VISHAL KAILAS BANEKAR Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) By the present Petition, filed under Article 226 of the Constitution of India, the Petitioner, seeks to quash and set aside the Detention Order bearing No. OW. NO.:CRIME/PCB/DET/YERAWADA/BANEKAR/611/2025 dtd. 25/7/2025, issued 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 (MPDA Act). The Petitioner being detained seeks a direction for being release and set at liberty.

(2.) By Order dtd. 10/11/2025, this Court had issued Rule in the Petition. The Respondents have filed their Affidavits in reply and opposed the Petition.

(3.) We have heard Ms. Jayshree Tripathi, learned Advocate for the Petitioner and Ms. Deshmukh, Acting P.P. for the Respondent-State. Perused the record and the Affidavits in Reply filed by the Respondent Authorities.