ATISH ARUN CHANDNE Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) Heard learned Counsel Ms. Tripathi for the Petitioner and learned APP Shri Gavand for the Respondent-State.

(2.) The Petitioner has challenged the detention order dtd. 7/8/2024 bearing no. CRIMEPCB/DET/BHRATIVIDYAPITH/ CHANDNE/636/2024 issued under Sec. 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 Essential Commodities Act, 1981 (for short M.P.D.A.).

(3.) The detenue was served with a committal order on the same date. The Petitioner was also served with grounds of detention dtd. 7/8/2024. The grounds of detention were translated into Marathi, and were also served on the Petitioner.