ASHOK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed under Article 226 of the Constitution of India, in which, the petitioner has prayed for the following reliefs:

(2.) Heard Mr.Bhavin S. Raiyani, learned advocate for the petitioner and Mr.Adityasinh J. Jadeja, learned Assistant Government Pleader for the respondents.

(3.) Learned advocate for the petitioner submitted that FIR being C.R. No.11191011200014 of 2020 is registered with DCB Police Station, Dist.: Ahmedabad for the offences punishable under the provisions of the Gujarat Prohibition Act. Copy of the said FIR is placed on record at Page-12 of the compilation. It is submitted the petitioner was having an apprehension that he will be detained under the provisions of Section 3(2) of the Gujarat Prevention of Anti Social Activities Act, 1985 (hereinafter referred to as "the Act" for short) and, therefore, the petitioner has filed this petition at pre-execution stage.