YOGESH @ RITIK Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) Heard learned Advocate Mr. Avinash Reddy holding for Mr. A. M. Pawar for the petitioner and learned APP Mr. N. R. Dayama for 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. 30/5/2024 bearing No.Dandapra/KAVI/MPDA/20/2024 passed by respondent No.1 as well as the approval order dtd. 10/6/2024 and the confirmation order dtd. 4/12/2024 passed by respondent No.2, by invoking the powers of this Court under Article 226 of the Constitution of India.