JAYWANTA GANGARAM PAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr.R.D.Bhuibhar, learned counsel for the Petitioner and Mr. M.J.Khan, learned Additional Public Prosecutor for the Respondents, at length.

(2.) The petitioner has assailed his detention order dtd. 20/7/2021 passed by respondent no.2 and the order dtd. 12/8/2021 passed by respondent No.1 confirming his detention for a period of 12 months.

(3.) On going through the impugned order of preventive detention of the petitioner and several documents available on record, we find that the learned counsel for the petitioner is right in submitting that the impugned order suffers from fundamental defects and, therefore, has to be termed as 'perverse' and 'patently illegal.'