PULLUSINGH Vs. COMMISSIONER OF POLICE PUNE CITY

JUDGEMENT

(1.) The Detention Order dtd. 29/3/2023, under Sec. 3(2) of The Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-Offenders and Dangerous Persons, Video Pirates, Sand Smugglers and Persons engaged in Black Marketing of Essential Commodities Act, 1981 (for short, ' the said Act') issued by the Respondent No.1, thereby directing the Petitioner to be detained under the said Act, is challenged by the present Petition under Article 226 of the Constitution of India.