BALU Vs. COMMISSIONER OF POLICE, AURANGABAD

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent, heard both the sides for final disposal.

(2.) The petition is filed under Art. 226 of Constitution of India for relief of quashing and setting aside the order dated 15.10.2018 passed by the learned Commissioner of Police, Aurangabad under section 3 (1) and (2) of the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drugoffenders and Dangerous Persons, Video Pirates, Sand Smugglers and Persons Engaged in Black-marketing of Essential Commodities Act, 1981 (hereinafter referred to as 'the Act' for short) and also to challenge the order of confirmation of the order of detention made by the State Government.

(3.) The petitioner is a citizen of India and he is a resident of village Wadgaon Kolhati, Tahsil and District Aurangabad. By the order dated 15.10.2018 the learned Commissioner, detaining authority directed to detain the petitioner under the Act and since 15.10.2018 the petitioner is kept in Central Prison, Harsul, Aurangabad as detenu. The grounds of detention were informed to the petitioner on 15.10.2018.