SAMEER @ PANNA MEHBOOB SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this Petition under Article 226 of the Constitution of India, the Petitioner, a detenu, has impugned the Detention Order dtd. 13/12/2024 bearing No.OW.NO./CRIME PCB/DET/ KONDHWA/ SHAIKH/ 1009/2024 issued by the Respondent No. 2, 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 Essential Commodities Act, 1981 (Maha. Act No LV of 1981) (Amendment -1996, 2009, 2015) (for short "MPDA Act") and the Order of Committal of even date, thereby detaining him in Kolhapur Central Prison, Kolhapur.

(2.) Heard Ms. Tripathi, learned Advocate for the Petitioner and Mr. Gavand, learned A.P.P. for the State. Perused entire record produced before us and the Affidavits in Reply filed by the Respondent Authorities.

(3.) Learned Advocate for the Petitioner submitted that, though the Petitioner has taken various grounds in the Petition, while challenging the Order of Detention, she restricts her argument and assail the Detention Order on the ground of delay of 70 days in issuing it, from the date of recording of in-camera statements of the concerned witnesses.