FIROZ Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Returnable forthwith. Heard finally by consent of parties.

(3.) By this petition under Articles 226 and 227 of the Constitution of India, the petitioner challenges the order dated 12.6.2008 passed by the Commissioner of Police, Nagpur City (R-2) directing detention of the petitioner under Section 3(1)(2) of the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 (hereinafter referred to as 'M.P.D.A' Act). Along with the detention order the grounds of detention were served on the petitioner. The grounds disclosed that the petitioner has been involved in 14 offences which showed his tendency towards commission of grave offences which are against the maintenance of public order. However, these offences were not considered while passing detention order against the petitioner.