PARAS RAJENDRA APTE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Issue Rule, returnable forthwith. Ms S.S. Jachak, A.P.P. waives notice for Respondents. By their consent, the matter is taken up for final disposal.

(2.) By this petition, the petitioner has challenged the order of detention dtd. 9/4/2025 passed by respondent no.2 - District Magistrate, Yavatmal who by exercising the 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 (MPDA), ordered detention of the petitioner in District Prison, Class-1, Yavatmal Central Jail, Amravati District.

(3.) The facts in the present case in brief are that - the petitioner is stated to have been regularly committing offences of various kinds i.e. threatening to kill, assault, threat, robbery, spreading terror with weapon, attempt to murder since 2019, and that this act on his part have created danger amongst the people and further created a sense of insecurity amongst, which is adversely affecting maintenance of public order and prejudicial to public order. There are in all total 7 cognizable offences registered against him under Chapter XVI and XVII of the Indian Penal Code and punishable under Chapter V of the Arms Act. In some cases preventive action was also taken against the petitioner from committing crime. The Authority i.e. respondent no.2 thus, passed the impugned detention order branding the petitioner as 'dangerous person', which is subject matter of this petition.