ASHOK MAROTRAO SHINDE Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) Heard learned Advocate Mr. Rupesh A. Jaiswal for the petitioner and learned APP Mr. A. D. Wange 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. 10/2/2025 bearing No.2025/HOME/POL-1/MPDA/CR-01 passed by respondent No.1 as well as the approval order dtd. 20/2/2025 and the confirmation order dtd. 6/3/2025 passed by respondent No.2 by invoking the powers of this Court under Article 226 of the Constitution of India.