IMRAN KHAN RAHIM KHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) This writ petition under Article 226 of the Constitution of India challenges the correctness and validity of the detention order dtd. 14/3/2024 passed by respondent No.2/the District Collector, Akola detaining the petitioner in exercise of the powers conferred under Sec. 3(1) of the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-Offenders, Dangerous Persons, Video Pirates, Sand Smugglers and Person Engaged in Black Marketing of Essential Commodities Act, 1981 (for short "MPDA Act") and confirmation order dtd. 8/5/2024 passed by respondent No.1. In pursuance of the said order, the detenu was committed from Central Jail, Akola to Central Jail, Nandurbar, Distt. Nandurbar on the very same day.

(3.) The alleged activities of the detenu are set out in the grounds of detention order. Respondent No.3 submitted the proposal to the District Collector on 9/3/2024 in pursuance of the detention of petitioner. Representation was filed by detenu before the Advisory Board on 18/4/2024. Four criminal cases have been registered against the petitioner out of which two offences are relied upon for passing the detention order:-