KUNAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent of learned Advocates for the parties.

(2.) The impugned order dtd. 5/3/2025 delivered under the provisions of the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-Offenders, Dangerous Persons, Video Pirates, Sand Smugglers and Person Engaged in Black Marketing of Essential Commodities Act, 1981 (for short, "the MPDA Act") is questioned by the petitioner on following grounds:-

(3.) The detenue has been rendered both as a 'dangerous person' and a 'bootlegger'. To substantiate the aforesaid grounds, the detaining authority has taken into account criminal antecedents of the petitioner which speak of nine offences being registered against him. The offences relied upon by the detaining authority are as under:-