RAJESH NAGORAJ PARATE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Matafer R. Pande, learned counsel for the petitioner and Mr. Soaham Joshi, learned AGP for the respondents through video conferencing.

(2.) By way of this petition under Article 226 of the Constitution of India, the petitioner through his wife Lalitaben Rajesh Parate has challenged the legality of the order of detention of his husband viz. Rajesh Nagoraj Parate, dated 09.05.2020 passed by respondent no.2 - Commissioner of Police, Surat City, under sub-section 2 of Section 3 of the Gujarat Prevention of Anti- Social Activities Act, 1985 ("P.A.S.A Act" for short) by detaining the detenue as a '"dangerous person" as defined under Section 2(c) of the PASA Act with a view to prevent the detenue from acting in any manner prejudicial to the maintenance of public order in the area of Ahmedabad City. In pursuance of the said order dated 09.05.2020, the detenue has been detained in central jail at Lajpor, Dist. Surat.

(3.) The detenue came to be detained as a "dangerous person" on his involvement in solitary offence i.e. FIR No. A-Part C.R. No.11210056201073, registered at Dindoli Police Station, Surat under Sections 143 , 147 , 151 , 152 , 353 , 337 , 427 , 114 , 269 and 188 of IPC and section 3 of the Epidemic Decease Act.