KRISHNA NANA Vs. KUMAR ASHIRWAD

JUDGEMENT

(1.) Rule. Rule made returnable forthwith with consent of learned counsel for the parties and heard finally.

(2.) The challenge in this Petition is to the Order of detention bearing No. 2024/DCB-2/RR-5863(1)/2024 dtd. 14/11/2024 passed by the District Magistrate, Solapur, in exercise of powers under Sec. 3(1) of The Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-Ofenders and Dangerous Persons, Video Pirates, Sand Smugglers and persons engaged in Black- marketing of Essential Commodities Act, 1981 (for short, "M.P.D.A. Act").

(3.) Briely stated the facts which led to passing of the detention order as borne out from the material on record is that the proposal was submitted by the Pandharpur City Police Station to initiate action of preventive detention against the Petitioner. The detaining authority noted the preventive action already initiated against the Petitioner and the ofence registered on 25/6/2024 under Sec. 379 of the Indian Penal Code and Ss. 9, 15 of the Environment Protection Act and Sec. 142 of the Maharashtra Police Act. Post a conidential inquiry, the statements of the witnesses were recorded.