GOPAL BHUJANGRAO KADAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally by consent of the learned counsel for the parties.

(2.) The petitioner is a detenu, who has been placed under preventive detention by an order passed by respondent no.2 - District Magistrate, Akola on 13.4.2018 in exercise of his powers under Section 3 of the Maharashtra Prevention of Communal, Anti-social and other Dangerous Activities Act, 1980 (hereinafter referred to as "the Dangerous Activities Act" for the sake of brevity), which has been confirmed by respondent no.1 - State of Maharashtra on 08.5.2018 in terms of Section 12 of the Dangerous Activities Act.

(3.) The impugned orders were passed by these authorities after taking into consideration long history of crimes behind the petitioner and also the other material placed before them, which primarily related to the statements of two witnesses recorded confidentially, witness-A and witness B. Upon consideration of such material, the authorities were satisfied that since the year 2013, the petitioner had been engaging himself continuously in commission of violent and dangerous acts, such as attempt to murder, causing grievous hurt by dangerous weapon, extortion by voluntarily causing hurt and other violent acts, which made the authorities to form an opinion that the petitioner was a dangerous criminal, who had spread a reign of terror in the area of his illegal activities necessitating the authorities to pass the aforestated orders.