ARJUN BALKRISHNA SONAVANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned A.P.P. for the State.

(2.) The petitioner / detenu Arjun Balkrishna Sonavane has preferred this petition questioning the preventive detention order passed against him on 12.10.2015 by the Commissioner of Police, Solapur. 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, Dangerous Persons and Video Pirates Act, 1981 (No. LV of 1981) (Amendment- 1996 and 2009) (hereinafter referred to as the "MPDA Act") as the detenu is a dangerous person whose activities are prejudicial to the maintenance of public order. The said order of detention is based on one C.R. i.e. C.R.No. 299 of 2015 of Faujdar Chawdi Police Station, Solapur. The said C.R. is under Section 385 read with Section 34 of IPC. In addition, the detention order is based on one non-cognizable case i.e. N.C. No. 706 of 2015 and two incamera statements of Witness "A" and Witness "B". The order of detention, grounds of detention along with accompanying documents were served on the detenu on 12.10.2015.

(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 four grounds before us which have been raised by way of amendment. They are ground nos. (ii), (v), (vi) and (viii).