KANABHAI DEVRAJBHAI KODIYATAR 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 quashment of the order of detention, if any 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'), at pre-execution stage.

(2.) Heard learned advocate Mr. Bhavin Raiyani for the petitioner and learned AGP Mr. Dhawan Jayswal for the respondents.

(3.) Learned advocate for the petitioner referred to the averments made in the memo of the petition and thereafter contended that two FIRs. have been registered against the petitioner before Junagadh 'C' division police station for the alleged offences punishable under the Prohibition Act. It is submitted that the petitioner is having apprehension that on the basis of the said FIRs, the respondent-detaining authority has passed order of detention against the petitioner and therefore the present petition at pre-execution stage be entertained.