CHANDRAKANT Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) By the present Petition under Article 226 of the Constitution of India, the Petitioner has prayed that, the Order of Detention bearing No. O.W.No./Crime PCB/DET/Chavan/87/2022, dtd. 14/3/2022 issued 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 of Essential Commodities Act, 1981 (for short, "M.P.D. Act") be quashed and set-aside.

(2.) Heard Mr.Shah, learned Advocate for Petitioner and Mr.Yagnik, learned A.P.P. for Respondents-State. Perused record.

(3.) Record reveals that, by an Order dtd. 14/3/2022 passed by Respondent No.1, i.e. Detaining Authority, under Sec. 3(2) of M.P.D. Act, the Petitioner has been preventively detained at Nagpur Central Prison. Along with the Detention Order, Committal Order and the Grounds of Detention of even date, so also necessary documents have been served upon the Petitioner.