SHAHEZAD KHAN SHAMMI KHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally by consent of learned counsel appearing for the parties.

(2.) The petitioner challenges the detention order dtd. 15/12/2023 passed by the respondent No.2 under Sec. 3, sub-sec. (1) of the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-Offenders, Dangerous Persons and Video Pirates, Sand Smugglers and Persons Engaged in Black Marketing of Essential Commodities Act, 1981 (the MPDA Act, 1981) and which is confirmed by the respondent No.1 on 30/1/2024.

(3.) The learned Counsel for the petitioner has taken us through the impugned orders and material which were before the authority at the time of passing the impugned orders. He submits that though certain cases were registered against the petitioner, the cases which were considered for passing the detention order were registered with Awadhutwadi Police Station bearing Crime No.824/2023 for the offences punishable under Ss. 143, 147, 148, 149, 324, 504 and 506 of the Indian Penal Code and Crime No.976/2023 for the offences punishable under Ss. 326, 504 and 506 of the Indian Penal Code.