RAKESH KIRURAM NANDURAM SASI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Ashish Dagli, learned counsel for the petitioner and Mr. Dhawan Jaiswal, learned AGP for the respondents.

(2.) By way of this petition under Article 226 of the Constitution of India, the petitioner through his nephew Kailash Chander has challenged the legality of the order of detention of her uncle viz. Rakesh Kiruram Nanduram Sasi (Rajput), dated 11.02.2020 passed by respondent no.2 - Commissioner of Police, Ahmedabad, under sub-section 2 of Section 3 of the Gujarat Prevention of Anti- Social Activities Act, 1985 ("P.A.S.A Act" for short) by detaining the detenue as a dangerous person as defined under Section 2 (c) of the PASA Act with a view to prevent the detenue from acting in any manner prejudicial to the maintenance of public order in the area of Ahmedabad City. In pursuance of the said order dated 11.02.2020, the detenue has been detained in jail at Surat.

(3.) The detenue came to be detained as a dangerous person on his involvement in two offences i.e. FIR being C.R.No.I- 0067/2020 registered at Kagdapith Police Station, Ahmedabad under Sections 379 , 461 , 114 of IPC and the second FIR being C.R. No.I-0031/2020 is registered at Vadodara Railway Police Station under Sections 379 and 114 of IPC.