(1.) Rule. Rule is made returnable forthwith. Heard the learned counsel for the parties with consent.
(2.) The petitioner is questioning the legality or otherwise of the detention order dtd. 08/08/2022 and confirmed by the State / respondent No.1 under Sec. 12 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 (MPID Act).
(3.) Heard Shri M. N. Ali, learned counsel for the petitioner and Shri N. R. Rode, learned Additional Public Prosecutor for respondent Nos.1 and 2.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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