RAVI KRISHANAN MUDALIYAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition has been preferred under Articles 226 and 227 of the Constitution of India by the petitioner on apprehension that on the basis of FIRs being I-C.R.Nos.18/2018 and 101/2018, he is likely to be detained under PASA, he has preferred present petition at pre-detention stage. He has prayed for the following reliefs:-

(2.) Heard learned advocate Mr.S.R.Yadav for the petitioner and learned AGP, Mr.Nikunj Kanara for the respondent- State.

(3.) Rule. The same is fixed forthwith with the consent of the parties.