SAYED NOOR SAYED NASIR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. J.B. Kasat, learned counsel for the petitioner, and Mr. S.S. Doifode learned Additional Public Prosecutor for the respondents-State.

(2.) The challenge in this petition is to the detention order dated 2/3/2021 made under the provisions 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 (the said Act), inter alia on the ground that the detenue (Sayed Noor Sayed Nasir) is a "dangerous person ".

(3.) Mr. Kasat, learned counsel for the petitioner, has pressed the following four grounds in support of the petition :