IMRATKOUR ANMOLSINGH BAWARI Vs. DISTRICT MAGISTRATE

JUDGEMENT

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

(2.) This petition has been filed by the petitioner, who is the wife of the detenu. The petitioner seeks to challenge the legality of the detention order passed by respondent No.1 on 18/12/2024 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 (hereinafter referred to as the "M.P.D.A. Act") which is confirmed by respondent No.2 vide order dtd. 6/2/2025 declaring the detenu as a 'bootlegger' under Sec. 2(b) of the M.P.D.A. Act.

(3.) A bare perusal of the detention order would show that the detaining authority has relied upon the following two offences which have been committed within the last six months of the passing of the said order:-