JITENDRA @ TIGER UMAJI PAWAR Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) Petitioner, a detenue under Sec. 3(2) of 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 (Maha. Act No.LV of 1981) (Amendment-1996) (Amendment-2009) (Amendment- 2015) (for short "MPDA Act" ), has impugned Order dated 30 th June, 2023 issued by the Respondent No.1, directing the detention of the Petitioner under the said provision, by invoking jurisdiction of this Court under Article 226 of the Constitution of India.

(2.) Heard Ms. Tripathi, learned Advocate for the Petitioner and Mr. Gavand, learned APP for the Respondents. Perused entire record produced before us.

(3.) Record reveals that, along with the Order of detention the Order of Committal of Petitioner of even date was also issued by the Respondent No.1 and he was directed to be detained at Yerwada Central Prison, Pune. The Grounds of Detention dated 30 th June, 2023 along with the documents mentioned in the index/list of documents are also served upon the Petitioner at the time of serving the Order of detention upon the Petitioner.