PRASHIK @ PARSHYA DILIP Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. With the consent of both the parties the petition is taken up for final hearing and final disposal at the admission stage itself.

(2.) We have heard both the learned Advocates at length.

(3.) The entire records of the detention proceeding including the grounds of detention, the proposal submitted by the police, the report of the superintendent of police, affidavit of district Magistrate and the report of the advisory board have been placed and have been carefully perused by us with the assistance of both the Advocates.