ARJUN SIDRAM SALGAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and taken up for final disposal with consent of the parties. At the outset, Ms. Deshmukh, Learned APP seeks leave to file the Additional Affidavit in response to the amended Petition. The Additional Affidavit is permitted to be filed in the Registry in course of the day. The copy of Additional Affidavit is tendered in Court and the same is taken on record. We have gone through the contents of the Additional Affidavit.

(2.) The Petition seeks quashing of the Order of detention dtd. 31/10/2024 vide order dated D.O. No.21/CB/DP/2024 passed by the Respondent No.2-Commissioner of Police, Solapur and the detention orders dtd. 8/11/2024 and 19/12/2024 passed by the Respondent No.1-State of Maharashtra, Home Department under the provisions of The Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-Offenders and Dangerous Persons, Video Pirates, Sand Smugglers and persons engaged in Black-marketing of Essential Commodities Act, 1981 (for short, "M.P.D.A. Act").

(3.) Though the Petition takes multiple grounds for challenging the detention order, Mr. Kulkarni, learned counsel appearing for Petitioner has confined himself substantially to Ground gg(iii) of the Petition which reads as under :