MAVJIBHAI VIRABHAI SAGATHIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS petition challenges enforcement, implementation and execution of the order of detention prepared and sought to be served on the petitioner by the respondent No.2.

(2.) THE brief facts as arising from the petition are an FIR being C.R.No.I-14 of 2012 was registered with Rajkot "A" Division Police Station for the offences punishable under Secs.324, 323, 504 and 114 of IPC. There were cross complaints filed by the otherside also. The petitioner is having an apprehension that the respondent No.2 is proposing to issue detention order against him and hence, this petition is preferred.

(3.) HEARD learned counsel for the petitioner, Mr.Shakeel Qureshi and learned Asstt. Government Pleader, Mr.L.B.Dabhi for the respondents.