VIJAY @ BHURO PARSHOTAMBHAI CHIDASAMA Vs. COLLECTOR, DISTRICT MAGISTRATE

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, the petitioner through his wife Kiranben Vijaybhai Chudasama has challenged the legality of the order of detention of her husband viz. Vijay @ Bhuro Pashottambhai Chudasama, dated 22.01.2020 passed by respondent no.1 - District Magistrate, Junagadh, 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 Junagadh District. In pursuance of the said order dated 22.01.2020, the detenue has been detained in Central jail at Ahmedaabd.

(2.) The detenue came to be detained as a dangerous person on his involvement in two offences registered under the Indian Penal Code.

(3.) Learned counsel for the petitioner has raised the following contentions: