VILAS ASHOK AAWALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) This petition is filed to challenge the order of Detention bearing No. Desk-7/Home/Pol/MPDA/SR/02/2022 dtd. 16/12/2022 issued by the Respondent No. 2 - The District Magistrate, Kolhapur, in exercise of the powers conferred by sub-sec. (2) of 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 ('MPDA Act') for detaining the Petitioner's son - Pruthviraj Vilas Aawale.

(3.) Perusal of the detention order indicates that the offence registered against the detenu on 17/9/2022 being C.R. No. 509 of 2022 registered with Juna Rajwada Police Station as well as the in-camera statements of two witnesses, are relied upon by the detaining authority to pass the order of detention.