MINAKSHI AMOL GEDAM Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent of the learned counsel for the parties.

(2.) The petitioner challenges detention order of her son dtd. 2/6/2023 passed by the respondent no.1 - District Magistrate, Wardha under Sec. 3 of the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders, Dangerous persons, video Pirates, Sand Smugglers and Persons engaged in Black Marketing Essential Commodities Act, 1981 (Amendment of 2015) (for short, 'MPD Act'). The petitioner also lays to challenge the order dtd. 17/7/2023 passed by the respondent no.2- State of Maharashtra.

(3.) Necessary facts which gives rise to present petition can be stated as under: