RUPESH LAXMAN GAIKWAD Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) Petitioner, detenue, has invoked jurisdiction of this Court under Article 226 of the Constitution of India, impugning the Detention Order dtd. 15/4/2024, bearing No.TC/PD/DO/MPDA/09/2024 passed by Respondent No.1 under Sec. 3(2) of the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-Offenders, Dangerous Persons, Video Pirates, Sand Smugglers and Persons engaged in Blackmarketing of Essential Commodities Act, 1981 (Maha.Act No. LV of 1981) (Amendment-2015) (for short 'MPDA Act') and the Committal Order of even date, directing his detention in Nashik Road Central Prison, Nashik.

(2.) Heard Ms. Tripathi, learned Advocate for the Petitioner and Mrs. Mhatre, learned A.P.P. for Respondents. Perused entire record produced before us and the Affidavits in reply filed by the Respondent-Authorities.

(3.) Petitioner has assailed the Order of Detention dtd. 15/4/2024, predominantly on the ground that, there is a delay of about one year in executing the Detention Order. The Order of Detention was passed by Respondent No.1 on 15/4/2024 and the Petitioner was arrested and the said Order was executed on him on 9/4/2025. A specific ground to that effect has been taken at Sr. No. (d) in the clause of Grounds in the Petition.