NARBAT KHIMA KHICHARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP waives service of rule on behalf of the respondents.

(2.) With the consent of the learned advocates appearing for the respective parties, the present petition is taken up for final hearing today.

(3.) The petitioner apprehends that the petitioner is likely to be detained under the PASA Act on the pretext of four F.I.R/s being (1) Part C - 11218010200766 registered with Udyognagar Police Station for the offence punishable u/s 66(1)(B), 65(E), 116(B), 81 and 98(2) of Prohibition Act (2) Part C - 11218010200768 registered with Udyognagar Police Station for the offence punishable u/s 66(1)(B), 65(E), 116(B), 81 of Prohibition Act (3) Part C - 11218010200769 registered with Udyognagar Police Station for the offence punishable u/s 66(1)(B), 65(E), 116(B), 81 of Prohibition Act and (4) Part C - 11218009201200 registered with Kamlabaugh Police Station for the offence punishable u/s 66(1)(B), 65(AA), 116(B), 81 of Prohibition Act