PINTU PARSHOTAMBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Heard Mr.Valimohammed Pathan, learned advocate for the petitioner and Mr.Jayneel S. Parikh, learned Assistant Government Pleader for the respondents.

(3.) It is submitted by the learned advocate for the petitioner that two FIRs have been registered against the petitioner under the provisions of the Gujarat Prohibition Act. On the basis of the said FIRs, the petitioner is having apprehension that order of detention will be passed against him. Therefore, the petitioner has filed the present petition.