ASHOK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Advocate Mr. Satej S. Jadhav holding for learned Advocate Mr. S. G. Kawade for the petitioner and learned APP A. M. Phule for the 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. 8/4/2024 bearing D.O. No.2024/RB-Desk-1/Pol-1/M.P.D.A.-06 passed by respondent No.2 and the approval order dtd. 31/5/2024 passed by respondent No.1, by invoking the powers of this Court under Article 226 of the Constitution of India.