RAJNIKANT AMRUTLAL JAISWAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP waives service of rule on behalf of the respondents.

(2.) With the consent of the learned advocates appearing for the respective parties, the present petition is taken up for final hearing today.

(3.) The petitioner apprehends that the petitioner is likely to be detained under the PASA Act on the pretext of one F.I.R being Part-C - C.R.No.-11197054200226/2020 registered with Varnama Police Station for the offence punishable u/s 65(A)(E), 81, 83, 98(2) of Prohibition Act and under sections 465, 467, 468, 474, 482, 483, 120(B) of IPC.