NILOFER RAMJAN SHAIKH Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) Petitioner, the mother of the Detenue, by present Petition, filed under Article 226 of the Constitution of India, seeks to quash and set aside the Detention Order, bearing No. OW. No./CRIME PCB/DET/KALEPADAL/ SHAIKH/384/2025, dtd. 5/5/2025, issued by the Respondent No.1 i.e. Commissioner of Police, Pune City (Detaining Authority) 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). The Petitioner, further prays that the Detenue being detained in the Wardha Prison be released and set at liberty.

(2.) By Order dtd. 22/7/2025, this Court had issued Notice to the Respondents. The Respondent Nos.1 to 3 have filed their Affidavits in reply and opposed the Petition.

(3.) We have heard Ms. Misbaah Solkar, learned Advocate for the Petitioner and Mr. Shreekant V. Gavand, learned APP for the Respondents. Perused the record and the Affidavits in Reply filed by the Respondent Authorities.