SHEKH KASAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel Shri A.K.Bhangde for the petitioner and learned Additional Public Prosecutor Shri M.J.Khan for the State.

(2.) By this petition, the petitioner challenges order of detention dtd. 30/11/2021 passed by respondent No.2 and final order dtd. 5/1/2022 passed by respondent No.1 whereby the petitioner was detained under the provisions of the the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders, Dangerous Persons, Video Pirates, Sand Smugglers & Persons Engaged in Black Marketing of Essential Commodities Act, 1981 (for short, the said Act).

(3.) Brief facts are as under: