SOURABH SAHEBRAO RATHOD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The petitioner challenges orders dtd. 2/6/2021 and 16/7/2021 preventively detaining the petitioner 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).

(3.) Several grounds have been raised in support of this petition. However, on hearing the learned counsel for the parties and perusing the material on record, we are satisfied that this petition will have to be allowed on the two grounds that we shall advert to hereafter.