ROHIT KESRINATH PATIL Vs. COMMISSIONER OF POLICE, THANE

JUDGEMENT

(1.) The Petitioner has invoked the writ jurisdiction of this Court under Arcitle 226 of Constitution of India and has sought issuance of writ of habeas corpus for setting aside the order dated 6th January, 2018 issued under Section 3 of Maharashtra Prevention of Dangerous Activities of Slumlords, bootleggers, Drugoffenders and Dangerous Persons, Sand Smugglers and Persons Engaged in Black Marketing of Essential Commodities Act, 1981.

(2.) The order of detention under challenge was executed on the Petitioner/detenu on 9th January, 2018. The said order was issued by Respondent No.1 with a view to prevent the Petitioner from acting in any manner prejudicial to the maintenance of public order. Alongwith the order of detention, the Petitioner was served with the grounds of detention formulated by the detaining authority on the basis of which the impugned order was issued against the Petitioner.

(3.) The order of detention has been challenged on various grounds. However, the ground no. 6(b) is sufficient to set aside the impugned order. Hence, we did not consider the other grounds raised by the Petitioner in this Petition. Ground 6(b) reads thus;