SARASWATI SANTOSH RATHOD Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) The present Writ Petition is filed by the petitioner, praying for quashing and setting aside of the detention order dtd. 1/09/2023, passed by the Commissioner of Police, Pune City, in exercise of the powers conferred under sub-sec. (2) of Sec. 3 of the The Maharashtra Prevention Of Dangerous Activities Of Slumlords, Bootleggers, Drug-offenders, Dangerous Persons And Video Pirates Act, 1981, thereby detaining the petitioner from the date of service of the order passed upon her, with a view to prevent her from acting in any manner prejudicial to the maintenance of public order. On 5/12/2023, 'Rule' was issued in the Petition and the respondents were directed to file their affidavit-in-reply indicating that the Petition shall be heard finally on the returnable date. In furtherance of the order, the detaining authority has filed its affidavit-in-reply and by consent of Ms. Jayshree Tripathi, appearing for the petitioner and the learned APP, appearing for the State, we have taken up the Petition for final hearing.

(2.) Pursuant to the order of detention being passed by the detaining authority, on the very same date, an order was passed committing the petitioner/detenu in Kolhapur Central Prison subject to the condition stipulated therein.

(3.) The grounds on detention clearly set out as below:-