Kranti Santosh Kansare And Tulsi ... vs The State Of Maharashtra
2017 Latest Caselaw 3240 Bom

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                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           CRI. APPELLATE JURISDICTION

                                        CRI.W.P. NO. 2902 OF 2013

    Kranti Santosh Kansare @
    Tulsi Shewale                                                                   .. Petitioner

                        Vs.

    The State of Maharashtra                                                        .. Respondent


                                 ....
    Ms. Rohini Dandekar Advocate appointed for the petitioner
    Mrs.G.P.Mulekar A.P.P. for Respondent-State
                                 ....


                                            CORAM : SMT.V.K.TAHILRAMANI AND
                                                    SANDEEP K.SHINDE, JJ.

DATED : JUNE 15, 2017

ORAL JUDGMENT [PER SMT. V.K.TAHILRAMANI, J.]:

1 Heard the learned counsel for the petitioner and the

learned A.P.P. for the State.

2 The petitioner has assailed the order of detention

passed against the petitioner under the provisions of sub-

section (1) of Section 3 of the Maharashtra Prevention of

Dangerous Activities of Slumlords, Bootleggers, Drug Offenders,

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Dangerous Persons and Video Pirates Act, 1981. The learned

A.P.P. has tendered communication from the Superintendent of

Mumbai Central Prison, Mumbai which shows that the petitioner

has completed the period of detention and has been released

from prison. In this view of the matter, this petition has become

infructuous and is disposed of as such. Rule is discharged.

[ SANDEEP K. SHINDE, J.] [ SMT.V.K.TAHILRAMANI, J. ]

kandarkar

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