ALLAUDDIN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE petitioner is detained pursuant to detention Order No.13/PCB/BP/Zone-VI/ 2011 dated 13th December, 2011 passed under the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders, Dangerous Persons and Video Pirates Act, 1981 (For short "Act of 1981"). The said order is passed by the Commissioner of Police, Briham Mumbai. The said order is approved on 20th December, 2011 by the State Government.

(2.) THE grounds of detention have been served upon the petitioner by communication dated 13th December, 2012 itself. On perusal of the grounds of detention, it is noticed that the order of detention is passed on the basis of following material :-

(3.) PARAGRAPH 7 of the ground of detention indicate that the fact of release of the petitioner on bail in various cases, was considered while arriving at subjective satisfaction. The respective respondents have filed reply-affidavit in as much as Mr. Arup Patnaik, the then Commissioner of Police of Brihan Mumbai, Detaining Authority has filed affidavit dated 19th July, 2012. Mr. P.H. Wagde, Deputy Secretary, Government of Maharashtra has filed affidavit dated 20th July, 2012. Dr. Satyapal Singh, present Commissioner of Police has filed additional affidavit dated 29th August, 2012. These affidavits have been duly considered in the course of hearing of this petition.