RANI SHANKAR KALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Advocate Mr. A. V. Indrale for the petitioner and learned APP Mr. A. M. Phule 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. 29/11/2024 bearing D.O. No.2024/DC/MAG-3/KAVI-490 passed by respondent No.2 as well as the approval order dtd. 9/12/2024 and the confirmation order dtd. 11/10/2024 passed by respondent No.1, by invoking the powers of this Court under Article 226 of the Constitution of India.