DATTATRAY BASWANT JAGTAP Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) This Petition challenges the detention of the Petitioner vide order dated 11th April, 2019, issued under section 3(1) of the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons, Video Pirates, Sand Smugglers and Persons Engaged in Black Marketing of Essential Commodities Act, 1981 (for short 'the M.P.D.A. Act').

(2.) Rule was granted in this matter vide order dated 9th July, 2019 which is made returnable and the matter is heard finally with the consent of parties.

(3.) Heard learned counsel for the Petitioner and learned APP. The original file of the present case was made available by learned APP. With the assistance of learned counsel and learned APP, we have gone through the record.