SURYAKANT @ MUKESH LAXMAN Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) The petitioner/detenu, detained at Yerwada Central Prison

(2.) under the provisions of Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders, Dangerous Persons and Video Pirates, Sand Smugglers and Persons Engaged in Black- marketing of Essential Commodities Act , 1981, has approached this Court praying for quashing and setting aside the impugned order of detention dated 27/9/2017 passed by the Commissioner of Police, Solapur and thereupon seeking his release forthwith.

(3.) The impugned order of detention is passed by respondent no.1 in exercise of the power conferred by sub-Section (2) of Section 3 of the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders, Dangerous Persons and Video Pirates, Sand Smugglers and Persons Engaged in Black-marketing of Essential Commodities Act, 1981 (for short "MPDA Act, 1981"). In the grounds of detention, the detaining authority had referred to number of offences registered against the detenu. The said offences are registered under the Bombay Prohibition Act, 1949 in the year 2015 and 2016.