OMKAR RAJENDRA BHOSLE Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) The Petitioner, by the present Petition under Article 226 of the Constitution of India, seeks to challenge the Detention Order, bearing No. O.W.No./CRIME PCB/DET/NANDED CITY/BHOSLE/157/2025, dtd. 3/3/2025 (the Detention Order), 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 released and set at liberty.

(2.) By Order dtd. 25/4/2025, this Court issued Rule in the Petition. The Respondent No.1 to 3, have filed their respective Affidavit in replies dtd. 8/6/2025, 13/6/2025 and 4/7/2025 respectively, dealing with the contentions and grounds raised by the Petitioner and opposed the Petition.

(3.) Heard Ms. Jayshree Tripathi, learned Advocate for the Petitioner and Ms. Madhavi. H. Mhatre, learned Additional Public Prosecutor for the Respondent -State. Perused the record, the Affidavits in Reply and considered the Judgments cited and relied upon by the Advocates appearing for the parties.