DIKSHIT @ GUTHALI MILIND Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

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

(3.) The detenue has been preventively detained vide order dtd. 28/9/2023 passed by the Respondent No. 2, which has been confirmed by the State on 6/10/2023. These orders are under challenge in this petition.