DILIP SHESHRAO CHAVHAN Vs. ADDITIONAL CHIEF SECRETARY

JUDGEMENT

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

(2.) In the present writ petition, the petitioner challenges the detention order dtd. 20/8/2024 passed by respondent No.2 which was further approved by respondent No.1 on 29/8/2024 under Sec. 3(1) of the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-Offenders, Dangerous Persons and Video Pirates Sand Smugglers and Persons Engaged in Black Marketing of Essential Commodities Act, 1981 (for short "MPDA Act").

(3.) The registration of last four offences, namely Crime Nos.200/2021 registered at Hiwarkhed Police Station for the offence punishable under Ss. 395 and 397 of the Indian Penal Code, 207/2021 registered at Hiwarkhed Police Station under Ss. 395, 397 of I.P.C, 98/2023 under Ss. 4/25 of the Arms Act, 129/2023 under Ss. 307 and 504 of the I.P.C., 223/2023 under Ss. 419 and 420 r/w. Sec. 34 of I.P.C. and Crime No.70/2024 under Ss. 382, 392, 420 r/w. Sec. 34 of the I.P.C. have been relied upon by the respondents to pass the impugned order.