THAKOR MOHMMADSALIM ABBASMIYA Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) Pursuant to the order dated 13.01.2020 passed by this court, Mr. Antani, learned AGP has placed on record the order of detention dated 04.09.2019 passed against the petitioner.

(2.) By way of this petition, the petitioner-detenu has challenged the order of detention dated 04.09.2019 passed by the detaining authority, in exercise of powers conferred on him under sub-section(1) of Section 3 of the Gujarat Prevention of Antisocial Activities Act, 1985 (for short, 'the PASA Act') and has also prayed for an order to set him free from detention.

(3.) I take notice of the fact that in the grounds of detention order, the detaining authority has relied upon six cases registered under various sections.