SANJAYBHAI MOTIBHAI MORI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned A.G.P. waives service of Rule for the respondent - State.

(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 143, 147, 148 etc. of the Indian Penal Code, sec. 25(1), (1-b)a, 27 etc. of Arms Act and sec. 135 of GP Act.