ANWARHUSSAIN GULAM RASUL SHAIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) It appears that petitioner had earlier preferred petition under Article 226 of the Constitution of India being Special Civil Application No.2146 of 2022 in connection with one offence registered at Danilimda Police Station, Ahmedabad City at pre execution stage.

(2.) Despite such fact on record, the petitioner by suppressing the fact of rejection of petition at pre execution stage has preferred present petition at pre detention stage. Since the petitioner has suppressed the fact from the Court, the present petition not only deserves rejection but it requires to be rejected with exemplary costs, so that no such suppression is made by the petitioner in future.

(3.) In view of above, present petition stands rejected with a direction to the petitioner to deposit cost of Rs.10,000.00 with the Gujarat High Court Legal Services Committee. Such cost shall be paid within four weeks from today. In case of default, the Registry is directed to issue Jungam Warrant as provided under Order 21, Rule 30 and 43 of the CPC for recovery of the cost amount.