SHARAVAN @ RAHUL ASHOK BURUNGALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this Petition under Article 226 of the Constitution of India, the Petitioner has impugned the Detention Order dtd. 22/11/2024, bearing OW. NO./CRIME PCB/DET/PARVATI/BURUNGALE/950/2024, issued by the Respondent No.2, i.e. Commissioner of Police, Pune, 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 Committal Order of even date, thereby detaining him in the Nashik Road Central Prison, Nashik.

(2.) Heard Mr. Latpate, learned counsel for the Petitioner and Mr. Gavand, learned APP for the Respondent, State. Perused entire record produced before us.

(3.) The principal ground raised in the present Petition for impugning the Detention Order dtd. 22/11/2024 is that, there is vast variance / discrepancy in the English version and vernacular Marathi version of the Grounds of Detention served upon the Petitioner along with the Detention Order, which created confusion in the mind of the Petitioner and therefore his right to file a proper and effective representation with the concerned Authority is impaired, which ultimately resulted into violation of his right under Article 22(5) of the Constitution of India.