SAHDEV Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) The detenu has filed this petition challenging the order of detention dated 16.03.2020 passed by respondent No.1 herein under the provisions of sub-Section (2) of Section 3 of the Gujarat Prevention of Anti-social Activities Act, 1985 (hereinafter referred to as the 'PASA Act').

(2.) Learned Advocate for the petitioner has invited my attention to the order of detention dated 16.03.2020 by which detenu was arrested and sent to Ahmedabad Jail, as well as to the grounds supplied by the detaining authority. In the grounds of detention, five F.I.R. are registered against the detenu.

(3.) Learned Advocate has further submitted that in the order of detention, it is stated that the detenu is carrying on anti- social activities and on the basis of these offences of immoral trafficking registered against the detenu, he has been termed as 'Immoral Traffic Offender' within the meaning of Section 2(g) of the P.A.S.A. Act. It is also stated in the impugned order that as the said activities of the detenu are dangerous and affecting maintenance of 'public order' and 'public health', the order of detention has been passed against him.