KRUNAL ALIAS KRUNAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner is before this Court seeking to challenge the order of detention dated 05.08.2020 being no. PCB/PASA/DTN/216/2020 passed by the respondent no.2 under the provisions of Gujarat Prevention of Antisocial Activities Act, 1985 (hereinafter referred to as the 'PASA Act') by way of preferring this petition under Article 226 of the Constitution of India with the following prayers: -

(2.) It is the say of the petitioner that he has been supplied with the grounds of detention and the materials upon which the respondent no.2 has relied on to arrive at the subjective satisfaction. It has since aggrieved the petitioner who has approached this Court by putting forth various grounds of quashing and setting aside the order of detention.

(3.) There are two FIRs registered at Chowkbajar Police Station which have been relied upon by the authority to arrive at a subject satisfaction. First being CR No. 11210012200479 of 2020 for the offences punishable under Sections 323, 324, 504 and 114 of the Indian Penal Code and Section 135 of the Gujarat Police Act and another FIR being CR No.11210012200628 of 2020 for the offences punishable under Sections 336, 427, 504, 506(2) and 114 of the Indian Penal Code and Section 135 of the Gujarat Police Act.