SAMSADKHAN ALIAS RAJU CHIKNA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY filing present petition the petitioner, friend of detenu, under Article 226 of the Constitution of India, has prayed to quash and set aside the order of detention dated 22/6/2011 passed by the respondent No.2, in exercise of power under sub-section (1) of Section 3 of the Gujarat Prevention of Anti Social Activities Act, 1985 (for short 'PASA Act'). The detenu is branded as 'dangerous person'.

(2.) HEARD the learned Advocate for the petitioner and learned AGP for the respondents. No Affidavit in reply is filed by the respondents controverting the averments made by the petitioner.

(3.) I have gone through the grounds of detention and considered the arguments advanced by the learned Counsel for the petitioner as well as the learned A.G.P.