REGENT COMPUTRONICS PVT. LTD.

Nilesh Sunil Pendulkar Appellant

V/S

DIST. MAGISTRATE Respondents

Referred Judgements :-

PRADEEP NILKANT PATURKAR VS. S. RAMAMURTHI AND ORS. [REFERRED TO]
NAFISA KHALIFA GHANEM VS. UNION OF INDIA [REFERRED TO]
HARISH PAHWA VS. STATE OF UTTAR PRADESH [REFERRED TO]
MAHESH KUMAR CHAUHAN ALIAS BANTI VS. UNION OF INDIA [REFERRED TO]
ABDUL SATHAR IBRAHIM MANIK IBRAHIM SHAREEF M MADHAFUSHI VS. UNION OF INDIA [REFERRED TO]
HASAN KHAN IBNE HAIDER KHAN VS. R H MENDNOCA [REFERRED TO]
RUSHIKESH TANAJI BHOITE VS. STATE OF MAHARASHTRA [REFERRED TO]
SHADAB S O SIDDIQ KHAN VS. R H MENDONCA [REFERRED TO]
AUSTIN WILLIAM LUIS PINTO VS. COMMISSIONER OF POLICE GREATER MUMBAI [REFERRED TO]
VISHAL WAMAN MHATRE VS. COMMISSIONER OF POLICE [REFERRED TO]
SATYANARAYAN KOTHARI VS. THE SUPERINTENDENT, PRESIDENCY JAIL [REFERRED TO]
RUPESH RAM THAKUR VS. COMMISSIONER OF POLICE, THANE [REFERRED TO]
LAKHAN ROHIDAS JAGTAP VS. COMMISSIONER OF POLICE [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard both the sides finally with their consent.

(2.) The petitioner is assailing order dtd. 6/10/2023 passed by the respondent no.1/District Magistrate, Ahmednagar under Sec. 3(1) of the Maharashtra Prevention of Dangerous Activities of Slumlords Bootleggers, Drug-Offenders, Dangerous Persons and Video Pirates Act, 1981 (hereinafter referred to as the MPDA Act for the sake of brevity and convenience).

(3.) Learned Advocate for the petitioner tenders across the bar additional affidavit/rejoinder to affirm that even till date he has not been communicated with the decision on his representation dtd. 20/10/2023. He places on record the order below Exhibit(1) in Criminal Miscellaneous Bail Application No.1183/2023, granting him bail in C.R. No.210/2023.

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NILESH SUNIL PENDULKAR Vs. DIST. MAGISTRATE

Referred Judgements :-

JUDGEMENT

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