SHIVANK PRAVINSINGH THAKUR Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The petitioner has challenged the detention order dtd. 14/3/2024, passed under Sec. 3(2) of the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-Offenders, Dangerous Persons, Video Pirates, Sand Smugglers and Person Engaged in Black Marketing of Essential Commodities Act, 1981 (hereinafter referred to as "MPDA Act") by the Collector, Bhandara, and the same was further confirmed on 8/5/2024 by the Respondent No.1.

(3.) The petitioner claims that five offences have been considered while passing the detention order.