MOHAMMAD IMRAN Vs. POLICE COMMISSIONER

JUDGEMENT

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

(2.) This petition takes exception to the order dated 23/12/2019 passed by the Commissioner of Police, Aurangabad (respondent no.1) thereby detaining the petitioner under Section 3 of Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-Ofenders, Dangerous Persons, Video Pirates, Sand Smugglers and Persons Engaged in Black Marketing of Essential Commodities Act, 1981 (for short 'MPDA Act').

(3.) Heard learned advocate for the petitioner and the learned Assistant Public Prosecutor for the State.