MALKHESHINGH RAJUSINGH DUDHANI Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) The Petitioner has challenged the order dtd. 23/10/2024 bearing No.OW NO./CRIME PCB/DET/WANAVDI/ DUDHANI/858/2024 issued by the Respondent No.1, i.e. The Commissioner of Police, Pune City, Pune, under Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders, Dangerous Persons, Video Pirates, Sand MANUSHREE NESARIKAR Smugglers and Persons engaged in Black-marketing of Essential Commodities Act, 1981 (for short 'MPDA Act').

(2.) Heard Ms. Jayshree Tripathi, learned Counsel for the Petitioner and Mr. S. V. Gavand, learned APP for the State.

(3.) Along with the Detention Order, the Respondent No.1 issued the grounds of detention dtd. 23/10/2024. In paragraph No.3 of those grounds, he has referred to four earlier offences registered against the detenu at Deccan, Wanwadi and Koregaon Park Police Station, from the year 2017 upto 2023. There is a reference to preventive action taken in the year 2022.