DINESH MUKESH KARMAVAT Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) Heard Ms. Jayshree Tripathi, learned Counsel for the Petitioner and Mr. J. P. Yagnik, learned APP for the State.

(2.) The Petitioner has challenged the detention order bearing OW.NO./CRIME PCB/DET/HADAPSAR/KARMAVAT/719/ 2024 dtd. 06/09/2024 issued by the Respondent No.1 i.e. the MANUSHREE Commissioner of Police Pune, Pune City, under of the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders, Dangerous Persons, Video Pirates, Nesarikar Sand Smugglers and Persons engaged in Black-marketing of Essential Commodities Act, 1981 (for short 'MPDA Act'). Vide the committal order, the Petitioner was directed to be detained at Kolhapur Central Prison, Kolhapur. Along with the committal order, the Petitioner was served with the grounds of detention dtd. 06/09/2024.

(3.) The grounds of detention mentioned four offences u/s 65 (d), (e), (f) of the Maharashtra Prohibition Act, registered at Hadapsar police station between April 2017 to March 2019. Paragraph No.3.2 of the grounds of detention mention Chapter Case No.8/2019 dtd. 27/03/2019, where he was directed to execute a bond of Rs.15,000.00. However, the detention order is passed on the material mentioned in paragraph No.5 of grounds of detention. The detention order is based on two registered offences at Hadapsar police station i.e. C.R.No.215/2024 u/s 65(e) of the Maharashtra Prohibition Act dtd. 02/02/2024 and C.R.No.254/2024 under Sec. 65(e) of Maharashtra Prohibition Act dtd. 08/02/2024.