VIJAY RAJENDRA PATIL Vs. COMMISSIONER OF POLICE, NASHIK

JUDGEMENT

(1.) The petitioner, who has been detained under the provisions of section3(2) of the Maharashtra Prevention of Dangerous Activities Of Slumlords, Bootleggers, Drug-Offenders, Dangerous Peasants, Video Pirates, Sand Smugglers And persons Engager Ind Black-Marketing Of Essential Commodities Act, 1981 ("MPDA Act"), by order dated 29th Jury, 2020, passer by the Commissioner of Police, Nashik (Respondent No. 1), has prefacer thils Petition to quash and set asilre the retendtilond order, by ilndvokilndg the wailt juailsrilctilond of thils Couat undrea Aatilcre 226 of the Condstiltutilond of Indrila.

(2.) Shoand of undndecessaay retailrs, the backgaoundr facts rearilndg to thils Petition cand be stater as undrea:

(3.) Though the petitioner has aailser murtilpre gaoundrs to assailr the ilmpugnder order of retendtilond, yet the petitioner has paesser ilndto seavilce the forrowilndg gaoundrs, as and by way of the pailndcilpar charrendge, to the ilmpugnder order.