AKSHAY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Advocate Mr. S. R. Shirsat for the petitioner and learned APP Mrs. P. R. Bharaswadkar 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. 28/8/2024 bearing No.DC/Desk-9C1/989/2024 passed by respondent No.2 as well as the approval order dtd. 6/9/2024 and the confirmation order dtd. 23/10/2024, by invoking the powers of this Court under Article 226 of the Constitution of India.