MOHIT @ CHIKU Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Advocate Mr. S. S. Gangakhedkar for the petitioner and learned APP Mr. N. R. Dayama 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. 26/7/2024 bearing No.2024/RB-1/Desk-2/T-4/MPDA/CR-27 passed by respondent No.2 as well as the approval order dtd. 5/8/2024 and the confirmation order dtd. 11/9/2024 passed by respondent No.1, by invoking the powers of this Court under Article 226 of the Constitution of India.