RAHUL JYOTI SAHANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) As the issue involved in all these petitions is similar and the facts are identical, all these petitions are disposed of by this common judgment.

(2.) These petitions are filed under Art. 226 of the Constitution of India with a prayer that the order of preventive detention passed by the respondent authority be quashed and set aside at pre- execution stage.

(3.) Heard learned advocate Mr. Maurya for the petitioner and learned AGP for the respondent - State.