PRIYANKA PANDIT FULORE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted.

(2.) We have heard learned counsel for the parties.

(3.) In this appeal filed on behalf of the 'detenu Pandit Kishan Fulore, the judgment of the Bombay High Court dismissing criminal writ petition no. 1763 of 2000 is under challenge. In the said writ petition, the order of detention passed by the commissioner of police, Thane, against the detenu under section 3 of the maharashtra Prevention of Dangerous activities of Slumlords, Bootleggers, Drug offenders and Dangerous Persons Act, 1981 (No. LV of 1981) (hereinafter referred to as "the Act") was challenged.