DEVIBAI CANDAR CHAVHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Petitioner is the mother of the detenue Vinod Chandar Chavan. She has challenged the detention order dtd. 5/10/2024 passed by the Respondent No.2 the Commissioner of Police, Pune city, bearing number O.W.No./CRIME PCB/DET/MARKET YARD/CHAVAN/796/2024, issued under the provision 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'). On the same day, the Committal order was issued by the Respondent No.2 directing that the detenue be detained in Chandrapur Central Prison, Chandrapur. Along with the detention order the detenue was served with the grounds of detention and translated grounds in Marathi.

(2.) The grounds mentioned the past registered offences and a preventive action taken earlier against him. They are as follows:

(3.) It was mentioned in paragraph-3 that, in spite of this there was no deterrent effect on the detenue. Paragraph-5 refers to C.R.No.131 of 2024 registered at Marketyard police station, on 18/7/2024, U/s.392, 384, 341, 419 of the I.P.C. There is a reference to the two 'in-camera' statements of witnesses 'A' and 'B' in respect of the incidents dtd. 5/7/2024 and 5/6/2024 respectively. Based on this material, the detaining authority had passed the detention order.