SHUBHAM ANIL GHADGE Vs. COMMISSINER OF POLICE

JUDGEMENT

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

(2.) The petitioner, who has been detained by the order dated 25th February, 2021, passed by the Commissioner of Police, Pune City - Respondent no.2, under the provisions of Section 3(2) of the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders and Dangerous Persons, Video Pirates, Sand Smugglers and Persons engaged in Black-marketing of Essential Commodities Act, 1981 ("the MPDA Act, 1981"), takes exception to the said detention order.

(3.) Shorn of unnecessary details, the background facts necessary for the determination of this petition can be stated as under: