BHARATSINH BABUSINH PARMAR Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) Rule. Shri Utkarsh Sharma, learned Assistant Government Pleader, waives service of notice of rule on behalf of respondent no. 2 State.

(2.) This petition under Article 226 of the Constitution of India is directed against the order of preventive detention dated 27.11.2019 made by the Police Commissioner, Ahmedabad City in exercise of powers under Sub Section (2) of Section 3 of the Gujarat Prevention of Anti Social Activities Act, 1985 (hereinafter referred to as 'the Act') whereby the petitioner has been detained as dangerous person. The said order came to be executed upon the petitioner detenue on 27.11.2019.

(3.) Shri Solanki, learned advocate for Shri Chirag Parekh, learned advocate for the petitioner, submitted that for arriving at subjective satisfaction and branding the petitioner as dangerous person, the detaining authority has relied on two registered cases against him, being (i) C.R. No.I 165 of 2019 registered with Odhav Police Station dated 07.11.2019 and (ii) C.R. No. I 166 of 2019 registered with Odhav Police Station dated 08.11.2019, for the alleged offences punishable under Sections 454, 457, 380 and 114 of the Indian Penal Code.