SHANKERBHAI BAVBHAI BARAIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition has been filed by the petitioner seeking following prayers:-

(2.) Heard learned advocate Mr. Mangukiya for the petitioner.

(3.) Admittedly, the petitioner has not produced any order for detaining the petitioner nor he is aware about any order of detention having been passed. The present petition has been filed merely on the apprehension that the respondent authority may pass a detention order against the petitioner. In view of the decision of Division Bench in the case of Piyush @ Lakhan Manojbhai Bhavsar Vs. The Police Commissioner (LPA No.1281 of 2018 dt. 8.10.2018), the petition merely on the apprehension of detention would not be maintainable. The relevant paragraph reads as under : -