DIPAK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, the petitioner - detenue has prayed to quash and set aside the order of detention bearing No. PCB/DTN/PASA/145/2020 dated 05.02.2020 passed by the concerned authority in exercise of powers conferred under Section 3(1) of the Gujarat Prevention of Anti Social Activities Act, 1985 (for short 'the PASA Act') by detaining the detenue as a 'dangerous person' as defined under Section 2(c) of the Act.

(2.) I have heard the arguments advanced by learned advocate Mr. Kurven K. Desai for the petitioner and also learned AGP Mr. Bhargav Pandya.

(3.) Per contra, learned AGP Mr, Pandya, has vehemently objected the present petition and submitted that two FIRs are already filed pertaining to offences under IPC , more particularly, pertaining to the serious offence of theft and therefore, the present detention order is just and proper.