LAWS(BOM)-2002-1-111

VINAND DATTARAM NAKASHE Vs. STATE OF MAHARASHTRA

Decided On January 24, 2002
VINAND DATTARAM NAKASHE Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) HEARD Mr. M. R. Daga, the learned Counsel for the petitioner and Mrs. T. D. Khade, learned A. P. P. , for respondents.

(2.) THE petitioner who is younger brother of the detenue Vishwajeet s/o Dattaram Nakashe, has challenged the detention order passed by the respondent No. 2, by this petition. The detenu Vishwajeet Dattaram Nakashe, came to be detained on 30-8-2001, on the strength of detention order dated 23-8-2001 passed by the responded No. 2, 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) (hereinafter referred to as M. P. D. A. Act ). The detention order alongwith grounds of detention which are also dated 23-8-2001 came to be furnished to the detenue which are annexed to the petition.

(3.) THE prejudicial activities of the detenue which lead to passing of the impugned order of detention are contained in the grounds of detention.