RAHIMTULLA KHAN Vs. COMMISSIONER OF POLICE GR BOM

JUDGEMENT

(1.) PETITIONER is the husband of detenue---Smt. Nabvat Nisha alias Baidawali who has been detained by an order dated 2-6-1992 passed by the 1st respondent under section 3 (1) of the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers and Drugs Offenders Act, 1981. The petitioner challenges the said detention.

(2.) WE have heard Mr. S. K. Jain, the learned Counsel for petitioner and Mr. N. M. Kachare, the learned Public Prosecutor for respondents. We have also perused the grounds raised in the petition and the affidavit in reply filed by the detaining authority and filed on behalf of the Home Department.

(3.) EVEN though several grounds have been raised by Mr. Jain impugning the order of detention, we find that this petition can be disposed of on the question whether the acts referred to in the grounds of detention constitute activities of the detenue prejudicial to the maintenance of public order.