DIPAK @ FANTYA ASHOKRAO KAWANPURE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Heard finally by consent of the learned counsel for the parties.

(2.) This is a Criminal Writ Petition invoking this Court 's powers under Article 226 of the Constitution of India, and powers under Sec. 482 of the Code of Criminal Procedure, 1973, seeking a writ, order or direction to quash and set aside order of detention of the Petitioner dtd. 30/12/2021, passed by Respondent No.2 - the Collector and District Magistrate, Amravati, under Sec. 3 of the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-Offenders, Dangerous Persons, Video Pirates, Sand Smugglers and Persons Engaged in Black-Marketing of Essential Commodities Act, 1981 (for short 'of the Act of 1981 '), which order was confirmed by impugned order dtd. 4/2/2022 issued by Respondent No.1 - State of Maharashtra, through its Secretary, Home Department, Mantralaya, Mumbai, whereby the petitioner was ordered to be continued in detention for a period of twelve months.

(3.) Shri Gandhe, learned counsel for the petitioner submitted that the Respondent No.3 - Police Inspector, Police Station, Warud, District - Amravati, through the Superintendent of Police, Amravati and Sub-Divisional Police Officer, Morshi, had furnished a confidential proposal dtd. 1/12/2021 bearing No.410/2021 to the Respondent No.2, proposing preventive detention of the Petitioner on the ground that the alleged criminal activities of the petitioner in the area were creating terror in the vicinity of Police Station, Warud. He further submitted that the proposal contained seven criminal cases registered against the Petitioner since the year 2017, on which basis preventive action was sought against the Petitioner in the said proposal.