NAZEEM ABDUL RAHIM SALAR Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) Petitioner has invoked Writ Jurisdiction of this Court under Article 226 of the Constitution of India challenging the Order of Detention dtd. 28/2/2022 passed by Commissioner of Police, Solapur under the "Maharashtra Prevention of Dangerous Activities of Slumlord, Bootleggers, Drug Offenders, Dangerous Persons, Video Pirates, Sand Smugglers and persons engaged in Black-Marketing of Essential Commodities Act, 1981 " (hereinafter referred to M.P.D.A. Act). The impugned Order has been issued with a view to prevent the Petitioner from acting in any manner prejudicial to the maintenance of public Order. Along with Order of detention, the Petitioner was also served upon the grounds of detention on the basis of which the impugned Order was issued by the Detaining Authority.

(2.) The Order of detention is based on C.R. No.3 of 2022 registered with MIDC Police Station, Solapur City for offences punishable under Ss. 326, 323, 504, 506 read with 34 of the Indian Penal Code (for short 'IPC ') and statements of two witnesses recorded in-camera. Witness 'A ' has referred to the incident which had occurred in fourth week of December, 2021 and witness 'B ' has referred to the incident which had occurred in first week of January, 2022. The Detaining Authority has arrived at the subjective satisfaction that, the criminal activities of the Petitioner shows that, he had proved himself as a 'Dangerous Person ' within the meaning of Sec. 2(b-1) of the M.P.D.A. Act, 1981.

(3.) Learned Advocate for the Petitioner has urged following grounds assailing the impugned Order of detention.