(1.) By filing present petition the petitioner, mother of detenu, under Article 226 of the Constitution of India, has prayed to quash and set aside the order of detention dated 09.12.2009 passed by the respondent No.1 Police Commissioner, Surat, 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 petitioner came to be detained as "dangerous person" on his involvement in the offences being (i) CR No. I -94 of 2009 for the offences under Section 380, 114 of I.P. Code and (ii) CR No. II 97 of 2009 for the offences under Sections 379, 447 and 114 of I.P. Code, both registered with Amroli Police Station, Surat.