RITESH @ ANDHO FULCHAND GARANGE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By filing present petition under Article 226 of the Constitution of India, the detenue has prayed to quash and set aside the order of detention dated 08.06.2012 passed against the detenu by the Respondent No. 2-the Commissioner of Police, Ahmedabad 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.J.S.Rathod for the petitioner and learned AGP, Mr.Amita Shah for the State

(3.) The detenu came to be detained as "dangerous person" on his involvement in the three offences being I-CR. No. 117/2012 registered with Naaranpura Police Station, I-CR. No. 119/2012 registered with Ramol Police Station and I-CR. No.80/2012 for the offences punishable under Sections 379, 461 read with Section 114 of the Indian Penal Code.