VIJAY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is a petition preferred under Article 226 of the Constitution of India, challenging the detention order being No. PCB/DTN/PASA/450/2020 dated 09.07.2020 passed by the Police Commissioner, Ahmedabad City, the respondent no.2 herein, placing the petitioner under preventive detention, in purported exercise of their powers under the Gujarat Prevention of Anti-Social Activities Act, 1985.

(2.) There are two FIRs registered against the present petitioner, where, he has been granted regular bail in connection with the FIR being I-C.R. No.70/2019 registered with Khokhra Police Station under Sections 325, 323, 294B, 506(1), 114 of IPC dated 13.07.2019 and the second being I-C.R. No.11191003200635/2020 registered with Khokhra Police Station under Sections 324, 323, 141, 143, 145, 148, 427, 294B of IPC and Section 135(1) of GP Act dated 16.06.2020.

(3.) This Court issued rule on 04.08.2020 and the registry was directed to list this petition for final hearing. Today, learned Advocate, Mr. Punam Gadhvi, appearing for the petitioner and the learned AGP, Ms.Vrunda Shah, have been heard elaborately.