KULDEEP DHARAMPAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the respective parties through video conferencing.

(2.) By way of this petition, the petitioner-detenu has challenged the order of detention dated 18.03.2021 passed by the detaining authority, in exercise of powers conferred on him under the Gujarat Prevention of Antisocial Activities Act, 1985 (for short, 'the PASA Act') and has also prayed for an order to set him free from detention.

(3.) I take notice of the fact that in the grounds of detention order, the detaining authority has relied upon the cases registered under various sections namely one offence under the'Arms Act'and one offence under the'IPC'terming him as a dangerous person.