SALMAN ANEES DOLARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THROUGH this Petition under Article 226 of the Constitution of India, the petitioner who is the brother of the detenu has impugned the order of detention dated 8th June, 2005 passed by respondent No.2 Shri D.Shivnandan, Commissioner of Police, Thane. By the said order, the detenu came to be detained under Sub-Section (1) of Section 3 of the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 (hereinafter referred to as the MPDA Act). The detention order alongwith grounds of detention dated 8th June, 2005 and accompanying documents were served on detenu on 10th June, 2005.

(2.) A perusal of the grounds of detention would show that the impugned detention order is founded on three C.Rs i.e. C.R.No.227 of 2004, C.R.No.326 of 2004 and C.R.No.30 of 2005.