NARAYAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard both the sides by consent for final hearing.

(2.) Under this Criminal Writ petition, petitioner has challenged judgment and order dated 18-02-2020 passed by learned Additional Sessions Judge, Majalgaon in Criminal Revision No. 05 of 2020 whereby refused to quash and set aside order of his detention passed by Special Executive Magistrate cum Police Inspector, Local Crime Branch, Beed in the jail in Chapter case No. 01 of 2020.

(3.) Facts giving rise to present criminal writ petition in nutshell are as follows :