LAWS(BOM)-2023-2-207

ASHOKRAO / UMESH @ BUNTY Vs. STATE OF MAHARASHTRA

Decided On February 08, 2023
Ashokrao / Umesh @ Bunty Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

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

(2.) This is a petition which takes exception to the order bearing D.O.NO.CB/DET/MPDA/AMT/01/2022 dtd. 8/6/2022, passed by the Respondent No.2 - Commissioner of Police, Amravati, ordering detention of the Detenu-Umesh @ Bunty s/o Ashok Pawar under the provisions of the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug offenders, Dangerous Persons and Video Pirates Act, 1981 ("MPDA Act"), and also the order bearing No. MPDA-0622/CR.188/Spl-3B dtd. 21/7/2022, passed by the Respondent No.1 i.e. Home Department (Special), confirming the Detenu's order of detention.

(3.) The main grounds for challenge, amongst various others, raised in the petition are ;