ROHIT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri Mate, learned Counsel for the petitioner and Shri Pathan, learned Additional Public Prosecutor for the respondents.

(2.) Rule. The rule is made returnable forthwith. Heard finally by consent of the learned Counsel for the parties.

(3.) The petitioner has been detained by the order dtd. 22/12/2021 passed by the respondent no.2 under Sec. 3(2) of the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-Offenders, Dangerous Persons, Video Pirates, Sand Smugglers and Persons engaged in Black-marketing of Essential Commodities Act, 1981 (in short "MPDA" Act). This order is under challenge before this Court.