HARESH VINAYAK PATIL Vs. D SHIVANANDHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner, as well as, the learned APP for the State and perused the record.

(2.) This writ petition is filed by the brother of the detenu challenging the order of detention passed against Sudarshan Vinayak Patil on 31.5.2007 under the provisions 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 Act"). Counter has been filed.

(3.) Learned counsel for the petitioner submits that the grounds of detention disclose that the material that was before the Detaining Authority related to two cases, one was a case registered on 4.2.2006 being C.R. No. III-08/2006 under Section 65(b), (c), (d), (f), 66(b) and 81 of Bombay Prohibition Act, 1949. Another case was registered on 26.3.2007 being C.R. No. III-19/2007 under Section 65(e), (f) r/w Section 66(1)(b) of Bombay Prohibition Act, 1949. The other material on which the Detaining Authority relied were the statements of witnesses, whose identity was not disclosed to the detenu. During the discreet enquiry, those witnesses have been referred to in the grounds of detention as "A", "B" and "C".