BHARAT KISAN MEKALE Vs. COMMISSIONER OF POLICE, SOLAPUR

JUDGEMENT

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

(2.) The petitioner-detenue takes exception to the order dated 12.05.2021 passed by the Commissioner of Police, SolapurRespondent No.1 preventively detaining the detenue in exercise of powers under Section 3(2) of the 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 (MPDA Act).

(3.) Shorn of unnecessary details, the background facts leading to this Petition can be stated as under: