ARJUNBHAI HANUBHAI BHARWAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY filing present petition the petitioner, under Article 226 of the Constitution of India, the petitioner has prayed to quash and set aside the order of detention dated 21.04.2012 passed, against the petitioner, by the respondent No.3 � the Police Commissioner, Vadodara, in exercise of power under subsection (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.) THE detenu came to be detained as "dangerous person" on his involvement in the offences being (i) CR No.I12 of 2010, (ii)C.R.No.I 65 of 2012 before Kishanwadi Police Station.

(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 The Court is of the opinion that there is much . substance in the arguments advanced by learned Counsel for the petitioner. The detaining authority has placed reliance on the aforesaid registered offences and statements of witnesses. After recording the subjective satisfaction about the detenu being a dangerous person and with a view to preventing her from acting in a manner prejudicial to the maintenance of public order, the impugned order of detention was passed by the detaining Authority.