THAKOR DEVRAJI SARTANJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed under Article 226 of the Constitution of India, in which, the petitioner has challenged the order dtd. 25/10/2021 passed by respondent No.2, whereby the petitioner is detained under the provision of Sec. 2(f) of the Anti- Social Activities Act, 1985 ('the Act' for short). The detaining authority has passed the aforesaid order of detention while exercising powers conferred under Sec. 3(1) of the Act.

(2.) Heard Mr.R. B. Thakor, learned advocate for the petitioner and Mr.Ayaan Patel, learned Assistant Government Pleader for the respondents.

(3.) Learned advocate for the petitioner has submitted that one FIR is filed against the petitioner under Ss. 18(b) of the Narcotic Drugs and Psychotropic Substance, 1985 on 14/3/2020 before Harij Police Station. It is submitted that on the basis of the registration of the said FIR, the respondent detaining authority has passed the impugned order. It is submitted that the order of detention has been passed after a period of about nineteen months from the date of registration of the FIR. Thus, on the ground of delay in passing the impugned order, the same be quashed and set aside.