SANGITA NANDU TORADMAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Petitioner, i.e. mother of detenue, namely Sanket @ Khoonkhar Dadya Nandu Toradmal, has invoked jurisdiction of this Court under Article 226 of the Constitution of India, impugning the Detention Order dtd. 11/11/2024, bearing No. D.O.2024/MPDA/DET-14/CB-395, issued by the Respondent No.2, the Commissioner of Police, Nashik (City), Nashik, 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 (Maha.Act No.LV of 1981) (Amendment-1996, 2009 and 2015) (for short "MPDA Act" ). The Respondent No.2 has also passed Committal Order of even date, directing the detenue to be detained in Central Prison, Nashik Road, Nashik.

(2.) Heard Smt. Ansari, learned Advocate for Petitioner and Smt. Mhatre, learned APP for Respondent, State. Perused entire record produced before us and the Affidavits of the Respondents/Authorities.

(3.) Smt. Ansari, learned Advocate for Petitioner assailed the Detention Order dtd. 11/11/2024 on the following three grounds :