RAJKUMAR LALCHAND GUPTA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Petitioner has challenged the Detention Order dtd. 11/12/2024 bearing No.D.O. No.03/CP MBVV/ZONE2/2024 passed by the Respondent No.2, the Commissioner of Police, Mira-Bhayander, Vasai-Virar 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 (for short 'MPDA Act').

(2.) Heard Ms. Aisha Z. Ansari, learned Counsel for the Petitioner and Mr. J. P. Yagnik, learned APP for the State.

(3.) The Petitioner was served with the grounds of detention. In paragraph No.2 of the grounds of the detention a list of offences registered against him right from the year 2006 upto 2018 are mentioned. They are registered at Nalasopara Police Station and Tulinj Police Station.