PREM JITENDRA SHIRSATH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule is made returnable forthwith. With the consent of the parties Writ Petition is taken up for final hearing at the stage of admission.

(3.) Challenge in the present Writ Petition is to the order of detention dtd. 9/10/2025 bearing No. Dandapra/ KAVI/ MPDA/ 09/2025, passed by Respondent No. 2-District Magistrate, Dhule in exercise of powers under Sec. 3 (1) of the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug- offenders, Dangerous Persons, Video Pirates, Sand Smugglers, Persons Engaged in Black-Marketing of Essential Commodities, Illegal Gambling, Illegal Lottery and Human Trafficker Act, 1981 (hereinafter referred to as "MPDA Act") and the approval order dtd. 17/10/2025 as well as confirmation order dtd. 2/12/2025 bearing No. MPDA 1025 / CR 592 / Spl - 3B, passed by Respondent No. 1-State Government. By these impugned orders, the petitioner has been directed to be detained for a period of one year holding him as a "dangerous person" within the meaning of Sec. 2 (b-1) of the MPDA Act, holding his activities prejudicial to the maintenance of public order.