(1.) Heard learned advocates appearing for the respective parties.
(2.) The present petition is directed against order of detention dtd. 14/12/2021 passed by the respondent - detaining authority in exercise of powers conferred under sec. 3(2) of the Gujarat Prevention of Anti Social Activities Act, 1985 (for short "the Act") by detaining the petitioner - detenue as defined under sec. 2(c) of the Act.
(3.) Learned advocate for the detenue submits that the order of detention impugned in this petition deserves to be quashed and set aside on the ground of registration of the Two offences under Ss. 274, 284, 308, 420, 468, 471, 34 , 120(B), 272, 273, 285, 406, 465, 482 etc. of the Indian Penal Code and Sec. 23 of the Petroleum Act, 1934 and Ss. 65(A) (B) (D) (E) (F), 67(A), 81, 83, 86, 98(2) etc. of the Prohibition Act , by itself cannot bring the case of the detenue within the purview of definition under sec. 2(c) of the Act.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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