RAIYANBHAI ASARAFBHAI MEMON Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate for the petitioner and learned AGP for the respondent - State.

(2.) By way of the present petition, the petitioner detenue has prayed to quash and set aside the order of detention dated 20.04.2020 passed by the concerned authority in exercise of powers conferred under the provisions of the Gujarat Prevention of Anti Social Activities Act, 1985 (for short 'the PASA Act') by detaining the detenue as a 'dangerous person' as defined under Section 2(c) of the Act.

(3.) The detenue came to be detained as dangerous person on his involvement in solitary offence being C.R. No.11184007200312 of 2020 registered with Nasvadi Police Station, Chhota Udaipur for the offences punishable under Sections 332, 353, 186, 294(B), 506(2), 269 and 188 of the IPC and Sections 51(A) of the Disaster Management Act, 2005, as the petitioner has misbehaved with the police officers who were trying to implement the lockdown measures issued by the Central Government pursuant to COVID-19 pandemic.