MANOJ MOHAN BENIWAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent of learned Advocates for the parties.

(2.) By this writ petition, the petitioner, brother of the detenu, has challenged the detention order dtd. 8/11/2024 passed by the respondent No.2 and approved by the respondent No.1 on 18/11/2024 under Sec. 3(3) 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 (for short "M.P.D.A. Act") tagging him as a "bootlegger" under Sec. 2(b) of the said Act.

(3.) The detaining authority has given consideration to two offences and two in-camera statements in order to pass the detention order as under:-