MOHAMMAD YUSUF Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is a petition filed by the father of the detenue-Shahabaz Ahmed Mohammad Yusuf @ Commando challenging the detention order bearing no. Desk -1/POL-1/MPDA/2024 dtd. 30/7/2024 issued by the Respondent No. 2-the District Magistrate, Nashik.

(2.) The detention order is passed under the provisions of 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.). The date of the detention is 30/7/2024. Vide a separate committal order the Petitioner was directed to be detained in Nashik Central Prison Nashik.

(3.) Heard Shri Ansari learned Advocate for the Petitioner and learned APP Shri Gavand for the Respondent No. 1-State.