Sagar @ Lalu Bhoju Rathod vs The State Of Maharashtra And Ors
2017 Latest Caselaw 2826 Bom

Rane                             * 1/2 *     WP-3644-2016 (sr.31)
                                                        6.6.2017

          IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                   CRIMINAL APPELLATE JURISDICTION

                     WRIT PETITION NO. 3644 OF 2016


Shri. Sagar @ Lalu Bhoju Rathod                ......Petitioner
      V/s.
State of Maharashtra and Ors.                  .......Respondents

                                     -----

Mr. Sumit Kate i/by. Mr. Uday P. Warunjikar, Advocate for
the petitioner.

Mrs. M.H. Mhatre, APP for the Respondent, State.


         CORAM :-              SMT. V.K. TAHILRAMANI, &

                               SANDEEP K. SHINDE, JJ.

DATE :- 6 June, 2017.

ORAL JUDGMENT (Per :- SMT. V.K. TAHILRAMANI, J) :-

1. This petition has been preferred against the

order of detention dated 20th May, 2016 passed 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,

Rane * 2/2 * WP-3644-2016 (sr.31) 6.6.2017

1981. The detenue has already undergone the detention

period. Hence, nothing survives in this Writ Petition and

the same is disposed off as infructous. Rule is discharged.

(SANDEEP K. SHINDE, J) (SMT. V.K. TAHILRAMANI, J)