SHARAD VISHNU PATIL Vs. D SHIVANANDHAN

JUDGEMENT

(1.) THIS petition has been filed by the son of the detenu (hereinafter referred as "the detenu"), challenging the order of detention passed by the detaining authority, the Commissioner of Police, Thane, dated 1st March, 2007 under Section 3(1) 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. We have perused the record and heard the learned Counsel for the petitioner and also the Addl. Public Prosecutor appearing for the State.

(2.) THE grounds of detention were also communicated by the detaining authority to the detenu within the time prescribed. There are various grounds of attack to the detention made by the petitioner. But he has confined his case to two submissions.

(3.) THEREFORE, we agree with the learned Counsel for the petitioner that reference to the criminal cases registered against the detenu could not have formed ground for detention as they were irrelevant and had no connection whatsoever with the public order or public health.