(1.) Heard Counsel for the parties.
(2.) This Petition, under Article 226 of the Constitution of India, takes exception to the preventive detention order passed by the Commissioner of Police, Thane, dated 25 th January, 2012, in exercise of powers under Section 3(2) of the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug offenders and Dangerous Persons and Video Pirates Act, 1981.
(3.) The Petitioner, after being taken into custody in connection with the impugned detention order, was served with grounds of detention dated 25 th January, 2012, along with the copies of the documents relied upon by the Detaining Authority in forming his subjective satisfaction.