REGENT COMPUTRONICS PVT. LTD.

Sachin Shriram Meshram Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

KASHINATH MOTIRAM CHAVAN V/S. THE COMMISSIONER OF POLICE,SOLAPUR [REFERRED TO]
RAM MANOHAR LOHIA VS. STATE OF BIHAR [REFERRED TO]
ASHOK KUMAR VS. DELHI ADMINISTRATION [REFERRED TO]
KANUJI S ZALA VS. STATE OF GUJARAT [REFERRED TO]
HARISH PATIL VS. THE STATE OF MAHARASHTRA & ORS. [REFERRED TO]
SURESH @ KHILADI YELLAPPA VS. COMMISSIONER OF POLICE AND ORS [REFERRED TO]
BABLU @ PRATIK HARI PRAKSHALE VS. SHRI. RANJIT KUMAR & ORS. [REFERRED TO]
RAMESH BALU CHAVAN VS. THE COMMISSIONER OF POLICE & ORS. [REFERRED TO]
MOHAMMED MUSTAFA S/O MOHAMMAD MASTAN VS. THE STATE OF MAHARASHTRA [REFERRED TO]
ANIL VITKAR VS. THE STATE OF MAHARASHTRA [REFERRED TO]
STATE OF RAJASTHAN VS. MEHRAM [REFERRED TO]
MACHINDRA DNYANOBA JADHAV VS. STATE OF MAHARASHTRA [REFERRED TO]
BANKA SNEHA SHEELA VS. STATE OF TELANGANA [REFERRED TO]
SHAIK NAZNEEN VS. STATE OF TELANGANA [REFERRED TO]

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith. Heard finally by consent of learned counsel for the parties.

(2.) By this petition the petitioner has challenged the detention order dtd. 17/5/2023 passed by respondent No.2 District Magistrate, Wardha and confirmation thereof vide order dtd. 7/7/2023 passed by respondent No.1 thereby the petitioner is ordered to be detained under Sec. 3(2) 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 (for short "M.P.A.D. Act").

(3.) Respondent No.2 passed the order of detention against the petitioner in case No. Detention Order No.AK Home/Desk-2(B)WS/648/2023 after considering the grounds of detention and relying on the certain cases pending against the petitioner under Bombay Prohibition Act and relying on the in camera statements of two witnesses "A" and "B".

Click here to view full judgment.

SACHIN SHRIRAM MESHRAM Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address