UDAYBHAI BAVKUBHAI BASIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In this petition, which is filed under Article 226 of the Constitution of India, the petitioner has prayed that the order of detention, if any, passed against the petitioner be quashed and set aside at pre-execution stage.

(2.) Heard learned advocate Mr. Ruturaj Nanavati for the petitioner and learned Assistant Government Pleader Mr. Akash K. Chhaya for the respondents.

(3.) Learned advocate for the petitioner mainly submitted that an FIR being C.R. No. 11203008200143 of 2020 has been registered against the petitioner with Bilkha Police Station, Dist.: Junagadh on 26/11/2020 under the provisions of the Prohibition Act against one Ranjit @ Ranu Bavkubhai Nazbhai Basiya and nine others. It is submitted that the petitioner is shown as original accused No. 9 in the said FIR. Learned advocate for the petitioner submitted that the petitioner is having apprehension that the respondent authority will pass an order of detention against him on the basis of the said FIR. Except registration of the aforesaid FIR, there is no other material with the detaining authority against the petitioner and, therefore, the order of detention, if any, passed against the petitioner be quashed and set aside.