RAM RAJU Vs. COMMISSIONER OF POLICE PUNE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally with the consent of learned counsel for the parties.

(2.) The Commissioner of Police, Pune City, in exercise of the powers conferred under Sec. 3(2) of the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders, Dangerous Persons, Video Pirates, Sand Smugglers and Persons engaged in Black-marketing Essential Commodities Act, 1981, (M.P.D.A. Act for short) read with Government order, Home Department (Special) No.MPDANo.0612/CR-151/Spl-3B dtd. 30/6/2021 has ordered the detention of Ram Raju alias Jatalya Umap, resident of Sr.No.54/2 Aannabhau Sathe Vasahat, Aranneshwar Pune (hereinafter referred to as the detenue) vide order No.PCB/DET/2357/2021 dtd. 3/11/2021.

(3.) Pursuant to this order, the State Government vide order dtd. 6/11/2021 approved the detention and directed the detenue to be detained on the basis of record submitted by the Advisory Board constituted under M.P.D.A. Act. The detention order dtd. 3/11/2021 is impugned in the present petition.