- (1.) THROUGH this criminal writ petition preferred under Article 226 of the Constitution of India, the petitioner-detenu Parsha @ Rajendrasingh Chandansingh Mander, has impugned the detention order dated 21-7-2000, passed by the first respondent, Shri M. N. Singh, Commissioner of Police, Greater Bombay, detaining the detenu under sub-section (1) of section 3 of the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders and Dangerous Persons Act, 1981 (No. LV. of 1981) (Amendment 1996), hereinafter referred to as he "m. P. D. A. Act". The detention order along with the grounds of detention, which are also dated 21-7-2000, was served on the detenu on 25-7-2000 and their true copies are annexed as Annexures `a and `b respectively to this writ petition.
(2.) A perusal of the grounds of detention (Annexure `b) would show that the impugned detention order is founded on one C. R. , namely, C. R. No. 150 of 2000 under section 397 of the Indian Penal Code r/w 37 (1) (a) of Bombay Police Act, registered against the detenu at Antop Hill Police Station on the basis of a complaint lodged by Shri Hasmukh Kanji Gadda and two in-camera statements, namely of witness `a recorded on 9-5-2000 and witness `b recorded on 10-5-2000. Since, in our view, the details relating to the said C. R. and the in-camera statements are not relevant to the disposal of this petition, we are not adverting to them.
(3.) WE have heard learned Counsel for the parties. Although, in this petition, Mr. Tripathi, learned Counsel for the petitioner-detenu, has pleaded a large number of grounds numbering from ground 6 (A) to 6 (G), this petition deserves to succeed on ground 6 (G) alone, and hence, we are not referring to other grounds of challenge raised in the petition.;