AVINASH GOPAL SHILIMKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this Petition, under Article 226 of the Constitution of India, the Petitioner seeks quashing of the Order of Detention dtd. 26/12/2024, being O. W. No. CRIME PCB/DET/NANDED CITY/SHILIMKAR/1041/2024 (Detention Order) passed by the Respondent No.2, under Sec. 3(2) 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 ("MPDA Act") and of the Committal Order of even date whereby the Petitioner has been detained in the Akola District Prison, Akola. The Petitioner prays that, he be released and set at liberty.

(2.) By an Order dtd. 2/5/2025, this Court has issued Rule in the petition. The Respondent Authorities have filed their Affidavits-in-Reply, wherein they have opposed the Petition on various grounds.

(3.) Heard Mr. Rishabh Vakharia, Advocate for the Petitioner. Mr. Shreekant V. Gavand, A.P.P. for the State. Perused the Affidavits-in-reply filed by the Respondents and the record before us.