REGENT COMPUTRONICS PVT. LTD.

Shiv Kumar Madeshwaran Devendra Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

HADIBANDHU DAS VS. DISTRICT MAGISTRATE CUTTACK ANOTHER [REFERRED TO]
KHUDIRAM DAS VS. STATE OF WEST BENGAL [REFERRED TO]
MOHAMMAD YOUSUF RATHER VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
CHHAGAN BHAGWAN KAHAR VS. N L KALNA [REFERRED TO]
T A ABDUL RAHMAN VS. STATE OF KERALA [REFERRED TO]
PRADEEP NILKANTH PATURKAR VS. S RAMAMURTHI [REFERRED TO]
AUSTIN WILLIAM LUIS PINTO VS. COMMISSIONER OF POLICE GREATER MUMBAI [REFERRED TO]

JUDGEMENT

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

(2.) By the present petition, the Petitioner has prayed for the following relief:

(3.) On 12/6/2021, the Commissioner of Police - Respondent No. 2 passed the order of detention under sec. 3(2) of the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders and Dangerous Persons Act, 1981 (for short "M.P.D.A. Act") directing the Petitioner to be detained with a view to prevent him from acting in any manner prejudicial to the maintenance of public order.

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SHIV KUMAR MADESHWARAN DEVENDRA Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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