MADHUKAR AAWBA HEGADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Harshvardhan Suryavanshi, learned counsel for the Petitioner and Mr. Gavand, learned APP for the State.

(2.) The Petitioner is a 70 year old person. He has challenged the Detention Order issued by the Respondent No.2-District Magistrate, Kolhapur, under Sec. 3 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 Gokhale Act, 1981 (for short 'MPDA Act'), dtd. 23/1/2025, bearing No.Desk-7/Home/Pol/MPDA/SR/01/2025. Apart from the Detention Order, the Detaining Authority passed the Committal Order directing that the Petitioner be detained at Yerwada Central Prison, Pune.

(3.) The Petitioner was served with the grounds of detention. The grounds of detention are divided in different paragraphs. The Paragraph-3 lists 10 offences and 2 preventive actions taken against the petitioner in the past. Those offences were registered at the instance of Kagal police station, or State Excise Flying Squad, Kolhapur, or Sub-Inspector, State Excise Department, Kagal. All those offences were U/s.65(e) of the Maharashtra Prohibition Act, 1949 (for short 'said Act'). Those offences were registered between the period 14/4/2021 to 12/6/2023. In all these offences, the cases were pending before the competent courts. Two preventive actions were U/s.110 of the Cr.P.C. and U/s.93 of the said Act. Those actions were taken by Kagal police station in the year 2021 and by the State Excise Department, Kagal, in the year 2023. On both these occasions, a bond was taken from him for a period of one year.