PRAMODKUMAR RAMJIBHAI MAHANTO Vs. STATE OF GUJARAT

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 18/9/2012 passed against the detenu by the respondent No.2 - the Commissioner of Police, Surat City, 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 learned advocate Mr. L.I. Mehta for the petitioner and learned AGP Ms. Trusha Mehta for the State.

(3.) The detenu came to be detained as "dangerous person" on his involvement in the offences being