REGENT COMPUTRONICS PVT. LTD.

Salauddin Imamuddin Ansari Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

RAJESH VASHDEV ADNANI VS. STATE OF MAHARASHTRA AND ORS. [REFERRED TO]
K. VARADHARAJ VS. STATE OF T.N. AND ANR. [REFERRED TO]
M AHAMEDKUTTY VS. UNION OF INDIA [REFERRED TO]
ABDUL SATHAR IBRAHIM MANIK IBRAHIM SHAREEF M MADHAFUSHI VS. UNION OF INDIA [REFERRED TO]
PRADEEP NILKANTH PATURKAR VS. S RAMAMURTHI [REFERRED TO]
ATTORNEY GENERAL FOR INDIA VS. AMRATLAL PRAJIVANDAS [REFERRED TO]
AHAMED NASSAR VS. STATE OF TAMIL NADU [REFERRED TO]
SUNILA JAIN VS. UNION OF INDIA [REFERRED TO]
NAGNARAYAN SARYU SINGH VS. A N ROY COMMISSIONER OF POLICE [REFERRED TO]
KIRTI SUJIT SATAM VS. STATE OF MAHARASHTRA [REFERRED TO]
HARISH PATIL VS. THE STATE OF MAHARASHTRA & ORS. [REFERRED TO]

JUDGEMENT

(1.) By this Petition, the petitioner impugns the Detention Order of his son namely Javed @ Sajan Salauddin Ansari (for short 'the Detenu') passed by the Commissioner of Police, Nashik dated 24.06.2019, under Section 3 (2) of the 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 (for short 'the said Act').

(2.) Rule. Rule made returnable forthwith. With the consent of the parties, the petition is taken up for final hearing at the admission stage.

(3.) Heard the learned advocate for the petitioner and learned APP. Perused the grounds raised in the writ petition and annexures thereto and reply filed by the respondent - State.

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SALAUDDIN IMAMUDDIN ANSARI Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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