SHEIKH NISAR SHEIKH KADIR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Shri A. B. Badar, learned Additional Public Prosecutor waives notice of hearing for the respondents. Heard finally with consent of counsel for the parties.

(2.) The impugned order dtd. 14/03/2024 delivered under the provisions 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 (Amendment of 2015) (Mah. LV of 2024:BHC-NAG:13447-DB of 1981) (hereinafter referred as 'Act of 1981') is questioned by the petitioner on the following grounds :

(3.) It is also urged before us that the detention order is passed at belated stage as the last offence which is relied on was registered on 15/12/2023 whereas the impugned order was passed on 14/03/2024.