MOHAN NURCHAND CHAVAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard both the sides finally with their consent.

(2.) The petitioner has assailed order of detention dtd. 13/10/2023 passed by respondent No. 2/District Magistrate Aurangabad and order of confirmation dtd. 4/12/2023 passed by respondent No. 1/State of Maharashtra, under provisions of the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders and Dangerous Persons and Video Pirates Act, 1981 (hereinafter referred as to the 'M.P.D.A. Act' for the sake of brevity and convenience).

(3.) Respondent No. 2/Detaining Authority found that the petitioner is a bootlegger. For arriving at subjective satisfaction, four offences and two in camera statements have been taken into account. The offences considered by the authorities are as follows : <IMG>JUDGEMENT_5_LAWS(BOM)3_2024_1.JPG</IMG>