(1.) Rule. Rule is made returnable forthwith. Heard both the sides finally with their consent.
(2.) We are called upon to consider the validity of order of detention dtd. 27/10/2023 passed by the respondent no.1/District Magistrate, Jalgaon under Sec. 3(1) of the Maharashtra Prevention of Dangerous Activities of Slumlords Bootleggers, Drug-Offenders, Dangerous Persons and Video Pirates Act, 1981 (hereinafter referred to as the MPDA Act for the sake of brevity and convenience).
(3.) The proceedings of detention have been undertaken against the petitioner on the basis of six offences registered against him, three preventive action under Sec. 107 of the Code of Criminal Procedure and two in-camera statements of witnesses. The petitioner is found to be indulging into criminal activities habitually. He is declared to be a 'dangerous person'. Resultantly, the impugned order of detention is passed against him.