DANISH SHAIKH ASLAM SHAIKH Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) Heard learned Advocate Mr. Pritam P. Jadhav holding for learned Advocate Mr. Yogesh A. Jadhav for the petitioner and learned APP Mr. A. R. Kale for the respondents - State.

(2.) Rule. Rule made returnable forthwith. The petition is heard finally with the consent of the learned Advocates for the parties.

(3.) The petitioner challenges the detention order dtd. 7/1/2025 bearing Dandapra / KAVI / MPDA / 46 / 2024 passed by respondent No.1 as well as the approval order dtd. 17/1/2025 and the confirmation order dtd. 25/2/2025 passed by respondent No.2, by invoking the powers of this Court under Article 226 of the Constitution of India.