PANKAJBHAI SURENDRABHAI PATEL Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) THE detenu has filed this petition challenging the order of detention dated 08.06.2012 passed by respondent No. 1 under the provisions of subSection (2) of Section 3 of the Gujarat Prevention of Antisocial Activities Act, 1985 (hereinafter referred to as the 'PASA Act').

(2.) LEARNED Advocate for the petitioner has invited my attention to the order of detention dated 08.06.2012 by which detenu was arrested and sent to Amreli Jail, as well as to the grounds supplied by the detaining authority. In the grounds of detention, one criminal case is shown registered against the detenu.

(3.) HENCE, he has submitted that the impugned order deserves to be quashed and set aside.