SHOBAN SARFUDDIN SAIYAD Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed by the petitioner apprehending the detention in respect of two offences which are lodged against him and as such, the petitioner having apprehended that he is likely to be detained under the provisions of Prevention of Anti Social Activities Act, 1985 has filed this petition. The said two offences which are narrated are as under:-?

(2.) This petition is entertained by the Court by issuance of notice initially vide order dated 17.12.2019 and on 16.01.2020, the Court, after hearing the learned advocates of both the sides, passed following order :-?

(3.) Since then, the petition is pending and is adjourned from time-?to-?time and came up for consideration on 12.10.2020.