SARFRAJ GULAM RASUL GHANCHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of the learned advocates appearing for the respective parties, the present petition is taken up for final hearing today.

(2.) The petitioner apprehends that the petitioner is likely to be detained under the PASA Act on the pretext of one F.I.R being C.R.No.11204065200160 of 2020 registered with Vaso Police Station for the offence punishable u/s 65E, 98(2), 99 and 81 of Prohibition Act.

(3.) During the course of hearing, the State was directed to place on record the detention order for Court's perusal and consequently, the State has placed on record the detention order bearing No.POL(1)/PASA/S.R./73/2020 dated 05.12.2020 passed by the detaining authority.