NITIN PANDURANG JADHAV Vs. DIST. MAGISTRATE

JUDGEMENT

(1.) By this petition, the petitioner challenges the order of detention bearing No.Home-1 /Desk-6/MAG /MPDA/SR/06/ 2382/2022, dtd. 23/12/2022, issued by the Respondent No. 1- District Magistrate, Sangli, 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 and Dangerous Persons, Video Pirates, Sand Smugglers and Persons Engaged in Black Marketing of Essential Commodities Act, 1981 ("the M.P.D.A. Act").

(2.) On 8/3/2023, the petitioner filed a representation before respondent no. 2 through the jail authorities, praying for revocation of the said order of his detention. The representation made by the petitioner was rejected by respondent no. 2 on 8/3/2023.

(3.) Perusal of the order of detention shows that the Detaining Authority has relied upon the case registered against the petitioner on 6/7/2022 for alleged offences punishable under Sec. 188 of the Indian Penal Code and Secs. 4 and 25 of the Arms Act and the in-camera statements of two witnesses. The Detaining Authority has further referred to an order of externment passed against the petitioner on 28/10/2021.