- (1.) Leave granted.
(2.) The appellant had been detained under Section 3(1) of 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 'Act' for brevity] by order dated 10.10.2016 passed by the Commissioner of Police (Respondent No. 3), which came to be challenged before the High Court of Bombay, bench at Aurangabad in Criminal Writ Petition No. 132 of 2017, wherein the High Court has dismissed the Writ Petition filed by the appellant. Aggrieved by the aforesaid order passed by the High Court, appellant is before this Court challenging the detention order.
(3.) Brief facts which are necessary for disposal of this case are that the appellant herein is a constable in the Maharashtra Police Department. He is alleged to have been involved in various criminal activities and at least seven complaints/FIRs are said to have been registered against him. On 10.10.2016, respondent no. 3 passed a detention order under Sub-section (1) of Section 3 of the Act on being satisfied that appellant was acting in a manner prejudicial to the maintenance of the public order and with a view to prevent him from acting in a pre-judicial manner. It is important to note that the detention order does not specify the period of detention.;