SAGAR Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) The Petitioner has challenged the detention order bearing no. PHM/MPDA/SR/07/01/2024 dtd. 1/10/2024 issued by the District Magistrate, Pune, who is Respondent No. 1. The record shows that by a separate committal order, on the same date, the Petitioner was directed to be detained at Yerwada Central Jail. He is in detention from 1/10/2024.

(2.) The grounds for detention mention that the detention order was passed on the basis of the material mentioned in paragraph no. 4, which is sub-divided into paragraph nos. 4(a) and 4(b). In paragraph no. 4(a), there is a reference to C.R. No. 387 of 2024 registered at Shikrapur Police Station under Ss. 341, 323, 504 and 506 of the Indian Penal Code. It is registered at the instance of one Katkar in respect of the incident dtd. 5/4/2024 which had taken place at around 06.45 p.m. in the vicinity of village Kendur Parhadwadi, Taluka Shirur, District Pune. The allegations are made that Petitioner stopped the informant's car, threatened him and damaged the car.

(3.) Paragraph no. 4(b) refers to two in-camera statements of witnesses (A) and (B) which were recorded on 3/7/2024 and 7/7/2024 respectively. Those were in respect of the incidents dtd. 26/6/2024 and 19/6/2024. By these two separate instances, the Petitioner had extorted money from these witnesses.