MAYURKUMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of these petitions under Article 226 of the Constitution of India, the petitioners, have challenged the legality of the orders of detention dated 19.03.2021 passed by respondent authority under the provisions of the Gujarat Prevention of Anti-Social Activities Act, 1985 ('P.A.S.A Act' for short) by detaining the detenu as 'dangerous persons' with a view to prevent the detenu from acting in any manner prejudicial to the maintenance of public order.

(2.) I have heard the arguments advanced by learned advocate for the petitioners and also learned AGP.

(3.) Per contra, learned AGP, has vehemently objected the present petitions and submitted that two FIRs are already filed pertaining to of fences under IPC, Learned AGP has supported the impugned orders of detention passed by respondent authority and submitted that the detenu are ''dangerous persons'' and sufficient material was found during the course of investigation, indicating that the detenu are in habit of indulging himself into illegal activities, as defined under Section 2 (c) of the PASA Act and therefore, considering the facts of the case, the detaining authority has rightly passed the orders of detention, which deserve to be upheld by this Court.