MADHUBEN VADILAL NENAJI DANTANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE detenu has filed this petition challenging the order of detention dated 27.5.2011 passed by Commissioner of Police, Ahmedabad City 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 Advocate for the petitioner has invited my attention to the order of detention by which detenu was arrested and sent to Vadodara Jail, as well as to the grounds of detention supplied by the detaining authority. In the grounds of detention, four criminal case under the Prohibition Act have been shown as registered against the detenu.

(3.) HENCE, he has submitted that the impugned order deserves to be quashed and set aside. On the other hand, learned A.G.P. for respondent-detaining Authority has supported the order of detention as well as grounds stated therein and has contended that the Authority has passed the impugned order after taking into consideration all the facts and circumstances of the case, and hence, no case is made out calling for interference of this Court.