PUSHPA / VIVEK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally by consent of learned counsel appearing for the parties.

(2.) The petitioner, who is the mother of the detenu detained under the provisions 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 the "MPDA Act"), is challenging the order of detention dtd. 18/11/2024 passed by respondent No.2 - District Magistrate, Wardha and confirmed by respondent No.1 further on 10/1/2025, detaining him under the definition of a 'Dangerous Person'.

(3.) The detaining authority has considered recent three crimes committed within six months of the year 2024, which are different from the contents of the criminal history in the crime chart. The grounds of the detention have been provided in both the languages i.e. English and Marathi. The offences which are relied upon for issuing the order of detention are as under :-