INDRAVADANBHAI JESINGBHAI DUDHIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP waives service of rule on behalf of the respondents.

(2.) With the consent of the learned advocates appearing for the respective parties, the present petition is taken up for final hearing today.

(3.) The petitioner apprehends that the petitioner is likely to be detained under the PASA Act on the pretext of F.I.R/s for the offence punishable u/s. 4, 5 of the Gambling Act, sec. 269 of IPC and sec. 51(B) of the Disaster Management Act.