SHUBHAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. By consent of the learned Counsel for the parties, the Criminal Writ Petition is heard finally.

(3.) In the present petition, the petitioner is invoking the writ jurisdiction of this Court by challenging the order of detention dtd. 23/10/2024, bearing No. Home/ POL/ Desk-12/ ws/ 2314/ 2024 issued by Respondent No.3 - The Collector and District Magistrate, Yavatmal, in exercise of the powers conferred by 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 of Essential Commodities Act, 1981 (here-in-after referred as "said Act"), and subsequently approved by Respondent No.1 on 30/10/2024, wherein the petitioner is detained as a "Dangerous Person".