REGENT COMPUTRONICS PVT. LTD.

Naeem Abdulla Khan Appellant

V/S

The Commissioner Of Police Respondents

Referred Judgements :-

RAJESH GULATI VS. GOVT. OF NCT OF DELHI AND ANR. [REFERRED TO]
A. SHANTHI (SMT) VS. GOVT. OF T.N. AND ORS. [REFERRED TO]
HARISH PAHWA VS. STATE OF UTTAR PRADESH [REFERRED TO]
L M S UMMU SALEEMA VS. B B GUJARAL [REFERRED TO]
IBRAHIM AHMAD BATTI ALIAS MOHAMMAD AKHTAR HUSSAIN ALIAS KANDAR AHMED WAGHER ALIAS IQBAL ALIAS GULAM VS. STATE OF GUJARAT [REFERRED TO]
RAMA DHONDU BORADE VS. V K SARAF COMMISSIONER OF POLICE [REFERRED TO]
SYED FAROOQ MOHAMMAD VS. UNION OF INDIA [REFERRED TO]
KAMARUNNISSA BADHRUNNISSA SITHY AYSHA KAMARUNNISSA BADHRUNNISSA SITHY AYSHA VS. UNION OF INDIA [REFERRED TO]
ABDUL SATHAR IBRAHIM MANIK IBRAHIM SHAREEF M MADHAFUSHI VS. UNION OF INDIA [REFERRED TO]
RIVADENEYTA RICARDO AGUSTIN VS. GOVERNMENT OF THE NATIONAL CAPITAL TERRITORY OF DELHI [REFERRED TO]
NOOR SALMAN MAKANI VS. UNION OF INDIA [REFERRED TO]
R PAULSAMY VS. UNION OF INDIA [REFERRED TO]
KANTILAL HIRJI SHAH VS. STATE OF TAMIL NADU [REFERRED TO]
YOGESH NANDU PUJARI VS. COMMISSIONER OF POLICE [REFERRED TO]
SANDIP SURESH GHAG VS. COMMISSIONER OF POLICE, MUNBAI [REFERRED TO]
RIYAZ AHMED BATATAWALA VS. STATE OF MAHARASHTRA AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner who is the brother of the detenu - Sanaullah Abdul Khan has preferred this petition questioning the preventive detention order passed against him on 23.12.2015 by Commissioner of Police, Brihan Mumbai. The said detention order has been passed in exercise of the powers under Section 3(1) of the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug- offenders and Dangerous Persons Act, 1981 ('MPDA Act' for short) as the detenu is a dangerous person whose activities are prejudicial to the maintenance of public order. The order of detention is based on one C.R. i.e C.R. No. 402/2015 and two in-camera statements of witnesses "A" and "B". The order of detention, grounds of detention along with accompanying documents were served on the detenu on 23.12.2015.

(3.) Though a number of grounds have been raised in the present petition whereby the detention order has been assailed, however, the learned counsel appearing for the petitioner has pressed only three grounds before us. The said grounds are ground Nos. 8(b), 8(e) and 8(f).

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NAEEM ABDULLA KHAN Vs. THE COMMISSIONER OF POLICE

Referred Judgements :-

JUDGEMENT

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