SIDDHANT Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The Petitioner who himself is a detenu has challenged the order bearing No.D.O.2024/MPDA/DET-08/CB-200 dtd. 19/06/2024 issued by the Respondent No.2, i.e. the Commissioner of Police, Nashik City. The Respondent No.2 exercising his powers conferred on him by the Government of Maharashtra under sub-sec. (2) of 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 Act, 1981 (for short 'MPDA Act'), had passed that order.

(3.) By a separate committal order dtd. 19/06/2024, the Petitioner was directed to be detained in Central Prison, Nashik Road, Nashik. The Petitioner was served with grounds of detention dtd. 19/06/2024. The documents corresponding to those grounds were served on him on 21/06/2024.