VINOD TULJARAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The detenue has filed this Petition under Article 226 of the Constitution of India, impugning the Detention Order dtd. 10/1/2025, bearing OW. NO./CRIME PCB/DET/HADAPSAR/BANDICHODE /18/2025, issued by Respondent No.2, 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 Blackmarketing 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, directing detention of the Petitioner in the Aurangabad Central Prison, Aurangabad.

(2.) Heard Mr. Kharat, learned counsel for Petitioner and Mr. Gavand, learned APP for Respondent, State. Perused entire record produced before us and the Affidavits in reply of the Respondent/Authorities.

(3.) Record indicates that, along with Detention Order dtd. 10/1/2025, the Petitioner was served with Grounds of Detention dtd. 10/1/2025. A minute perusal of the Grounds of Detention reveals that, the Detention Order is based on one crime i.e. C.R. No.1689 of 2024, dtd. 31/10/2024, registered with Hadapsar Police Station and two in camera statements of witnesses 'A' and 'B' dtd. 7/12/2024 and 11/12/2024 for incidents dtd. 5/12/2024 and 6/12/2024, respectively.