AKSHAY RAMCHANDRA SHIVRAM JADAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is a petition preferred under article 226 of the Constitution of India, challenging the detention order being No. PCB/DTN/PASA/463/2020, Dated: 13.07.2020, passed by the Police Commissionder, Ahmedabad City, the respondent no.2, herein, placing the petitioner under preventive detention, in purported exercise of their powers under the Gujarat Prevention of Anti-Social Activities Act, 1985.

(2.) There are two FIRs registered against the present petitioner, where, he has been granted regular bail in connection with the FIR being I-C.R. No. 78/2017, registered with Khokhra Police Station, under Sections 380 and 114 of the Indian Penal Code, Dated: 28.08.2017, and the second being, I-C.R. No. 111910003200065/2020, registered with Khokhra Police Station, under Sections 363, 366, 376 of the IPC and Sections 3 and 4 of the Protection of Children from Sexual Offences Act, 2012, Dated: 16.01.2020.

(3.) This Court issued rule on 16.09.2020 and the registry was directed to list this petition for final hearing. Today, learned Advocate, Mr. Nandish Thakkar, appearing for the petitioner and the learned AGP, Ms. Shah, have been heard elaborately.