MEHULKUMAR GAUTAMBHAI LEUVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed under Art. 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').

(2.) Heard learned advocate Ms. Rekha Kapadia for the petitioner and learned AGP Mr. Aakash Chhaya for the respondents.

(3.) It is submitted by learned advocate for the petitioner that the petitioner has filed this petition under Art. 226 of the Constitution of India as the petitioner is apprehending his detention under the provisions of the PASA on account of registration of solitary offence as described in Paragraph No.3 of the petition. Learned advocate for the petitioner has referred to the averments made in the memo of the petition and thereafter contended that on the basis of the FIR which is placed on record at page No.7 of the compilation, the respondent authority will pass the order of detention against the petitioner.