RAJESH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Advocate Mr. R. R. Kazi for the petitioner and learned APP A. R. Kale for respondents ' State.

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

(3.) The petitioner challenges the detention order dtd. 14/3/2024 bearing Outward No. Dandapra/KAVI/MPDA/08/2024 passed by respondent No.2 as well as the approval order dtd. 21/3/2024 and the confirmation order dtd. 8/5/2024 passed by respondent No.1, by invoking the powers of this Court under Article 226 of the Constitution of India.