Bombay High Court
Vishwapal @ Shishupal Ganpat Mandave @ ... vs The State Of Maharashtra Thr Section ... on 3 November, 2025
Author: Anil Laxman Pansare
Bench: Anil Laxman Pansare
1 29 wp 821.25.odt..odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CRIMINAL WRIT PETITION NO.821 OF 2025
Vishwapal @ Shishupal Ganpat Mandave @ Mandve
.Vs.
State of Maharashtra and ors.
__________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
Mr A. Saxena, Advocate for the petitioner.
Mr. S.S. Doifode, APP for respondent Nos. 1 to 3/State.
CORAM : ANIL L. PANSARE AND
RAJ D. WAKODE, JJ.
DATED : 03.11.2025.
Learned Additional Public Prosecutor shall place on record the order of conferment of powers and order of approval passed under Section 3 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 (Amendment 1996, 2009 and 2015) (hereinafter referred to as the 'said Act') so also the order passed under Section 12 of the said Act.
2. Stand over to 18.11.2025 as a last chance.
[RAJ D. WAKODE, J] [ANIL L. PANSARE, J.] manisha Signed by: Mrs. Manisha Shewale Designation: PA To Honourable Judge Date: 03/11/2025 18:28:19