CHARANJITSINGH ALIAS SONU Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) Through this Writ Petition preferred under Articles 226 and 227 of the constitution of India, the petitioner-detenu has impugned the detention order dt. 10-09-2004 passed by respondent no. 2 the Commissioner of Police, Nagpur City, detaining him under sub-section (1) of Section 3 of the Maharashtra prevention of Dangerous Activities of slumlords, Bootleggers, Drug Offenders and dangerous Persons Act, 1981.

(3.) The detention order, along with the grounds of detention, dt. 10-09-2004 was served on the detenu on 03-11-2004. The detention order and the grounds of detention have been annexed as Annexures "a" and "b" respectively to the Petition.