SHUBHAM RAJENDRA HINGADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and with the consent of the learned counsels for the parties, the petition is heard finally.

(2.) The challenge in this petition is to an order of detention, dated 20th November 2020, passed against the petitioner by the Commissioner of Police, Pune City, under 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 (hereinafter referred to as "MPDA Act, 1981").

(3.) The petition arises in the backdrop of the following facts :