DEVENDRA RAMLAL BIDLAN Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) By the present Petition, Petitioner has challenged his Order of detention dtd. 17/5/2022 passed by Respondent No.1 - Commissioner of Police, Pune City under the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders, Dangerous Persons and Video Pirates, Sand Smugglers and Persons engaged in Black Marketing of Essential Commodities Act, 1981 (for short "the said Act ").

(2.) Have heard Ms. Tripathi, learned Advocate appearing for the Petitioner and Mr. Yagnik, learned APP appearing for the Respondents and with their able assistance perused the record of the case.

(3.) The learned Advocate for Petitioner has pressed the following two principal grounds for challenge to the Detention Order for our consideration:-