NAGESH PRAKASH INGALE Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) By this Petition, the petitioner challenges the detention order passed by the Commissioner of Police, Solapur dated 12 th April, 2019, under 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 (for short "the said Act").

(2.) This court granted Rule in the matter on 12 th June, 2019. Rule is made returnable and with the consent of both the parties, the matter is heard finally.

(3.) Heard the learned counsel for the petitioner and the learned APP. The learned APP has made available the original file of the present case, which we have perused with the assistance of both the parties.