SHYAMSINGH S/O GENDASINGH MATHWALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned A.P.P. Mr. P. S. Patil for respondent/State.

(2.) Rule. Rule made returnable forthwith. Heard finally with consent of the rival parties.

(3.) The petitioner has challenged the order of detention dtd. 5/8/2025, passed by respondent No.2 as well as the State Government has approved the order of detention on 14/08/2025 vide its order No. MPDA-0825/CR-446/Spl-3B and the confirmation order dtd. 17/09/2025 passed by respondent No.1 by invoking the power of this Court under Article 226 of the Constitution of India.