LAKHAN ROHIDAS JAGTAP Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) Heard both sides.

(2.) The Petitioner / Detenu Lakhan Rohidas Jagtap has preferred this Petition questioning the preventive detention order passed against him on 15th March 2019 by Respondent No. 1 - Commissioner of Police, Pune City. The said detention order has been passed under the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug offenders, Dangerous persons and Video Pirates Act, 1981 (hereinafter referred to as 'MPDA Act'). The said detention order has been issued as the Detenu is a Dangerous person whose activities are prejudicial to the maintenance of public order. The detention order is based on two Crimes i.e. C.R. No. 465 of 2018 registered with Bharati Vidyapeeth Police Station, Pune for the offences punishable under Sections 307, 323, 504, 34 of the Indian Penal Code, and another incident occurred on 21st November 2018 vide C.R. no. 330 of 2018 registered with Sahakarnagar Police Station, Pune for the offences punishable under Sections 37(1)(3), 135 of the Maharashtra Police Act read with 4(25) of Arms Act, and two in-camera statements of witnesses 'A' and 'B', recorded on 20th January 2019 and 5th February 2019 respectively.

(3.) Though the number of grounds have been raised in the present petition whereby the detention order has been assailed, however, the learned counsel appearing for the Petitioner / Detenue has pressed only two grounds before us i.e. ground nos. 'e' and 'f'. Those grounds are reproduced herein below in verbatim.