" and "b" to this petition. They were served upon the detenue on 11-3-2002. The detention order is founded on one Crime No. 16 of 2002 for offence under Sections 435, 506 (1), 504 read with 34, ipc registered at Chembur Police Station on the complaint of one, Uttam Dashrath Ahire and three in-camera statements of witnesses a, B and C recorded on 17-1-2002 and 18-1-2002 respectively.

(3.) THE respondent No. 1 Commissioner of Police being satisfied on the basis of the said crime and three in-camera statements that it is necessary to prevent the detenue from carrying out such activities in future passed the impugned order of detention dated 9-3-2002.