KIRAN KAILAS PANDIT Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) RULE. Rule is made returnable forthwith. Heard fnally with the consent of both the sides.

(2.) Impugned in this Petition is the order dtd. 03/04/2024 bearing No. D.O. 2024/RB-Desk-1/Pol-1/MPDA/Kavi-83 issued by the Detaining Authority and its confrmation by the State vide order dtd. 12/04/2020 bearing No. MPDA-0424/CR-246/ Spl-3B detaining the Petitioner in exercise of the powers under the provisions of Sub-sec. 1 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 [hereinafter referred to as 'the MPDA Act']

(3.) The Detaining Authority held the Petitioner to be the Dangerous person on the basis of following criminal cases and two in-camera statements and recorded its satisfaction that the Petitioner's activities were harmful for public order in the Jalna District. <FRM>JUDGEMENT_69_LAWS(BOM)7_2024_1.html</FRM>