KARTIK AANNADURAI DEVENDAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This petition is filed to challenge the detention Order bearing no. 03/PCB/DP/ZONE-VI/2022 passed on 22/8/2022 by Respondent No. 2-Commissioner of Mumbai in the exercise of the powers under 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.

(3.) Perusal of the said order of detention shows that a list of complaints registered against the Petitioner and the preventive actions taken against the Petitioner are referred to in the order of detention. The order of detention further records that the facts stated in paragraph 8 are relied upon for passing the order of detention. In paragraph 8 of the detention order, Criminal Case being C.R. No. 156 of 2022 dtd. 22/3/2022, registered against the Petitioner for the alleged offences punishable under Ss. 386, 392, 323, 504 and 506 (ii) of the Indian Penal Code read with Sec. 37 (1)(a), 135 and 142 of the Maharashtra Police Act is relied upon by the detaining authority. The detention order further reproduces the gist of the in-camera statements of two witnesses recorded on 9/7/2022 and 15/7/2022.