YOGESH UDARAM GOKHE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Advocate Mr.Jadhav for the petitioner and learned APP Mr.Doifode for the respondents.

(2.) Rule. Rule made returnable forthwith. The petition is heard finally with the consent of the learned Advocates for the parties.

(3.) The petition challenges the detention order passed by respondent No.2 against him bearing No.ADM/Home/Desk14(1) MPDA/WS 59/24, dtd. 05/02/2024 and its approval dtd. 14/02/2024 passed by respondent No.1 by invoking the powers of this Court under Article 226 of the Constitution of India.