GANESH BHIVSEN ZENDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Advocate Mr. Harshawardhan Suryawanshi 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 dated 2810.2024 bearing No.DC/DESK-9C1/1336/2024 passed by respondent No.2 as well as the approval order dtd. 7/11/2024 and the confirmation order dtd. 18/12/2024 passed by respondent No.1, by invoking the powers of this Court under Article 226 of the Constitution of India.