NILESH SHIVAJI TUPE Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard fnally with the consent of parties.

(2.) The petitioner herein is seeking directions to quash and set aside the order of detention dated 8 th February, 2024, issued under Sec. 3 of the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers [Drug-offenders, Dangerous persons and video pirates] Act, 1981 ("MPDA Act, for short), issued by respondent no.1, and to release the petitioner forthwith. The order of detention has been passed by respondent no.1-Commissioner of Police, Pune, on 8 th February, 2024. Alongwith the said order of detention, copy of the order of committal and grounds of detention have been served on the petitioner.

(3.) According to the petitioner, the order of detention has violated the fundamental rights of the petitioner guaranteed under Article 14, 21 and 22(5) of the Constitution of India. Hence, he is challenging the order of detention on the grounds mentioned in the memo of Writ Petition.