ABDUL SATTAR JUMMEKHA MEVALI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By filing present petition the petitioner, under Article 226 of the Constitution of India, the petitioner has prayed to quash and set aside the order of detention dated 26.5.2010 passed, against the petitioner, by the respondent No.2 the Commissioner of Police, Ahmedabad, in exercise of power under sub-section (2) of Section 3 of the Gujarat Prevention of Anti Social Activities Act, 1985 (for short PASA Act). The detenu is branded as dangerous person.

(2.) Heard the learned Advocate for the petitioner and learned AGP for the respondents. No Affidavit in reply is filed by the respondents controverting the averments made by the petitioner.

(3.) The detenu came to be detained as dangerous person on his involvement in the offence being CR No. II-3098 of 2010 registered with Danilimda Police Station, Ahmedabad.