REKHA SHAMBHU GAWLI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and, with the consent of the Counsels, heard finally.

(2.) The petitioner, who is mother of Umesh Shanbhu Gawli, a detenue, has assailed the order of detention dated 07.04.2021 passed by Commissioner of Police, Railway, Mumbai 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 (MPDA Act).

(3.) The petition arises in the backdrop of the following facts: