BABAN PRAKASH RANWARE Vs. COMMMISSIONER OF POLICE

JUDGEMENT

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

(2.) This petition takes exception to the detention order passed by the Commissioner of Police, Pune dated 14.2.2012 in exercise of powers under M. P. D. A. Act, 1981. For the nature of order that we propose to pass, it is not necessary to elaborate on the factual matrix of the case which necessitated passing of the said detention order.

(3.) In substance, the grievance is that these bail applications and the bail orders were not placed before the detaining authority though were vital and could have made impact on the subjective satisfaction recorded by the detaining authority.