SHEIKH SHAHRUKH SHEIKH MEHBOOB Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally by consent of learned counsel appearing for the parties.

(2.) The petitioner has preferred this petition questioning the preventive detention order passed against him on 3/4/2024 by respondent No.2 - District Magistrate, Akola. The said detention order has been passed in exercise of powers 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 "MPDA Act"). It was further confirmed by the respondent No.1 on 31/5/2024.

(3.) The said detention order is based on two crimes, i.e., Crime No.193/2024 and Crime No.195/2024 of Old City Police Station, Akola and two in-camera statements. The former crime is registered under Ss. 326, 427, 147, 148, 149, 504, 506 of the Indian Penal Code read with Ss. 4 and 25 of the Arms Act, dtd. 18/3/2024, while the latter is registered under Ss. 452, 427, 504, 506, 34 of the Indian Penal Code read with Ss. 4 and 25 of the Arms Act, dtd. 19/3/2024.