SANKET SUDHAKAR PAGARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Ms. Aisha Z. Ansari, learned Counsel for the Petitioner and Smt. M. H. Mhatre, learned APP for the State.

(2.) The Petitioner has challenged the detention order bearing No.D.O.2024/MPDA/DET-11/CB-282 dtd. 13/08/2024 passed by the Respondent No.2, i.e. the Commissioner of Police, Nashik City, passed against his friend Vishal Chaphalkar. The Respondent No.2 issued the committal order dtd. 13/08/2024, whereby the detenu was directed to be detained in Central Prison, Nashik Road, Nashik. The affidavit filed on behalf of the State of Maharashtra by Rajendra Bhalwane, Deputy Secretary, Government of Maharashtra, Home Department, Mantralaya, gives further dates in respect of his detention order. The order passed by the Respondent No.2 was approved by the Government on 22/08/2024. The detenu i.e. Vishal Chaphalkar was detained on 23/08/2024. A reference to the Advisory Board was made on 02/09/2024. The opinion of Advisory Board was received on 07/10/2024. The report was considered and the detention order was confirmed by the Government on 11/10/2024.

(3.) This Petition is filed by the detenu's friend. In the following discussion a reference is made to the detenu and his alleged activities.