VILAS KISAN PAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard finally by consent of the parties.

(3.) The detention order has been passed, which is impugned here, by considering the two crimes registered against the petitioner, one preventive action taken against the petitioner under Sec. 93 of the Maharashtra Prohibition Act, 1949 (for short, "the said Act") and the statements of two confidential witnesses.