RAJENDRASINGH CHOTUSINGH BAVARI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Issue Rule, returnable forthwith. Mr. A.R. Chutke, A.P.P. waives notice for Respondents. By their consent, the matter is taken up for final disposal.

(2.) By this petition, the petitioner has challenged the order of detention dtd. 18/2/2025 passed by respondent no.2 - District Magistrate, Wardha who by exercising the powers 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 Black-marketing of Essential Commodities Act, 1981 (MPDA), ordered detention of the petitioner in Amravati Central Jail.

(3.) The facts in the present case in brief are that - the petitioner is stated to have been indulged in the activities of handmade gavthi moha liquor in Kelzar area, within the jurisdiction of Police Station Seloo, District Wardha. Wardha District is declared as liquor prohibited dry district by the Government of Maharashtra, however, inspite of knowing this fact, the petitioner has indulged in such activities, which are in contravention of the provisions of Maharashtra Prohibition Act. It is stated that there are in all total 19 cognizable offences registered against the petitioner. In some cases action was also taken against the petitioner, but, still the petitionr continued with his illegal activities of dealing in illicit country and handmade gavthi moha liquor business, which has created terror in the area. The Authority i.e. respondent no.2 upon recording satisfaction, found it necessary to detain the petitioner to prevent him from acting in a manner prejudicial to the maintenance of public order, which is subject matter of this petition.