ADITYA SHAILENDRA MANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The order of detention dtd. 13/10/2025, passed by respondent no.2 Commissioner of Police, Solapur, detaining the petitioner under Sec. 3(2) of the Maharashtra Prevention of Dangerous Activities of Slumlord's, Bootleggers, Drug-ofenders, Dangerous persons and video pirates Act, 1981 ( MPDA Act , for short) is challenged by the petitioner by iling present petition under Articles 226 and 227 of the Constitution of India.

(2.) An action u/s 3(2) of the Act had always been questioned by the detenues to be in serious controversy with the fundamental right to Freedom of Personal Life and Liberty as enshrined under Article 21 of the Indian Constitution.

(3.) Rule. Rule is made returnable forthwith. Considering the nature of petition, we have heard the parties for inal disposal of the petition.