THAKOR VIPULBHAI CHIMANBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is fled under Article 226 of the Constitution of India in which the petitioner has prayed for quashment of the order of detention which has been passed by the detaining authority against the petitioner under the provisions of the Gujarat Prevention of Anti Social Activities Act, 1985 (herein after referred to as 'PASA'), but still not executed.

(2.) Heard learned advocate Mr. Patel for the petitioner and learned AGP Mr. Parikh for the respondents.

(3.) It is submitted by learned advocate for the petitioner that the petitioner has fled this petition under Article 226 of the Constitution of India as the petitioner is apprehending his detention under the provisions of the PASA on account of registration of solitary offence as described in the petition. Learned advocate for the petitioner has referred to the averments made in the memo of the petition and thereafter contended that on the basis of the FIR which is placed on record at page No. 15 of the compilation, the respondent authority may pass the order of detention against the petitioner.