PANDU SOMA CHAVAN Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) HEARD Mr. Prafulla B. Shah for the petitioner and the learned APP for the State. Petitioner is the detenu. The Order of detention is passed against him under The Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers and Drug Offenders Act, 1981 (MPDA Act ). It is dated14-12-2001. The grounds of detention are of the even date. The detenu is detained as a Bootlegger as defined under the provisions of the MPDA Act.

(2.) THE detention is challenged on number of grounds. However, Mr. Shah restricted himself to only one point and we are disposing of this Petition only on that ground.

(3.) THE learned APP tried to contend that para 6 of the grounds of detention is a preamble to the two in-camera statements which was reproduced and recorded immediately after para 6 He also contended that on the basis of the affidavit of the detaining authority that this was only for the purpose of passing a reference or to show hazardous effect of the illicit business that the detenu was carrying on.