KIRAN ANNA CHAVAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Petitioner has challenged the order dtd. 23/8/2024 passed by the Respondent No. 2-Commissioner of Police, Pune City, bearing outward no. Crime PCB/DET/LONIKALBHOR/CHAVAN/678/2024.Vide the impugned order, the Petitioner was directed to be detained under the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders, Dangerous Persons, Video Pirates, Sand Smugglers and Persons engaged in Black-marketing Essential Commodities Act, 1981. On the same date, by a separate committal order, the Petitioner was directed to be detained in the Chandrapur Central Prison. Alongwith the detention order and the committal order, the Petitioner was served with the grounds of detention dtd. 23/8/2024.

(2.) Learned Counsel Shri Kuldeep Nikam for the Petitioner-detenue made the following submissions:-

(3.) Learned APP on the other hand supported the detention order. He submitted that the action on the part of the detenue was affecting the public order and there was history of offences being continuously committed by the detenue. Therefore, it is quite clear that he was a habitual offender. The detaining authority has considered his past history to reach this conclusion. Therefore, there was nothing wrong in the passing of the detention order. He submitted that there was no delay in passing the detention order, as the two in-camera statements were recorded on 10/7/2024 and 12/7/2024. Since then, the proposal was accelerated for passing of the detention order, which ultimately culminated in the passing of the detention order on 23/8/2024. Therefore, according to the learned APP, there is no force in the submission that there was delay in passing the detention order.