AAMIRKHAN VAJIRJHAN PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable on 1.7.2020. Learned AGP waives service of rule for the respondent State.

(2.) By way of the present petition under Article 226 of the Constitution of India, the petitioner apprehends his detention under the provisions of Gujarat Prevention of Anti Social Activities Act, 1985 [for short "the PASA Act"] on account of registration of F.I.Rs. as described in para 3 of the petition i.e. (i) CR No.I-11191028200361 at Vejalpur police station, District Ahmedabad for the offence punishable under Sections 323 , 324 , 325 , 427 and 114 of IPC and Section 135(1) of GP Act and (ii) CR No.I-11191025201026 at Vejalpur police station, District Ahmedabad for the offence punishable under Sections 504 , 294(B) , 384 , 427 , 506(2) and 114 of IPC.

(3.) According to the petitioner, except registration of the afore-mentioned FIRs, no other material is available with the competent authority to detain the petitioner under the provisions of the PASA Act.