KISHOR LAXMAN Vs. COMMISSIONER OF POILICE

JUDGEMENT

(1.) By the present Petition under Article 226 of the Constitution of India, the Petitioner seeks to challenge the Detention Order, bearing D. O. No. TC/PD/DO MPDA 15/2024 dtd. 5/12/2024 (the Detention Order), 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, thereby detaining the Petitioner in the Yerwada Central Prison, Pune. The Petitioner being detained seeks a direction for being released and set at liberty.

(2.) By Order dtd. 21/3/2025, this Court issued Rule in the Petition. The Respondent Nos.1 to 3, have filed their respective Affidavits in reply dtd. 11/4/2025, 23/4/2025 and 19/4/2025 respectively, dealing with the contentions/grounds raised by the Petitioner and opposed the Petition.

(3.) Heard Ms. Jayshree Tripathi with Anjali Raut, learned Advocates for the Petitioner and Mr. Shreekant V. Gavand, learned Additional Public Prosecutor for the State. Perused entire record and the Affidavits in Reply filed by the Respondents.