HARISH NANDKISHOR MESHRAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The petitioner has filed the instant writ petition being aggrieved by the detention order dtd. 5/11/2024 passed by respondent No.2 and the confirmation order dtd. 2/1/2025 passed by respondent No.1 under the provisions of the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders, Dangerous Persons, Video Pirates, Sand Smugglers and Persons Engaged in BlackMarketing of Essential Commodities Act, 1981 (for short "M.P.D.A. Act") which declared him as a 'bootlegger'.

(3.) The order of detention is based on two in-camera statements of confidential witnesses along with three offences committed within the last six months which are as under:-