(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of learned Advocates for the parties.
(2.) The petitioner being aggrieved by the order dtd. 24/6/2024 passed by the respondent No.2- the District Magistrate, Wardha and confirmed by the respondent No.1 on 7/8/2024 under Sec. 12(1) 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 (hereinafter referred to as ("M.P.D.A. Act") directing that the petitioner shall be detained for a period of twelve months from the date of detention has preferred this writ petition.
(3.) The proposal for detention prepared by respondent No.3 constituted of seventeen offences registered against the petitioner from the year 2022 to 2024. All these offences along with two in-camera statements have been taken into account for the purpose of passing the order of detention.