RAJESH VASANT JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Through this Petition under Article 226 of the Constitution of India, the petitioner-detenu has impugned the order of detention dated 30th June, 2005 passed by respondent No.2-Commissioner of Police, Greater Bombay. By the said order, the detenu came to be detained under Sub-Section (2) 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 30th June, 2005 was served on the petitioner-detenu on 2nd July, 2005.

(2.) A perusal of the grounds of detention would show that the impugned detention order is founded on one C.R. i.e. C.R.No.35 of 2005, and three in-camera statements. However, for deciding the present petition, we do not feel it necessary to go into the details of the four incidents, on which the detention order is based.

(3.) We have heard Mr.Upadhyay learned Advocate for the petitioner and Mrs.Pai learned APP for the State. Although, in this Writ Petition many grounds have been pleaded, Mr.Upadhyay has only pressed three grounds i.e. Ground No.5, Ground No.10 and Ground No.9.