FIROZKHAN @ MUNNO AMANUDDIN PATHAN Vs. COMMISSIONER OF POLICE

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 02.07.2012 passed against the detenu by the respondent No.1 � the Commissioner of Police, Ahmedabad City, 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.) HEARD learned advocate Mr. S.M.Shaikh for the petitioner and learned AGP Ms. Rekhaben Bhatt for the State.

(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.