ROHITBHAI LAXMANBHAI LUNI Vs. COMMISSIONER OF POLICE, SURAT

JUDGEMENT

(1.) The petitioner apprehends his detention under PASA in connection with the solitary offence being C.R.No.11210003201145 of 2020 registered with the Adajan Police Station, Surat City for the offences punishable under Sections 365, 386, 323, 504, 114 and 506(2) of the Indian Penal Code.

(2.) In response to the notice of this Court, it was indicated on behalf of the sponsoring Authority that there is proposal to detain the petitioner under PASA, as noted in the order dated 09.03.2021.

(3.) 3.1 Mr. Shakeel Kureshi, learned advocate for the petitioner has submitted that the dispute is private in nature and under no circumstances, it can be brought within the definition of a dangerous person under Section 2(c) of the PASA.