FIROZ MOHAMMAD SHAIKH Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) Present Petition mounted a challenge to the detention Order dtd. 27/9/2023, passed against the Petitioner by the Respondent No.1-Commissioner of Police, Pune 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 "said Act").

(2.) Heard Ms. Tripathi, learned Advocate for the Petitioner and Ms. M. H. Mhatre, learned APP for the Respondent-State.

(3.) Ms. Tripathi, learned Advocate for the Petitioner, at the outset, submitted that, even though the detention Order has been challenged on various grounds, the Petitioner mainly relies upon grounds (d) and (j).