SHOEB SIKANDARBHAI BHAYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates appearing for the respective parties through video conference.

(2.) The present petition is directed against order of detention dated 05.05.2020 passed by the respondent -detaining authority in exercise of powers conferred under section 3(2) of the Gujarat Prevention of Anti Social Activities Act, 1985 (for short "the Act") by detaining the petitioner -detenue as defined under section 2(c) of the Act.

(3.) Learned advocate for the detenue submits that the order of detention impugned in this petition deserves to be quashed and set aside on the ground of registration of single offence under the provisions of the Indian Penal Code , the Disaster Management Act , the Apedemic Act, and the G.P. Act. It is submitted the the co- detenue who had beaten the Police Inspector is the incident is already released by the co-ordinate Bench of this Court in Special Civil application No.7609 of 2020 vide order dated 21.08.2020.