RANJANBEN SANJAYBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE detenu has filed this petition challenging the order of detention dated 20th July, 2011 passed by respondent No.2 under the provisions of sub-Section (2) of Section 3 of the Gujarat Prevention of Anti-social Activities Act, 1985 (hereinafter referred to as the 'PASA Act').

(2.) LEARNED counsel for the petitioner has invited my attention to the order of detention by which detenu was arrested and sent to the judicial custody as well as to the grounds supplied by the detaining authority. In the grounds of detention, one criminal case, being CR No.II-3150 of 2011 registered with Vatva Police Station, has been registered against the detenu under the provision of Prevention of Immoral Traffic Act.

(3.) HENCE, he has submitted that the impugned order deserves to be quashed and set aside.