DAKSH JUBER GHELANI Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) Petitioner has challenged his detention in furtherance of Order dtd. 13/11/2023 bearing OW.NO./CRIME PCB/DET/ CHANDANNAGAR/GHELANI/570/2023, passed by the Respondent No.1, the Detaining Authority, under Sec. 3(2) 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 (for short 'the MPDA Act'), directing that, the Petitioner be detained, by invoking jurisdiction of this Court under Article 226 of the Constitution of India.

(2.) Heard Ms. Tripathi, learned Advocate for the Petitioner and Ms. P.P. Shinde, learned A.P.P. for the State. Perused entire record produced before us and the Affidavit of Respondent No.1, dtd. 22/2/2024.

(3.) Learned Advocate for the Petitioner has assailed the impugned Detention Order predominantly on the ground of delay in passing the same, thereby snapping the livelink between the alleged prejudicial activity of the Petitioner and issuance of detention Order by Respondent No.1.