NAVGHANBHAI KALUBHAI BHARWAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed under Article 226 of the Constitution of India in which the petitioner has prayed that the order of detention, if any, passed against the petitioner be quashed and set aside at pre-execution stage.

(2.) Heard learned advocate Mr. N. K. Majmudar for the petitioner and learned Assistant Government Pleader Mr. Dhawan Jayswal for the respondents.

(3.) Learned advocate Mr. Majmudar appearing for the petitioner has referred to the averments made in paragraph 3 of the petition and thereafter pointed out that three FIRs have been registered against the petitioner before Desar Police Station. Copies of the said FIRs are placed on record. It is submitted that the petitioner is apprehending that on the basis of the said FIRs registered against him, the respondent authority will pass an order of detention.