BHAURAO PUNJABRAO GAWANDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. Returnable forthwith. Heard finally by consent of parties.

(2.) BY this petition under Articles 226 and 227 of the Constitution of India, the petitioner has challenged the Detention Order dated 27-7-2006 passed by the additional Director General and Commissioner of Police, Nagpur City (R-2)directing the detention of the petitioner under the Prevention of Black Marketing and Maintenance of Supplies of Essential Commodities Act, 1980; for initiating action against the Deputy Commissioner of Police-II (R-3) for subjecting the petitioner to the alleged custodial violence and for compensation of rs. 5,00,000/- (Rs. Five Lacs only) from the respondents.

(3.) ACCORDING to the petitioner he is a peace loving and law abiding citizen and was never involved in any illegal activities. He is dealing in the business of transportation of Petroleum Products. He owns a fleet of Tankers for that purpose. The Tankers are duly licensed for transportation of petroleum products. He has employed Drivers and Cleaners on the Tankers. The Tankers are used for transportation of petroleum products from the outlets of the Petroleum companies. The petitioner has no title over the petroleum products being transported through his Tankers.