SONUSINGH AJAABSINGH SIKLIKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Vishal S. Awtani for the petitioner and learned Assistant Government Pleader Ms.Asmita Patel for the respondent-State.

(2.) By filing this petition, the petitioner has prayed to set aside order of detention dated 25 th June, 2020 bearing No.161/2020 passed by respondent No.2-Police Commissioner, Surat City in exercise of powers under section 3(2) of the Gujarat Prevention of Anti-Social Activities Act, 1985, treating the petitioner-detenue as "dangerous person" within the definition contained under section 2 of the Act.

(3.) The basis of the impugned detention order is registration of two FIRs. The first being Crime Register No.Part A 11210023200992 registered with Khatodara Police Station dated 25th May, 2020 for the offences under sections 379 and 114 of the Indian Penal Code. The second FIR being Crime Register No.Part A 11210050200482 dated 05th June, 2020 registered with Rander Police Station, Surat for the offences under sections 379 and 114 of the Indian Penal Code. The offences alleged were in respect of theft of Activa Moped and Maruti EECO four wheeler in both the FIRs. On account of the said alleged offences committed by the petitioner, a view is taken by the detaining authority that the act and conduct on part of the petitioner was prejudicial to the maintenance of public order.