SACHIN MUKUND BALKHANDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) By way of present petition the petitioner prays to quash and set aside the detention order dtd. 30/3/2024 passed by respondent No.2 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 (for short "M.P.D.A. Act").

(3.) Perusal of the impugned detention order would depict that a reference is made to as many as nine crimes registered against the petitioner. Although specific reference is made to one crime i.e. Crime No.662/2023 in the impugned order reference is also made to one preventive action, two externment proceedings and a previous detention order dtd. 4/9/2021 which was set aside by this Court in Criminal Writ Petition No.820/2021.