ANKUSH SANTOSH KURHADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) By way of this petition, the petitioner has questioned order of detention dtd. 18/7/2023, passed by respondent no. 2 under 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 (hereinafter referred to as 'the Act' for the sake of brevity and convenience) and order dtd. 26/7/2023 passed by respondent no. 1, approving order of detention.

(3.) The Detaining Authority has considered following two offences registered against the petitioner :