YAMESH DILIP DAREKAR Vs. COMMISSIONER OF POLICE MUMBAI

JUDGEMENT

(1.) The Petitioner challenges the detention order passed by the Commissioner of Police, Brihan Mumbai dated 27 th February, 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.) Rule was granted in this matter vide order dated 3rd May, 2019 and the matter is taken up for hearing.

(3.) Heard learned counsel for the Petitioner and learned APP for the State.