ANIKET BALAJI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard both the sides finally with their consent.

(2.) The petitioner is challenging order dtd. 25/10/2023 passed by the respondent No. 2/District Magistrate, Hingoli detaining him U/Sec. 3(1) of the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders and Dangerous Persons and Video Pirates Act, 1981 (hereinafter referred as to the 'M.P.D.A. Act' for the sake of brevity and convenience) by declaring him to be a dangerous person. The impugned order received approval of the respondent No. 1 U/Sec. 3 (2) of the Act on 2/11/2023. After seeking the opinion of the Advisory Board, impugned order was confirmed on 14/12/2023.

(3.) Following criminal antecedents are taken into account by the detaining authority to declare him as a dangerous person : <IMG>JUDGEMENT_156_LAWS(BOM)2_2024_1.jpg</IMG>