2020 (3) ABR (Cri) 101 ::AIROnline 2020 Bom 973 ::2021 (2) Mh LJ (Cri) 484

Bombay High Court

Hon'ble Judge(s): T. V. Nalawade, M. G. Sewlikar , JJ

Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders, Dangerous Persons and Video Pirates Act (55 of 1981) , S.3— Penal Code (45 of 1860) , S.379— Preventive detention - Validity - Detenu a dangerous person and sand smuggler - Statements of witnesses clearly indicating that detenu was dangerous person and he had created terror amongst locals because of which locals were not coming forward to make complaints against him - Detenu also involved in sand smuggling - Offence under S. 379 of Penal Code (45 of 1860) registered against him indicating that he was sand smuggler - For declaring a person to be sand smuggler, offences need not be registered under Mines and Minerals (Development and Regulation) Act, 1957 or under Maharashtra Minor Mineral Extraction (Development and Regulation) Rules, 2013 - Detention proper . (Para 13 24 27) .....