HARPALSINH DANSINH WALA Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) BY filing present petition under Article 226 of the Constitution of India, the petitioner has prayed to quash and set aside the order of detention dated 07.03.2012 passed, against the petitioner, by the respondent No.1 ­ the District Magistrate, Bhavnagar, in exercise of power under sub-section (2) of Section 3 of the Gujarat Prevention of Anti Social Activities Act, 1985 (for short "PASA Act"). The detenu is branded as "dangerous person".

(2.) HEARD the learned Advocate for the petitioner and learned AGP Ms.Mehta for the respondents.

(3.) I have gone through the grounds of detention and considered the arguments advanced by the learned Counsel for the petitioner as well as the learned A.G.P.