MOHAMMADFARUK MOHAQMMADISMAIL MUNSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this petition under Article 226 of the Constitution of India, the petitioner has challenged the order of detention dated 10th May 2010 passed by the respondent no.2-Commissioner of Police, Ahmedabad City, in exercise of powers under sub-section (2) of Section 3 of the Prevention of Anti-Social Activities Act, 1985 (hereinafter referred to as 'the Act'), whereby the petitioner has been detained as a Cruel Person.

(2.) Heard Ms.Banna Dutta, learned counsel for the petitioner, and Mr.Janak Raval, learned Assistant Government Pleader, for the respondents.

(3.) Ms.Banna Dutta has drawn the attention of the Court to the impugned order of detention to submit that the same is based on a solitary offence being C.R. No.II-3093 of 2010 dated 26th April 2010, registered with Dani Limda Police Station for the offences under Sections 5, 6, 7, 8, 10 of the Bombay Animal Preservation Act, 1954 as well as under Sections 335 and 336 of the BPMC Act.