CHANDULAL JETHALAL JAISWAL Vs. COMMISSIONER OF POLICE VADODARA

JUDGEMENT

(1.) The petitioner-detenu has filed this habeas corps petition with a prayer that the detention order (Annexure A to the petition) passed against him by the detaining authority be set aside and that the respondents be directed to set the petitioner at liberty forthwith.

(2.) The short facts of the case can be stated as under :

(3.) The petitioner is detained by the order dt. 16-3-1389 passed by the Commissioner of Police Baroda City which has been passed on his being satisfied that with a view to preventing him from acting in any manner prejudicial to the maintenance of public order in the area of Baroda City it is necessary to do so. Said order is passed in exercise of the powers conferred on the detaining authority under sub- sec. (2) of Sec. 3 of the Gujarat prevention of Anti-Social Activities Acts 1985. The petitioner is ordered to be detained in Special Jail Bhuj as a class-II detenu as per order (Annex B to the petition). The petitioner is also served With the grounds of detention It. 16-3-1989 along with the documents running into 21 pages.