SHAILESH BABULAL BHATT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed under Article 226 of the Constitution of India, in which, 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. Kishan Prajapati appearing for learned advocate Mr. Kishan Daiya for the petitioner and learned Assistant Government Pleader Mr. Dhawan Jayswal for the respondents.

(3.) Learned advocate for the petitioner has referred the averments made in the memo of the petition and, thereafter, he has pointed out from the record that two FIRs being C.R. No. Part-A 11210008201206 of 2020 for the alleged offences punishable under Ss. 447, 448, 452, 120B and 114 of the Indian Penal Code, Ss. 25(1-a), 25(1-b)(a) and 29 of the Arms Act and Sec. 135 of the Gujarat Police Act and C.R. No. Part-A 11210008201208 of 2020 for the alleged offences punishable under Ss. 143, 147, 149, 447, 448, 452, 387, 506(2) and 120B of the Indian Penal Code, Ss. 25(1-a), 25(1-b)(a) and 29 of the Arms Act, Ss. 38, 39 and 40 of the Gujarat Money Lenders Act and Sec. 135 of the Gujarat Police Act have been filed against the petitioner.