ANIL VENKATESH BHANDARI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Petitioner has been detained under the Provisions of "Maharashtra Prevention of Dangerous Activities of Slumlord, Bootleggers, Drug Offenders, Dangerous Persons, Video Pirates, Sand Smugglers and persons engaged in Black-Marketing of Essential Commodities Act, 1981 " (hereinafter referred to M.P.D.A. Act) vide detention Order dated 21st February 2022 issued by the Commissioner of Police, Pune City. The impugned Order of detention has issued with a view to prevent the detenu from acting in any manner dangerous to health and life of people and prejudicial to the maintenance of public Order. Petitioner has preferred this writ Petition under Article 226 of the Constitution of India challenging the aforesaid order of detention.

(2.) Learned Advocate for the Petitioner Mr. Gaware has submitted as under:-

(3.) Learned Advocate for the Petitioner has relied upon following decisions :-