HIMANSHU Vs. COMMISSIONER OF POLICE

JUDGEMENT

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

(2.) By this petition, the petitioner is questioning the legality and correctness or otherwise of the detention order passed by respondent no.1 on 30/7/2022 and confirmed by respondent no.2 on 14/9/2022, thereby detaining the petitioner for a period of one year from the date of taking him in custody, 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 of Essential Commodities Act, 1981 (for short, "Act").

(3.) Heard Mr. Kalra, learned counsel for the petitioner and Mr. Thakare, learned APP for the respondents - State at length.