YOGESH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Heard finally with the consent of learned Advocates for the parties.

(2.) The petitioner-detenu takes exception to the order dtd. 18/4/2024 bearing No.DET/MPDA/PCB/ ZONE-IV/18/2024 passed by the Commissioner of Police, Nagpur-respondent No.2 preventively detaining him 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 Black Marketing of Essential Commodities Act, 1981 (M.P.D.A. Act).

(3.) A proposal was initiated by Wathoda Police Station, Nagpur on 18/3/2024 to detain the petitioner as the activities of the detenu rendered him a dangerous person. It transpired that he habitually committed serious offences like voluntarily causing hurt by dangerous weapon and intentionally insulting to provoke breach of peace. Following two fresh offences were registered against the detenu:-