SOHIL RAJMAHAMAD KURESHI Vs. DISTRICT MAGISTRATE KHEDA DISTRICT

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 him be quashed and set aside at pre-execution stage.

(2.) Heard learned advocate Mr. Prajapati for the petitioner and learned Assistant Government Pleader Mr. Parikh for the respondents.

(3.) Learned advocate for the petitioner mainly contended that the FIR being C.R. No. 11204025200014 of 2020 has been registered against the petitioner before Kheda Town Police Station on 7/1/2020 under the Prohibition Act. It is submitted that petitioner is shown as accused No. 6 in the said FIR. It is submitted that petitioner is apprehending that on the basis of the said FIR, which has been registered against the petitioner, he will be detained under the provisions of the Prevention of Anti-social Activities Act by the respondent detaining authority and therefore petitioner has filed this petition at pre-execution stage.