Bombay High Court
Mrunal Mayur Gajbhiye vs State Of Maharashtra Thr Additional ... on 26 August, 2025
Author: Anil Laxman Pansare
Bench: Anil Laxman Pansare
1 cr. wp 435.2025
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
CRIMINAL WRIT PETITION NO. 435 OF 2025
[Mrunal Mayur Gajbhiye vs. State of Maharashtra through
Additional Chief Secretary, Home Department, Mumbai and anr.]
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Mr. G. B. Mate, Advocate for the petitioner
Mr. S. S. Doifode, APP for the State/respondents
CORAM: ANIL L. PANSARE AND
M. M. NERLIKAR, JJ.
DATED : 26-08-2025.
The order under Section 12 of 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 is to be passed by the State Government. The order placed on record, however, is passed by Section Officer.
Since the matter pertains to liberty of person, we would like to go through the contents of order passed by the State Government.
Learned Additional Public Prosecutor shall place on record at 2.30 p.m. the order passed by the State Government.
Kept back.
Steno copy be given to learned Additional Public Prosecutor.
(M. M. NERLIKAR, J.) (ANIL L. PANSARE, J.) wasnik Signed by: Mr. A. Y. Wasnik Designation: PS To Honourable Judge Date: 26/08/2025 12:56:06