REGENT COMPUTRONICS PVT. LTD.

Ashok Kisan Jadhav Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

SUNIL VS. STATE OF MAHARASHTRA [REFERRED TO]
MAGAR PANSINGH PIMPLE VS. STATE OF MAHARASHTRA [REFERRED TO]
JAY @ NUNYA RAJESH BHOSALE VS. COMMISSIONER OF POLICE,PUNE AND OTHERS [REFERRED TO]
RAM MANOHAR LOHIA VS. STATE OF BIHAR [REFERRED TO]
T DEVAKI VS. GOVERNMENT OF TAMILNADU [REFERRED TO]
HANUMAN RAJARAM MHATRE RESIDING AT SHIVAJI PRERNA SOCIETY VS. COMMISSIONER OF POLICE, THANE AND ORS [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) By consent, heard fnally at admission stage.

(3.) By this petition, the petitioner has challenged his detention under 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 (in short "MPDA Act").

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ASHOK KISAN JADHAV Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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