KIRAN DHANRAJ KHARAT Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) This Petition under Article 226 of the Constitution of India has been preferred by the Petitioner challenging the order of detention issued by the Respondent No. 1 on 13th December 2017 under Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders, Dangerous Persons, Video Pirates, Sand Smugglers and Persons engaged in Black Marketing of Essential Commodities Act, 1981 (hereinafter referred to as M.P.D.A. Act for short).

(2.) The Petitioner was also served with the grounds of detention dated 13.12017 formulated by the detaining authority on the basis of which the impugned order of detention has been issued. The grounds proceed with the allegations that the Petitioner/detenu is a weaponwielding dangerous desperado of violent character indulging in terrorizing activities.

(3.) Mr. Tripathi the learned Advocate appearing for the Petitioner submitted that one of the ground on which the Petitioner has challenged the order of detention is referred to in ground 5(b) of ground of challenge raised in the Petition. The said ground reads as follows.