ARIFBHAI USMANBHAI SHEIKH 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 Ms. Maithili Mehta 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 offences being (i) CR No.II 3098 of 2010 registered with Danilimda Police Station, Ahmedabad, for the offences punishable under Sections 5,6,7,8, 10 of the Bombay Animal Prevention Act, 335 and 336 of the B.P.MC. Act and Section 11 (LD) of the Prevention of Cruelty Against Animals Act.