VIKAS @PAPYA ASHOK SHINDE Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) By the present Petition under Article 226 of the Constitution of India, the Petitioner seeks to quash and set aside the Detention Order, bearing No. TC/PD/DO/MPDA/01/2025, dtd. 6/2/2025 (the Detention Order), passed by the Respondent No. 1 i.e. Commissioner of Police, Thane issued 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) and the Order of Committal of even date, whereby the Petitioner is detained in the Yerwada Central Prison, Pune.

(2.) This Court by its Order dated 1 st August, 2025 was issued notice to the Respondents. The Respondents have filed their Affidavits in reply and opposed the grant of any relief in the petition.

(3.) Heard Mr. Satyavarat Joshi, learned Advocate for Petitioner and Mr. Ajay Patil learned A.P.P. for the State.