ABDULTAWAB MOHAMMED HANIF VORA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates appearing for the respective parties through video conferencing.

(2.) The present petition is directed against order of detention dated 18.12.2019 passed by the respondent - detaining authority in exercise of powers conferred under section 3(2) of the Gujarat Prevention of Anti Social Activities Act, 1985 (for short "the Act") by detaining the petitioner - detenue as defined under section 2(c) of the Act.

(3.) Learned advocate for the detenue submits that the order of detention impugned in this petition deserves to be quashed and set aside on the ground of registration of offence being CR No. I-213 of 2019 registered with Narol Police Station ; CR No. I-216 of 2019 and CR.No.I-217 of 2019 registered with Krushnanagar Police Station as well as CR.No. I-531 of 2019 registered with Sola High Court Police Station, Dist- Ahmedabad for the offence punishable under Sections 379 and 114 of the Indian Penal Code. That, the detaining authority is not justified in ordering the detention of the detenue on the ground that his detention is absolutely necessary with a view to prevent him from acting in a manner prejudicial to the maintenance of public order. That no any public peace and law and order is disturbed the petitioner. Learned advocate for the applicant requested to quash and set aside the order of detention dated 18.12.2019.