TARSING JAYANTIBHAI RATHWA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed by the petitioner apprehending the detention in respect of an offence being C. R. No. III - 53 of 2018 registered with Chhota Udepur Police Station for the offence punishable under Sections 65-?E and 81 of the Prohibition Act , which is lodged against him and as such, the petitioner having apprehended that he is likely to be detained under the provisions of Prevention of Anti Social Activities Act, 1985 has filed this petition.

(2.) This petition is entertained by the Court by issuance of notice initially vide order dated 22.10.2019 and on 22.11.2019, the Court, after hearing the learned advocates of both the sides, passed following order :-?

(3.) Since then, the petition is pending and is adjourned from time-?to-?time and came up for consideration on 12.10.2020.