SOMNATH @ PRASHANT Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) Heard Mr. Tripathi, learned Counsel for the petitioner and Mr. Shalgaonkar, learned A.P.P, for respondent - State.

(2.) The challenge in this petition is to the order of detention dtd. 2/4/2025 issued by respondent No.1 under Sec. 3 of the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders and Dangerous Persons Act, 1981 (for short "MPDA Act").

(3.) On 9/4/2025, representation of the petitioner was sent to the State Government through the Superintendent Yerwada Central Prison, Pune for expeditious consideration and revocation of the order of detention. This petition was filed on 23/4/2025. Ground (c) of the Writ Petition which is pressed into service reads thus;